COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,363 of 2,241

High Courts13 Feb 2006

Shiv Lal and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 3 RLW 1922 : (2006) 2 WLC 614

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts13 Feb 2006

Tej Karan Vs State

Rajasthan High Court · (2006) 3 RLW 2157 : (2006) 2 WLC 465

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

High Courts10 Feb 2006Dismissed

Om Prakash Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1561

Criminal Procedure Code, 1973 (CrPC) — Section 162(2), 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 324

High Courts10 Feb 2006

Maharaj Singh Vs State

Rajasthan High Court · (2006) 3 RCR(Criminal) 178 : (2006) 2 RLW 1341

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Wild Life (Protection) Act, 1972 — Section 29, 51

High Courts10 Feb 2006Dismissed

L.R. Bairwa Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 2 RLW 1664 : (2005) 3 WLC 30

Constitution of India, 1950 — Article 14Rajasthan Civil Services (Commutation of Pension) Rules, 1996 — Rule 12, 12(2), 13, 13(3), 25

High Courts10 Feb 2006Dismissed

Indra Kumar D. Rawal Vs State and Others

Rajasthan High Court · (2007) 1 SLJ 398

Constitution of India, 1950 — Article 226

High Courts09 Feb 2006Allowed

Mohd. Siddiqui Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 2930

Rajasthan Service Rules, 1951 — Rule 280, 281, 286, 292

High Courts08 Feb 2006

Ultramed Private Ltd. Vs The Union of India (UOI) and Others

Rajasthan High Court · (2006) 2 RLW 1564 : (2006) 3 WLC 170

General (Criminal) Rules, 1980 — Rule 16Penal Code, 1860 (IPC) — Section 120B, 206, 406, 409, 420

High Courts08 Feb 2006

Harkori Vs Mangla Ram and Others

Rajasthan High Court · (2006) 3 ACC 73

Motor Vehicles Act, 1988 — Section 173

High Courts07 Feb 2006Dismissed

Sabir Vs State of Rajasthan

Rajasthan High Court · (2006) 02 RAJ CK 0113

Penal Code, 1860 (IPC) — Section 302

High Courts07 Feb 2006Allowed

Kailash Singh Vs State and Another

Rajasthan High Court · (2006) 02 RAJ CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)

High Courts07 Feb 2006Dismissed

Kunna Ram and Others Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 2 RLW 1071 : (2006) 2 WLC 288

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 148, 379, 427, 447

High Courts07 Feb 2006Allowed

Lehru Lal Vs Ram Chandra and Others

Rajasthan High Court · (2006) 3 RLW 1729 : (2006) 2 WLC 262

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 202, 482

High Courts07 Feb 2006Allowed

Ram Kishore Sharma Vs State of Raj. and Another

Rajasthan High Court · (2006) 3 RLW 1910 : (2006) 2 WLC 264

High Courts07 Feb 2006Dismissed

Bhojoo Singh and Another Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1916

Criminal Procedure Code, 1973 (CrPC) — Section 178(8), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 420

High Courts07 Feb 2006Allowed

Laxmi Lal Vs Paras Ram and Another

Rajasthan High Court · AIR 2006 Raj 302 : (2006) WLC 695

Rajasthan Money Lenders Act, 1963 — Section 22

High Courts07 Feb 2006

Abid Sageer Vs Surgyan Sharma and Others

Rajasthan High Court · (2006) 3 ACC 377

Motor Vehicles Act, 1988 — Section 173

High Courts07 Feb 2006

Union of India (UOI) and Another Vs Udai Singh

Rajasthan High Court · (2006) 2 ACC 191

Motor Vehicles Act, 1988 — Section 140, 173

High Courts07 Feb 2006

Ram Kishore Sharma Vs Union of India (UOI) and Others

Rajasthan High Court · (2006) 3 ACC 258

Motor Vehicles Act, 1988 — Section 173

High Courts06 Feb 2006Dismissed

Om Prakash Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1559 : (2006) 2 WLC 677

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304