COURT ARCHIVE

Rajasthan High Court judgments, 2012

1,331 judgments · page 48 of 67

High Courts30 Mar 2012Dismissed

Smt. Kani Devi and Another Vs Ramesh Chand and Others

Rajasthan High Court · (2013) 1 CDR 373 : (2013) 2 RLW 1096

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 9, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5

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High Courts30 Mar 2012Dismissed

Lohade Ram Meena and Others Vs State of Rajatshan and Others

Rajasthan High Court · (2012) 4 RLW 3578

University Grants Commission Act, 1956 — Section 14, 22, 22(1), 22(2), 22(3)

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High Courts30 Mar 2012

Bajrang Lal Vs State of Rajasthan

Rajasthan High Court · (2012) 4 RLW 3595

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 433Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7

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High Courts29 Mar 2012

Radha Kishan Vs State of Rajasthan

Rajasthan High Court · (2012) 4 RLW 3417 : (2013) 1 WLN 152

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 433Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(c), 7

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High Courts29 Mar 2012Allowed

Navab Singh Vs State of Rajasthan

Rajasthan High Court · (2012) 4 RLW 3565

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307

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High Courts29 Mar 2012Dismissed

Rajasthan State Road Transport Corporation and Another Vs Smt. Santosh Devi and Others

Rajasthan High Court · (2012) 03 RAJ CK 0044

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High Courts29 Mar 2012

Jita Ram Vs State of Raj.

Rajasthan High Court · (2012) 3 RLW 2828

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts29 Mar 2012Dismissed

Village Panchayat Jaghina Vs Civil Judge (Jr. Div.) Bharatpur and Others

Rajasthan High Court · (2012) 03 RAJ CK 0022

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227

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High Courts29 Mar 2012Allowed

Bhagwati Lal Vs State of Rajasthan and Another

Rajasthan High Court · (2013) 1 WLN 554

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Mar 2012

Radhey Shyam Chipa Vs Rajasthan State Road Transport Corporation, Jaipur and Another

Rajasthan High Court · (2012) 135 FLR 1022 : (2012) 4 RLW 3420

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(1), 33(2)(b), 33(C)(2)

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High Courts28 Mar 2012Dismissed

Dypti Narain Koli Vs Judge, Labour Court and Others

Rajasthan High Court · (2013) 1 CDR 20 : (2012) LLR 934 : (2013) 1 RLW 73

Constitution of India, 1950 — Article 12, 142Industrial Disputes Act, 1947 — Section 11A, 25F, 25G, 25H

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High Courts28 Mar 2012

New India Assurance Co. Ltd. and Others Vs Smt. Dhani Devi and Others Smt. Dhani Devi and Others Vs New India Assurance Co. Ltd. and Others

Rajasthan High Court · (2013) 1 WLN 330

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 41Income Tax Act, 1961 — Section 80CMotor Vehicles Act, 1988 — Section 133, 166, 170

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High Courts28 Mar 2012Dismissed

Mahendra Kumar Pareek Vs Union of India and Others

Rajasthan High Court · (2012) 03 RAJ CK 0130

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High Courts28 Mar 2012Dismissed

Bhagwat Prasad and Others Vs Kanhaiya and Os.

Rajasthan High Court · (2012) 03 RAJ CK 0120

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227

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High Courts28 Mar 2012Dismissed

Smt. Vimla Devi Vs Manoj Kumar Verma and Another

Rajasthan High Court · (2012) 03 RAJ CK 0119

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High Courts28 Mar 2012Dismissed

Krishna Alias Karsan Vs State of Rajasthan

Rajasthan High Court · (2012) CriLJ 3323

Penal Code, 1860 (IPC) — Section 302, 304, 324, 449

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High Courts28 Mar 2012

Sh. Bhom Singh and Others Vs Sh. Panchu @ Pritam Singh and Others

Rajasthan High Court · (2012) 03 RAJ CK 0067

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High Courts28 Mar 2012Dismissed

Rajasthan State Road Transport Corporation and Others Vs Prithviraj Meena and Another

Rajasthan High Court · (2012) 134 FLR 224 : (2012) LLR 690

Industrial Disputes Act, 1947 — Section 33(2)(b), 33A

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High Courts28 Mar 2012Dismissed

Veer Singh alias Veeru Vs State of Rajasthan

Rajasthan High Court · (2013) 1 RLW 216

Criminal Procedure Code, 1973 (CrPC) — Section 100, 50Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 41, 42, 43

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High Courts28 Mar 2012

M.R. Choudhary Vs State of Rajasthan and Another

Rajasthan High Court · (2012) 2 RLW 1583

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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