COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,011 of 2,241

High Courts07 Aug 2012

Dinesh and Others Vs State of Rajasthan and Another

Rajasthan High Court · (2013) 2 RLW 1291

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 164, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 406, 498A

High Courts06 Aug 2012Dismissed

Sampat Singh Vs Shri Mewara Kshatriya Samaj

Rajasthan High Court · (2012) 08 RAJ CK 0127

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts06 Aug 2012Dismissed

Budh Singh Vs Shri Mewara Kshatriya Samaj

Rajasthan High Court · (2012) 4 WLN 8

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts06 Aug 2012Dismissed

Mahesh Chand Vs State of Rajasthan

Rajasthan High Court · (2013) 3 RLW 2234

Criminal Procedure Code, 1973 (CrPC) — Section 161, 299, 439Penal Code, 1860 (IPC) — Section 323, 341, 384, 427, 447

High Courts06 Aug 2012Dismissed

Dr. Sriniwas Vs Additional District and Sessions Judge No. 2, Bharatpur and Ant.

Rajasthan High Court · (2012) 3 WLN 645

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29, Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts06 Aug 2012Dismissed

Asha Ram Vs Shri Mewara Kshatriya Samaj

Rajasthan High Court · (2012) 08 RAJ CK 0089

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts06 Aug 2012Dismissed

Assistant Commercial Taxes Officer, Flying Squad, Comm. Taxes Vs Krishna Oil Industries

Rajasthan High Court · (2012) 56 VST 542

Rajasthan Sales Tax Act, 1994 — Section 78(5)

High Courts06 Aug 2012Dismissed

Commissioner of Income Tax, Jaipur-II Vs M/S. Mangalam Arts, Jaipur

Rajasthan High Court · (2012) 08 RAJ CK 0027

Income Tax Act, 1961 — Section 140A, 140A(3), 244(1A), 244A(1)(b)

High Courts06 Aug 2012Dismissed

Sunil Enterprises Vs Assistant Provident Fund Commissioner and Another

Rajasthan High Court · (2013) LLR 749

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

High Courts03 Aug 2012

Vijay Kumar Vs State of Rajasthan and Others

Rajasthan High Court · (2012) 3 WLN 532

High Courts03 Aug 2012Dismissed

Suraj Bhan Singh Vs Manna Lal and Another

Rajasthan High Court · (2012) 08 RAJ CK 0134

Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 106, 114

High Courts03 Aug 2012Partly Allowed

Bharat Sanchar Nigam Ltd. and Others Vs Inder Mal and Another

Rajasthan High Court · (2012) 08 RAJ CK 0110

High Courts03 Aug 2012Dismissed

Kamal Kishore Chitlagiya Vs Smt. Ramkawari Devi Jhawar

Rajasthan High Court · (2013) 3 RLW 1915 : (2012) 4 WLN 47

Civil Procedure Code, 1908 (CPC) — Section 100, 96Transfer of Property Act, 1882 — Section 106

High Courts03 Aug 2012Dismissed

LRs. of Maga Ram Vs Smt. Gulab and Others

Rajasthan High Court · (2012) 08 RAJ CK 0088

High Courts03 Aug 2012Dismissed

Chandra Prakash Vs Shri Hasti Mal

Rajasthan High Court · (2012) 08 RAJ CK 0087

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts03 Aug 2012Dismissed

Tola Ram Vs Prem Sukh

Rajasthan High Court · (2012) 08 RAJ CK 0075

Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 106, 114

High Courts03 Aug 2012

Kesar Devi (Smt.) and Another Vs The State of Rajasthan and Another

Rajasthan High Court · (2012) 4 WLN 223

Protection of Women From Domestic Violence Act, 2005 — Section 12, 2(q)

High Courts03 Aug 2012Dismissed

Bhudeo Singh Vs New India Assurance Co. Ltd. and Others

Rajasthan High Court · (2013) 2 ACC 132

Motor Vehicles Act, 1988 — Section 173, 96

High Courts01 Aug 2012Allowed

M/S. Electro Mechanical Engineering Corporation and Another Vs Addl. District Judge (Fast Track) No. 1, Alwar and Another

Rajasthan High Court · (2013) 2 RLW 1741

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 63(3), 64, 65

High Courts01 Aug 2012

Barkat Hussain Vs Rajasthan State Road Transport Corporation and Others

Rajasthan High Court · (2013) 1 WLN 105