High Courts12 May 2006Allowed
Rustam Khan Vs Addl. District Judge and Others
Rajasthan High Court · (2006) 05 RAJ CK 0066
Civil Procedure Code, 1908 (CPC) — Section 148
COURT ARCHIVE
Rajasthan High Court judgments, 2006
966 judgments · page 28 of 49
High Courts12 May 2006
In Re: Shri Sidh Plantation and Farms Ltd.
Rajasthan High Court · (2007) 78 SCL 410
COMPANIES ACT, 1956 — Section 433, 434, 439, 454, 484
High Courts11 May 2006Allowed
Salim and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 5 RCR(Criminal) 21 : (2006) 3 RLW 2344
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts11 May 2006Dismissed
Krishna Gopal Vs Ramchandra and Others
Rajasthan High Court · (2006) 4 RLW 2723 : (2006) 3 WLC 752
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 13(4), 13(5), 13(6)Transfer of Property Act, 1882 — Section 112
High Courts10 May 2006Allowed
Shravan Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 5 RCR(Criminal) 151 : (2006) 4 RLW 2847 : (2006) 4 WLC 109
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 176, 313Evidence Act, 1872 — Section 106, 114, 32, 8Penal Code, 1860 (IPC) — Section 302, 303, 304, 305, 306
High Courts09 May 2006
Commissioner of Income Tax Vs Munni Lal and Company
Rajasthan High Court · (2006) 204 CTR 529 : (2008) 298 ITR 250 : (2007) 2 RLW 1609
Income Tax Act, 1961 — Section 194C, 194C(1), 194C(2), 194C(3), 200
High Courts09 May 2006
Dine Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 5 RCR(Criminal) 108 : (2006) 4 RLW 2596 : (2006) 4 WLC 34
Criminal Procedure Code, 1973 (CrPC) — Section 31Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 320, 34
High Courts09 May 2006Dismissed
Commissioner of Income Tax Vs Nakoda Metals
Rajasthan High Court · (2006) 204 CTR 514
Income Tax Act, 1961 — Section 256(2), 32, 32A
High Courts09 May 2006
Om Prakash and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2587 : (2006) 4 WLC 700
Arms Act, 1959 — Section 25, 25(1), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 450
High Courts09 May 2006Dismissed
Marudhar Sales Corporation Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 3 RLW 2581 : (2006) 3 WLC 650
Constitution of India, 1950 — Article 14, 19Rajasthan Agricultural Produce Markets Act, 1961 — Section 16, 17, 2, 2(1)(1), 2(2)Rajasthan Agricultural Produce Markets Rules, 1963 — Rule 34, 58(4)
High Courts09 May 2006Dismissed
Jaipur Development Authority and Another Vs Mahesh Kumar and Another
Rajasthan High Court · (2006) 110 FLR 1207 : (2007) 1 LLJ 142 : (2006) 3 RLW 2360 : (2006) 3 WLC 475
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25B(2), 25F
High Courts08 May 2006
Official Liquidator Vs Corporation Bank
Rajasthan High Court · (2008) 85 SCL 40
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts08 May 2006Allowed
In Re: Shyam Telecom Ltd.
Rajasthan High Court · (2007) 135 CompCas 387 : (2006) 4 WLC 668
COMPANIES ACT, 1956 — Section 391, 392, 393, 394, 483
High Courts08 May 2006Allowed
Ram Niwas Meena Vs Commissioner of Income Tax
Rajasthan High Court · (2007) 212 CTR 248 : (2007) 288 ITR 295
Income Tax Act, 1961 — Section 139, 215, 217, 271, 273A
High Courts08 May 2006Allowed
Gopal Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2364 : (2005) WLC 227
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304, 511
High Courts08 May 2006Dismissed
Madan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 3 RLW 2351
Industrial Disputes Act, 1947 — Section 25F
High Courts08 May 2006Allowed
Tikam Singh Vs State and Others
Rajasthan High Court · (2006) 4 RLW 2636 : (2006) 4 WLC 46
Criminal Procedure Code, 1973 (CrPC) — Section 24(8)Penal Code, 1860 (IPC) — Section 193, 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 2, 20, 21
High Courts08 May 2006Dismissed
Rakesh Soni and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 4 RLW 2778 : (2006) 3 WLC 520
Constitution of India, 1950 — Article 309, 310, 311Rajasthan Medical and Health Service Rules, 1963 — Rule 2, 24, 26, 26(1), 27Rajasthan University Act, 1946 — Section 17, 20, 22, 23, 23A(1)
High Courts08 May 2006
Bheru Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2348 : (2006) 4 WLC 365
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 149, 302, 303
High Courts08 May 2006
Nagar Parishad Vs Megh Raj Choudhary and Others
Rajasthan High Court · (2008) 1 RLW 118
Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974 — Rule 23