High Courts05 Sept 2006Dismissed
Sanskaritk Kendra Karamchari Kalyan Samiti Vs West Zone Center and Others
Rajasthan High Court · (2007) 1 RLW 221 : (2007) 2 RLW 1062
Constitution of India, 1950 — Article 12, 14, 16
COURT ARCHIVE
Rajasthan High Court judgments, 2006
966 judgments · page 15 of 49
High Courts05 Sept 2006Allowed
Kanhaiya Lal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 114 FLR 539 : (2006) 4 RLW 3273
High Courts05 Sept 2006
Brij Lal and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 3182
Arms Act, 1959 — Section 25, 3, 30Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 173(8), 299, 313Evidence Act, 1872 — Section 105
High Courts05 Sept 2006Dismissed
State Bank of Bikaner and Jaipur and Another Vs Food Corporation of India
Rajasthan High Court · (2006) 4 RLW 3225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96
High Courts05 Sept 2006Allowed
Mahesh Soni Vs State
Rajasthan High Court · (2007) 2 RLW 1498
Arms Act, 1959 — Section 25, 3Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 143, 302, 307, 341, 504
High Courts04 Sept 2006Allowed
Mohd. Aslam and Another Vs Smt. Salma and Others
Rajasthan High Court · (2007) 2 RLW 1500
Criminal Procedure Code, 1973 (CrPC) — Section 156, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts04 Sept 2006Dismissed
Swaika Properties Ltd. and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 1 RLW 344
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts04 Sept 2006
Babu Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 4 RLW 3121
Constitution of India, 1950 — Article 15, 243, 243R, 243SRajasthan Municipalities Act, 1959 — Section 3(2), 30(2), 34, 61(1), 9
High Courts04 Sept 2006Dismissed
Gopi Chand Sardar Mal and Sons Vs Dilip Kumar
Rajasthan High Court · (2006) 4 RLW 3209
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6, 6(3), 7, 7(1), 7(5)
High Courts04 Sept 2006Dismissed
Om Prakash Vs Smt. Gayatri Devi and Others
Rajasthan High Court · (2006) 4 RLW 3234
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 134
High Courts04 Sept 2006Dismissed
B.N. Singh Vs DCM Shriram Indus. Ltd.
Rajasthan High Court · (2007) 5 RCR(Civil) 791 : (2007) 2 RCR(Rent) 367 : (2007) 3 RLW 2382 : (2007) 76 SCL 1
COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 11, 397, 468, 472Industrial Disputes Act, 1947 — Section 2
High Courts01 Sept 2006
Ladu Ram Meena Vs Gordhan Lal and Others
Rajasthan High Court · (2006) 4 ACC 450
High Courts01 Sept 2006Allowed
Mohan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 1 SLJ 375
Prevention of Corruption Act, 1947 — Section 5(1)(E)(2)
High Courts01 Sept 2006Allowed
Jayant Kumar Pandiya Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 3437
Criminal Procedure Code, 1973 (CrPC) — Section 169, 197, 482Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471
High Courts01 Sept 2006Dismissed
Purshottam Lal @ Parsrya @ Pashupati Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 3217
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts01 Sept 2006Allowed
Padam Chand Vs State of Rajasthan
Rajasthan High Court · (2007) CriLJ 90 : (2006) 4 RLW 3229
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 376Rajasthan Police Rules, 1965 — Rule 6.22
High Courts01 Sept 2006Dismissed
Ramsharan Gupta HUF Vs Shree Datta Stone Crushers Pvt. Ltd. and Others
Rajasthan High Court · (2007) 1 RLW 756 : (2007) 76 SCL 370
COMPANIES ACT, 1956 — Section 433, 434, 457, 458
High Courts01 Sept 2006Allowed
Paramjeet Singh Vs State of Rajasthan
Rajasthan High Court · (2007) CriLJ 591
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 428, 482Penal Code, 1860 (IPC) — Section 379, 395, 457
High Courts01 Sept 2006Dismissed
Smt. Mridula Gupta Vs Shree Datta Stone Crushers P. Ltd. and Others
Rajasthan High Court · (2007) 135 CompCas 507 : (2007) 75 SCL 453
COMPANIES ACT, 1956 — Section 433, 434, 457, 458
High Courts01 Sept 2006
Chandra Prakash Vs The Additional District Judge (Fast Track), Jhalawar and Another
Rajasthan High Court · (2006) 09 RAJ CK 0004
Negotiable Instruments Act, 1881 (NI) — Section 138