High Courts24 Aug 2005
In Re: SEIL Powergears Ltd.
Rajasthan High Court · (2006) 68 SCL 483
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 391(1), 393
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,383 of 2,241
High Courts24 Aug 2005Dismissed
Bhagwat Singh Panawat Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 3101 : (2005) 4 WLC 622
Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 80
High Courts24 Aug 2005Allowed
Gopal Prasad and Others Vs State
Rajasthan High Court · (2005) 4 RLW 2695 : (2005) 4 WLC 679
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts24 Aug 2005Dismissed
Agrawal Kanya Pathshala Samiti (Shri) and Another Vs Gopal Krishan Sharma and Others
Rajasthan High Court · (2005) 4 RLW 2997
Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 30
High Courts23 Aug 2005
Praveen @ Chotya Vs State
Rajasthan High Court · (2005) 4 RLW 2628 : (2005) 4 WLC 351
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 Aug 2005
Suri Constructions Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2006 Raj 53 : (2006) 1 ARBLR 553 : (2006) 2 RCR(Civil) 484 : (2006) 1 RLW 219 : (2005) 4 WLC 563
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 11, 30(1)
High Courts23 Aug 2005
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 21 : (2006) 2 WLC 684
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts22 Aug 2005Dismissed
Commissioner of Income Tax Vs Ranjeet Kumar Sethia
Rajasthan High Court · (2005) 198 CTR 550
Income Tax Act, 1961 — Section 44AF, 68
High Courts22 Aug 2005
In Re: Shyam Telecom Ltd.
Rajasthan High Court · (2005) 64 SCL 622
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts18 Aug 2005Dismissed
State of Rajasthan Vs Chhagan Lal Joshi and Another
Rajasthan High Court · (2006) 109 FLR 272 : (2005) 4 RLW 3090 : (2005) 4 WLC 786
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts18 Aug 2005Allowed
Parmeshwar Kumar Verma Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2868 : (2005) 4 WLC 512
Limitation Act, 1963 — Section 6
High Courts18 Aug 2005Allowed
Lali Devi and Others Vs Oriental Insurance Co. and Others
Rajasthan High Court · (2005) 4 ACC 839 : (2005) 4 RLW 2624 : (2005) 4 WLC 387
Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 173
High Courts18 Aug 2005
Commissioner of Wealth Tax Vs Ganpat Lal Ganpat Lal Vs CWT and Others
Rajasthan High Court · (2005) 197 CTR 401 : (2006) 280 ITR 168 : (2006) 150 TAXMAN 322
Defence of India Rules, 1962 — Rule 126H, 126H(1A), 126H(1B), 126H(1C), 126H(1D)Gold (Control) Act, 1968 — Section 110(2), 115(1), 8, 8(1), 8(6)Penal Code, 1860 (IPC) — Section 406
High Courts18 Aug 2005Allowed
Mani Lal Kalal Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2729 : (2005) 4 WLC 502
High Courts18 Aug 2005
Kunal Gaurav Saxena Vs Anil Kumar and Others
Rajasthan High Court · (2007) ACJ 1268 : (2006) WLC 83
High Courts18 Aug 2005Allowed
Sanjay Kulshrestha Vs Rajasthan Scheduled Caste Scheduled Tribe Finance and Development Corporation Ltd. and Others
Rajasthan High Court · (2006) 1 RLW 224
Rajasthan Co-operative Societies Act, 1965 — Section 75Rajasthan Ministerial Staff Service Rules, 1957 — Rule 24, 24(2)
High Courts17 Aug 2005
Bhola Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2723 : (2005) 4 WLC 513
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 29, 8
High Courts16 Aug 2005Dismissed
Shambhu Singh Vs State of Rajasthan
Rajasthan High Court · (2006) 109 FLR 951 : (2006) 2 RLW 990
Penal Code, 1860 (IPC) — Section 323, 333Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 17, 18, 19
High Courts12 Aug 2005
Official Liquidator of Amfort Agro Finance Ltd. Vs Umed Singh
Rajasthan High Court · (2006) 68 SCL 481
Companies Act, 1956 — Section 446, 447