High Courts23 Feb 2005Allowed
Yatendra Singh @ Sonu Parihar Vs State
Rajasthan High Court · (2005) 02 RAJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 38 of 45
High Courts22 Feb 2005
K.K. Saxena Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 2 RLW 1493
High Courts22 Feb 2005Allowed
Kailash Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 584
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Feb 2005
State of Rajasthan Vs Santosh Yadav
Rajasthan High Court · (2005) CriLJ 1830 : (2005) 2 RCR(Criminal) 303 : (2005) 1 RLW 538 : (2005) 2 WLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 2, 267, 267(1)
High Courts22 Feb 2005Allowed
Keshu Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1420
Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts22 Feb 2005Dismissed
Kudiwal Typing Institute and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 3 BC 87
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 181, 182, 193, 420, 500
High Courts22 Feb 2005Dismissed
Kulvindar Kaur (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2005) 2 ALT(Cri) 24 : (2005) 2 RCR(Criminal) 309 : (2005) 1 RLW 546
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts22 Feb 2005
Babu Khan Vs Surgyan Maheshwari
Rajasthan High Court · (2005) 3 BC 282 : (2005) WLC 419
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2005Dismissed
Inder Kumar Vs Hari Prakash and Another
Rajasthan High Court · (2005) 2 RLW 1457 : (2005) 2 WLC 525
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Rajasthan Rent Control Act, 2001 — Section 6
High Courts22 Feb 2005Allowed
Ram Dayal @ Kalu Vs State
Rajasthan High Court · (2005) 02 RAJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(2)(5)
High Courts21 Feb 2005
Jattu Ram Surendra Kumar and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 196 CTR 68 : (2005) WLC 438
Income Tax Act, 1961 — Section 139(1), 139(2), 148, 194A, 271
High Courts21 Feb 2005Dismissed
Babulal @ Mangilal Vs Bhoori Bai and Others
Rajasthan High Court · (2005) 1 DMC 643
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19(4)
High Courts18 Feb 2005Allowed
Harbhajan Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 02 RAJ CK 0011
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005
Mahipal @ Pappu Vs State of Rajasthan
Rajasthan High Court · (2005) 02 RAJ CK 0057
Penal Code, 1860 (IPC) — Section 302, 394
High Courts17 Feb 2005Dismissed
Chandra Bhan Vs Rameshwar Lal Sharma
Rajasthan High Court · (2005) 3 RLW 1841 : (2005) 3 WLC 728
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 14(2), 19A, 19A(4)
High Courts17 Feb 2005Dismissed
Lalita Vs Civil Judge (Jr. Div.) and Others
Rajasthan High Court · AIR 2005 Raj 293 : (2005) 2 RLW 1230 : (2005) 2 WLC 751
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 21 Rule 97
High Courts17 Feb 2005Dismissed
Jagdish Prasad Vs Civil Judge (J.D.), Sardar Shahar and Others
Rajasthan High Court · AIR 2005 Raj 216 : (2005) 2 CivCC 758 : (2005) 2 RLW 1064 : (2005) 2 WLC 722
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99
High Courts17 Feb 2005Dismissed
Manju Rathore Vs The General Manager, Indian Oil Corporation and Others
Rajasthan High Court · (2005) 2 RLW 1128 : (2005) 2 WLC 736
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005Allowed
Narendra Nalwaya Vs Ishwar Lal
Rajasthan High Court · (2005) 3 BC 363 : (2005) CriLJ 3610
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Feb 2005Dismissed
Brij Mohan Singh Vs Smt. Dropadi Bai (since deceased) through LR Smt. Kaushalya Devi
Rajasthan High Court · (2005) 3 RLW 1642 : (2005) 3 WLC 278
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)