Rajasthan High Court Judgments 2006

High Courts22 Dec 2006Dismissed

Dharmendra Kataria Vs Ganganagar Sugar Mills Ltd. and Others

Rajasthan High Court · (2007) 3 RLW 1892

COMPANIES ACT, 1956 — Section 456Constitution of India, 1950 — Article 12, 226, 366Factories Act, 1948 — Section 42, 43, 45, 46, 47

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High Courts22 Dec 2006Dismissed

Kishan Chand Vs Ganganagar Central Cooperative Bank

Rajasthan High Court · (2007) 2 RLW 1458

Constitution of India, 1950 — Article 226, 311

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High Courts22 Dec 2006Dismissed

Ex. Ptr. Bharta Ram Bishnoi Vs Union of India (UOI) and Others

Rajasthan High Court · (2007) 2 RLW 1387

Army Act, 1950 — Section 20, 39, 48, 80

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High Courts22 Dec 2006

Raga Ram Vs Mst. Kokali and Others

Rajasthan High Court · (2007) 1 WLN 279

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

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High Courts22 Dec 2006Dismissed

Ashok Kumar and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 2 RLW 1019

Constitution of India, 1950 — Article 14, 142, 16

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High Courts22 Dec 2006

Lichhama (Smt.) Vs Rupa Ram and Others

Rajasthan High Court · (2007) 2 WLN 190

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts22 Dec 2006

Professor Jeewan Lal Mathur Vs The State of Rajasthan and Others

Rajasthan High Court · (2007) 2 WLN 382

Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 82

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High Courts22 Dec 2006

Rakesh Kumar Vs The State of Rajasthan and Others

Rajasthan High Court · (2007) 2 WLN 496

National Council for Teacher Education Act, 1993 — Section 14

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High Courts22 Dec 2006

Leela Kanwar (Smt.) Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 1 WLN 167

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High Courts21 Dec 2006Dismissed

Kundan Singh Vs Shri Pustimargiya Tritya Peeth Pranayas and Others

Rajasthan High Court · (2007) 3 RLW 1851

Civil Procedure Code, 1908 (CPC) — Section 151, 80Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Dec 2006

Ramesh Vs The State of Rajasthan

Rajasthan High Court · (2007) 1 WLN 245

Constitution of India, 1950 — Article 14, 19, 21Rajasthan Panchayati Raj Act, 1994 — Section 19(gg)

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High Courts21 Dec 2006

Inder Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 1 WLN 329

Rajasthan Motor Vehicles Taxation Act, 1951 — Section 14

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High Courts21 Dec 2006

Vijay Laxmi @ Vijeta (Smt.) Vs Judge, Family Court and Another

Rajasthan High Court · (2007) 1 WLN 411

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High Courts20 Dec 2006

Duldas and Another Vs State and Another

Rajasthan High Court · (2007) 1 WLN 403

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High Courts20 Dec 2006

State of Rajasthan and Others Vs Lichhman Singh and Others

Rajasthan High Court · (2007) 1 WLN 325

Industrial Disputes Act, 1947 — Section 17B

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High Courts20 Dec 2006

Ganpat Singh Vs Bank of Baroda and Others Bank of Baroda Vs Labour Industrial Tribunal and Others

Rajasthan High Court · (2007) 1 WLN 113

Bank of Baroda (Employees) Pension Regulations, 1995 — Regulation 29, 32

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High Courts20 Dec 2006

Krishna Kumar Sharma Vs Judge, IT and LC and Another

Rajasthan High Court · (2007) 113 FLR 146 : (2007) 1 WLN 97

Industrial Disputes Act, 1947 — Section 33A

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High Courts20 Dec 2006Dismissed

Times Publishing House Ltd. and Others Vs Regional Provident Fund Commissioner and Others

Rajasthan High Court · (2007) 113 FLR 1029 : (2007) 3 LLJ 1068

Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 7A

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High Courts20 Dec 2006

Ganesh Lal Kharwal Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 1 WLN 434

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High Courts20 Dec 2006

Municipal Board and Others Vs Jagdish

Rajasthan High Court · (2007) 1 WLN 394

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Rajasthan High Court judgments, 2006