High Courts27 May 2005Dismissed
Om Prakash Jaipuria and Others Vs Jaipur Nagar Nigam and Others
Rajasthan High Court · (2006) 1 RCR(Civil) 286 : (2005) 4 RLW 3029 : (2006) 1 WLC 92
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,392 of 2,241
High Courts27 May 2005Allowed
Rajasthan State Certified Seeds Producers Association Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 305
Central Excises and Salt Act, 1944 — Section 11B
High Courts27 May 2005Allowed
Mahendra Kumar Vs Director General Prisons and Others
Rajasthan High Court · (2005) 4 RCR(Criminal) 711 : (2005) 4 RLW 2255 : (2005) 3 WLC 694
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 14, 9
High Courts26 May 2005Allowed
Lehri Bai (Smt.) and Another Vs Smt. Meera Kunwar and Others
Rajasthan High Court · (2005) 4 RCR(Civil) 566 : (2005) 4 RCR(Criminal) 721 : (2005) 3 RLW 2176
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2), 147(3)
High Courts26 May 2005Dismissed
Bajrang alias Brijlal Vs State of Rajasthan
Rajasthan High Court · (2007) 1 RCR(Criminal) 846 : (2006) 4 RLW 3393
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 35Income Tax Act, 1961 — Section 49
High Courts26 May 2005Allowed
Baliwala Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 RCR(Criminal) 510 : (2005) 4 RLW 2489
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401
High Courts25 May 2005Dismissed
Smt. Prabhati Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 3352 : (2005) 4 RLW 2213 : (2005) 4 WLC 236
Penal Code, 1860 (IPC) — Section 191, 192, 471
High Courts25 May 2005Dismissed
Vidhi Chand Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2262
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts25 May 2005Allowed
Anita Kumari Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 4 RLW 2350
Constitution of India, 1950 — Article 14, 309Rajasthan Educational Service (Collegiate Branch) Rules, 1971 — Rule 10Rajasthan Educational Service Rules, 1970 — Rule 10
High Courts24 May 2005Dismissed
Sanjay Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 58 : (2005) 3 WLC 39
Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 162, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 394
High Courts24 May 2005Dismissed
Ramesh Chandra and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2250 : (2005) 3 WLC 697
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302
High Courts24 May 2005Dismissed
F.C.I. and Another Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 108 FLR 509 : (2005) 4 RLW 2852 : (2005) 4 WLC 595
High Courts23 May 2005Allowed
Om Prakash Vyas Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 107 FLR 172
High Courts23 May 2005Allowed
Pareshar Soni Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 271 : (2005) 4 RLW 2239 : (2005) 3 WLC 468
Constitution of India, 1950 — Article 300ARajasthan High Court Ordinance, 1949 — Section 18Rajasthan Municipalities Act, 1959 — Section 170(1), 170(8), 173A
High Courts20 May 2005Dismissed
S.K. Bhargava Vs Official Liquidator
Rajasthan High Court · (2006) 2 BC 314 : (2006) 65 SCL 160
Companies Act, 1956 — Section 529, 530
High Courts20 May 2005Allowed
Sita Ram Pareek Vs State of Raj. and Others
Rajasthan High Court · (2005) 3 ALT(Cri) 4 : (2005) CriLJ 4307 : (2005) 4 RCR(Criminal) 756 : (2005) 4 RLW 2420 : (2005) 4 WLC 142
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 304B, 306, 397Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 161, 173, 307, 326
High Courts20 May 2005Dismissed
Harvest Gold Food (India) Private Limited and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 202 CTR 231 : (2006) 282 ITR 83 : (2005) 3 RLW 1898 : (2005) 4 WLC 21
Companies Act, 1956 — Section 43A(2A)Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1922 — Section 22(4), 37(1)
High Courts20 May 2005
Commissioner of Income Tax Vs Emkay Glass Works
Rajasthan High Court · (2006) 152 TAXMAN 334
Income Tax Act, 1961 — Section 256, 41
High Courts19 May 2005Dismissed
Kanhaiya Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1797 : (2005) 3 WLC 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 447
High Courts19 May 2005Dismissed
Keshav Dev and Others Vs The State of Rajasthan
Rajasthan High Court · (2005) CriLJ 3306 : (2005) 2 DMC 398 : (2006) 2 JCR 186 : (2005) 4 RCR(Criminal) 208 : (2005) 3 RLW 1865 : (2005) 3 WLC 482
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Dowry Prohibition Act, 1961 — Section 2