High Courts18 Nov 2005Allowed
Bhanwar Lal Verma Vs Sharad Tholia and Others
Rajasthan High Court · (2006) 1 ACC 652 : (2007) ACJ 52 : (2006) 3 RCR(Civil) 210 : (2006) 2 RLW 1306 : (2006) 2 WLC 225
Rajasthan Motor Vehicles Rules, 1990 — Rule 10.2
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 6 of 45
High Courts18 Nov 2005Allowed
Jitesh Kumawat Vs Ashok Kumar and Another
Rajasthan High Court · (2006) 3 CivCC 74 : (2006) 4 RCR(Criminal) 522
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts18 Nov 2005Allowed
Tilak Raj Vs Baldev Raj and Others
Rajasthan High Court · (2006) 1 ACC 718 : (2007) ACJ 127
High Courts17 Nov 2005Dismissed
Commercial Taxes Officer Vs Chiranjilal Laxminarayan
Rajasthan High Court · (2006) 148 STC 570
High Courts17 Nov 2005
A.C.T.O. Vs Suncity Trade Agency
Rajasthan High Court · (2006) 147 STC 405
Rajasthan Sales Tax Act, 1994 — Section 13A, 13A(2), 15, 2(18), 40
High Courts17 Nov 2005
In Re: Damanganga Processors Ltd.
Rajasthan High Court · (2006) 67 SCL 264 : (2006) 4 WLC 630
Companies Act, 1956 — Section 391(1), 393
High Courts17 Nov 2005Dismissed
Rajasthan State Electricity Board Vs Shri Choth Mal Kumawat
Rajasthan High Court · (2006) 1 RLW 251
Rajasthan State Electricity Borard Ministerial Staff Regulations, 1962 — Rule 21
High Courts17 Nov 2005Allowed
Sangram Singh Mehta and Others Vs Income Tax Officer and Others
Rajasthan High Court · (2006) 200 CTR 93 : (2008) 296 ITR 483 : (2006) 150 TAXMAN 641
Income Tax Act, 1961 — Section 154, 217, 220, 220(2), 220(2A)
High Courts17 Nov 2005
Pappu @ Ramphal Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 120 : (2006) WLC 137
High Courts17 Nov 2005
Viswanath Sharma (Shri) Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 350
Constitution of India, 1950 — Article 14, 15, 226(3)Rajasthan Grant-in-Aid to Education and Cultural Institutions Rules, 1963 — Rule 3(16)Rajasthan University Act, 1946 — Section 17, 20, 22, 27, 29
High Courts17 Nov 2005
In Re: Sutlej Industries Ltd.
Rajasthan High Court · (2006) 68 SCL 251
Companies Act, 1956 — Section 391(1), 393
High Courts16 Nov 2005Allowed
Ram Niwas Vs State of Rajasthan
Rajasthan High Court · (2005) 11 RAJ CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts16 Nov 2005
State of Rajasthan and Another Vs Gopal and Another
Rajasthan High Court · (2006) 1 RLW 604
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 27Oaths Act, 1969 — Section 4, 5
High Courts16 Nov 2005Dismissed
Subhash @ Subhash Chandra @ Yashpal Verma Vs State
Rajasthan High Court · (2006) 1 RLW 266 : (2006) 1 WLC 715
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 302, 323, 337, 341
High Courts16 Nov 2005Dismissed
L.Rs. of Surya Prakash Vs L.Rs. of Smt. Maganawati and Another
Rajasthan High Court · (2006) 2 RLW 894
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(2)
High Courts14 Nov 2005
Jeet Mal and Others Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1208 : (2006) 1 RLW 284
Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 325
High Courts14 Nov 2005Dismissed
Vasudeo Vs Union of India (UOI) and Another
Rajasthan High Court · (2006) 2 RLW 886 : (2006) 1 WLC 454
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, Order 9 Rule 9, 11, 12Constitution of India, 1950 — Article 14, 19, 20, 21, 226Rajasthan High Court of Judicature Rules, 1952 — Rule 382
High Courts14 Nov 2005Dismissed
Jagmohan Joshi Vs Wealth Tax Officer
Rajasthan High Court · (2006) 200 CTR 98
Wealth Tax Act, 1957 — Section 16A(2), 7
High Courts14 Nov 2005Dismissed
ACTO Vs Juharmal Badri Lal
Rajasthan High Court · (2006) 2 RLW 957 : (2007) 5 VST 276 : (2006) 2 WLC 350
Income Tax Act, 1961 — Section 186, 260A, 78(2), 78(5), 86
High Courts14 Nov 2005Dismissed
Ravi Kumar Vs Gauri Shankar and Others
Rajasthan High Court · (2006) 1 RLW 327 : (2006) 1 WLC 142
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)