High Courts15 Jul 2010Dismissed
Raja Ram Vs Rajendra and Others
Rajasthan High Court · (2011) 1 TAC 160
Motor Vehicles Act, 1988 — Section 14, 15, 15(1), 19, 20
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,149 of 2,241
High Courts15 Jul 2010
Manoj Kumar Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 439Rajasthan Excise Act, 1950 — Section 19, 54, 54A, 58A(F)
High Courts15 Jul 2010
Hirendra Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts15 Jul 2010
Abid Hussain, Kayum, Irfan and Aalam Vs The State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0055
Arms Act, 1959 — Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 323, 341, 342, 365, 379
High Courts15 Jul 2010
The State Bank of Indore Vs Mr. Prashant and Others
Rajasthan High Court · (2010) 07 RAJ CK 0045
High Courts15 Jul 2010
Hemraj Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts15 Jul 2010
Radhey Shyam Bansal Vs Govind Lal Sharma (since deceased) and Others
Rajasthan High Court · (2011) 2 RCR(Rent) 146 : (2010) 4 RLW 3246
Rajasthan Rent Control Act, 2001 — Section 14, 14(2)
High Courts15 Jul 2010Allowed
C.K. Singh Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 468
High Courts14 Jul 2010Dismissed
Hari Ram Vs Vishnu Swaroop and Others
Rajasthan High Court · (2010) 07 RAJ CK 0083
Constitution of India, 1950 — Article 227
High Courts14 Jul 2010Allowed
Ramcharan and Others Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 307, 323, 452
High Courts14 Jul 2010
Sushila Kumari and Others Vs State of Rajasthan
Rajasthan High Court · (2010) 07 RAJ CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Explosives Act, 1884 — Section 4, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 285, 286
High Courts14 Jul 2010Allowed
Ramavtar Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 07 RAJ CK 0039
Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 9
High Courts14 Jul 2010Allowed
National Insurance Co. Ltd. Vs Prateek and Others
Rajasthan High Court · (2011) ACJ 1599 : AIR 2010 Raj 177
Motor Vehicles Act, 1988 — Section 163A
High Courts13 Jul 2010Dismissed
Sarvan Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 07 RAJ CK 0076
High Courts13 Jul 2010Allowed
Badur Ram Khileri and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 07 RAJ CK 0070
Rajasthan Panchayati Raj Act, 1994 — Section 10, 11, 13, 51, 89(8)Rajasthan Panchayati Raj Rules, 1996 — Rule 289(3), 336(26)
High Courts13 Jul 2010Dismissed
Om Prakash Vs The State of Rajasthan The State of Rajasthan Vs Omprakash and Another
Rajasthan High Court · (2010) CriLJ 4195 : (2011) 7 RCR(Criminal) 1996 : (2011) 1 RLW 109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts13 Jul 2010
Shish Ram Vs Union of India (UOI) and Others
Rajasthan High Court · (2011) 1 RLW 314
Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 11(3), 12Central Reserve Police Force Rules, 1955 — Rule 27
High Courts13 Jul 2010Dismissed
Lokendra Singh Vs Badrilal and Another
Rajasthan High Court · (2010) 07 RAJ CK 0040
High Courts12 Jul 2010Allowed
Justin Boniface Vs State of Rajasthan and Another
Rajasthan High Court · (2011) CriLJ 764
Criminal Procedure Code, 1973 (CrPC) — Section 70(2), 71Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jul 2010Dismissed
Ajay Singh Vs District Collector and Others
Rajasthan High Court · (2010) 4 RLW 3755
Land Acquisition Act, 1894 — Section 17, 4(1), 5A, 6