High Courts19 Apr 2006Allowed
Modern Insulators Ltd. Vs Union of India
Rajasthan High Court · (2006) 04 RAJ CK 0072
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,353 of 2,241
High Courts19 Apr 2006Allowed
Ghasi Ram Vs State of Rajasthan
Rajasthan High Court · (2006) 04 RAJ CK 0016
Penal Code, 1860 (IPC) — Section 324
High Courts19 Apr 2006
Mahadev Prasad Vs Vijay Pal @ Jagan and Another
Rajasthan High Court · (2006) 3 ACC 388
Motor Vehicles Act, 1988 — Section 133
High Courts18 Apr 2006
Oriental Insurance Co. Ltd. Vs Raju and Others
Rajasthan High Court · (2006) 3 ACC 282
Motor Vehicles Act, 1988 — Section 147
High Courts18 Apr 2006Allowed
Kajodmal Vs Ram Karan and Others
Rajasthan High Court · (2007) ACJ 2820
Motor Vehicles Act, 1988 — Section 166
High Courts18 Apr 2006Dismissed
Gunwant Lal Godawat Vs Union of India (UOI) and Others
Rajasthan High Court · (2007) 207 ELT 211 : (2006) 4 RLW 2966 : (2006) 4 WLC 730
Customs Act, 1962 — Section 110, 130
High Courts18 Apr 2006Allowed
Tija Devi Vs Girdhari Singh and Others
Rajasthan High Court · (2007) ACJ 1998
High Courts18 Apr 2006
R.S.R.T.C. Vs Ramesh Chand and Others
Rajasthan High Court · (2006) 2 ACC 842
Motor Vehicles Act, 1988 — Section 171
High Courts17 Apr 2006Allowed
Matadeen and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2353 : (2006) 4 WLC 40
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 313Evidence Act, 1872 — Section 105
High Courts17 Apr 2006Dismissed
Parsu @ Parasram Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2015 : (2006) 3 WLC 212
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 342, 375, 376(2)
High Courts17 Apr 2006Dismissed
Lok Housing and Constructions Ltd. and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 2 RLW 1710 : (2006) 3 WLC 199
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 397, 401Penal Code, 1860 (IPC) — Section 120B, 405, 406, 420
High Courts17 Apr 2006Dismissed
Shree Pipes Vs Deputy Commissioner of Income Tax (Assessment)
Rajasthan High Court · (2007) 289 ITR 154
FINANCE ACT, 1988 — Section 28, 36Income Tax Act, 1961 — Section 2, 37, 43B
High Courts17 Apr 2006
State of Rajasthan Vs Neema Ram
Rajasthan High Court · (2006) 4 RLW 2860 : (2006) 4 WLC 609
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 203, 302, 307
High Courts17 Apr 2006Allowed
Sugan Kanwar Vs Rakesh
Rajasthan High Court · AIR 2006 Raj 243 : (2007) 1 RCR(Criminal) 349 : (2006) 4 RLW 2937
Criminal Procedure Code, 1973 (CrPC) — Section 96Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 323, 325, 354, 451
High Courts15 Apr 2006Dismissed
Superintendent, Post Office, Sikar Division and Another Vs Karan Singh Shekhawat
Rajasthan High Court · (2006) 111 FLR 555 : (2006) 3 LLJ 313 : (2006) 2 RLW 1469 : (2006) 3 WLC 593
Civil Procedure Code, 1908 (CPC) — Section 100, 115Payment of Wages Act, 1936 — Section 1, 15, 17, 17(1), 17(2)
High Courts15 Apr 2006Allowed
Sita Ram Pareek Vs Judge, Labour Court and Another
Rajasthan High Court · (2006) 110 FLR 877 : (2007) 1 LLJ 264 : (2006) WLC 491
Industrial Disputes Act, 1947 — Section 25B, 25F, 33C
High Courts13 Apr 2006Dismissed
Commissioner of Income Tax Vs Sumerpur Truck Operators Union
Rajasthan High Court · (2006) 203 CTR 205
Income Tax Act, 1961 — Section 10(24), 271(1)
High Courts13 Apr 2006
Mahesh and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 2756
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 300
High Courts12 Apr 2006
Suraj Mal and Another Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 2663 : (2006) 2 RLW 1680 : (2006) 4 WLC 235
Penal Code, 1860 (IPC) — Section 324, 326Probation of Offenders Act, 1958 — Section 4
High Courts12 Apr 2006Dismissed
Union of India (UOI) Vs Krishan Chandra Agrawal
Rajasthan High Court · (2006) CriLJ 2390 : (2006) 2 RLW 1477
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 37, 67, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 64