High Courts24 Apr 2007
Lada Ram @ Ladu Ram Vs The Municipal Board and Another
Rajasthan High Court · (2007) 2 WLN 199
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2007
1,132 judgments · page 37 of 57
High Courts24 Apr 2007Dismissed
Pooran Mal and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 4 RLW 2698
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts24 Apr 2007
Chandra Nayak Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 4 RLW 3006 : (2009) 1 SLJ 420
Constitution of India, 1950 — Article 15, 16, 226, 330, 332
High Courts23 Apr 2007
Satyendra Singh Vs State of Rajasthan
Rajasthan High Court · (2007) CriLJ 3997 : (2008) 1 RLW 320 : (2007) 1 RLW 320
Penal Code, 1860 (IPC) — Section 120B, 346, 347, 363, 364
High Courts23 Apr 2007Allowed
Arjun Ram Vs State of Rajasthan
Rajasthan High Court · (2007) 3 RLW 2081
Criminal Procedure Code, 1973 (CrPC) — Section 307, 311, 386, 389, 391
High Courts20 Apr 2007Allowed
Prakash Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 918
Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 2007Allowed
Ram Bharos and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 3 RLW 2562
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Apr 2007Allowed
Kalu Singh Vs State of Rajasthan
Rajasthan High Court · (2007) 3 RLW 2568
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 161, 164, 375, 376
High Courts20 Apr 2007Allowed
Manager, Maharaja International Electrolux Ltd. Vs Shri Gyan Singh and Another
Rajasthan High Court · (2008) ACJ 2524 : (2007) 4 RLW 3320
Employees Compensation Act, 1923 — Section 12, 2, 30Railways Act, 1989 — Section 2
High Courts20 Apr 2007
Maya Devi (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2008) 1 DMC 839 : (2008) 1 RLW 276
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts20 Apr 2007
Jitendra and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 4 RLW 3304
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts19 Apr 2007Allowed
Pratap Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2007) 3 RLW 2635
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts18 Apr 2007
Praveen Chand Jain Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 3 WLN 458
Rajasthan State Pensioners Reimbursement of Medical Expenses Scheme — Clause 4E(c)
High Courts18 Apr 2007
Martin and Harris Pvt. Ltd and Another Vs Rajendra Mehta and Others
Rajasthan High Court · (2007) 3 WLN 329
Civil Procedure Code, 1908 (CPC) — Section 11Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 11, 7
High Courts18 Apr 2007Dismissed
Allied Industries Vs Mool Chand and Another
Rajasthan High Court · (2007) 4 RLW 2937
Employees State Insurance Act, 1948 — Section 1, 2, 38, 39, 40
High Courts18 Apr 2007Allowed
Sakunat (Smt.) and Others Vs M.A.C.T. Deeg and Others
Rajasthan High Court · (2008) ACJ 1606 : (2007) 4 RCR(Civil) 462 : (2007) 4 RLW 3018
Motor Vehicles Act, 1988 — Section 140
High Courts17 Apr 2007Dismissed
Madan Lal Vs Smt. Puspa Devi
Rajasthan High Court · (2007) 3 RCR(Civil) 765 : (2007) 2 RCR(Rent) 218 : (2007) 3 RLW 2171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(5), 13(6)
High Courts17 Apr 2007Allowed
Chairman, Municipal Board and Another Vs Mahavir Prasad Sharma and Another
Rajasthan High Court · (2007) 3 RLW 1999
Industrial Disputes Act, 1947 — Section 10, 25, 25F, 25GPenal Code, 1860 (IPC) — Section 226
High Courts16 Apr 2007
Devban Goswami Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 3 WLN 518
High Courts16 Apr 2007Allowed
Prakash Chand Soni Vs State of Rajasthan
Rajasthan High Court · (2007) 04 RAJ CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471