High Courts05 May 2011Allowed
Gangadhar Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 4 RLW 2791
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Rajasthan High Court judgments, 2011
1,325 judgments · page 39 of 67
High Courts05 May 2011Dismissed
Sajjan Kumar Agrawal and Others Vs Rent Control Appellate Tribunal and Others
Rajasthan High Court · (2011) 3 RLW 2642
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 97(2), 151Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts05 May 2011Dismissed
Jitendra @ Jeetu Vs State of Rajasthan
Rajasthan High Court · (2011) 4 RLW 3114
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(6)Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts05 May 2011
Lal Chand Vs State and Others
Rajasthan High Court · (2011) 05 RAJ CK 0126
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13(5)
High Courts05 May 2011Dismissed
Gajendra Singh Vs Smt. Minakshi Yadav and Another
Rajasthan High Court · (2011) 5 RCR(Criminal) 380 : (2011) 2 RLW 1757
Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 5Penal Code, 1860 (IPC) — Section 349, 350, 351, 406, 498A
High Courts05 May 2011Allowed
Lokesh Kumar Singh Vs Lalit Mohan and Another
Rajasthan High Court · (2011) 05 RAJ CK 0118
Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 10, 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts05 May 2011Dismissed
Imran Khan Vs State of Rajasthan
Rajasthan High Court · (2011) 05 RAJ CK 0104
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 307, 34
High Courts05 May 2011Dismissed
Lala Ram Vs Vitthal Pustkalya and Another
Rajasthan High Court · (2011) 05 RAJ CK 0100
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 7 Rule 11(d), 10, 11Constitution of India, 1950 — Article 227
High Courts05 May 2011Allowed
Mukesh Gupta Vs State of Raj.
Rajasthan High Court · (2011) 05 RAJ CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 10, 13(1), 13(2), 8
High Courts05 May 2011Dismissed
Sukrit Verma and Another Vs State of Raj. and Another
Rajasthan High Court · (2011) 3 RCR(Civil) 273 : (2011) 3 RCR(Criminal) 6 : (2011) 3 RCR(Criminal) 6 : (2011) 2 RLW 1748
Constitution of India, 1950 — Article 14, 15Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)Evidence Act, 1872 — Section 114
High Courts05 May 2011Dismissed
Smt. Jatan Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 05 RAJ CK 0083
Rajasthan Panchayati Raj Rules, 1996 — Rule 158
High Courts05 May 2011Dismissed
Brijesh Kumar Shukla Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 05 RAJ CK 0080
Constitution of India, 1950 — Article 226
High Courts05 May 2011Dismissed
Gopi Vallabh Verma Vs State and Others
Rajasthan High Court · (2011) 05 RAJ CK 0079
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13(2)
High Courts05 May 2011Dismissed
Ramkumar Vs The State of Rajasthan
Rajasthan High Court · (2013) 1 RLW 358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts05 May 2011Dismissed
Valentino International (P.) Ltd. Vs Dugar Securities Ltd., New Delhi
Rajasthan High Court · (2011) 108 SCL 604
Companies Act, 1956 — Section 10F, 111, 111A, 397, 398
High Courts05 May 2011Dismissed
Mohan Kavia and Others Vs Additional District Collector-III and Others
Rajasthan High Court · (2011) 05 RAJ CK 0037
Rajasthan Panchayati Raj Act, 1994 — Section 97
High Courts05 May 2011Dismissed
Jwala Prasad Meena Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 05 RAJ CK 0024
Constitution of India, 1950 — Article 226
High Courts05 May 2011Dismissed
Prabhati Lal Vs Additional District Collector, Sikar and Others
Rajasthan High Court · (2011) 4 RLW 3598
Constitution of India, 1950 — Article 227
High Courts04 May 2011Allowed
Hari Om Enterprises (M/s.) Vs Court of Addl. District Judge (FT) No. 4, Ajmer
Rajasthan High Court · (2011) 4 RLW 2858
Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 4Rajasthan Stamp Act, 1998 — Section 39