COURT ARCHIVE

Rajasthan High Court judgments, 2006

966 judgments · page 19 of 49

High Courts11 Aug 2006

Gangadhar and Another Vs State of Rajasthan

Rajasthan High Court · (2007) CriLJ 1098 : (2007) 2 RCR(Criminal) 836 : (2007) 1 RLW 341

Penal Code, 1860 (IPC) — Section 363, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts11 Aug 2006

Meena Bansal and Others Vs Balvendra Singh and Others

Rajasthan High Court · (2007) 1 ACC 652

Motor Vehicles Act, 1988 — Section 173

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High Courts11 Aug 2006

Ladi (Smt.) and Others Vs Shyojiram and Others

Rajasthan High Court · (2007) 1 ACC 335

Motor Vehicles Act, 1988 — Section 173

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High Courts10 Aug 2006

Bakemans Ind. Pvt. Ltd. Vs State and Others

Rajasthan High Court · (2006) 4 RLW 3104

Companies Act, 1956 — Section 446Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 182, 406, 420

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High Courts10 Aug 2006

Chandagi Ram and Another Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 3276

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts10 Aug 2006Dismissed

Anwar Hussain Vs State of Rajasthan

Rajasthan High Court · (2007) 1 RLW 12

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439Penal Code, 1860 (IPC) — Section 120B, 382

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High Courts10 Aug 2006Dismissed

RSRTC Vs Smt. Kamla Devi and Others

Rajasthan High Court · (2006) 4 RLW 3203

Motor Vehicles Act, 1988 — Section 96(1)

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High Courts08 Aug 2006Dismissed

Union of India (UOI) and Another Vs Dhariwal and Co. and Others

Rajasthan High Court · (2007) 1 RLW 123

Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 108, 111, 4

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High Courts08 Aug 2006

Raju Sharma Vs Mularam and Others

Rajasthan High Court · (2007) 2 ACC 178

Motor Vehicles Act, 1988 — Section 173

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High Courts07 Aug 2006Allowed

New India Assurance Co. Ltd. Vs Hakim and Others

Rajasthan High Court · (2006) 4 RLW 3206

Motor Vehicles (Amendment) Act, 1994 — Section 46, 96Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1)

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High Courts04 Aug 2006

Prem Prakash Mathur Vs Mohan and Others

Rajasthan High Court · (2007) 2 ACC 755

Motor Vehicles Act, 1988 — Section 173

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High Courts04 Aug 2006Allowed

Dhirendra Singh Vs State of Rajasthan and Another

Rajasthan High Court · (2007) 1 RLW 55

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 155, 320, 482Penal Code, 1860 (IPC) — Section 143, 323, 341, 379, 406

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High Courts04 Aug 2006Dismissed

Rajendra Surekha (Dr.) Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 2 RLW 1025

Constitution of India, 1950 — Article 14, 16, 226

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High Courts04 Aug 2006Allowed

Kanha Vs Kalu and Others

Rajasthan High Court · (2006) 4 RLW 3070 : (2006) 4 WLC 500

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111

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High Courts04 Aug 2006Allowed

LRs of Ashok Kumar and Others Vs Union of India (UOI) and Others

Rajasthan High Court · (2006) 4 RLW 2983

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 7, 7(1), 8(1)

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High Courts04 Aug 2006Dismissed

Commissioner of Income Tax Vs Banswara Fabrics Ltd.

Rajasthan High Court · (2007) 207 CTR 193

Income Tax Act, 1961 — Section 40A

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High Courts04 Aug 2006Allowed

Ram Prasad and Another Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 08 RAJ CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts03 Aug 2006

Raju @ Rajesh @ Tinku Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 4 RLW 3295

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts03 Aug 2006

Murli Vs Madan Lal Bhargava

Rajasthan High Court · (2007) 2 RLW 1476

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts02 Aug 2006

United India Insurance Co. Ltd. Vs Hukmi and Others

Rajasthan High Court · (2006) 4 ACC 584

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