High Courts27 Aug 2010
Ram Dayal Meena Vs State and Others
Rajasthan High Court · (2010) 08 RAJ CK 0066
COURT ARCHIVE
Rajasthan High Court judgments, 2010
1,349 judgments · page 24 of 68
High Courts27 Aug 2010Dismissed
Ganga Ram Goyal Vs Raj. Financial Corp. and Others
Rajasthan High Court · (2010) 08 RAJ CK 0047
High Courts27 Aug 2010Dismissed
Bharat Singh and Others Vs Additional District Judge (FT) No. 1 and Others
Rajasthan High Court · (2010) 08 RAJ CK 0043
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts27 Aug 2010
Narendra Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 08 RAJ CK 0042
Rajasthan Excise Act, 1950 — Section 34, 34(1), 34(2)
High Courts27 Aug 2010
Ashok Kr. Kashyap Vs State and Others
Rajasthan High Court · (2010) 08 RAJ CK 0041
High Courts27 Aug 2010Allowed
Smt. Suresh Kumari Sharma Vs State and Others
Rajasthan High Court · (2010) 08 RAJ CK 0008
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 244(1)Rajasthan Civil Services (Pension) Rules, 1996 — Rule 50, 50(1), 7, 89
High Courts26 Aug 2010Allowed
Parsaram Vs State of Rajasthan
Rajasthan High Court · (2011) 2 Crimes 554 : (2010) 4 RLW 3745
Criminal Procedure Code, 1973 (CrPC) — Section 313, 427Evidence Act, 1872 — Section 27, 6Penal Code, 1860 (IPC) — Section 302, 303
High Courts26 Aug 2010Dismissed
Rajendra Prasad Subhash Chand Vs Union of India (UOI) and Others
Rajasthan High Court · (2011) 237 CTR 382 : (2012) 344 ITR 533 : (2010) 194 TAXMAN 125
Income Tax Act, 1961 — Section 133A, 143(1), 143(2), 144, 145
High Courts26 Aug 2010
Ramavtar and Shambhulal and Others Vs State
Rajasthan High Court · (2011) CriLJ 69 : (2011) 2 RLW 1236
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 43, 50, 8
High Courts26 Aug 2010
In Re: Morya Realty (P) Ltd. (Transferee Co.) In Re: Sheevam Comfort Hotels (P) Ltd. (Transferor Co.)
Rajasthan High Court · (2010) 08 RAJ CK 0109
Companies Act, 1956 — Section 391
High Courts26 Aug 2010
XLO United Clutch Products Ltd. and S.K. Gera, Receiver Vs Official Liquidator
Rajasthan High Court · (2010) 08 RAJ CK 0083
Companies (Court) Rules, 1959 — Rule 9
High Courts26 Aug 2010Dismissed
Jiya Lal Institute of Education Vs Chandra Prakash Bafna and Others
Rajasthan High Court · (2010) 08 RAJ CK 0078
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23, 151
High Courts26 Aug 2010Dismissed
Shashikala Tripathi and Another Vs The State of Rajasthan and Others
Rajasthan High Court · (2010) 08 RAJ CK 0073
Constitution of India, 1950 — Article 311Panchayati Raj Rules, 1996 — Rule 277A, 289, 290, 291, 336Rajasthan Panchayati Raj (Amendment) Act, 2004 — Section 50
High Courts26 Aug 2010Allowed
Swadesh Hygienic Food and Spices (P) Ltd. Vs Registrar of Cos.
Rajasthan High Court · (2010) 08 RAJ CK 0058
Companies Act, 1956 — Section 159, 220, 560(6)
High Courts26 Aug 2010Allowed
Satya Narain Vaishnav and Others Vs R.S.R.T.C. and Others
Rajasthan High Court · (2011) 1 RLW 718
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 31, 33, 33(1), 33(2), 33(3)
High Courts26 Aug 2010Allowed
Umesh Singh Tanwar Vs The State of Rajasthan and Another
Rajasthan High Court · (2010) 08 RAJ CK 0038
High Courts26 Aug 2010Allowed
Amit Pabuwal Vs The Registrar of Companies
Rajasthan High Court · (2010) 08 RAJ CK 0025
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 159, 560(1), 560(2), 560(5), 560(6)
High Courts26 Aug 2010
Prabhu Lal Khatik Vs State of Rajasthan and Another
Rajasthan High Court · (2011) 3 RLW 1903
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 4, 5Rajasthan Police Service Rules, 1954 — Rule 20
High Courts26 Aug 2010
Official Liquidator of India Electronics Ltd. (In Liquidation) Vs Ravi Kumar Jain and Others
Rajasthan High Court · (2011) 162 CompCas 87
Companies Act, 1956 — Section 2(30), 45, 452(2), 454, 454(1)State Financial Corporations Act, 1951 — Section 29
High Courts26 Aug 2010Dismissed
Nandlal and Others Vs Devi Shankar and Others
Rajasthan High Court · (2011) 1 RLW 332
Evidence Act, 1872 — Section 95Rajasthan Tenancy Act, 1955 — Section 224(2)Transfer of Property Act, 1882 — Section 53A