High Courts23 Feb 2011Dismissed
State Vs Smt. Barji Devi and Others
Rajasthan High Court · (2011) 02 RAJ CK 0024
COURT ARCHIVE
Rajasthan High Court judgments, 2011
1,325 judgments · page 56 of 67
High Courts23 Feb 2011
Jitendra Singh and Another Vs Managing Director and Another
Rajasthan High Court · (2011) 02 RAJ CK 0008
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts22 Feb 2011Allowed
Ramji alias Ramjilal and Others Vs State of Rajasthan
Rajasthan High Court · (2011) CriLJ 4771
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 307, 392, 395
High Courts22 Feb 2011Dismissed
Durgesh Singh Khinchi Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 3 RLW 2069
Constitution of India, 1950 — Article 14, 16
High Courts22 Feb 2011Dismissed
State of Rajasthan Vs Shankar Singh
Rajasthan High Court · (2011) 02 RAJ CK 0052
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18
High Courts22 Feb 2011Dismissed
State of Rajasthan and Others Vs Rajpal Singh Chauhan
Rajasthan High Court · AIR 2011 Raj 101 : (2011) 5 CivCC 425 : (2011) 6 RCR(Civil) 788 : (2011) 2 RLW 1460
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 100, 115, 2(2)Limitation Act, 1963 — Section 5
High Courts21 Feb 2011Dismissed
Harlal Singh Vs State and Others
Rajasthan High Court · (2011) 02 RAJ CK 0064
High Courts21 Feb 2011Dismissed
Ram Dayal Vs RCSAT and Others
Rajasthan High Court · (2011) 02 RAJ CK 0063
High Courts21 Feb 2011Allowed
Ramjilal Vs Moharpal and Others etc.
Rajasthan High Court · AIR 2011 Raj 95
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 7 Rule 11Representation of the People Act, 1951 — Section 83
High Courts21 Feb 2011Dismissed
Life Insurance Corporation of India Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 8 RCR(Civil) 2977 : (2011) 2 RLW 1622
Constitution of India, 1950 — Article 254, 254(2), 268Penal Code, 1860 (IPC) — Section 409, 420Stamp Act, 1899 — Section 10, 64, 65, 69
High Courts21 Feb 2011Allowed
Lal Singh @ Leelu and Others Vs State of Rajasthan
Rajasthan High Court · (2011) 3 RLW 2291
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302Probation of Offenders Act, 1958 — Section 4
High Courts18 Feb 2011Allowed
Sharif Khan @ Kala Khan Vs State of Rajasthan
Rajasthan High Court · (2011) CriLJ 1895
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 382, 395
High Courts18 Feb 2011Allowed
Swaroop Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (2011) 02 RAJ CK 0053
High Courts18 Feb 2011Allowed
Vikram Saini Vs State of Rajasthan and Another
Rajasthan High Court · (2011) 2 RLW 1455
Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 2, 52Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Feb 2011Dismissed
Nanu Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2011) 3 Crimes 4 : (2011) 8 RCR(Criminal) 710 : (2011) 3 RLW 2671
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Feb 2011
Kalyan Sahai and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 3 RLW 2464
Penal Code, 1860 (IPC) — Section 141, 149, 304, 326, 34
High Courts18 Feb 2011Allowed
Pratham Peethasth Goswami Bittalnath Vs State of Rajasthan and Others
Rajasthan High Court · (2011) 8 RCR(Civil) 35 : (2011) 4 RLW 3042
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 300A
High Courts17 Feb 2011
Akhil Rajasthan Lab Technician Karamchari Sangh Vs Director, Medical and Health Department and Others
Rajasthan High Court · (2011) 02 RAJ CK 0095
High Courts17 Feb 2011
Devi Lal Vs State of Rajasthan
Rajasthan High Court · (2011) CriLJ 2367 : (2011) 4 Crimes 297 : (2011) 5 RCR(Criminal) 311 : (2011) 3 RLW 2653
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2011Dismissed
Pooran Singh Seera alias Pooran Meena Vs State of Rajasthan
Rajasthan High Court · (2011) CriLJ 2100
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 1, 7Penal Code, 1860 (IPC) — Section 143, 147, 307, 320, 323