High Courts20 Aug 2009Allowed
Sushma (Smt.) and Another Vs R.S.R.T.C. and Another
Rajasthan High Court · (2009) 3 WLN 553
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,195 of 2,241
High Courts20 Aug 2009
Bhairon Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2010) CriLJ 1177 : (2009) 4 WLN 254
Penal Code, 1860 (IPC) — Section 307, 353
High Courts20 Aug 2009Allowed
Anil Malik and Others Vs Smt. Adarsh Kumari Malik and Others
Rajasthan High Court · (2009) 3 WLN 602
High Courts19 Aug 2009
Deva Lal Vs The State of Rajasthan and Others
Rajasthan High Court · (2009) 08 RAJ CK 0072
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts19 Aug 2009
Asharfi (Smt.) and Another Vs State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 498A
High Courts19 Aug 2009Allowed
NIMT Mahila B. Ed. College Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2010 Raj 9 : (2010) 1 SLR 754
National Council for Teacher Education Act, 1993 — Section 17
High Courts19 Aug 2009
Enforcement Officer, Emp. Provident Fund Vs K.M. Rungta and Others
Rajasthan High Court · (2009) 08 RAJ CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14, 14APenal Code, 1860 (IPC) — Section 21
High Courts19 Aug 2009
Ridhi Sidhi Associates Vs State of Raj. and Others
Rajasthan High Court · (2010) 1 RLW 643 : (2009) 3 WLN 524
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 2009
Peer Mohd. Vs State of Rajasthan and Another
Rajasthan High Court · (2010) CriLJ 1592 : (2009) 4 WLN 223
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 308, 323, 341
High Courts18 Aug 2009Allowed
Rajesh Sarvaiya Vs Niki Chemicals Industries
Rajasthan High Court · (2010) 2 BC 589
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Aug 2009
Provident Fund Inspector, Jaipur Vs P.M. Rungta and others
Rajasthan High Court · (2010) 125 FLR 872
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts18 Aug 2009
Mahaveer and Another Vs State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313, 432Penal Code, 1860 (IPC) — Section 120B, 344, 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts18 Aug 2009
Bhola Shankar and Laxmi Narayan Agrawal Vs Rent Tribunal and Others
Rajasthan High Court · (2009) 3 WLN 556
Rajasthan Rent Control Act, 2001 — Section 11, 6
High Courts18 Aug 2009Dismissed
Sanjeev Kumar and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0012
Penal Code, 1860 (IPC) — Section 420
High Courts17 Aug 2009Dismissed
Aabid and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 336
High Courts13 Aug 2009
Vikram Singh Vs State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 2, 53Penal Code, 1860 (IPC) — Section 376, 511
High Courts13 Aug 2009
Rameshwar Vs The State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0068
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts13 Aug 2009Allowed
Laxman (since deceased) through his LRs. Vs Ram Chandra (since deceased) through his LRs. and Others
Rajasthan High Court · (2009) 3 WLN 599
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts13 Aug 2009Allowed
Commissioner of Income Tax Central Vs Anil Hastkala (P) Ltd. and Another Prakash Chand Jalan Vs Commnr. of Income Tax Central and Another
Rajasthan High Court · (2009) 226 CTR 417 : (2010) 329 ITR 41 : (2010) 186 TAXMAN 365
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 156, 245B, 245BAPenal Code, 1860 (IPC) — Section 193, 196, 228, 245C, 245D
High Courts12 Aug 2009
Tek Chand Vs The State of Rajasthan
Rajasthan High Court · (2009) 08 RAJ CK 0067
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41(2), 43, 74, 8Opium Act, 1878 — Section 16