High Courts06 Feb 2012Dismissed
Aditya Ram Sharma @ A.R. Sharma Vs Vijay Kumar
Rajasthan High Court · (2012) 02 RAJ CK 0072
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Rajasthan High Court judgments, 2012
1,331 judgments · page 61 of 67
High Courts06 Feb 2012Dismissed
Chotu Ram Vs Kunan Mal
Rajasthan High Court · (2012) 02 RAJ CK 0064
Constitution of India, 1950 — Article 227
High Courts06 Feb 2012Dismissed
Keshar Prasad Saraf Vs Sahab Ram
Rajasthan High Court · (2012) 02 RAJ CK 0036
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Feb 2012Dismissed
State of Rajasthan Vs Hari Ram and Harish
Rajasthan High Court · (2012) 02 RAJ CK 0027
Penal Code, 1860 (IPC) — Section 363, 366
High Courts06 Feb 2012Dismissed
CIT Vs Rajasthan State Bridge and Construction Corporation Ltd.
Rajasthan High Court · (2012) 346 ITR 53
Income Tax Act, 1961 — Section 143(3), 154, 260A, 43B
High Courts06 Feb 2012Dismissed
Commissioner of Income Tax Vs Kamal Trading Company
Rajasthan High Court · (2012) 346 ITR 60
Income Tax Act, 1961 — Section 131
High Courts06 Feb 2012Dismissed
Ajmer Vidyut Vitran Nigam Limited and Others Vs Smt. Rukmani and Another
Rajasthan High Court · (2013) ACJ 1557 : AIR 2012 Raj 136
Fatal Accidents Act, 1855 — Section 1A
High Courts06 Feb 2012Dismissed
State of Rajasthan Vs Sripal
Rajasthan High Court · (2012) 02 RAJ CK 0010
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 42, 50, 8
High Courts06 Feb 2012Allowed
Gurbaksh Singh and Others Vs Narayan Bhai and Another
Rajasthan High Court · (2012) 02 RAJ CK 0008
Motor Vehicles Act, 1988 — Section 166
High Courts03 Feb 2012
Nitesh Vs State of Rajasthan
Rajasthan High Court · (2012) CriLJ 2508 : (2012) 3 RLW 2707
Criminal Procedure Code, 1973 (CrPC) — Section 231, 232, 311, 313, 428Evidence Act, 1872 — Section 137, 165, 60, 64, 91Penal Code, 1860 (IPC) — Section 306, 498A
High Courts03 Feb 2012
Sharwan Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2012) CriLJ 3349
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 174Penal Code, 1860 (IPC) — Section 120B, 201, 302, 306, 323
High Courts03 Feb 2012
Bheru Singh Vs State of Rajasthan
Rajasthan High Court · (2012) 3 RLW 2553
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 204, 482, 87Evidence Act, 1872 — Section 3Rajasthan Excise Act, 1950 — Section 16, 54
High Courts02 Feb 2012Dismissed
Superintendent, Umaid Hospital, Jodhpur Vs Judge, I.D.T. and L.C. and Another
Rajasthan High Court · (2012) 134 FLR 48 : (2012) 4 LLJ 445
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25FF
High Courts02 Feb 2012
Akashdeep Arora and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2012) 4 RLW 3318 : (2013) 1 SCT 53
Constitution of India, 1950 — Article 22, 234Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(a), 3, 32, 33
High Courts02 Feb 2012
Anil Tantia Vs State of Rajasthan and Another
Rajasthan High Court · (2013) 1 WLN 164
Drugs and Cosmetics Act, 1940 — Section 27, 28, 28A, 34
High Courts02 Feb 2012
Ram Lal Vs Chairman, JVVNL and Others
Rajasthan High Court · (2012) 02 RAJ CK 0086
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts02 Feb 2012Dismissed
Bhura Ram Vs The Addl. District Collector, Nohar and Others
Rajasthan High Court · (2012) 02 RAJ CK 0069
Constitution of India, 1950 — Article 226Rajasthan Panchayati Raj Act, 1994 — Section 97
High Courts02 Feb 2012Allowed
Sita Ram Vs State of Rajasthan
Rajasthan High Court · (2013) 1 RCR(Criminal) 389
Penal Code, 1860 (IPC) — Section 279, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts02 Feb 2012
Kapil Gehlot Vs State
Rajasthan High Court · (2012) 02 RAJ CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts02 Feb 2012Dismissed
Vipan Taksali Vs Smt. Gulwanti Devi
Rajasthan High Court · (2012) 1 WLN 543
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11