High Courts19 Oct 2005
Net Ram Vs Ramesh Chandra and Others
Rajasthan High Court · (2006) 2 ACC 194 : (2006) 1 CivCC 517 : (2006) WLC 29
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,378 of 2,241
High Courts19 Oct 2005
Dr. Ram Chandra Goyal Vs Mool Chand and Others
Rajasthan High Court · (2006) 1 ACC 726 : (2006) 1 CivCC 355 : (2006) WLC 7
High Courts18 Oct 2005
Alwar Prakashan and Another Vs K.K. Shrimal and Another
Rajasthan High Court · (2007) 1 BC 349
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts18 Oct 2005Dismissed
United India Insurance Co. Ltd. Vs Shakuntala Sharma and Another
Rajasthan High Court · (2007) ACJ 1134 : (2006) WLC 61
Motor Vehicles Act, 1988 — Section 14, 2, 3, 4
High Courts18 Oct 2005
Govind Ram and others Vs State of Rajasthan
Rajasthan High Court · (2005) 10 RAJ CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts17 Oct 2005Dismissed
Vimal Kumar Jain Vs Mahaveer Parsad Jain
Rajasthan High Court · (2005) 10 RAJ CK 0046
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Rajasthan Tenancy Act, 1955 — Section 207
High Courts17 Oct 2005
National Insurance Company Vs Kamla
Rajasthan High Court · (2006) 1 ACC 84
Civil Procedure Code, 1908 (CPC) — Section 152Motor Vehicles Act, 1988 — Section 151, 171
High Courts17 Oct 2005Allowed
Giriraj Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RCR(Criminal) 632 : (2005) 4 RLW 2900 : (2005) 4 WLC 763
Criminal Procedure Code, 1973 (CrPC) — Section 313Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts17 Oct 2005Dismissed
Sringar Kanwar (Smt.) through LRs. and Others Vs Hari Singh through LRs.
Rajasthan High Court · (2006) 1 RLW 275 : (2006) 1 WLC 51
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26A, Order 9 Rule 13, Order 9 Rule 14Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 1(3)
High Courts17 Oct 2005Dismissed
Madan Lal Mahaveer Prasad Vs Income Tax Appellate Tribunal and Others
Rajasthan High Court · (2008) 296 ITR 377 : (2006) 1 WLC 117
Income Tax Act, 1961 — Section 269T, 271E
High Courts17 Oct 2005Allowed
Sarjeet Singh Vs State
Rajasthan High Court · (2006) 1 DMC 772
Criminal Procedure Code, 1973 (CrPC) — Section 306, 313, 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 323, 498A
High Courts30 Sept 2005Allowed
Bharat Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 9 : (2006) 1 WLC 94
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts30 Sept 2005
National Insurance Co. Ltd. Vs Mahendra Singh and Another
Rajasthan High Court · (2007) ACJ 60
Motor Vehicles Act, 1988 — Section 147
High Courts30 Sept 2005Allowed
Pappu Khan Vs State of Rajasthan and Others
Rajasthan High Court · (2005) CriLJ 4732 : (2006) 1 RCR(Criminal) 310 : (2005) 4 RLW 3052 : (2006) 1 WLC 31
Constitution of India, 1950 — Article 21Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 10A, 13, 9
High Courts30 Sept 2005
National Insurance Company Ltd. Vs Mahendra Singh and Another
Rajasthan High Court · (2006) 1 RCR(Civil) 293 : (2005) 4 RLW 2863 : (2006) 1 WLC 40
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2)
High Courts30 Sept 2005Dismissed
A. Ghosh and Another Vs State of Rajasthan
Rajasthan High Court · (2006) FAJ 229
Prevention of Food Adulteration Act, 1954 — Section 14, 19, 19(1), 19(2), 19(3)Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts30 Sept 2005Allowed
Chand Devi (Smt.) and Others Vs New India Assurance Co. Ltd. and Others
Rajasthan High Court · (2006) 1 ACC 462 : (2007) ACJ 503 : (2005) 4 RLW 2880 : (2006) 1 WLC 50
High Courts30 Sept 2005Dismissed
Life Insurance Corporation of India and Another Vs Rampal Singh
Rajasthan High Court · (2006) 2 RLW 1264 : (2006) 1 WLC 335
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 7 Rule 1, 9Life Insurance Corporation Act, 1956 — Section 49(2)
High Courts30 Sept 2005
Foranti and Others Vs Abdul Gani and Others
Rajasthan High Court · (2006) 1 ACC 119
Motor Vehicles Act, 1988 — Section 168