High Courts07 Jan 2010Dismissed
Gaje Singh Vs Raj. State Warehousing Corporation and Others
Rajasthan High Court · (2010) 01 RAJ CK 0066
COURT ARCHIVE
Rajasthan High Court judgments, 2010
1,349 judgments · page 67 of 68
High Courts07 Jan 2010Dismissed
Rajasthan High Court Non-Gazetted Ministerial Staff Association Vs The Registrar General, Rajasthan High Court of Judicature for Rajasthan and Others
Rajasthan High Court · (2010) 3 RLW 1984 : (2010) 3 RLW 984 : (2010) 1 WLN 229
Rajasthan High Court Staff Service Rules, 2002 — Rule 5
High Courts07 Jan 2010Dismissed
Smt. Buggi Devi Vs Board of Revenue and Others
Rajasthan High Court · (2010) 2 WLN 273
Constitution of India, 1950 — Article 14, 227Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 11, 12, 13, 13(5), 22(3)Rajasthan Colonisation Act, 1954 — Section 12, 13(5)
High Courts07 Jan 2010Allowed
Parasmal and Others Vs State of Rajasthan
Rajasthan High Court · (2010) 01 RAJ CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 50, 57
High Courts06 Jan 2010Dismissed
J.K. White Cement Works and Another Vs Lal Chand Sharma
Rajasthan High Court · (2010) 125 FLR 370 : (2010) 1 RLW 861 : (2010) 2 WLN 286
Industrial Disputes Act, 1947 — Section 2
High Courts06 Jan 2010
Paras Kumar Mandhniya Vs M.D.S. University and Another
Rajasthan High Court · (2010) 1 RLW 717 : (2010) 2 WLN 304
Constitution of India, 1950 — Article 226
High Courts06 Jan 2010Dismissed
Ex. Barber Krishna Kumar Vs The Director General Border Security Force and Others
Rajasthan High Court · (2010) 1 WLN 421
High Courts06 Jan 2010Allowed
Smt. Badami Devi and Another Vs Municipal Board and Another
Rajasthan High Court · (2010) 1 WLN 242
High Courts06 Jan 2010Allowed
Deep Narain Tiwari Vs State of Rajasthan and Another
Rajasthan High Court · (2010) 4 SLR 321 : (2010) 1 WLN 668
Constitution of India, 1950 — Article 14, 16Rajasthan Ayurvedic, Unani, Homoeopathy and Naturopathy Service Rules, 1973 — Rule 24, 31, 6
High Courts05 Jan 2010
Dr. Rahul Kumar Sharma Vs The State of Rajasthan and Others
Rajasthan High Court · (2010) 1 WLN 662
High Courts05 Jan 2010Allowed
Immamuddin Vs State and Others
Rajasthan High Court · (2010) 1 WLN 416
Rajasthan Non-Government Educational Institutions Act, 1989 — Section 19, 2, 21
High Courts05 Jan 2010Allowed
Bhanwara Ram Vs State of Raj. and Others
Rajasthan High Court · (2010) 1 WLN 270
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 7
High Courts05 Jan 2010Allowed
Achal Singh Parmar Vs State and Others
Rajasthan High Court · (2010) 1 WLN 459
High Courts05 Jan 2010
Ram Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 1 RLW 719 : (2010) 2 WLN 256
Constitution of India, 1950 — Article 226
High Courts05 Jan 2010Allowed
Devi Lal and Others Vs The State of Rajasthan
Rajasthan High Court · (2010) 01 RAJ CK 0059
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts05 Jan 2010
Jaipur Metals and Electricals Limited Vs R.S. Metals Pvt. Ltd.
Rajasthan High Court · (2010) 1 WLN 177
Civil Procedure Code, 1908 (CPC) — Section 96Interest Act, 1978 — Section 3
High Courts05 Jan 2010Dismissed
Balaram Vs Lachman through LRs. and Others
Rajasthan High Court · (2010) 1 WLN 214
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts05 Jan 2010Dismissed
Rajasthan State Mines and Minerals Ltd. Vs R.A.M. Earth Movers Pvt. Ltd. and Another
Rajasthan High Court · (2010) 1 RLW 788 : (2010) 2 WLN 318
Arbitration and Conciliation Act, 1996 — Section 10, 11, 16, 34, 37Constitution of India, 1950 — Article 226, 227
High Courts05 Jan 2010Dismissed
Nav Bhart Buildcon (P) Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2010 Raj 70
Arbitration and Conciliation Act, 1996 — Section 11
High Courts05 Jan 2010Allowed
Divisional Railway Manager, Western Railway Vs Judge, Industrial Tribunal [Central] and Another
Rajasthan High Court · (2010) 4 LLJ 714 : (2010) 1 WLN 497
Industrial Disputes Act, 1947 — Section 25F