High Courts04 Jan 2006Allowed

Rekha (Smt.) Vs Dr. Mohan Lal

Rajasthan High Court · (2006) 4 CivCC 305 : (2006) 4 RCR(Civil) 463 : (2006) 4 RCR(Criminal) 380 : (2006) 2 RLW 1525

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts04 Jan 2006

State of Rajasthan Vs Rajendra Singh

Rajasthan High Court · (2006) CriLJ 1361 : (2006) 3 RCR(Criminal) 121 : (2006) 2 RLW 1228

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 368Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 376, 57
High Courts04 Jan 2006Allowed

Ramesh Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1195

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts03 Jan 2006Dismissed

Murlidhar Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1234 : (2006) 2 WLC 138

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts02 Jan 2006Allowed

Ram Niwas Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1281 : (2006) WLC 118

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 366
High Courts20 Dec 2005Dismissed

Union of India (UOI) and Another Vs Kuldeep Dhankar

Rajasthan High Court · (2006) 4 ARBLR 81 : (2006) 2 RLW 1074 : (2006) 2 WLC 302

Arbitration Act, 1940 — Section 20, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan High Court Ordinance, 1949 — Section 18
High Courts20 Dec 2005Allowed

Neelesh Jain Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 2151 : (2006) 1 RLW 653 : (2006) 2 WLC 214

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 172, 173, 173(6)Evidence Act, 1872 — Section 114, 123, 124, 145, 161