COURT ARCHIVE

Rajasthan High Court judgments, 2006

966 judgments · page 31 of 49

High Courts19 Apr 2006Dismissed

Dhananjay Kumar Singh Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 3873 : (2006) 4 RCR(Criminal) 163 : (2006) 3 RLW 2217 : (2006) 4 WLC 296

Constitution of India, 1950 — Article 11, 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 158, 161, 161(3), 170Evidence Act, 1872 — Section 121, 122, 123, 124, 125

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High Courts19 Apr 2006Allowed

Ghasi Ram Vs State of Rajasthan

Rajasthan High Court · (2006) 04 RAJ CK 0016

Penal Code, 1860 (IPC) — Section 324

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High Courts19 Apr 2006

Mahadev Prasad Vs Vijay Pal @ Jagan and Another

Rajasthan High Court · (2006) 3 ACC 388

Motor Vehicles Act, 1988 — Section 133

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High Courts18 Apr 2006

Oriental Insurance Co. Ltd. Vs Raju and Others

Rajasthan High Court · (2006) 3 ACC 282

Motor Vehicles Act, 1988 — Section 147

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High Courts18 Apr 2006Allowed

Kajodmal Vs Ram Karan and Others

Rajasthan High Court · (2007) ACJ 2820

Motor Vehicles Act, 1988 — Section 166

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High Courts18 Apr 2006Allowed

Shanker Lal Sharma Vs K.E.C. International Ltd. and Another

Rajasthan High Court · (2006) 3 LLJ 822 : (2006) 2 RLW 1464 : (2006) 3 WLC 210

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts18 Apr 2006Dismissed

Gunwant Lal Godawat Vs Union of India (UOI) and Others

Rajasthan High Court · (2007) 207 ELT 211 : (2006) 4 RLW 2966 : (2006) 4 WLC 730

Customs Act, 1962 — Section 110, 130

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High Courts18 Apr 2006Allowed

Tija Devi Vs Girdhari Singh and Others

Rajasthan High Court · (2007) ACJ 1998

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High Courts18 Apr 2006

R.S.R.T.C. Vs Ramesh Chand and Others

Rajasthan High Court · (2006) 2 ACC 842

Motor Vehicles Act, 1988 — Section 171

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High Courts17 Apr 2006Allowed

Matadeen and Others Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 2353 : (2006) 4 WLC 40

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 313Evidence Act, 1872 — Section 105

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High Courts17 Apr 2006Dismissed

Parsu @ Parasram Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 2015 : (2006) 3 WLC 212

Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 342, 375, 376(2)

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High Courts17 Apr 2006Dismissed

Lok Housing and Constructions Ltd. and Others Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 2 RLW 1710 : (2006) 3 WLC 199

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 397, 401Penal Code, 1860 (IPC) — Section 120B, 405, 406, 420

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High Courts17 Apr 2006Dismissed

Shree Pipes Vs Deputy Commissioner of Income Tax (Assessment)

Rajasthan High Court · (2007) 289 ITR 154

FINANCE ACT, 1988 — Section 28, 36Income Tax Act, 1961 — Section 2, 37, 43B

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High Courts17 Apr 2006

State of Rajasthan Vs Neema Ram

Rajasthan High Court · (2006) 4 RLW 2860 : (2006) 4 WLC 609

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 203, 302, 307

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High Courts17 Apr 2006Allowed

Sugan Kanwar Vs Rakesh

Rajasthan High Court · AIR 2006 Raj 243 : (2007) 1 RCR(Criminal) 349 : (2006) 4 RLW 2937

Criminal Procedure Code, 1973 (CrPC) — Section 96Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 323, 325, 354, 451

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High Courts15 Apr 2006Dismissed

Superintendent, Post Office, Sikar Division and Another Vs Karan Singh Shekhawat

Rajasthan High Court · (2006) 111 FLR 555 : (2006) 3 LLJ 313 : (2006) 2 RLW 1469 : (2006) 3 WLC 593

Civil Procedure Code, 1908 (CPC) — Section 100, 115Payment of Wages Act, 1936 — Section 1, 15, 17, 17(1), 17(2)

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High Courts15 Apr 2006Allowed

Sita Ram Pareek Vs Judge, Labour Court and Another

Rajasthan High Court · (2006) 110 FLR 877 : (2007) 1 LLJ 264 : (2006) WLC 491

Industrial Disputes Act, 1947 — Section 25B, 25F, 33C

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High Courts15 Apr 2006Dismissed

Shankar Lal and Others Vs The Civil Judge (Jr. Div.) and Others

Rajasthan High Court · AIR 2006 Raj 187 : (2006) 2 RD 398 : (2006) 3 RLW 2049 : (2006) 3 RLW 2049 : (2006) 3 WLC 421

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 55, 62, 63, 64, 65

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High Courts13 Apr 2006Dismissed

Commissioner of Income Tax Vs Sumerpur Truck Operators Union

Rajasthan High Court · (2006) 203 CTR 205

Income Tax Act, 1961 — Section 10(24), 271(1)

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High Courts13 Apr 2006

Mahesh and Others Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 2756

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 300

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