High Courts21 Feb 2005
Jattu Ram Surendra Kumar and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 196 CTR 68 : (2005) WLC 438
Income Tax Act, 1961 — Section 139(1), 139(2), 148, 194A, 271
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,405 of 2,241
High Courts21 Feb 2005Dismissed
Babulal @ Mangilal Vs Bhoori Bai and Others
Rajasthan High Court · (2005) 1 DMC 643
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19(4)
High Courts18 Feb 2005Allowed
Harbhajan Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 02 RAJ CK 0011
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005
Mahipal @ Pappu Vs State of Rajasthan
Rajasthan High Court · (2005) 02 RAJ CK 0057
Penal Code, 1860 (IPC) — Section 302, 394
High Courts17 Feb 2005Dismissed
Chandra Bhan Vs Rameshwar Lal Sharma
Rajasthan High Court · (2005) 3 RLW 1841 : (2005) 3 WLC 728
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 14(2), 19A, 19A(4)
High Courts17 Feb 2005Dismissed
Lalita Vs Civil Judge (Jr. Div.) and Others
Rajasthan High Court · AIR 2005 Raj 293 : (2005) 2 RLW 1230 : (2005) 2 WLC 751
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 21 Rule 97
High Courts17 Feb 2005Dismissed
Jagdish Prasad Vs Civil Judge (J.D.), Sardar Shahar and Others
Rajasthan High Court · AIR 2005 Raj 216 : (2005) 2 CivCC 758 : (2005) 2 RLW 1064 : (2005) 2 WLC 722
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 99
High Courts17 Feb 2005Dismissed
Manju Rathore Vs The General Manager, Indian Oil Corporation and Others
Rajasthan High Court · (2005) 2 RLW 1128 : (2005) 2 WLC 736
Penal Code, 1860 (IPC) — Section 302
High Courts17 Feb 2005Allowed
Narendra Nalwaya Vs Ishwar Lal
Rajasthan High Court · (2005) 3 BC 363 : (2005) CriLJ 3610
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Feb 2005Dismissed
Brij Mohan Singh Vs Smt. Dropadi Bai (since deceased) through LR Smt. Kaushalya Devi
Rajasthan High Court · (2005) 3 RLW 1642 : (2005) 3 WLC 278
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
High Courts16 Feb 2005Dismissed
Bal Kishan Garg Vs The State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 2047 : (2005) 2 WLC 392
Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 17, 177Rajasthan Service Rules, 1951 — Rule 244(2)
High Courts16 Feb 2005Dismissed
Ramotar and Others Vs Addl. District Judge (Fast Track) and Others
Rajasthan High Court · (2005) 2 RLW 1482 : (2005) 2 WLC 609
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 10, 107, 9
High Courts16 Feb 2005Allowed
Lalu Ram Vs Ramuram and Others
Rajasthan High Court · (2005) 02 RAJ CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 2005Dismissed
R.S.R.T.C. and Another Vs Brij Kishore
Rajasthan High Court · (2006) 1 RLW 200 : (2005) WLC 541
High Courts15 Feb 2005Dismissed
Radhey Shyam Chipa Vs RSRTC and Another
Rajasthan High Court · (2005) 3 RLW 1592 : (2005) 2 WLC 533
Industrial Disputes Act, 1947 — Section 33(2), 33(C)(2)
High Courts15 Feb 2005Dismissed
Jagdish Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 1582 : (2005) 2 WLC 476
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Rajasthan Religious Buildings and Places Act, 1954 — Section 11, 6
High Courts15 Feb 2005
Emarata Ram Pooniya Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1755 : (2005) 2 WLC 358
Constitution of India, 1950 — Article 1, 14, 16, 226, 309National Council for Teacher Education Act, 1993 — Section 17(4), 2Rajasthan Educational Subordinate Service Rules, 1971 — Rule 11, 19, 20, 22, 26
High Courts15 Feb 2005Dismissed
Kanta Prasad Sharma Vs Govt. of Rajasthan
Rajasthan High Court · (2005) CriLJ 2713 : (2005) 3 RCR(Criminal) 912 : (2005) 3 RLW 1662 : (2005) 2 WLC 9
Criminal Procedure Code, 1973 (CrPC) — Section 95, 96(1)Penal Code, 1860 (IPC) — Section 124A, 153B, 292, 293, 295A
High Courts15 Feb 2005Allowed
Rajendra Nath Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1258 : (2005) 2 WLC 593
Constitution of India, 1950 — Article 14, 16Rajasthan Agricultural Produce Marketing Committee Service (Pension) Rules, 1995 — Rule 10(2)Rajasthan Agricultural Produce Markets Act, 1961 — Section 36
High Courts15 Feb 2005
Suresh Singal Vs University of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 898 : (2005) 3 WLC 134