High Courts28 Feb 2005Dismissed
Deepak Goyal (Dr.) Vs University of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1043 : (2005) 2 WLC 584
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,404 of 2,241
High Courts28 Feb 2005
Prabhu and Another Vs Raghveer Singh and Others
Rajasthan High Court · (2005) 3 ACC 221 : (2006) 1 RCR(Civil) 362
Motor Vehicles Act, 1988 — Section 173
High Courts28 Feb 2005Dismissed
Raj. Housing Board and Another Vs Shri Chandar Shekhar Sharma
Rajasthan High Court · (2006) 2 RLW 1443
High Courts25 Feb 2005Dismissed
Door Sanchar Vibhag and Others Vs Chaturbhuj
Rajasthan High Court · AIR 2005 Raj 206 : (2005) 2 RLW 1012 : (2005) 2 WLC 535
High Courts24 Feb 2005Allowed
Gordhan and Others Vs State of Raj. and Others
Rajasthan High Court · (2005) 2 RLW 1026 : (2005) 3 WLC 103
Limitation Act, 1963 — Section 3Rajasthan Panchayat Act, 1953 — Section 27(A)
High Courts23 Feb 2005
Rajasthan State Road Transport Corporation Vs Sita Devi and Others
Rajasthan High Court · (2005) 2 ACC 294
Motor Vehicles Act, 1988 — Section 163, 173
High Courts23 Feb 2005Allowed
Hari Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 1590 : (2005) 2 WLC 464
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 17Rajasthan Civil Services (Pension) Rules, 1996 — Rule 50(1)Rajasthan Service Rules, 1951 — Rule 244(1)
High Courts23 Feb 2005Dismissed
Dutch Opthalmic Research Centre Vs Ultramed Private Limited
Rajasthan High Court · AIR 2005 Raj 213 : (2005) 3 CivCC 55 : (2005) 3 RCR(Civil) 159 : (2005) 2 RLW 1485 : (2005) 2 WLC 740
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 15, Order 26 Rule 16, Order 26 Rule 4
High Courts23 Feb 2005Allowed
Udaipur Cement Works Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 2005 Raj 267 : (2005) 2 RLW 1170 : (2005) 3 WLC 125
Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 29(2)Railways Act, 1989 — Section 94
High Courts23 Feb 2005Allowed
Babu Lal Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 2175 : (2005) WLC 488
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts23 Feb 2005Allowed
Yatendra Singh @ Sonu Parihar Vs State
Rajasthan High Court · (2005) 02 RAJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts22 Feb 2005
K.K. Saxena Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 2 RLW 1493
High Courts22 Feb 2005Allowed
Kailash Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 584
Industrial Disputes Act, 1947 — Section 25F
High Courts22 Feb 2005
State of Rajasthan Vs Santosh Yadav
Rajasthan High Court · (2005) CriLJ 1830 : (2005) 2 RCR(Criminal) 303 : (2005) 1 RLW 538 : (2005) 2 WLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 2, 267, 267(1)
High Courts22 Feb 2005Allowed
Keshu Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1420
Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts22 Feb 2005Dismissed
Kudiwal Typing Institute and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 3 BC 87
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 181, 182, 193, 420, 500
High Courts22 Feb 2005Dismissed
Kulvindar Kaur (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2005) 2 ALT(Cri) 24 : (2005) 2 RCR(Criminal) 309 : (2005) 1 RLW 546
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts22 Feb 2005
Babu Khan Vs Surgyan Maheshwari
Rajasthan High Court · (2005) 3 BC 282 : (2005) WLC 419
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Feb 2005Dismissed
Inder Kumar Vs Hari Prakash and Another
Rajasthan High Court · (2005) 2 RLW 1457 : (2005) 2 WLC 525
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Rajasthan Rent Control Act, 2001 — Section 6
High Courts22 Feb 2005Allowed
Ram Dayal @ Kalu Vs State
Rajasthan High Court · (2005) 02 RAJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(2)(5)