COURT ARCHIVE

Rajasthan High Court judgments, 2012

1,331 judgments · page 39 of 67

High Courts11 May 2012Dismissed

Rajesh Kumar Meena and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2013) 1 CDR 558

Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 23, 23(1), 23(2), 25, 34

High Courts11 May 2012Allowed

M/s. Laxmi Agencies Vs State of Rajasthan

Rajasthan High Court · (2013) 1 Crimes 477 : (2012) 4 WLN 531

Insecticides Act, 1968 — Section 22, 22(5), 24(2), 24(3), 24(4)

High Courts11 May 2012Dismissed

Harphool and Others Vs Addl. Distt. Collector, Sikar and Others

Rajasthan High Court · (2012) 2 WLN 522

High Courts11 May 2012

Radhegopal Vs The Board of Revenue Ajmer and Others

Rajasthan High Court · (2012) 05 RAJ CK 0082

Rajasthan Land Revenue Act, 1956 — Section 91, 91(2)

High Courts11 May 2012Dismissed

Teena Jain Vs State of Rajasthan and Others

Rajasthan High Court · (2012) 05 RAJ CK 0078

Constitution of India, 1950 — Article 21

High Courts11 May 2012Dismissed

Sriram General Insurance Co. Ltd. Vs Kartar Singh and Others

Rajasthan High Court · (2012) 3 RLW 2120

Employees Compensation Act, 1923 — Section 10, 4(1)(a)Motor Vehicles Act, 1988 — Section 133

High Courts11 May 2012

Chiman Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2012) 2 WLN 592

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 21, Order 39 Rule 1, Order 39 Rule 2, 151

High Courts11 May 2012

Municipal Corporation, Jaipur Vs The Additional District Judge, No. 6, Jaipur City, Jaipur and Others

Rajasthan High Court · (2012) 3 RLW 2123

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

High Courts10 May 2012

Anil Khatwani Vs Nistha Khatwani

Rajasthan High Court · (2012) 4 RLW 3339

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(5), Order 5 Rule 20Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts10 May 2012

Lekhram Vs The State of Rajasthan

Rajasthan High Court · (2012) CriLJ 4258 : (2013) 3 RLW 2545 : (2013) 3 RLW 2123

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7ALimitation Act, 1963 — Section 5

High Courts10 May 2012

Smt. Ummed Kanwar Vs Prabhu Singh and Others

Rajasthan High Court · (2013) 1 CDR 321 : (2013) 3 RLW 2532

Constitution of India, 1950 — Article 141, 226, 227Evidence Act, 1872 — Section 114(e), 35

High Courts09 May 2012

New India Assurance Co. Ltd. Vs Indra Devi and Others

Rajasthan High Court · (2013) 1 ACC 823 : (2013) ACJ 258

Motor Vehicles Act, 1988 — Section 163A

High Courts09 May 2012Dismissed

Commissioner of Income Tax Vs Historic Resort Hotels

Rajasthan High Court · (2012) 05 RAJ CK 0105

Income Tax Act, 1961 — Section 154, 260A, 32, 32(1), 32(2)

High Courts09 May 2012Dismissed

Nobissa Grah Nirman Sahakari Samiti Ltd. Vs Murari Lal Sharma and Another

Rajasthan High Court · (2013) 1 SCT 235 : (2013) 2 SLJ 106

Minimum Wages Act, 1948 — Section 20(2), 3(1)(a)(b), 5(2)Rajasthan Shops And Commercial Establishments Act, 1958 — Section 2(7)

High Courts09 May 2012Dismissed

Hari Raj Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2013) 1 CDR 117

Constitution of India, 1950 — Article 14, 19, 226, 318, 31ARajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1976 — Section 4Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1978 — Section 2

High Courts09 May 2012Dismissed

Ashapura Construction Vs State of Rajasthan and Another

Rajasthan High Court · (2012) 3 Crimes 578 : (2012) 4 RLW 3108 : (2012) 3 WLN 391

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 May 2012Dismissed

Director, Kota Open University Vs The Labour Court, Jaipur and Others

Rajasthan High Court · (2013) 1 SCT 242

High Courts09 May 2012Disposed Off

Harsahay Meena and Another Vs State of Raj. and Another

Rajasthan High Court · (2013) 3 RLW 2492

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 438, 482Penal Code, 1860 (IPC) — Section 380, 427, 454

High Courts09 May 2012

Sumer Singh Bhati Vs State of Rajasthan and Another

Rajasthan High Court · (2012) 3 Crimes 482 : (2012) 4 RLW 3508

Seeds Act, 1966 — Section 14, 15, 16, 6, 7

High Courts08 May 2012

S.K. Makand and Another Vs State of Rajasthan

Rajasthan High Court · (2012) 4 WLN 406

Drugs and Cosmetics Act, 1940 — Section 18(c), 18a(i), 27(b)(i), 27(d)