High Courts23 Oct 2007
Shri Ganga Jubli Pinjraprol Gaushala Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 2 WLN 236
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Rajasthan High Court judgments, 2007
1,132 judgments · page 9 of 57
High Courts23 Oct 2007
Anant Shri Sukhramji Trust Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 1 WLN 421
Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 17, 18, 19
High Courts23 Oct 2007Dismissed
Gee Kay Cement Private Ltd. and Another Vs State Of Rajasthan and Others
Rajasthan High Court · (2007) 10 RAJ CK 0044
Rajasthan Sales Tax Act, 1994 — Section 37
High Courts23 Oct 2007
Rastriya Auto Sales Vs The Authority Appointed Under The Rajasthan Shops and Commercial Establishments Act, 1958
Rajasthan High Court · (2007) 10 RAJ CK 0043
Constitution of India, 1950 — Article 226
High Courts23 Oct 2007
Dhanna Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 1 WLN 298
High Courts23 Oct 2007
Nishar Ahmed Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 1 WLN 322
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 88(6)
High Courts23 Oct 2007Dismissed
Ramnarayan Joshi Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 2 RLW 1058
High Courts23 Oct 2007Allowed
Tata Finance Ltd. Vs Mubarak Khan
Rajasthan High Court · (2007) 10 RAJ CK 0009
Arbitration Act, 1940 — Section 34, 8Arbitration and Conciliation Act, 1996 — Section 8
High Courts22 Oct 2007Dismissed
Jagdish Prasad Vs State of Rajastan and Others
Rajasthan High Court · (2008) 2 RLW 1375
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326
High Courts22 Oct 2007Allowed
Seema Devi Tomar Vs State and Others
Rajasthan High Court · (2008) 2 RLW 1764
Rajasthan Panchayati Raj Act, 1994 — Section 19(1)
High Courts22 Oct 2007
Bhanwar Lal Bunker and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 2 RLW 992 : (2009) 3 SLJ 448
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts11 Oct 2007
Ramu Devi (Smt.) Vs Motor Accident Claims Tribunal
Rajasthan High Court · (2008) 1 WLN 284
High Courts11 Oct 2007
Gavra Devi (Smt.) and Others Vs Board of Revenue and Others
Rajasthan High Court · (2008) 1 WLN 274
Constitution of India, 1950 — Article 227
High Courts11 Oct 2007Allowed
Taju Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2008) 2 RLW 1474
Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts11 Oct 2007
ACTO, Flying Squad Vs Anandeshwar Textiles Pvt. Ltd.
Rajasthan High Court · (2007) 10 RAJ CK 0054
Rajasthan Sales Tax Act, 1994 — Section 78(5)
High Courts10 Oct 2007Allowed
Ashok Kashyap Vs Smt. Manbhar and Others
Rajasthan High Court · (2007) 10 RAJ CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts10 Oct 2007
Manoj Kumar Vs Rajasthan University and Another
Rajasthan High Court · (2008) 1 WLN 340
High Courts10 Oct 2007Dismissed
Sobha Ram Vs State and Kanhaiyalal
Rajasthan High Court · (2007) 10 RAJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 193, 313, 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Oct 2007
Bhanwar Singh (Dr.) and Others Vs State and Another
Rajasthan High Court · (2008) 2 RLW 1267
High Courts10 Oct 2007Dismissed
Mahesh Choudhary Vs State of Rajasthan
Rajasthan High Court · (2008) 2 RLW 1259
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468