High Courts08 Jul 2005Allowed
Meena Jain (Smt.) Vs R.S.R.T.C.
Rajasthan High Court · (2005) 4 ACC 418 : (2005) 4 RLW 2209 : (2005) 4 WLC 215
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,390 of 2,241
High Courts08 Jul 2005Dismissed
Ram Gehlot Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2302 : (2005) 4 WLC 106
Constitution of India, 1950 — Article 226
High Courts08 Jul 2005Allowed
Khoobi Ram Vs State
Rajasthan High Court · (2005) 07 RAJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts07 Jul 2005Allowed
Ramchandra and Another Vs Fateh Singh and Others
Rajasthan High Court · (2005) 4 RLW 2348 : (2005) 4 WLC 673
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts07 Jul 2005
Bhagwan Das and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 2 ACC 262 : (2006) 1 WLC 204
Motor Vehicles Act, 1988 — Section 52
High Courts07 Jul 2005Dismissed
Rajasthan State Road Transport Corporation and Another Vs Charan Singh and Another
Rajasthan High Court · (2005) 4 RLW 2293 : (2005) 4 WLC 98
Constitution of India, 1950 — Article 226, 227
High Courts07 Jul 2005Allowed
Smt. Geeta Devi Vs State
Rajasthan High Court · (2005) 07 RAJ CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts06 Jul 2005Dismissed
Commissioner of Wealth Tax Vs Late Maharana Bhagwat Singh Ji
Rajasthan High Court · (2005) 197 CTR 555
Income Tax Act, 1961 — Section 220(2)Wealth Tax Act, 1957 — Section 31(2), 5(1), 7(2), 7(4)Wealth Tax Rules, 1957 — Rule 3
High Courts06 Jul 2005Allowed
Naseeb Khan and Another Vs New India Assurance Co. Ltd.
Rajasthan High Court · (2005) 4 ACC 843 : (2005) 4 RLW 2373
Motor Vehicles Act, 1988 — Section 140
High Courts06 Jul 2005
Narendra Kumar @ Nagin Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2580 : (2005) 4 WLC 337
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts05 Jul 2005Allowed
Mahesh Kumar Sharma Vs State of Rajasthan
Rajasthan High Court · (2006) 1 ALD(Cri) 52 : (2006) 3 BC 260 : (2006) 1 CivCC 726 : (2006) 1 RCR(Criminal) 490 : (2005) 4 RLW 2479 : (2005) WLC 690
Criminal Procedure Code, 1973 (CrPC) — Section 438Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2005
Babu Lal Vs State
Rajasthan High Court · (2005) 3 RLW 2207 : (2005) 4 WLC 229
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8
High Courts01 Jul 2005Dismissed
Nizam and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 69 : (2005) 4 WLC 587
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 182, 201, 302
High Courts24 Jun 2005Allowed
State of Rajasthan Vs Ravishankar Srivastava
Rajasthan High Court · (2005) CriLJ 4216 : (2005) 4 RCR(Criminal) 932 : (2005) 4 RLW 2304
Constitution of India, 1950 — Article 17, 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 176(2), 2Evidence Act, 1872 — Section 27
High Courts10 Jun 2005
Jagan Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 46 : (2005) 4 WLC 370
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts10 Jun 2005Allowed
Desh Ram Vs State of Rajasthan
Rajasthan High Court · (2005) 3 ALT(Cri) 17 : (2005) 2 DMC 503 : (2005) 3 RLW 2182 : (2005) 4 WLC 625
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 307, 498A
High Courts04 Jun 2005Dismissed
LR's of Ramdev Kajaria Vs Vijay Narayan
Rajasthan High Court · (2005) 4 RLW 2288 : (2005) 4 WLC 100
Limitation Act, 1963 — Section 5Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 13(4), 13(5), 13(6)
High Courts03 Jun 2005
Ram Dayal @ Dayal Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 196 : (2005) 4 WLC 179
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 341
High Courts03 Jun 2005
S.G. Kabra (Dr.) Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2850 : (2005) 4 WLC 660