High Courts28 Jul 2005Allowed
Amrit Kaur (Smt.) Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 108 FLR 731 : (2006) 1 RLW 173 : (2005) WLC 678
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,387 of 2,241
High Courts28 Jul 2005
Sajjan Devi Vs Mool Chand and Others
Rajasthan High Court · (2006) 3 ACC 233 : (2006) WLC 223
High Courts28 Jul 2005Dismissed
State of Rajasthan and Others Vs Labour Court and Others
Rajasthan High Court · (2005) 4 RLW 2856
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 25F
High Courts28 Jul 2005Allowed
Budhi Prakash Swarnkar Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 118
National Council for Teacher Education Act, 1993 — Section 17(4)
High Courts28 Jul 2005Dismissed
Navjeevan Builders Pvt. Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 327 : (2005) 4 WLC 687
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6Rajasthan General Clauses Act, 1955 — Section 6
High Courts28 Jul 2005Allowed
Bhanwara Ram Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2640 : (2005) 4 WLC 219
Criminal Procedure Code, 1973 (CrPC) — Section 168Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts28 Jul 2005
Bhagwan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 790 : (2006) 2 WLC 70
High Courts27 Jul 2005Allowed
Nand Ram and Another Vs Babu @ Nawal Kishore and Others
Rajasthan High Court · (2005) 4 ACC 143 : (2005) 4 RLW 2866 : (2005) 4 WLC 403
Motor Vehicles Act, 1988 — Section 173
High Courts27 Jul 2005Dismissed
Data Ram and Another Vs Afsar
Rajasthan High Court · (2005) 4 ACC 101 : (2005) 4 RLW 2588 : (2005) 4 WLC 227
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts27 Jul 2005Allowed
Meenu Chauhan (Smt.) Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2654 : (2005) 4 WLC 462
High Courts27 Jul 2005
Kamlesh Khatri (Smt.) and Others Vs Chattar Singh and Others
Rajasthan High Court · (2006) ACJ 2739 : (2005) 3 CivCC 13 : (2005) 4 RLW 2476
High Courts27 Jul 2005Dismissed
Dilip Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 878 : (2006) 2 WLC 54
Constitution of India, 1950 — Article 10, 123, 213, 366(10), 372Government of India Act, 1935 — Section 88
High Courts27 Jul 2005Allowed
Arun Prakash Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 2 RLW 900
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 34
High Courts27 Jul 2005
Navratan Devi (Smt.) and Another Vs Raghuveer Singh and Another
Rajasthan High Court · (2005) 4 ACC 238 : (2005) 4 RLW 2812 : (2005) 4 WLC 363
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts26 Jul 2005Dismissed
Tata Finance Ltd. Vs Sumit Khamsera and Another
Rajasthan High Court · AIR 2006 Raj 43 : (2005) 4 RCR(Civil) 367 : (2005) 4 RLW 2676 : (2005) 4 WLC 442
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(2), 11(3), 11(4)
High Courts26 Jul 2005Allowed
Dungar Das Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2672 : (2005) 4 WLC 255
Constitution of India, 1950 — Article 227Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 10, 12, 17
High Courts25 Jul 2005Dismissed
Ram Prasad Parewa Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 RLW 67 : (2005) 4 WLC 518
Constitution (Seventy-Third Amendment) Act, 1992 — Article 226, 243Rajasthan Municipalities Act, 1959 — Section 297, 310A
High Courts25 Jul 2005Allowed
Rukma Devi (Smt.) and Others Vs Rampratap and Others
Rajasthan High Court · (2005) 4 ACC 92 : (2005) 4 RLW 2587 : (2005) 4 WLC 231
Motor Vehicles Act, 1988 — Section 173
High Courts22 Jul 2005Dismissed
Secretary, Managing Committee Shri Mathura Prasad Gulab Devi Arya Girls Senior Secondary School (The) and Another Vs Amita Sharma and Others
Rajasthan High Court · (2006) 1 RLW 45 : (2005) 4 WLC 366
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions Act, 1989 — Section 21
High Courts22 Jul 2005Allowed
Prem Narayan Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 4 RLW 2916 : (2005) 4 WLC 684
Constitution of India, 1950 — Article 14, 16(1), 323ARajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2