COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,311 of 2,241

High Courts20 Apr 2007Allowed

Manager, Maharaja International Electrolux Ltd. Vs Shri Gyan Singh and Another

Rajasthan High Court · (2008) ACJ 2524 : (2007) 4 RLW 3320

Employees Compensation Act, 1923 — Section 12, 2, 30Railways Act, 1989 — Section 2

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High Courts20 Apr 2007

Jitendra and Others Vs State of Rajasthan

Rajasthan High Court · (2007) 4 RLW 3304

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

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High Courts19 Apr 2007Allowed

Pratap Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2007) 3 RLW 2635

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts18 Apr 2007Dismissed

Allied Industries Vs Mool Chand and Another

Rajasthan High Court · (2007) 4 RLW 2937

Employees State Insurance Act, 1948 — Section 1, 2, 38, 39, 40

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High Courts18 Apr 2007Allowed

Sakunat (Smt.) and Others Vs M.A.C.T. Deeg and Others

Rajasthan High Court · (2008) ACJ 1606 : (2007) 4 RCR(Civil) 462 : (2007) 4 RLW 3018

Motor Vehicles Act, 1988 — Section 140

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High Courts17 Apr 2007Dismissed

Madan Lal Vs Smt. Puspa Devi

Rajasthan High Court · (2007) 3 RCR(Civil) 765 : (2007) 2 RCR(Rent) 218 : (2007) 3 RLW 2171

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(5), 13(6)

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High Courts17 Apr 2007Allowed

Chairman, Municipal Board and Another Vs Mahavir Prasad Sharma and Another

Rajasthan High Court · (2007) 3 RLW 1999

Industrial Disputes Act, 1947 — Section 10, 25, 25F, 25GPenal Code, 1860 (IPC) — Section 226

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High Courts16 Apr 2007Allowed

Prakash Chand Soni Vs State of Rajasthan

Rajasthan High Court · (2007) 04 RAJ CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts16 Apr 2007Allowed

Amita Sharma (Smt.) Vs Nanag Ram

Rajasthan High Court · (2008) 1 RLW 535

Family Courts Act, 1984 — Section 13

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High Courts16 Apr 2007

Jyoti Devi Soni (Smt.) Vs Gouri Shankar Soni

Rajasthan High Court · (2007) 4 RLW 3347

Hindu Marriage Act, 1955 — Section 13, 23Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Apr 2007

Keli Devi (Smt.) Vs Rajasthan State Road Transport Corporation and Another

Rajasthan High Court · (2007) 2 WLN 154

Constitution of India, 1950 — Article 226

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High Courts13 Apr 2007Allowed

United India Insurance Co. Ltd. Vs Pawan Tikkiwal and Others

Rajasthan High Court · (2007) ACJ 2570 : (2007) 3 RLW 2111

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts13 Apr 2007Dismissed

Renu (Smt.) and Others Vs Deceased Shri Baboolal's legal representative Bhim Singh

Rajasthan High Court · (2007) 3 CivCC 301 : (2007) 5 RCR(Civil) 475 : (2007) 3 RLW 2508

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts13 Apr 2007Allowed

Heera Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2007) ACJ 213 : (2007) 4 ARBLR 417 : (2008) 1 CTLJ 97 : (2009) 5 RCR(Civil) 849 : (2007) 4 RLW 3232

Constitution of India, 1950 — Article 14, 21, 23Contract Act, 1872 — Section 23

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High Courts13 Apr 2007Dismissed

Gopal Krishan Pareek Vs Bhawani Shanker and Others

Rajasthan High Court · (2007) 4 RLW 2719

Motor Vehicles Act, 1988 — Section 140, 142, 163A

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High Courts13 Apr 2007Dismissed

Kusum Lata and Another (Smt.) Vs State of Rajasthan and Another

Rajasthan High Court · (2007) 4 RLW 3297

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 482Penal Code, 1860 (IPC) — Section 302, 306, 323, 324, 328

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High Courts12 Apr 2007Dismissed

State of Rajasthan Vs Shanker Lal and Others

Rajasthan High Court · (2008) 1 RLW 563

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High Courts12 Apr 2007Dismissed

State of Rajasthan and Others Vs Dr. (Smt.) Shipra Saha

Rajasthan High Court · (2007) 4 RLW 2689

Hindu Marriage Act, 1955 — Section 13, 25, 29

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High Courts12 Apr 2007Allowed

Heera Lal Vs Addl. District Judge No. 2 and Others

Rajasthan High Court · (2007) 3 RLW 2115

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts12 Apr 2007Dismissed

Bhagwan Das Mittal Vs State of Rajasthan and Others

Rajasthan High Court · (2007) 3 RLW 1713

Constitution of India, 1950 — Article 226, 227

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