High Courts01 Mar 2006Allowed
Than Singh Vs State
Rajasthan High Court · (2006) 3 RLW 2178 : (2006) 3 WLC 716
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,359 of 2,241
High Courts01 Mar 2006Allowed
Daulat Ram Vs Kuri and Others
Rajasthan High Court · (2007) ACJ 1449 : (2006) WLC 710
Motor Vehicles Act, 1988 — Section 10, 133, 2
High Courts28 Feb 2006Allowed
Kumari Suman and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2006) CriLJ 4187 : (2007) 1 DMC 578 : (2007) 5 RCR(Criminal) 336
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 397, 401Penal Code, 1860 (IPC) — Section 406, 498A
High Courts28 Feb 2006Dismissed
Narain @ Naran Vs The State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2244
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 366, 376, 392
High Courts27 Feb 2006Allowed
Inder Chand through his Legal Representatives Vs Smt. Jethi and Others
Rajasthan High Court · AIR 2006 Raj 251 : (2006) 3 RLW 2248 : (2006) 4 WLC 144
Hindu Succession Act, 1956 — Section 14Rajasthan Pre-emption Act, 1966 — Section 11Transfer of Property Act, 1882 — Section 39
High Courts27 Feb 2006
Taru @ Tarachand and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2083 : (2006) 3 WLC 568
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
High Courts27 Feb 2006Allowed
Prashant Sapre Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 3 RLW 2124 : (2006) 2 WLC 668
High Courts27 Feb 2006Allowed
Lokesh Chandra and Another Vs Chatra Ram and Others
Rajasthan High Court · (2006) 3 ACC 692 : (2006) 3 RLW 1720 : (2006) 3 WLC 57
High Courts27 Feb 2006
Prabhati Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2086 : (2006) 3 WLC 643
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B
High Courts24 Feb 2006Dismissed
M/S. Tawa Nine and Another Vs The Bank of Rajasthan Ltd. and Another
Rajasthan High Court · (2006) 02 RAJ CK 0114
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts24 Feb 2006
Girdhari Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2006) FAJ 166 : (2006) WLC 64
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts24 Feb 2006
Pankaj Sharma and Others Vs R.P.S.C. and Another
Rajasthan High Court · (2006) 3 RLW 1747 : (2006) 2 WLC 682
High Courts24 Feb 2006Dismissed
Surindra Nath Vs State of Raj. and Others
Rajasthan High Court · (2006) CriLJ 2716 : (2006) 4 RCR(Criminal) 373 : (2006) 3 RLW 1809
Copyright Act, 1957 — Section 63, 64, 67Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(3), 173(4), 173(5), 173(6)Penal Code, 1860 (IPC) — Section 182, 211, 36, 406, 420
High Courts24 Feb 2006Allowed
Sanjay Vs State of Rajasthan
Rajasthan High Court · (2006) 2 RLW 1521 : (2006) 2 WLC 632
Penal Code, 1860 (IPC) — Section 302, 363, 364
High Courts24 Feb 2006
State of Rajasthan Vs Shaitan
Rajasthan High Court · (2006) 3 RLW 1778 : (2006) 2 WLC 562
Criminal Procedure Code, 1973 (CrPC) — Section 193, 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Feb 2006
Ram Niwas and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1912 : (2006) 3 WLC 675
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 134, 147, 148, 149, 234
High Courts23 Feb 2006
Mst. Shanti @ Lalli and Others Vs Satyanarain and Another
Rajasthan High Court · (2006) 2 ACC 326
Motor Vehicles Act, 1988 — Section 173
High Courts23 Feb 2006
Sugali and Others Vs Jagdish Prasad and Others
Rajasthan High Court · (2006) 2 ACC 423
Motor Vehicles Act, 1988 — Section 173
High Courts23 Feb 2006
Phool Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2167 : (2005) 2 WLC 676
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts23 Feb 2006Allowed
Damodar Sharma Vs State of Rajasthan
Rajasthan High Court · (2006) 2 RLW 1588 : (2006) 3 WLC 686
Penal Code, 1860 (IPC) — Section 107, 306