High Courts24 Mar 2005Dismissed
Commissioner of Income Tax Vs Smt. Prem Kumari Murdia
Rajasthan High Court · (2006) 204 CTR 343 : (2008) 296 ITR 508
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,401 of 2,241
High Courts23 Mar 2005Dismissed
Manish Auto Service Centre Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 2 RLW 1405
Control of National Highways (Land and Traffic) Act, 2002 — Section 20(1), 29(2), 30, 30(2)
High Courts22 Mar 2005Allowed
Soni Devi and Others Vs Ramesh Chandra and Others
Rajasthan High Court · (2005) 2 CivCC 666
Motor Vehicles Act, 1988 — Section 173
High Courts22 Mar 2005Dismissed
Parveen Industries Vs Lloyd Electric and Engineering Limited
Rajasthan High Court · (2005) 4 BC 265
Companies Act, 1956 — Section 433, 434
High Courts22 Mar 2005Dismissed
Anand Singh Vs State
Rajasthan High Court · (2005) 3 RLW 1998 : (2004) WLC 510
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 428
High Courts22 Mar 2005
Bhanwar Lal Vs Surjeer Singh and Others
Rajasthan High Court · (2005) 3 ACC 60
High Courts21 Mar 2005
Kesha Ram and Another Vs Saroj and Others
Rajasthan High Court · (2005) 4 ACC 130 : (2005) 3 CivCC 497 : (2005) 3 WLC 625
High Courts21 Mar 2005Dismissed
Brothers Pharma Pvt. Ltd. and Another Vs The Rajasthan Financial Corporation
Rajasthan High Court · (2005) 3 BC 580 : (2005) 3 RLW 1554 : (2005) 2 WLC 782
Rajasthan Financial Corporation Act, 1951 — Section 29
High Courts21 Mar 2005Allowed
Ibrahim Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1188 : (2005) 2 WLC 344
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts21 Mar 2005Allowed
Sajjan Kanwar (Smt.) Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 2 RLW 1179 : (2005) 3 WLC 152
Armed Forces Pension Regulations, 1940 — Regulation 316Constitution of India, 1950 — Article 14
High Courts21 Mar 2005Allowed
Omi Lal Saini Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 2156 : (2005) 3 WLC 287
Constitution of India, 1950 — Article 226, 227
High Courts20 Mar 2005
Bhanwar Lal and Others Vs Surjeet Singh and Others
Rajasthan High Court · (2005) 03 RAJ CK 0010
High Courts18 Mar 2005
Shaffi Mohammed and Others Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 2112 : (2005) 2 RCR(Criminal) 779 : (2005) 2 RLW 963 : (2005) 2 WLC 297
Criminal Procedure Code, 1973 (CrPC) — Section 36, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 2, 20, 24
High Courts18 Mar 2005
Rajasthan State Road Transport Corporation Vs Godu Ram and Others
Rajasthan High Court · (2005) 2 RLW 1374
Rajasthan High Court Ordinance, 1949 — Section 18
High Courts18 Mar 2005Allowed
Mool Chand and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1183 : (2005) 3 WLC 164
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
High Courts18 Mar 2005Allowed
Dara Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 03 RAJ CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)(c), 473, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 341
High Courts18 Mar 2005
Rajasthan State Road Transport Corporation Vs Goru Ram and Others
Rajasthan High Court · (2005) 3 ACC 377
Rajasthan High Court Ordinance, 1949 — Section 18
High Courts17 Mar 2005Allowed
Ami Lal Vs Mahavir Prasad Surendra Mohan
Rajasthan High Court · (2006) 2 BC 236 : (2005) 2 CivCC 171 : (2005) 3 RCR(Criminal) 476 : (2005) 2 RLW 1378
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(5), 320(6), 320(7), 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts17 Mar 2005
Leella Ram Vs State of Rajasthan
Rajasthan High Court · (2005) 03 RAJ CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts17 Mar 2005Dismissed
Union of India (UOI) and Another Vs Labour Court and Another
Rajasthan High Court · (2005) 2 RLW 1277 : (2005) 4 WLC 90
Constitution of India, 1950 — Article 227