High Courts09 Mar 2010Allowed
Ramesh Chandra Tailor Vs Shrilal
Rajasthan High Court · (2011) 2 Crimes 217
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Rajasthan High Court judgments, 2010
1,349 judgments · page 55 of 68
High Courts05 Mar 2010Allowed
Bank of Baroda Vs Presiding Office, CGIT-cum-LC and Another
Rajasthan High Court · (2011) 1 LLJ 462 : (2010) 4 RLW 3075
Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts05 Mar 2010
Mohd. Kaleem and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2010 Raj 91 : (2010) 1 RLW 988 : (2010) 2 WLN 26
Constitution of India, 1950 — Article 14, 15, 16, 243, 243TRajasthan Municipalities (Election) Rules, 1994 — Rule 5, 6, 7Rajasthan Municipalities Act, 1959 — Section 21A, 6, 7, 7(6)
High Courts05 Mar 2010Allowed
Kanhaiya Vs The State of Rajasthan
Rajasthan High Court · (2011) 6 RCR(Criminal) 2438 : (2010) 3 RLW 2754 : (2010) 2 WLN 329
Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 18, 19, 4Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19
High Courts05 Mar 2010Dismissed
Jaipur Metals and Electricals Ltd. Vs Jagdish Prasad Gupta
Rajasthan High Court · (2010) 2 WLN 325
Jaipur Metals and Electrical Limited (Acquisition of Shares) Act, 1986 — Section 3, 3(1), 3(2), 4Constitution of India, 1950 — Article 12, 14, 16, 226Contract Act, 1872 — Section 23
High Courts05 Mar 2010
Lalu Ram Vs State of Rajasthan
Rajasthan High Court · (2010) 03 RAJ CK 0089
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
High Courts05 Mar 2010Dismissed
Duli Chand Vs Rajasthan State Ganganagar Sugar Mills Ltd.
Rajasthan High Court · (2010) 03 RAJ CK 0060
High Courts05 Mar 2010
Ajay Vyas and Another Vs State and Others
Rajasthan High Court · (2010) 03 RAJ CK 0052
Constitution of India, 1950 — Article 225Limitation Act, 1963 — Section 5
High Courts05 Mar 2010Allowed
Smt. Manju Rani Nadheria and Others Vs State and Others
Rajasthan High Court · (2010) 3 RLW 2348 : (2010) 2 WLN 64
Constitution of India, 1950 — Article 309
High Courts05 Mar 2010Allowed
Smt. Gulab Bai and Others Vs Presiding Officer, Motor Vehicles Accidents Claims Tribunal and Others
Rajasthan High Court · (2010) 2 WLN 72
High Courts04 Mar 2010Allowed
Chouth Mal Kumawat Vs State of Rajasthan
Rajasthan High Court · (2010) 03 RAJ CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482
High Courts04 Mar 2010Dismissed
Bhagwan Sahai Meena and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 2 WLN 501
Penal Code, 1860 (IPC) — Section 323, 427, 447, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts04 Mar 2010Allowed
Mangi Lal Vs Nagar Palika and Another
Rajasthan High Court · (2010) 03 RAJ CK 0083
Rajasthan Civil Services (Refixation of Salary) Rules, 1998 — Rule 10, 9
High Courts04 Mar 2010Dismissed
U.O.I. Vs Dilip Kumar and Others
Rajasthan High Court · (2010) 03 RAJ CK 0072
Rajasthan High Court Ordinance, 1949 — Section 18
High Courts04 Mar 2010Dismissed
Raghuveer Singh Vs The Chief Personal Officer (Administration) and Returning Officer and Others
Rajasthan High Court · (2010) 2 WLN 260
Constitution of India, 1950 — Article 226
High Courts03 Mar 2010Allowed
Gordhan Lal Berwa Vs Union of India (UOI) and Others
Rajasthan High Court · (2010) 03 RAJ CK 0108
Administrative Tribunals Act, 1985 — Section 21
High Courts03 Mar 2010
Rajendra Prasad Joshi Vs Bal Kishan @ Balkrishan Sharma and Another
Rajasthan High Court · (2010) 2 WLN 21
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts03 Mar 2010Dismissed
Uke Khan Vs State of Rajasthan
Rajasthan High Court · (2010) 03 RAJ CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 498A
High Courts03 Mar 2010
Shankar Vs State
Rajasthan High Court · (2010) 3 RLW 2039 : (2010) 2 WLN 193
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2010Dismissed
Praveen Bansal Vs State of Rajasthan and Another
Rajasthan High Court · (2011) 4 BC 531 : (2011) 3 RCR(Criminal) 118
Criminal Procedure Code, 1973 (CrPC) — Section 339, 482Negotiable Instruments Act, 1881 (NI) — Section 138