COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,097 of 2,241

High Courts28 Mar 2011Dismissed

Kanhaiya Lal Meena Vs The Managing Director, SBBJ and Others

Rajasthan High Court · (2011) 03 RAJ CK 0036

Constitution of India, 1950 — Article 226Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 13(4), 14, 17(1), 4

Read judgment

High Courts28 Mar 2011

Jyoti Cements Pvt. Ltd. and Others Vs P.F. Commissioner and Others

Rajasthan High Court · (2011) 131 FLR 557 : (2011) 131 FLR 555 : (2011) 131 FLR 50 : (2012) 1 LLJ 517 : (2011) 3 RLW 2313

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 15(2), 17(5), 7(Q)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4

Read judgment

High Courts28 Mar 2011

Jyoti Cements (P) Limited and others Vs P.F. Commissioner and others

Rajasthan High Court · (2011) 131 FLR 557

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17, 17(5), 7QSick Industrial Companies (Special Provisions) Act, 1985 — Section 4

Read judgment

High Courts28 Mar 2011

Countrywide Buildestate (P) Ltd. Vs Union of India and Others

Rajasthan High Court · (2012) 247 CTR 623

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Mar 2011

Rising Buildestate (P.) Ltd. Vs Union of India

Rajasthan High Court · (2011) 202 TAXMAN 253

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Mar 2011

Sajag Upbhokta Shakti Sangthan Samiti Vs Life Insurance Corporation of India and Others

Rajasthan High Court · AIR 2011 Raj 146 : (2012) 1 RLW 724

Constitution of India, 1950 — Article 14Payment and Settlement Systems Act, 2007 — Section 3(3), 4, 5, 7Rajasthan Societies Registration Act, 1958 — Section 5

Read judgment

High Courts23 Mar 2011Dismissed

Ram Gopal Vs Pawan Kumar and Another

Rajasthan High Court · (2011) 3 RLW 2235

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts23 Mar 2011Dismissed

Pawan Kumar Jain and Another Vs State of Rajasthan and Others

Rajasthan High Court · (2011) 4 RLW 3031

Constitution of India, 1950 — Article 14, 16Rajasthan Panchayati Raj Rules, 1996 — Rule 266

Read judgment

High Courts23 Mar 2011

Rajasthan State Road Transport Corporation Vs Seeta and Others

Rajasthan High Court · (2012) 2 TAC 114

Read judgment

High Courts23 Mar 2011Dismissed

Nand Singh Vs Smt. Sunder and Others

Rajasthan High Court · (2011) 03 RAJ CK 0102

Read judgment

High Courts23 Mar 2011Allowed

Smt. Chandrakanta Nuwal Vs State of Raj. and Others

Rajasthan High Court · (2011) 03 RAJ CK 0101

Rajasthan Educational Subordinate Service Rules, 1971 — Rule 11

Read judgment

High Courts23 Mar 2011

Vikram Singh Ranawat Vs State of Raj. and Others

Rajasthan High Court · (2011) 03 RAJ CK 0063

Constitution of India, 1950 — Article 309Rajasthan Rural Medical and Health Subordinate Service Rules, 2008 — Rule 2, 5

Read judgment

High Courts23 Mar 2011Allowed

Chandra Shekhar Vs The State of Rajasthan

Rajasthan High Court · (2011) 3 RLW 2242

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 202

Read judgment

High Courts23 Mar 2011Allowed

Gajendra Singh Parihar Vs The Udaipur Central Cooperative Bank Ltd. and Others

Rajasthan High Court · (2011) 03 RAJ CK 0057

Read judgment

High Courts23 Mar 2011Dismissed

Smt. Asha Sharma Vs Indar Singh Solanki

Rajasthan High Court · (2011) 03 RAJ CK 0051

Read judgment

High Courts23 Mar 2011

Kajod Sharma and Others Vs Jaipur Development Authority and Others

Rajasthan High Court · (2011) 03 RAJ CK 0024

Constitution of India, 1950 — Article 226, 266(3)Rajasthan Tenancy Act, 1955 — Section 188, 53, 88

Read judgment

High Courts23 Mar 2011Dismissed

Guru Kripa (M/s.) Vs Hindustan Petroleum Corporation Ltd. and Another

Rajasthan High Court · (2011) 3 CivCC 407 : (2011) 8 RCR(Civil) 2891 : (2011) 3 RLW 2140

Arbitration and Conciliation Act, 1996 — Section 37, 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 136, 14, 226

Read judgment

High Courts23 Mar 2011

Mamta Singodiya and Another Vs State of Raj. and Others

Rajasthan High Court · (2011) 03 RAJ CK 0004

Read judgment

High Courts22 Mar 2011Dismissed

Managing Committee, Arya Kanya Madhyamik Vidhyalaya Vs Kumari Prabha Gupta and Others

Rajasthan High Court · (2011) 4 RLW 2834

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 254Electricity (Supply) Act, 1948 — Section 2(4A), 2(6), 26A

Read judgment

High Courts22 Mar 2011

Sunil Goyal and Another Vs Additional District Judge, Court No. 8, Jaipur and Others

Rajasthan High Court · (2012) 1 RLW 182

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 6 Rule 17, 151Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 151

Read judgment