COURT ARCHIVE

Rajasthan High Court judgments, 2005

885 judgments · page 39 of 45

High Courts16 Feb 2005Dismissed

Bal Kishan Garg Vs The State of Rajasthan and Others

Rajasthan High Court · (2005) 3 RLW 2047 : (2005) 2 WLC 392

Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 17, 177Rajasthan Service Rules, 1951 — Rule 244(2)

High Courts16 Feb 2005Dismissed

Ramotar and Others Vs Addl. District Judge (Fast Track) and Others

Rajasthan High Court · (2005) 2 RLW 1482 : (2005) 2 WLC 609

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 10, 107, 9

High Courts16 Feb 2005Allowed

Lalu Ram Vs Ramuram and Others

Rajasthan High Court · (2005) 02 RAJ CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts16 Feb 2005

Raju Lal and Others Vs The State of Rajasthan

Rajasthan High Court · (2005) 02 RAJ CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 313, 320Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34

High Courts15 Feb 2005Dismissed

R.S.R.T.C. and Another Vs Brij Kishore

Rajasthan High Court · (2006) 1 RLW 200 : (2005) WLC 541

High Courts15 Feb 2005Dismissed

Radhey Shyam Chipa Vs RSRTC and Another

Rajasthan High Court · (2005) 3 RLW 1592 : (2005) 2 WLC 533

Industrial Disputes Act, 1947 — Section 33(2), 33(C)(2)

High Courts15 Feb 2005Dismissed

Jagdish Prasad Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 3 RLW 1582 : (2005) 2 WLC 476

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Rajasthan Religious Buildings and Places Act, 1954 — Section 11, 6

High Courts15 Feb 2005

Emarata Ram Pooniya Vs State of Rajasthan

Rajasthan High Court · (2005) 3 RLW 1755 : (2005) 2 WLC 358

Constitution of India, 1950 — Article 1, 14, 16, 226, 309National Council for Teacher Education Act, 1993 — Section 17(4), 2Rajasthan Educational Subordinate Service Rules, 1971 — Rule 11, 19, 20, 22, 26

High Courts15 Feb 2005Dismissed

Kanta Prasad Sharma Vs Govt. of Rajasthan

Rajasthan High Court · (2005) CriLJ 2713 : (2005) 3 RCR(Criminal) 912 : (2005) 3 RLW 1662 : (2005) 2 WLC 9

Criminal Procedure Code, 1973 (CrPC) — Section 95, 96(1)Penal Code, 1860 (IPC) — Section 124A, 153B, 292, 293, 295A

High Courts15 Feb 2005Allowed

Rajendra Nath Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 2 RLW 1258 : (2005) 2 WLC 593

Constitution of India, 1950 — Article 14, 16Rajasthan Agricultural Produce Marketing Committee Service (Pension) Rules, 1995 — Rule 10(2)Rajasthan Agricultural Produce Markets Act, 1961 — Section 36

High Courts15 Feb 2005

Suresh Singal Vs University of Rajasthan and Others

Rajasthan High Court · (2005) 2 RLW 898 : (2005) 3 WLC 134

High Courts15 Feb 2005Dismissed

Commissioner of Income Tax Vs Surajmal Sardarmal

Rajasthan High Court · (2006) 204 CTR 344

High Courts14 Feb 2005

Chanakya Restaurant Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 3 LLJ 647 : (2005) 3 RLW 1594 : (2005) 2 WLC 444

Industrial Disputes (Rajasthan Amendment) Act, 1970 — Section 10(K)Industrial Disputes Act, 1947 — Section 25(F)(F)(F), 33(C)(1)

High Courts14 Feb 2005Allowed

Shesha Ram Vs State of Rajasthan

Rajasthan High Court · (2005) 02 RAJ CK 0059

Penal Code, 1860 (IPC) — Section 302

High Courts14 Feb 2005Dismissed

Smt. Gayatri Singh Vs Wing. CDR. Sanjay Singh and Another

Rajasthan High Court · (2005) 3 CivCC 101

Hindu Marriage Act, 1955 — Section 24

High Courts14 Feb 2005Allowed

Arihant Solvex Pvt. Ltd. Vs State of Rajasthan and Another

Rajasthan High Court · (2007) 10 VST 582

Central Sales Tax Act, 1956 — Section 9

High Courts11 Feb 2005Allowed

National Insurance Co. Ltd. Vs Mohan and Another

Rajasthan High Court · (2007) ACJ 1321 : (2005) WLC 395

Motor Vehicles Act, 1988 — Section 140, 173

High Courts11 Feb 2005Allowed

S.K. Khandelwal Vs Official Liquidator

Rajasthan High Court · (2005) 63 SCL 76

High Courts11 Feb 2005

In Re: Deep Special Steels Ltd.

Rajasthan High Court · (2009) 89 SCL 77

Companies Act, 1956 — Section 457(1), 530

High Courts11 Feb 2005Dismissed

Jaipur Vidyut Vitran Nigam Limited Vs Rajendra Singh and Party

Rajasthan High Court · (2005) 1 RLW 446 : (2005) WLC 205

Criminal Procedure Code, 1973 (CrPC) — Section 193Electricity Act, 2003 — Section 135, 136, 137, 138, 139