CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,391 of 2,241

High Courts03 Jun 2005Dismissed

Sohan Sankhla Vs Lakshmi Pareva

Rajasthan High Court · (2005) 2 DMC 365 : (2005) 4 RLW 2277

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(2), 13B, 9
Read judgment
High Courts03 Jun 2005

SUO Motu Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2005 Raj 300 : (2006) 1 RCR(Civil) 7 : (2006) 1 RCR(Criminal) 47

Cable Television Networks (Regulation) Act, 1995 — Section 19, 20(2)Cable Television Networks Rules, 1994 — Rule 6(1), 7, 7(8)Press and Registration of Books Act, 1867 — Section 6
Read judgment
High Courts03 Jun 2005

Suo Moto Vs State of Raj. and Others

Rajasthan High Court · (2005) 4 RLW 2741 : (2005) 1 WLC 116

Cable Television Networks Rules, 1994 — Rule 6(1), 7, 7(8)Indecent Representation of Women (Prohibition) Act, 1986 — Section 19Press and Registration of Books Act, 1867 — Section 6
Read judgment
High Courts02 Jun 2005Dismissed

Mahendra Kumar Vs State of Rajasthan

Rajasthan High Court · (2006) 1 RLW 105 : (2005) 1 WLC 141

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 49, 6(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
Read judgment
High Courts01 Jun 2005

Suo Moto Vs State of Rajasthan

Rajasthan High Court · (2006) 1 RCR(Criminal) 471 : (2005) 2 RLW 1385 : (2005) 4 WLC 163

Constitution of India, 1950 — Article 14, 15, 16, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 327(2), 327(3)Evidence Act, 1872 — Section 114A
Read judgment
High Courts31 May 2005Allowed

Jaipur Syntex Ltd. and Others Vs State of Rajasthan and Another

Rajasthan High Court · (2006) 1 BC 435 : (2005) CriLJ 3429 : (2005) 4 RCR(Criminal) 593 : (2005) 4 RLW 2344 : (2005) 4 WLC 321

Companies Act, 1956 — Section 536(2)Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
Read judgment