High Courts05 Apr 2010Dismissed
Pratap Singh Vs Board of Revenue
Rajasthan High Court · (2010) 3 WLN 1
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,160 of 2,241
High Courts05 Apr 2010
Manohar Vs Suresh Tekchandani and Another
Rajasthan High Court · (2010) 3 WLN 5
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 7
High Courts05 Apr 2010
Smt. Rajeshwari Rajoria Vs State and Others
Rajasthan High Court · (2010) 04 RAJ CK 0090
High Courts05 Apr 2010
Rama Kant Sharma and Others Vs State and Others
Rajasthan High Court · (2010) 04 RAJ CK 0084
High Courts05 Apr 2010
Kapoor Chand Jain Vs State and Others
Rajasthan High Court · (2010) 04 RAJ CK 0082
High Courts05 Apr 2010Dismissed
Sattar Khan Vs State of Rajasthan
Rajasthan High Court · (2010) 04 RAJ CK 0070
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2010
Raghvendra S. Parmar Vs State and Others
Rajasthan High Court · (2010) 04 RAJ CK 0060
High Courts05 Apr 2010
Madanlal Garg and Others Vs State and Others
Rajasthan High Court · (2010) 04 RAJ CK 0048
High Courts02 Apr 2010Allowed
Himmat Vs State of Rajasthan
Rajasthan High Court · (2010) 4 RLW 3123
Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 34
High Courts02 Apr 2010
Rakesh Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2010) 4 BC 423 : (2011) 6 RCR(Criminal) 246 : (2010) 2 RLW 1847
Criminal Procedure Code, 1973 (CrPC) — Section 142, 143, 144, 145, 146Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts02 Apr 2010Allowed
Rohin Meena and Another Vs Rajasthan University of Health Science and Others
Rajasthan High Court · (2010) 04 RAJ CK 0087
High Courts02 Apr 2010Dismissed
Gopal Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (2010) 04 RAJ CK 0078
High Courts02 Apr 2010Allowed
Khushala Ram Vs State of Rajasthan
Rajasthan High Court · (2010) 04 RAJ CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376
High Courts02 Apr 2010
Satya Narain @ Kalu Vs The State of Rajasthan
Rajasthan High Court · (2010) 04 RAJ CK 0074
Penal Code, 1860 (IPC) — Section 302, 304, 342, 434
High Courts02 Apr 2010
Mani Lal Vs State of Rajasthan
Rajasthan High Court · (2010) 04 RAJ CK 0019
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts01 Apr 2010Allowed
Achal Singh and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2010) 3 RLW 2500
Constitution of India, 1950 — Article 14
High Courts01 Apr 2010Dismissed
Suresh Bawari Vs State of Rajasthan
Rajasthan High Court · (2010) CriLJ 4175 : (2010) 3 RLW 2682
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 43, 50
High Courts01 Apr 2010
Union of India (UOI) and Others Vs Devi Lal Sahu
Rajasthan High Court · (2010) 04 RAJ CK 0072
Border Security Force Act, 1968 — Section 26Constitution of India, 1950 — Article 14
High Courts01 Apr 2010
State of Rajasthan Vs Laxman Singh
Rajasthan High Court · (2010) 4 RLW 3127
Penal Code, 1860 (IPC) — Section 114, 302, 307
High Courts01 Apr 2010Dismissed
Gram Panchayat Vs Rang Lal and Others
Rajasthan High Court · (2010) 126 FLR 986 : (2010) 4 LLJ 705 : (2010) 3 RLW 2114
Payment of Gratuity Act, 1972 — Section 1(3), 4, 7Rajasthan Panchayati Raj Act, 1994 — Section 9