High Courts18 Mar 2010Allowed
Sub-Registrar Vs Official Liquidator
Rajasthan High Court · (2010) 102 SCL 481
Companies (Court) Rules, 1959 — Rule 177
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,164 of 2,241
High Courts16 Mar 2010
DCM Shriram Consolidated Ltd. Vs State and Others
Rajasthan High Court · (2010) 2 WLN 610
Rajasthan Motor Vehicles Taxation Act, 1951 — Section 14
High Courts16 Mar 2010Dismissed
State of Rajasthan Vs Athik Mohammad
Rajasthan High Court · (2010) 2 RLW 1162 : (2010) 2 WLN 523
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts16 Mar 2010Allowed
Jaideep Singh and Others Vs Bharat Singh
Rajasthan High Court · (2010) 2 WLN 434
Registration Act, 1908 — Section 17
High Courts16 Mar 2010Dismissed
Municipal Board Vs The State of Rajasthan Babu Lal and Others Vs The State of Rajasthan and Another
Rajasthan High Court · (2010) 03 RAJ CK 0074
Constitution of India, 1950 — Article 15Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Mar 2010Dismissed
Deepak Vs State of Rajasthan
Rajasthan High Court · (2010) 2 WLN 567
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Rajasthan Public Gambling Ordinance, 1949 — Section 3, 4, 5
High Courts16 Mar 2010Allowed
Vipin @ Golu Vs State of Rajasthan
Rajasthan High Court · (2010) 2 WLN 569
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 379, 411
High Courts16 Mar 2010Allowed
Addl. Director (Admn.) Directorate of Mine and Geology Vs Smt. Hira Bai and Others Smt. Hira Bai and Others Vs Addl. Director (Admn.) Directorate of Mine and Geology
Rajasthan High Court · (2010) 03 RAJ CK 0049
High Courts16 Mar 2010Dismissed
Prem Singh Vs State of Rajasthan
Rajasthan High Court · (2010) 2 WLN 562
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 482
High Courts16 Mar 2010
B.L. Koli Vs Union of India (UOI)
Rajasthan High Court · (2010) 3 WLN 41
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 168, 169, 170Penal Code, 1860 (IPC) — Section 498A
High Courts16 Mar 2010
Farid Vs State of Rajasthan
Rajasthan High Court · (2011) 8 RCR(Criminal) 1672 : (2011) 1 RLW 505
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 374, 389Penal Code, 1860 (IPC) — Section 399, 402
High Courts16 Mar 2010
Badam Bai (Smt.) Vs Prabhu Dayal and Others
Rajasthan High Court · (2010) 3 RLW 2808
Motor Vehicles Act, 1988 — Section 173
High Courts16 Mar 2010
State of Rajasthan Vs Harlal
Rajasthan High Court · (2011) 5 RCR(Criminal) 581 : (2011) 1 RLW 873
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Probation of Offenders Act, 1958 — Section 4
High Courts16 Mar 2010Dismissed
Narain Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 2 WLN 590
Constitution of India, 1950 — Article 227Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15, 15(2), 23(2)Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973 — Rule 17
High Courts15 Mar 2010Dismissed
Kuldeep Sharma Vs State and Others
Rajasthan High Court · (2010) 03 RAJ CK 0104
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 471
High Courts15 Mar 2010
Mumtaz Ali Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 03 RAJ CK 0081
High Courts15 Mar 2010Dismissed
Hari Kishan Vs State and Others
Rajasthan High Court · (2010) 2 WLN 632
Constitution of India, 1950 — Article 14Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 86Rajasthan Panchayati Raj Act, 1994 — Section 19(L)
High Courts15 Mar 2010
Quippo Construction Equipment Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 2 WLN 622
High Courts15 Mar 2010
Shri Krishna Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 3 RLW 2265
Constitution of India, 1950 — Article 122, 188, 212, 226, 227
High Courts15 Mar 2010Dismissed
Ram Niwas Dalmia and Others Vs DRAT and Others
Rajasthan High Court · (2010) 2 WLN 620
Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 3, 31