High Courts04 Apr 2005Dismissed
Rajendra Kumar Soni Vs Authority Appointed and Others
Rajasthan High Court · (2006) 1 RLW 787 : (2006) 1 WLC 734
Factories Act, 1948 — Section 2(1)Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(5)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,400 of 2,241
High Courts01 Apr 2005Allowed
Gurubux Singh Vs Laxmi Narain and Another
Rajasthan High Court · (2005) 2 RLW 1423
Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2005
Ganesh Raj Vs State of Rajasthan and Others
Rajasthan High Court · (2005) CriLJ 2086 : (2005) 3 RCR(Criminal) 30 : (2005) 2 RLW 1048 : (2005) 2 WLC 327
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 362, 437, 437(3), 438Penal Code, 1860 (IPC) — Section 409
High Courts01 Apr 2005
Hajari and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1672 : (2005) 3 WLC 689
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 325
High Courts31 Mar 2005
Suman Jain and Others Vs Abdul Kayum and Another
Rajasthan High Court · (2007) ACJ 1242
High Courts30 Mar 2005Dismissed
S.P. Garg Vs L.I.C. and Others
Rajasthan High Court · (2005) 3 RLW 1619 : (2005) 3 WLC 316
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 21, 226, 32Rajasthan High Court of Judicature Rules, 1952 — Rule 382
High Courts30 Mar 2005Allowed
Ram Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 2 DMC 412
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323, 489A, 498A
High Courts30 Mar 2005
Commissioner of Income Tax Vs Sunil Talwar Murlidhar and Party
Rajasthan High Court · (2005) 199 CTR 422 : (2006) 151 TAXMAN 297
Income Tax Act, 1961 — Section 142, 143, 145
High Courts30 Mar 2005
Pepa Devi and Others Vs Oriental Insurance Company Ltd. and Others
Rajasthan High Court · (2005) 2 ACC 828
Motor Vehicles Act, 1988 — Section 163A
High Courts29 Mar 2005Dismissed
State Vs Rukiya
Rajasthan High Court · (2005) 03 RAJ CK 0073
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii)
High Courts29 Mar 2005
Jalim Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RCR(Criminal) 948 : (2005) 3 RLW 1577 : (2005) 2 WLC 829
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 34
High Courts29 Mar 2005
United India Insurance Company Ltd. Vs Smt. Parami Devi and Others
Rajasthan High Court · (2005) 4 ACC 570 : (2006) ACJ 2584 : (2005) 3 RCR(Civil) 165 : (2005) 2 RLW 1418
Motor Vehicles Act, 1988 — Section 173
High Courts29 Mar 2005Allowed
Rishab Rolling and Grading Mills Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 11 VST 766
Central Sales Tax Act, 1956 — Section 2, 8, 9
High Courts28 Mar 2005
Smt. Birdhi Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 CivCC 474 : (2005) 3 RCR(Civil) 142
High Courts28 Mar 2005
Sunil Kumar Jain Vs State and Another
Rajasthan High Court · (2005) 3 RCR(Criminal) 485 : (2005) 2 RLW 1425 : (2005) WLC 482
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts28 Mar 2005Dismissed
Faizu Khan Sher Mohammed and Party Vs Income Tax Appellate Tribunal and Others
Rajasthan High Court · (2006) 200 CTR 102 : (2006) 155 TAXMAN 509
Income Tax Act, 1961 — Section 124(3), 142, 143(2), 147, 148
High Courts24 Mar 2005
Heer Singh Vs University of Raj. and Another
Rajasthan High Court · (2005) 2 RLW 1474 : (2005) 3 WLC 139
Constitution of India, 1950 — Article 14, 16, 226University Pension Regulations, 1990 — Regulation 2, 3(2)
High Courts24 Mar 2005
Ramesh Chand Tiwari Vs Board of Revenue and Others
Rajasthan High Court · AIR 2005 Raj 208 : (2005) 2 RLW 1073 : (2005) 2 WLC 305
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226, 227Government of India (Amendment) Act, 1935 — Section 224(2)
High Courts24 Mar 2005Allowed
Mamdin Khan Vs Rajasthan State Road Transport Corporation and Another
Rajasthan High Court · (2005) 2 RLW 1464 : (2005) 3 WLC 123
High Courts24 Mar 2005
Ramesh Chand Tiwari Vs Board of Revenue
Rajasthan High Court · (2005) 147 TAXMAN 61
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226, 227GOVERNMENT OF INDIA ACT, 1915 — Section 19