High Courts13 Jul 2007Dismissed
Kala @ Kharabanga @ Rajveer and Others Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 97
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,302 of 2,241
High Courts13 Jul 2007Allowed
Ladu Ram Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 236
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50, 55
High Courts13 Jul 2007Dismissed
Man Singh Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 67
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 2007Dismissed
Gopilal alias Gopu Vs Union of India (UOI)
Rajasthan High Court · (2007) CriLJ 4624 : (2007) 4 RLW 3539
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50, 55
High Courts12 Jul 2007Dismissed
LRs of Mohan Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (2007) 07 RAJ CK 0081
Central Services (Pension) Rules, 1972 — Rule 48A
High Courts11 Jul 2007
State Vs Kunal Majumdar Kunal Majumdar Vs State
Rajasthan High Court · (2007) 07 RAJ CK 0123
Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts11 Jul 2007
Kanhaiya Lal Vs Sarju Prasad and Others
Rajasthan High Court · (2007) 3 WLN 462
Penal Code, 1860 (IPC) — Section 457
High Courts11 Jul 2007
Shoukat Ghoshi and Another Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 84
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts10 Jul 2007Dismissed
Mohd. Wasi Siddiqui Vs Union of India (UOI) and Others
Rajasthan High Court · (2007) 4 RLW 3003
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts10 Jul 2007
Zabid and Others Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 64
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 307, 364, 393
High Courts10 Jul 2007
State of Rajasthan Vs Nawal Singh and Others
Rajasthan High Court · (2008) 1 RLW 92
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114
High Courts09 Jul 2007Allowed
University of Rajasthan Vs Dr. S.C. Gupta and Others
Rajasthan High Court · (2008) 1 RLW 412
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 12, 19
High Courts09 Jul 2007Dismissed
Ramesh Khatnani Vs Union of India (UOI)
Rajasthan High Court · (2008) 226 ELT 183 : (2008) 1 RLW 402
Constitution of India, 1950 — Article 20, 226Customs Act, 1962 — Section 105, 108, 110, 111, 112Evidence Act, 1872 — Section 24
High Courts06 Jul 2007Allowed
Paras Ram Vs State of Raj. and Others
Rajasthan High Court · (2008) 1 RLW 163
Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Jul 2007Allowed
Kunji Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 145
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 341, 447
High Courts06 Jul 2007
Shreya's India (P.) Ltd. Vs Samrat Industries (P.) Ltd.
Rajasthan High Court · (2009) 150 CompCas 103 : (2007) 80 SCL 131
COMPANIES ACT, 1956 — Section 391, 392, 393, 394, 394A
High Courts06 Jul 2007Allowed
Ramji Lal alias Ramjya Vs State of Rajasthan and Others
Rajasthan High Court · (2007) CriLJ 3475
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 376
High Courts06 Jul 2007Dismissed
Sunil Kumar Vs State of Raj. and Others
Rajasthan High Court · (2008) 1 RLW 185
Penal Code, 1860 (IPC) — Section 302, 49
High Courts06 Jul 2007
Nathu Ram Vs Jaipur Vidyut Vitran Nigam Ltd. and Others
Rajasthan High Court · (2008) 1 RLW 665
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts05 Jul 2007
Narayan Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2008) 1 RLW 161
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27