High Courts24 Sept 2010
Retired Agriculture Lecturers Employees of Agriculture University Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 09 RAJ CK 0049
COURT ARCHIVE
Rajasthan High Court judgments, 2010
1,349 judgments · page 21 of 68
High Courts24 Sept 2010Dismissed
Rajendra Singh Bhamboo Vs The State of Rajasthan and Others
Rajasthan High Court · (2010) 09 RAJ CK 0034
High Courts24 Sept 2010Allowed
Sushil Kumar Yadav Vs State and Others
Rajasthan High Court · (2010) 09 RAJ CK 0029
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts24 Sept 2010Dismissed
Director General Council of Scientific and Industrial Research (CSIR) and Others Vs J.S. Sharma (deceased) and Others
Rajasthan High Court · (2010) 09 RAJ CK 0025
High Courts24 Sept 2010Dismissed
The District Collector (L.R.) Vs Vijai Kumar Arora and Others
Rajasthan High Court · (2010) 09 RAJ CK 0020
High Courts23 Sept 2010Allowed
Vraj Tractors Industries Vs State of Rajasthan and another
Rajasthan High Court · (2012) 54 VST 41
State Financial Corporations Act, 1951 — Section 29
High Courts23 Sept 2010Dismissed
State of Rajasthan and Others Vs Anjuman Society Khandan-E-Amiriya
Rajasthan High Court · (2010) 09 RAJ CK 0022
High Courts23 Sept 2010Allowed
Ram Khilari Meena Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 2 RLW 1071
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17Rajasthan Industries Service Rules, 1960 — Rule 22
High Courts23 Sept 2010
Kailash and Others Vs State
Rajasthan High Court · (2010) 09 RAJ CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 173Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts22 Sept 2010Allowed
Surendra Kumar Sharma Vs State of Raj. and Another
Rajasthan High Court · (2010) 09 RAJ CK 0073
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Pension Rules, 1996 — Rule 89
High Courts22 Sept 2010Dismissed
Anil Panjwani Vs The State of Rajasthan
Rajasthan High Court · (2010) 09 RAJ CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 153(2), 295, 295A, 504
High Courts22 Sept 2010Dismissed
Smt. Yashodhara Ameta Vs Vishnu Shanker Paliwal and Others
Rajasthan High Court · AIR 2011 Raj 43 : (2011) 2 CivCC 730 : (2011) 1 RLW 379
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(4), Order 21 Rule 102, Order 21 Rule 58, Order 23 Rule 3B(2), 151Evidence Act, 1872 — Section 115
High Courts20 Sept 2010Allowed
Hamidul Aziz Vs State of Rajasthan
Rajasthan High Court · (2011) 2 RLW 1430
Penal Code, 1860 (IPC) — Section 456, 457
High Courts20 Sept 2010Allowed
Ratan Lal Vs Smt. Devi Bai and Another
Rajasthan High Court · (2012) 1 RLW 239
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 3, Order 10 Rule 4, Order 10 Rule 4(2)
High Courts16 Sept 2010
Bajrang Lal Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 09 RAJ CK 0068
High Courts16 Sept 2010
Radhey Shyam Vs The Union of India (UOI) Fateh Singh Meena Vs Central Bureau of Investigation
Rajasthan High Court · (2010) 09 RAJ CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 13(2), 7
High Courts15 Sept 2010
Pradeep Kumar, Amardeep Singh @ Mulayam and Gurdeep Singh through their father/uncle Mahendra Singh Vs State of Rajasthan
Rajasthan High Court · (2011) 8 RCR(Criminal) 2897 : (2010) 4 RLW 3658
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Penal Code, 1860 (IPC) — Section 143, 302, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts15 Sept 2010Allowed
Chhaju Ram Vs State of Raj. and Others
Rajasthan High Court · (2010) 09 RAJ CK 0057
High Courts15 Sept 2010Dismissed
Ahimsa Mines and Minerals Limited and Another Vs The State of Rajasthan
Rajasthan High Court · (2010) 09 RAJ CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 463, 464, 465, 466, 467
High Courts14 Sept 2010Allowed
Mukesh Kumawat through his natural guardian/father Shri Moolchand Kumawat Vs State of Rajasthan
Rajasthan High Court · (2010) 09 RAJ CK 0071
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Penal Code, 1860 (IPC) — Section 342, 376, 511