High Courts08 Sept 2008Dismissed
Prena Gupta Vs The Central Board of Secondary Education and Others
Rajasthan High Court · (2008) 4 RLW 3655
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2008
1,204 judgments · page 13 of 61
High Courts08 Sept 2008Allowed
Shyam Lal etc. Vs State of Rajashtan
Rajasthan High Court · (2009) CriLJ 1803 : (2010) 2 Crimes 652
Penal Code, 1860 (IPC) — Section 302, 364, 394
High Courts08 Sept 2008
Bhana Ram Vs Rajasthan Agricultural University and Others
Rajasthan High Court · (2009) 1 RLW 506 : (2009) 1 WLN 42
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts08 Sept 2008Dismissed
Ram Prakash Agarwal through L.Rs. Vs Smt. Pushpa Agrawal and Others
Rajasthan High Court · AIR 2009 Raj 3
Rajasthan Pre-emption Act, 1966 — Section 5(i)(a)
High Courts08 Sept 2008Allowed
Jeet Ram and Another Vs State and Others
Rajasthan High Court · AIR 2009 Raj 33 : (2009) 3 CivCC 235
High Courts08 Sept 2008
Smt. Sundarlata Vs Chairman, Municipality, Sadulshahar
Rajasthan High Court · (2008) 09 RAJ CK 0017
Rajasthan Municipalities Act, 1959 — Section 310
High Courts08 Sept 2008Allowed
Fateh Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 1 RLW 256
Constitution of India, 1950 — Article 226
High Courts05 Sept 2008Allowed
Anukampa Avas Vikas Pvt. Ltd. and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2009) 3 RLW 2295
Constitution of India, 1950 — Article 226
High Courts05 Sept 2008Dismissed
Pradeep Kumar alias Pinku Vs State and Others
Rajasthan High Court · (2009) CriLJ 302
Penal Code, 1860 (IPC) — Section 302, 304, 307, 308, 324
High Courts04 Sept 2008Allowed
Devi Lal Sahu Vs Union of India (UOI) and Another
Rajasthan High Court · (2009) 1 RLW 38
Border Security Force Act, 1968 — Section 115, 117, 26Constitution of India, 1950 — Article 14
High Courts04 Sept 2008Allowed
Chetan Lal Vs State of Rajasthan
Rajasthan High Court · (2009) 1 RLW 28
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts04 Sept 2008Allowed
Bhanwar Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 2 RLW 1085
Penal Code, 1860 (IPC) — Section 323, 326, 34
High Courts04 Sept 2008Allowed
Pushpa Devi Vs Motl Lal and Others
Rajasthan High Court · (2009) 1 RLW 322
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45, 63, 68, 73General Clauses Act, 1897 — Section 5
High Courts04 Sept 2008Dismissed
Hari Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 1 RLW 904
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
High Courts03 Sept 2008
Pankaj, Krishna Murti and Another and Koshlendra @ Kaushal Vs State of Rajasthan
Rajasthan High Court · (2009) CriLJ 1568
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 134, 25, 26
High Courts03 Sept 2008Allowed
Smt. Lali and Another Vs Civil Judge (Jr. Div.) and Judicial Magistrate, 1st Class and Others
Rajasthan High Court · (2008) 09 RAJ CK 0070
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Sept 2008
Oriental Insurance Co. Ltd. Vs Shakuntla and Others
Rajasthan High Court · (2009) ACJ 220
Employees Compensation Act, 1923 — Section 4, 4A
High Courts03 Sept 2008Allowed
Karim Khan Vs State of Rajasthan
Rajasthan High Court · (2008) 09 RAJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482
High Courts02 Sept 2008Allowed
Rahman Khan Vs State of Rajsthan and Others
Rajasthan High Court · (2008) 119 FLR 957 : (2010) 1 SLR 214
Constitution of India, 1950 — Article 14
High Courts02 Sept 2008
Bhagwan Singh Vs Makkhan Singh
Rajasthan High Court · (2009) 1 RLW 469
Civil Procedure Code, 1908 (CPC) — Section 100A, 96