High Courts21 Feb 2008
Hathi @ Ramjilal Vs State of Rajasthan
Rajasthan High Court · (2008) 3 WLN 542
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,272 of 2,241
High Courts20 Feb 2008
Babu Lal Sharma Vs The Judge, Family Court No. 2 and Another
Rajasthan High Court · (2008) 3 RLW 2271
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Feb 2008
Gore Lal Vs The Divisional Commissioner and Another
Rajasthan High Court · (2008) 3 RLW 2268
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Feb 2008Allowed
Mushtaq Vs State of Rajasthan
Rajasthan High Court · (2008) CriLJ 2351
Criminal Procedure Code, 1973 (CrPC) — Section 304, 311, 397, 401Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Feb 2008
Rambabu Saxena Vs Tilam Sangh, Rajasthan Kota Project
Rajasthan High Court · (2008) 3 LLJ 1002 : (2009) 1 SLR 358
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 33, 33A
High Courts19 Feb 2008Dismissed
Amar Chand Vs Judge, Labour Court and Another
Rajasthan High Court · (2008) 117 FLR 959 : (2008) 3 LLJ 413 : (2009) 2 SLR 295
Constitution of India, 1950 — Article 226, 227
High Courts19 Feb 2008Dismissed
Sami Ullaha and Another Vs Narcotic Central Bureau
Rajasthan High Court · (2008) 02 RAJ CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 169, 397, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2, 21, 24, 27A
High Courts19 Feb 2008Allowed
Vishnu Swaroop Vs Civil Judge (JD) and Others
Rajasthan High Court · (2008) 105 RD 537 : (2008) 2 RLW 1777
Partnership Act, 1932 — Section 48, 49Registration Act, 1908 — Section 17, 49
High Courts18 Feb 2008
Omwati Vs Ghure
Rajasthan High Court · (2008) 3 WLN 375
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Feb 2008Allowed
Ramjan and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 3 RLW 2030
Constitution of India, 1950 — Article 136, 21, 226, 32
High Courts18 Feb 2008Allowed
Ram Singh Rajpurohit Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 2 RLW 1848
Rajasthan Panchayati Raj Act, 1994 — Section 38, 39
High Courts18 Feb 2008Allowed
Suman Singh (Smt.) Vs State of Raj. and Others
Rajasthan High Court · (2008) 2 RLW 1423
Constitution of India, 1950 — Article 226
High Courts18 Feb 2008Allowed
Shahanaj Khan (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 3 RLW 2390
High Courts18 Feb 2008
Rajendra Panda Vs Udailal and Another
Rajasthan High Court · (2008) 2 WLN 566
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 34, 38
High Courts18 Feb 2008Allowed
Ram Singh and Others Vs State of Rajasthan and Others Khet Singh, Hardan Janni and Bhagirath Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 2 RLW 1750
Constitution of India, 1950 — Article 226, 227
High Courts18 Feb 2008
Temple of Thakur Shri Mathuradassji Vs Shri Kanhaiyalal and Others
Rajasthan High Court · (2008) 2 RLW 1390
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Feb 2008Allowed
Anil Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 4 RLW 2933 : (2009) 1 SLR 242
Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 26(b)
High Courts18 Feb 2008
Ashok Kumar Dayama Vs State and Another
Rajasthan High Court · (2008) 2 WLN 449
High Courts18 Feb 2008
Mohar Singh Vs Hermale Singh @ Hervale Singh and Others
Rajasthan High Court · (2008) 3 RLW 1989
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 145