High Courts27 Sept 2007
Poonam Arora (Mrs.) Vs Union of India (UOI) and Others
Rajasthan High Court · (2008) 2 RLW 1321
Administrative Tribunals Act, 1985 — Section 21(1)(b)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,291 of 2,241
High Courts27 Sept 2007Dismissed
Suresh Gupta and Others Vs State of Raj. and Others
Rajasthan High Court · (2008) 2 RLW 969
Constitution of India, 1950 — Article 226(3)Rajasthan Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 23
High Courts27 Sept 2007
Sarla Bhargava Vs State and Others
Rajasthan High Court · (2007) 09 RAJ CK 0048
High Courts27 Sept 2007
Govind M. Pujara Vs Bank of India and Others
Rajasthan High Court · AIR 2008 Raj 36 : (2008) 2 RLW 1112
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts27 Sept 2007
Commissioner of Income Tax Vs Kamal and Co.
Rajasthan High Court · (2007) 213 CTR 200 : (2009) 308 ITR 129
Income Tax Act, 1961 — Section 132, 133A, 33A
High Courts27 Sept 2007Dismissed
Kailash Singh Vs Ramveer Singh and Another
Rajasthan High Court · (2008) CriLJ 290
Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49Penal Code, 1860 (IPC) — Section 306, 376, 457
High Courts26 Sept 2007Allowed
Sumati Lal Banthia Vs Union of India (UOI) and Others
Rajasthan High Court · (2008) 1 RLW 581
Income Tax Act, 1961 — Section 221(1)
High Courts26 Sept 2007Allowed
Bega Ram Vs State of Rajasthan
Rajasthan High Court · (2008) 1 DMC 159
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts26 Sept 2007
Raj Kumar Jain Vs State and Others
Rajasthan High Court · (2007) 09 RAJ CK 0059
Rajasthan Panchayati Raj Act, 1994 — Section 89(8A)Rajasthan Panchayati Raj Rules, 1996 — Rule 291
High Courts26 Sept 2007
Akhtar Hussain Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 09 RAJ CK 0049
High Courts26 Sept 2007Allowed
Narbada (Smt.) Vs State and Others
Rajasthan High Court · (2008) 1 ALT(Cri) 29 : (2008) CriLJ 798 : (2008) 1 RLW 25
Penal Code, 1860 (IPC) — Section 405, 406
High Courts26 Sept 2007Dismissed
Jagat Singh Vs State of Rajasthan
Rajasthan High Court · (2008) CriLJ 1744
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 451
High Courts26 Sept 2007
Mohan Ram Nehara Vs State and Others
Rajasthan High Court · (2007) 09 RAJ CK 0001
Rajasthan Panchayati Raj Act, 1994 — Section 89(8A)
High Courts25 Sept 2007
Prabhu Dayal Vs Central Administrative Tribunal and Others
Rajasthan High Court · (2008) 2 WLN 256
Administrative Tribunals Act, 1985 — Section 19Railways (Disciplinary and Appeal) Rules, 1968 — Rule 14(2)
High Courts24 Sept 2007Dismissed
Narayan Lal Gurjar Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 09 RAJ CK 0057
High Courts24 Sept 2007
Jagdish Kumar Vs State and Others Heera Ram Vs State and Another
Rajasthan High Court · (2007) 09 RAJ CK 0056
High Courts24 Sept 2007
Chhagan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2007) 09 RAJ CK 0045
Industrial Disputes Act, 1947 — Section 10, 12, 25F, 25G, 25H
High Courts24 Sept 2007Allowed
Durgesh Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 2 RLW 1304
Constitution of India, 1950 — Article 309
High Courts21 Sept 2007
Sohan Lal Vs Gram Panchayat and Others
Rajasthan High Court · (2008) 1 WLN 396
Constitution of India, 1950 — Article 226Rajasthan Panchayati Raj Act, 1994 — Section 124, 97
High Courts21 Sept 2007Dismissed
Leela Sharma Vs State of Raj. and Others
Rajasthan High Court · (2008) 1 RLW 656
Rajasthan Municipalities (Motion of No-confidence against Chairman and Vice Chairman) Rules, 1974 — Rule 3(1)