COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,301 of 2,241

High Courts19 Jul 2007

Prema alias Prem Singh Vs State of Rajasthan

Rajasthan High Court · (2007) CriLJ 4638 : (2007) 4 RLW 2999

Constitution of India, 1950 — Article 14, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 15, 41, 8

Read judgment

High Courts18 Jul 2007Allowed

Ram Swaroop Sharma Vs State of Rajasthan and Another

Rajasthan High Court · (2007) 07 RAJ CK 0124

Read judgment

High Courts18 Jul 2007

Babu Lal Vs State of Rajasthan

Rajasthan High Court · (2008) 1 RLW 53

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

Read judgment

High Courts18 Jul 2007

Rajendra Kumar and Another Vs State of Rajasthan

Rajasthan High Court · (2008) 1 RLW 62

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Read judgment

High Courts18 Jul 2007

Goverdhan Das Keswani Vs State of Rajasthan and Others

Rajasthan High Court · (2008) 1 RLW 424

Constitution of India, 1950 — Article 48

Read judgment

High Courts18 Jul 2007

Mahila Mandal Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 07 RAJ CK 0059

Payment of Gratuity Act, 1972 — Section 2

Read judgment

High Courts18 Jul 2007Dismissed

Smt. Prem Kumari Mudria Vs Assistant Commissioner of Income Tax

Rajasthan High Court · (2007) 211 CTR 500 : (2008) 303 ITR 128

Income Tax Act, 1961 — Section 260A

Read judgment

High Courts18 Jul 2007

Ramesh Vs Mufeed Ahmed and Others

Rajasthan High Court · (2008) 1 WLN 461

Read judgment

High Courts18 Jul 2007

Gopal Singh Vs Gaj Singh and Others

Rajasthan High Court · AIR 2007 Raj 227 : (2007) 4 RLW 3536

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 10, 8

Read judgment

High Courts17 Jul 2007

Ram Sukh and Others Vs Gyan Chand and Others

Rajasthan High Court · (2009) ACJ 433

Motor Vehicles Act, 1988 — Section 149(2)

Read judgment

High Courts17 Jul 2007Allowed

Banswara Syntex Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (2007) 4 RLW 2995

Finance Act, 1994 — Section 2, 91, 92, 93, 94

Read judgment

High Courts17 Jul 2007Dismissed

Dinesh Chandra Swami Vs A. Mohammad Madani

Rajasthan High Court · (2009) 5 RCR(Civil) 537 : (2008) 1 RCR(Criminal) 556 : (2007) 4 RLW 3452

Read judgment

High Courts17 Jul 2007Dismissed

Chandra Bai Vs Khandal Vipra Vidyalay Samiti and Others

Rajasthan High Court · AIR 2008 Raj 1

Civil Procedure Code, 1908 (CPC) — Section 146Transfer of Property Act, 1882 — Section 52

Read judgment

High Courts17 Jul 2007

Prabhat Bhatnagar Vs State and Others

Rajasthan High Court · (2007) CriLJ 4349

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 380, 404, 406, 420

Read judgment

High Courts17 Jul 2007Allowed

Ghewar Ram Vs State of Rajasthan

Rajasthan High Court · (2008) 1 RLW 801

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8

Read judgment

High Courts17 Jul 2007

Ramji Upadhyay Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 3 WLN 421

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 22

Read judgment

High Courts16 Jul 2007Dismissed

Manoj Kumar Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 07 RAJ CK 0076

Read judgment

High Courts16 Jul 2007

Satish Chand Singhal Vs State of Rajasthan

Rajasthan High Court · (2007) CriLJ 4132

Penal Code, 1860 (IPC) — Section 287, 425Prevention of Damage to Public Property Act, 1984 — Section 3Telegraph Act, 1885 — Section 25, 25A

Read judgment

High Courts16 Jul 2007Dismissed

Kirta Ram Vs State of Rajasthan

Rajasthan High Court · (2008) CriLJ 1438

Criminal Procedure Code, 1973 (CrPC) — Section 457

Read judgment

High Courts16 Jul 2007Dismissed

Assistant Director, Land and Building Tax Department and Others Vs Bharat Petroleum Corporation Limited and Another

Rajasthan High Court · (2008) 1 RLW 439

Constitution of India, 1950 — Article 226, 227

Read judgment