High Courts25 Nov 2005Dismissed
Saroj Raheja Vs Addl. Civil Judge (S.D.) and Others
Rajasthan High Court · AIR 2006 Raj 102
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 3
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,373 of 2,241
High Courts24 Nov 2005Dismissed
Kamla (Smt.) and Others Vs Nathu Lal and Others
Rajasthan High Court · (2006) 1 ACC 453 : (2006) 1 RLW 316 : (2006) 1 WLC 156
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Motor Vehicles Act, 1939 — Section 110A, 170
High Courts24 Nov 2005
Mathura Lal and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 273 : (2006) 1 WLC 722
Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Nov 2005Allowed
Rahis Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 257 : (2006) 1 WLC 738
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 313Penal Code, 1860 (IPC) — Section 120B, 364A, 365, 384
High Courts24 Nov 2005Allowed
LRs. of Hurji and Others Vs District Judge and Others
Rajasthan High Court · (2006) 1 RLW 417
Rajasthan Escheats Regulation Act, 1956 — Section 4, 6, 6(1), 6(2)
High Courts23 Nov 2005Allowed
Ram Bharos Kharwad Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 RLW 768 : (2006) 1 WLC 317
Industrial Disputes Act, 1947 — Section 10
High Courts23 Nov 2005Allowed
Jhamku Vs Goda
Rajasthan High Court · (2005) 11 RAJ CK 0020
Guardians and Wards Act, 1890 — Section 25
High Courts22 Nov 2005
Surendra Bhatia Vs Poonam Bhatia and Others
Rajasthan High Court · AIR 2006 Raj 128 : (2006) 2 CivCC 307 : (2006) 1 DMC 667 : (2006) 2 RCR(Civil) 395 : (2006) 1 RLW 612 : (2006) 1 WLC 648
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 2Hindu Succession Act, 1956 — Section 29A, 29B, 6, 8
High Courts22 Nov 2005Dismissed
Mahesh Chand Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 770
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 294, 341, 509Rajasthan Police Subordinate Service Rules, 1989 — Rule 13, 2
High Courts22 Nov 2005Dismissed
V.P. Saxena and Others Vs State of Raj. and Others
Rajasthan High Court · (2006) 1 RLW 772 : (2006) 2 WLC 65
Constitution of India, 1950 — Article 21
High Courts21 Nov 2005Allowed
Municipal Council Vs Judge, Labour Court and Others
Rajasthan High Court · (2005) 11 RAJ CK 0085
High Courts21 Nov 2005Allowed
Hindustan Zinc Limited Vs The Union of India (UOI) and Others
Rajasthan High Court · AIR 2006 Raj 87 : (2006) 2 RLW 1206 : (2006) 1 WLC 755
Mineral Concession Rules, 1960 — Rule 54, 55, 64B , 64C, 64DMines and Minerals (Development and Regulation) Act, 1957 — Section 9, 9(1), 9(3)
High Courts21 Nov 2005Allowed
Divisional Forest Officer Vs Ram Kalyan and Another
Rajasthan High Court · (2006) 110 FLR 74 : (2006) 1 RLW 777 : (2006) 2 WLC 61
Industrial Disputes Act, 1947 — Section 11, 17A
High Courts21 Nov 2005Dismissed
Bhola Nath Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 1 RLW 774
Companies Act, 1956 — Section 269(3)Constitution of India, 1950 — Article 12, 226
High Courts21 Nov 2005Allowed
Matlub Vs State and Others
Rajasthan High Court · (2006) CriLJ 1102 : (2006) 1 RCR(Criminal) 906 : (2006) 1 RLW 5 : (2006) 2 WLC 67
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439(2)Penal Code, 1860 (IPC) — Section 143, 148, 302, 307, 323
High Courts21 Nov 2005
Ram Swaroop Vishnoi Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1196 : (2006) 1 RLW 514 : (2006) 1 WLC 798
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 302, 341
High Courts21 Nov 2005
Machhendra Singh Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1740 : (2006) 2 WLC 334
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts19 Nov 2005Allowed
Mohan Lal Vs Assistant Engineer Rajasthan Agriculture Marketing Board and Another
Rajasthan High Court · (2006) 1 RLW 779 : (2006) 2 WLC 76
Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 2005Allowed
Narendra Sharma and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 1 DMC 756 : (2006) 2 WLC 291
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311Evidence Act, 1872 — Section 114, 165Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts19 Nov 2005Allowed
Prakash Chand Mali Vs State of Rajasthan
Rajasthan High Court · (2006) 2 RLW 1108 : (2006) 2 WLC 319
Criminal Procedure Code, 1973 (CrPC) — Section 161, 275, 275(3)General (Criminal) Rules, 1980 — Rule 62