High Courts12 Jan 2006Dismissed
Hardayal Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1824 : (2006) 2 WLC 701
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Rajasthan High Court judgments, 2006
966 judgments · page 47 of 49
High Courts12 Jan 2006Dismissed
C.T.O. Vs Siddu Palace
Rajasthan High Court · (2006) 2 RLW 931 : (2006) 2 RLW 998
Constitution of India, 1950 — Article 227, 265Rajasthan Entertainments and Advertisements Tax Act, 1957 — Section 10, 10A, 12, 13, 13ARajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 103, 104, 14, 15, 157
High Courts12 Jan 2006Allowed
Jaidev Singh Vs State of Rajasthan
Rajasthan High Court · (2006) 1 DMC 618 : (2006) WLC 227
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 306, 406, 498A
High Courts12 Jan 2006
Shanti Devi (Smt.) and Others Vs National Insurance Co. Ltd.
Rajasthan High Court · (2006) 1 ACC 692 : (2006) 1 RLW 875 : (2006) 1 WLC 553
High Courts12 Jan 2006Allowed
Sanwat Ram Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1820
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 2006
Rana Ahmad and Others Vs Mangal @ Mangal Chand and Others
Rajasthan High Court · (2006) 2 ACC 335
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jan 2006Allowed
Ashok Kumar @ Sarkari Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1818 : (2006) 2 WLC 689
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 397, 398
High Courts10 Jan 2006Allowed
Nand Lal Mahesh Kumar and Another Vs Beekalene Fabrics Ltd.
Rajasthan High Court · (2007) 2 BC 241 : (2006) 2 RLW 1056
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts10 Jan 2006Dismissed
Om Prakash Gupta Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 2 RLW 1304 : (2006) 2 WLC 158
Constitution of India, 1950 — Article 14, 16Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 24, 28, 8(4)
High Courts09 Jan 2006
Chhotu Vs The State of Rajasthan
Rajasthan High Court · (2006) 01 RAJ CK 0104
Penal Code, 1860 (IPC) — Section 376
High Courts09 Jan 2006Allowed
Sohan Lal Pungalia Vs Asstt. Mining Engineer (Recovery) and Another
Rajasthan High Court · (2006) 2 RLW 1030 : (2006) WLC 288
Rajasthan Minor Mineral Concession Rules, 1986 — Rule 3, 38, 63
High Courts09 Jan 2006Allowed
Jagdish Vs State of Rajasthan
Rajasthan High Court · (2006) 2 RLW 991 : (2006) 1 WLC 556
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts09 Jan 2006Dismissed
Bafati Khan Vs State of Rajasthan
Rajasthan High Court · (2006) 1 ALT(Cri) 26 : (2006) 2 RLW 986 : (2006) 2 WLC 154
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts09 Jan 2006Allowed
State of Rajasthan and Others Vs Ram Niwas and Another
Rajasthan High Court · (2006) CriLJ 2477 : (2006) 4 RCR(Criminal) 2 : (2006) 1 WLC 563
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 306, 306(1), 306(4)Evidence Act, 1872 — Section 113, 114, 118, 133, 27Penal Code, 1860 (IPC) — Section 149, 302, 303, 323, 34
High Courts09 Jan 2006Allowed
Bhala Ram Vs State of Rajasthan
Rajasthan High Court · (2006) 01 RAJ CK 0008
Penal Code, 1860 (IPC) — Section 302, 376
High Courts06 Jan 2006Allowed
Uma Shankar Srivastava Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 2 RLW 1060 : (2006) 1 WLC 611
High Courts06 Jan 2006Dismissed
Salim Khan Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1223 : (2006) 2 RLW 1286 : (2006) 1 WLC 559
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts06 Jan 2006Dismissed
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (2006) 1 DMC 864 : (2006) 4 RLW 2621 : (2006) WLC 614
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Jan 2006
Ramkanya (Smt.) Vs Civil Judge and Others
Rajasthan High Court · (2006) 2 RLW 903 : (2006) 2 WLC 26
Constitution of India, 1950 — Article 286(1)Penal Code, 1860 (IPC) — Section 120B, 303, 419, 467, 468Rajasthan Panchayati Raj Act, 1994 — Section 19