High Courts22 Jul 2009Allowed
Ramesh Chandra Sharma Vs Central Administrative Tribunal, Jodhpur Bench and Others
Rajasthan High Court · (2009) 3 WLN 438
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,199 of 2,241
High Courts22 Jul 2009Allowed
Prakash Chand Vs State of Rajasthan and Another
Rajasthan High Court · (2010) 1 BC 387 : (2010) 1 CivCC 206 : (2010) 1 Crimes 430 : (2010) 2 RLW 1889
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jul 2009
Bhanwar Lal Vs State and Another
Rajasthan High Court · (2009) 07 RAJ CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 465, 467, 468, 471
High Courts21 Jul 2009Allowed
ATOZ Agricoz and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 07 RAJ CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22(3), 22(4), 22(6), 24, 24(1)
High Courts21 Jul 2009Allowed
Punjab National Bank Vs Gurbachan Singh and Another
Rajasthan High Court · (2009) 07 RAJ CK 0046
Banking Regulation Act, 1949 — Section 21A
High Courts21 Jul 2009Dismissed
Nirmal Kumar Ajmera and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 3 WLN 456
Land Acquisition (Mines) Act, 1885 — Section 4Land Acquisition Act, 1894 — Section 12, 18, 21, 3, 4
High Courts21 Jul 2009Allowed
Sagarmal and Others Vs State of Rajasthan
Rajasthan High Court · (2009) 07 RAJ CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(3), 173(4), 173(5), 173(6)
High Courts21 Jul 2009Allowed
Radhey Shyam Vs State of Rajasthan
Rajasthan High Court · (2009) 07 RAJ CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 380, 457
High Courts21 Jul 2009Allowed
Rameshwar Lal @ Ramesh Vs Ram Niwas Singania and Another
Rajasthan High Court · (2009) 07 RAJ CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts21 Jul 2009Allowed
Sohanlal Vs State of Rajasthan
Rajasthan High Court · (2009) 07 RAJ CK 0022
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts21 Jul 2009Allowed
Chandrika (Smt.) through her Power of Attorney Holder Vs State of Rajasthan and Another
Rajasthan High Court · (2010) 1 ALD(Cri) 31 : (2010) 1 BC 593 : (2010) 2 CivCC 798 : (2010) 1 Crimes 51 : (2010) 2 RCR(Civil) 568 : (2010) 2 RCR(Criminal) 509 : (2010) 1 RLW 977 : (2009) 4 WLN 318
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Jul 2009Allowed
Mahesh Kumar and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2009) 07 RAJ CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts20 Jul 2009Allowed
Mal Chand Bagrech Vs The State of Rajasthan and Another
Rajasthan High Court · (2009) 07 RAJ CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jul 2009Dismissed
Villagers of Village Bai and Others Vs State and Others
Rajasthan High Court · (2009) 07 RAJ CK 0059
Constitution of India, 1950 — Article 14
High Courts20 Jul 2009
Jitendra Kumar Vs State of Rajasthan
Rajasthan High Court · (2009) 07 RAJ CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341
High Courts17 Jul 2009Dismissed
Satish Jain Vs Radhey Mohan Sharma and Others
Rajasthan High Court · (2009) 3 WLN 449
Constitution of India, 1950 — Article 226, 227
High Courts17 Jul 2009Allowed
Narain Lal Vs Praveen Kumar
Rajasthan High Court · (2009) 07 RAJ CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts17 Jul 2009Allowed
Devi Lal Vs State and Others
Rajasthan High Court · (2009) 07 RAJ CK 0011
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 29, 32A, 8
High Courts16 Jul 2009Allowed
Shri Gurunanak Education Society and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 3 WLN 412
Constitution of India, 1950 — Article 226, 227
High Courts16 Jul 2009Allowed
Maheshanand Giri and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2009) 07 RAJ CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 482