High Courts06 Feb 2006Allowed
Manphool @ Phoolia Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1929 : (2006) 2 WLC 471
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 379
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,364 of 2,241
High Courts06 Feb 2006Allowed
Shyoji and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1932 : (2006) 2 WLC 483
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(5)
High Courts06 Feb 2006Allowed
Guman Singh and Others Vs The State of Rajasthan
Rajasthan High Court · (2006) 02 RAJ CK 0022
Penal Code, 1860 (IPC) — Section 323
High Courts06 Feb 2006
Sumitra Devi and Others Vs Vidya Prakash and Others
Rajasthan High Court · (2006) 2 ACC 405
Motor Vehicles Act, 1988 — Section 173
High Courts06 Feb 2006
Suresh Kumar Vs Mangilal and Others
Rajasthan High Court · (2006) 2 ACC 420 : (2007) 4 RLW 3259 : (2006) 2 WLC 450
Employees Compensation Act, 1923 — Section 3, 4A
High Courts03 Feb 2006
State of Rajasthan Vs Sarita Choudhary
Rajasthan High Court · (2006) 3 RLW 2507
Constitution of India, 1950 — Article 19, 19(1)Penal Code, 1860 (IPC) — Section 409, 418, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)
High Courts03 Feb 2006
State of Rajasthan Vs Shri R.P. Agarwal and Others
Rajasthan High Court · (2006) 2 RLW 1654 : (2006) 3 WLC 620
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Service Rules, 1951 — Rule 244, 244(1)
High Courts03 Feb 2006Allowed
Mahesh Chandra Tak Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 838 : (2006) 2 WLC 559
Jai Narain Vyas University Act, 1962 — Section 10(2)Lokayukt & Up-Lokayukt Act, 1973 — Section 10, 9Penal Code, 1860 (IPC) — Section 109, 120B, 420, 466, 471
High Courts03 Feb 2006Dismissed
Nathu Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 3 RLW 1734 : (2006) 2 WLC 452
Army Act, 1950 — Section 118, 154, 164, 69Army Rules, 1954 — Rule 13, 13(2A)Constitution of India, 1950 — Article 14, 21, 226
High Courts03 Feb 2006Dismissed
Mukna Ram Vs State and Others
Rajasthan High Court · (2006) 1 RLW 814
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 120, 182, 406, 410, 420
High Courts03 Feb 2006
State of Rajasthan Vs Shriram
Rajasthan High Court · (2006) 3 ACC 393 : (2006) 2 WLC 696
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Feb 2006
Chander and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1946 : (2006) 2 WLC 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts02 Feb 2006Dismissed
Sayed Mohd. Naeem Vs Narcotic Control Bureau
Rajasthan High Court · (2006) 3 RLW 2236 : (2006) 3 WLC 785
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377, 377(2), 378(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 27A, 29, 42(1)
High Courts02 Feb 2006Dismissed
Raju @ Rajendra Vs State of Rajasthan
Rajasthan High Court · (2006) 2 DMC 207 : (2006) 2 RLW 1600 : (2006) 3 WLC 728
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts02 Feb 2006Dismissed
Aayush Par Overseas Vs The Chief Manager, UCO Bank and Others
Rajasthan High Court · (2006) 4 BC 193 : (2006) 2 RLW 1573 : (2006) 2 WLC 660
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17
High Courts01 Feb 2006Dismissed
Managing Director and Others Vs Lrs. of Devi Lal and Others
Rajasthan High Court · (2006) 3 ACC 855 : (2006) 111 FLR 61 : (2006) 4 RLW 2992 : (2006) 4 WLC 690
Workmens Compensation Act, 1923 — Section 3
High Courts01 Feb 2006Dismissed
Chandra Mohan @ Chanda Vs State of Rajasthan
Rajasthan High Court · (2006) 1 DMC 635 : (2006) 2 RLW 1186 : (2006) 2 WLC 466
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Feb 2006
Kirti Vs State of Rajasthan
Rajasthan High Court · (2006) 3 RLW 1718 : (2006) 2 WLC 679
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts01 Feb 2006Allowed
Gulab Vs Board of Revenue and Others
Rajasthan High Court · AIR 2006 Raj 162 : (2006) 2 WLC 463
Constitution of India, 1950 — Article 366Hindu Succession Act, 1956 — Section 2
High Courts01 Feb 2006
Vishwa Kumar Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2006) CriLJ 2096 : (2006) 1 DMC 574 : (2006) 2 RLW 1123 : (2006) 2 WLC 268
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 227, 228Penal Code, 1860 (IPC) — Section 302, 304B, 498A