High Courts31 Aug 2006Allowed
State of Raj. Vs Shera Ram
Rajasthan High Court · (2006) 08 RAJ CK 0053
Arms Act, 1959 — Section 25, 3Central Excises and Salt Act, 1944 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
COURT ARCHIVE
Rajasthan High Court judgments, 2006
966 judgments · page 16 of 49
High Courts31 Aug 2006Dismissed
Roop Singh and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 4 RLW 3323
Army Act, 1950 — Section 1, 109, 110, 112, 113Army Rules, 1954 — Rule 106, 107, 108, 108, 109Penal Code, 1860 (IPC) — Section 341, 376
High Courts31 Aug 2006
Dhanki and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2007) 3 RLW 2494
Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts30 Aug 2006Dismissed
Ramakant Vs State of Rajasthan
Rajasthan High Court · (2007) 5 RCR(Criminal) 435 : (2006) 4 RLW 3337
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Aug 2006Dismissed
Bhanwar Singh and Others Vs Smt. Meva Devi and Another
Rajasthan High Court · (2007) 1 RLW 733
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Aug 2006Dismissed
Moldin @ Moliya Vs State of Rajasthan
Rajasthan High Court · (2007) 1 RLW 43
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Official Secrets Act, 1923 — Section 3, 9
High Courts29 Aug 2006Allowed
Smt. Satki Devi and Another etc. Vs Tikam Singh and Others
Rajasthan High Court · (2006) CriLJ 4721 : (2007) 2 RCR(Criminal) 846 : (2007) 2 RLW 1620
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 225, 24, 301Penal Code, 1860 (IPC) — Section 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 18, 2, 20
High Courts29 Aug 2006Dismissed
Rajasthan State Industrial Development and Investment Corporation Vs Ganpat Rai and Others
Rajasthan High Court · (2006) 4 RLW 3157
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9, Order 3 Rule 4, Order 3 Rule 4(5)Constitution of India, 1950 — Article 22Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 — Rule 11A, 11A(4), 12, 7
High Courts29 Aug 2006Dismissed
Bulaki Ram Saini Vs State and Another
Rajasthan High Court · (2007) 1 RLW 4
Criminal Procedure Code, 1973 (CrPC) — Section 256, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 397
High Courts29 Aug 2006Allowed
State of Rajasthan and Another Vs Madan Singh and Others
Rajasthan High Court · (2007) 1 RLW 28
High Courts29 Aug 2006
Hindustan Zinc Ltd. Vs Dy. Commissioner Central Excise and Customs Division
Rajasthan High Court · (2007) 1 RLW 382
High Courts29 Aug 2006Allowed
Jyoti L. Meena Vs State and Another
Rajasthan High Court · (2007) 1 RLW 717
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts28 Aug 2006
Roopa Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 3125
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323, 447
High Courts28 Aug 2006Allowed
Moti Ram Vs Poonma Ram and Others
Rajasthan High Court · (2006) 4 RLW 3051
Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6, 9
High Courts25 Aug 2006Allowed
Chief Manager, Bank of Baroda and Another Vs Presiding Officer, Central Labour Court
Rajasthan High Court · (2007) 113 FLR 44 : (2007) 1 RLW 22
Industrial Disputes Act, 1947 — Section 33C
High Courts25 Aug 2006Allowed
Virendra and Others Vs State
Rajasthan High Court · (2007) 1 RLW 150
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts24 Aug 2006Allowed
D.P. Soni Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 2 RLW 1565
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17A, 18A, 34Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts24 Aug 2006Dismissed
Associated Stone Industries (Kotah) Ltd. Vs Union of India (UOI) and Another
Rajasthan High Court · (2007) 3 LLJ 275 : (2007) 2 RLW 1602
Constitution of India, 1950 — Article 14, 226Mines Act, 1952 — Section 21, 3Minimum Wages Act, 1948 — Section 3, 4, 5
High Courts24 Aug 2006
Rakesh Kumar Sirwal @ Mohd Rashid Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 1 RLW 223
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts24 Aug 2006Allowed
S.B. Construction Company Vs Union of India (UOI)
Rajasthan High Court · (2007) 2 RLW 1606 : (2006) 4 STR 545 : (2007) 6 STT 385
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 54, 65