COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,367 of 2,241

High Courts18 Jan 2006Dismissed

Jai Narayan Vs State

Rajasthan High Court · (2006) CriLJ 2058 : (2006) FAJ 107 : (2006) 1 RLW 595 : (2006) 2 WLC 420

Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 10, 10(4), 11, 11(1), 13

High Courts17 Jan 2006Allowed

Rajendra Vs State of Rajasthan

Rajasthan High Court · (2006) 01 RAJ CK 0106

Penal Code, 1860 (IPC) — Section 302, 364

High Courts17 Jan 2006Allowed

Mitha Lal Vs State of Rajasthan

Rajasthan High Court · (2006) 01 RAJ CK 0100

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53

High Courts17 Jan 2006

Mohkam Chand Dasot and Another Vs Addl. Distt. and Sessions Judge No. 3

Rajasthan High Court · AIR 2006 Raj 156 : (2006) 3 RLW 1858 : (2006) 2 WLC 431

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 21Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 10, 11, 11(1), 11(2), 11(3)

High Courts17 Jan 2006Dismissed

L.Rs. of Late Bheru Lal Vs Mohammad Ibrahim

Rajasthan High Court · (2006) 2 RLW 1694 : (2006) 3 WLC 242

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 43

High Courts17 Jan 2006Allowed

Gurucharan Singh Vs Mahendra Lalwani

Rajasthan High Court · (2006) 2 RLW 881

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 165Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts16 Jan 2006Allowed

Dayal Ram Vs State of Rajasthan (The)

Rajasthan High Court · (2006) 2 RLW 954 : (2006) 2 WLC 235

Penal Code, 1860 (IPC) — Section 302, 34

High Courts16 Jan 2006Dismissed

Mahesh and Another Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 1657 : (2006) 2 RLW 1297 : (2006) 2 WLC 330

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 362

High Courts16 Jan 2006

Prem Kanwar and Others Vs Aadam and Others

Rajasthan High Court · (2006) 3 ACC 917 : (2006) WLC 485

Motor Vehicles Act, 1988 — Section 133, 173

High Courts13 Jan 2006Allowed

Rajendra Kumar Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 01 RAJ CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

High Courts13 Jan 2006Dismissed

United India Insurance Co. Ltd. Vs Smt. Roopkanwar and Others

Rajasthan High Court · (2006) 4 ACC 127 : (2007) ACJ 1394 : (2006) 2 RCR(Civil) 655 : (2006) 2 RLW 1034

Motor Vehicles Act, 1939 — Section 2(24), 95(2)Workmens Compensation Act, 1923 — Section 30, 4A(3)Workmens Compensation Rules, 1924 — Rule 20

High Courts13 Jan 2006Dismissed

Associated Cement Co. Ltd. (The) and Another Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 2 RLW 1359 : (2006) 2 WLC 142

Constitution of India, 1950 — Article 226, 246, 265, 366, 366(28)Mineral Concession Rules, 1960 — Rule 31Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 18, 9

High Courts13 Jan 2006Allowed

Gordhan Singh Vs State of Rajasthan

Rajasthan High Court · (2006) 2 ALT(Cri) 6 : (2006) 1 RLW 573 : (2006) 2 WLC 42

Criminal Procedure Code, 1973 (CrPC) — Section 212(1), 215, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 13, 13(2), 13(4), 13(5), 14

High Courts12 Jan 2006Dismissed

Hardayal Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1824 : (2006) 2 WLC 701

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

High Courts12 Jan 2006Allowed

Jaidev Singh Vs State of Rajasthan

Rajasthan High Court · (2006) 1 DMC 618 : (2006) WLC 227

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 306, 406, 498A

High Courts12 Jan 2006

Shanti Devi (Smt.) and Others Vs National Insurance Co. Ltd.

Rajasthan High Court · (2006) 1 ACC 692 : (2006) 1 RLW 875 : (2006) 1 WLC 553

High Courts12 Jan 2006Allowed

Sanwat Ram Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1820

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302

High Courts10 Jan 2006

Rana Ahmad and Others Vs Mangal @ Mangal Chand and Others

Rajasthan High Court · (2006) 2 ACC 335

Motor Vehicles Act, 1988 — Section 173

High Courts10 Jan 2006Allowed

Ashok Kumar @ Sarkari Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1818 : (2006) 2 WLC 689

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 397, 398

High Courts10 Jan 2006Dismissed

Om Prakash Gupta Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 2 RLW 1304 : (2006) 2 WLC 158

Constitution of India, 1950 — Article 14, 16Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 24, 28, 8(4)