High Courts15 Feb 2006
Radha Devi and Others Vs Rajendra Singh and Others
Rajasthan High Court · (2006) 3 ACC 348
Motor Vehicles Act, 1988 — Section 173, 95
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,362 of 2,241
High Courts15 Feb 2006Allowed
Kalwant Rai and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 02 RAJ CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts15 Feb 2006Allowed
Deejay Neelum Marble Industries Pvt. Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 202 ELT 401 : (2006) 3 RLW 2163 : (2006) 2 WLC 509
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 20(2)Imports and Exports (Control) Act, 1947 — Section 4, 4I, 4I(1), 4L
High Courts15 Feb 2006
Borilal Vs State of Rajasthan and Others
Rajasthan High Court · (2006) CriLJ 1715
Criminal Procedure Code, 1973 (CrPC) — Section 91General (Civil) Rules, 1986 — Rule 181Penal Code, 1860 (IPC) — Section 420, 467, 468, 469, 471
High Courts15 Feb 2006
Gyarsa and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts15 Feb 2006
S.M. Milkosh Limited Vs State of Raj.
Rajasthan High Court · (2006) CriLJ 1976 : (2006) 3 RCR(Criminal) 67 : (2006) 2 RLW 1179 : (2006) 2 WLC 358
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11(1), 13, 13(2), 13(3), 14A
High Courts14 Feb 2006
Omveeri and Others Vs Mahendra Kumar and Others
Rajasthan High Court · (2006) 3 ACC 355
Motor Vehicles Act, 1988 — Section 173
High Courts14 Feb 2006
Phool Chand Yogi Vs Sawai Singh and Others
Rajasthan High Court · (2006) 3 ACC 85
High Courts14 Feb 2006Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Sarwani Devi
Rajasthan High Court · (2006) 3 CivCC 133 : (2006) 4 RCR(Civil) 519
High Courts14 Feb 2006
Mohd. Salim Farooqui and Others Vs Ram Lal and Others
Rajasthan High Court · (2006) 3 ACC 382
Motor Vehicles Act, 1988 — Section 173
High Courts14 Feb 2006
Heera Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1730 : (2006) 4 WLC 371
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Feb 2006Dismissed
Bakhtawar Singh Vs Tikam Chand
Rajasthan High Court · (2006) 2 RLW 1553 : (2006) 2 WLC 704
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts14 Feb 2006
Chiranjee Lal Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 2151 : (2006) 4 WLC 395
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2006Dismissed
Gajanand Vs Vishnu and Others
Rajasthan High Court · AIR 2006 Raj 178 : (2007) 2 CivCC 259 : (2006) 4 RCR(Civil) 410 : (2006) 3 RLW 2158 : (2006) 2 WLC 687
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Industrial Disputes Act, 1947 — Section 1(3), 13C(2)Penal Code, 1860 (IPC) — Section 96
High Courts14 Feb 2006
Rajendra Kumar and Others Vs Dinesh Kumar and Others
Rajasthan High Court · (2006) 2 ACC 846
Motor Vehicles Act, 1988 — Section 110D
High Courts14 Feb 2006
Dashrath Vs Jagdish Prasad Jat and Another
Rajasthan High Court · (2006) 3 ACC 50
Motor Vehicles Act, 1988 — Section 173
High Courts14 Feb 2006
Amar Singh Vs State of Raj.
Rajasthan High Court · (2006) 3 RLW 1776 : (2006) 4 WLC 375
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts14 Feb 2006
Bhagwati and Others Vs Sawai Singh and Others
Rajasthan High Court · (2006) 3 ACC 890
High Courts13 Feb 2006Allowed
Sunil Kumar Vs Nahata Fabrics
Rajasthan High Court · (2007) 1 BC 144 : (2007) 5 RCR(Criminal) 43 : (2006) 3 RLW 2161 : (2006) 2 WLC 544
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Feb 2006
Sohan Lal Vs State of Raj.
Rajasthan High Court · (2006) 2 RLW 1569 : (2006) 3 WLC 381
Criminal Procedure Code, 1973 (CrPC) — Section 102, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364