High Courts15 Feb 2005Dismissed
Commissioner of Income Tax Vs Surajmal Sardarmal
Rajasthan High Court · (2006) 204 CTR 344
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,406 of 2,241
High Courts14 Feb 2005
Chanakya Restaurant Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 3 LLJ 647 : (2005) 3 RLW 1594 : (2005) 2 WLC 444
Industrial Disputes (Rajasthan Amendment) Act, 1970 — Section 10(K)Industrial Disputes Act, 1947 — Section 25(F)(F)(F), 33(C)(1)
High Courts14 Feb 2005Allowed
Shesha Ram Vs State of Rajasthan
Rajasthan High Court · (2005) 02 RAJ CK 0059
Penal Code, 1860 (IPC) — Section 302
High Courts14 Feb 2005Dismissed
Smt. Gayatri Singh Vs Wing. CDR. Sanjay Singh and Another
Rajasthan High Court · (2005) 3 CivCC 101
Hindu Marriage Act, 1955 — Section 24
High Courts14 Feb 2005Allowed
Arihant Solvex Pvt. Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2007) 10 VST 582
Central Sales Tax Act, 1956 — Section 9
High Courts11 Feb 2005Allowed
National Insurance Co. Ltd. Vs Mohan and Another
Rajasthan High Court · (2007) ACJ 1321 : (2005) WLC 395
Motor Vehicles Act, 1988 — Section 140, 173
High Courts11 Feb 2005Allowed
S.K. Khandelwal Vs Official Liquidator
Rajasthan High Court · (2005) 63 SCL 76
High Courts11 Feb 2005
In Re: Deep Special Steels Ltd.
Rajasthan High Court · (2009) 89 SCL 77
Companies Act, 1956 — Section 457(1), 530
High Courts11 Feb 2005Dismissed
Jaipur Vidyut Vitran Nigam Limited Vs Rajendra Singh and Party
Rajasthan High Court · (2005) 1 RLW 446 : (2005) WLC 205
Criminal Procedure Code, 1973 (CrPC) — Section 193Electricity Act, 2003 — Section 135, 136, 137, 138, 139
High Courts10 Feb 2005Allowed
Hira Lal Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RCR(Criminal) 47 : (2005) 3 RLW 2014
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 176(2), 439, 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15B, 19, 2, 24, 27A
High Courts10 Feb 2005Dismissed
Raj Kumar Vs District Judge and Others
Rajasthan High Court · (2005) 2 ACC 710 : AIR 2005 Raj 292 : (2005) 2 CivCC 194 : (2005) 2 RCR(Civil) 541 : (2005) 2 RLW 770 : (2005) 2 RLW 769 : (2005) 2 WLC 92
Fatal Accidents Act, 1855 — Section 1A, 1A(2)
High Courts10 Feb 2005Dismissed
Sohan Singh Vs Jodhpur Vidhyut Vitaran Nigam Ltd. and Others
Rajasthan High Court · (2005) 2 RLW 1154 : (2005) 2 WLC 87
Constitution of India, 1950 — Article 226, 227
High Courts10 Feb 2005
Bhagwani Devi Mohata Hospital Vs A.D.J. and Another
Rajasthan High Court · AIR 2005 Raj 274 : (2005) 2 RCR(Civil) 542 : (2005) 2 RLW 784 : (2005) 2 WLC 90
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16, Order 11 Rule 17
High Courts10 Feb 2005Dismissed
K.M.S. Distributors Vs Nicholas Piramal India Ltd.
Rajasthan High Court · (2005) 126 CompCas 896 : (2006) 68 SCL 277
Companies Act, 1956 — Section 433, 434, 439
High Courts09 Feb 2005Dismissed
Shiv Vinay Singhal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2006 Raj 58
Constitution of India, 1950 — Article 227Rajasthan Land Revenue Act, 1956 — Section 229, 256, 257State Financial Corporations Act, 1951 — Section 2, 29, 31, 32G
High Courts09 Feb 2005Dismissed
Arun Lahoti and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 3 BC 470
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Feb 2005
Ravi Shankar Srivastava Vs State of Raj. and Others
Rajasthan High Court · (2005) 3 RLW 1736 : (2005) 2 WLC 612
All India Services (Discipline and Appeal) Rules, 1969 — Rule 2, 3, 6All India Services Act, 1951 — Section 2Companies Act, 1956 — Section 617
High Courts09 Feb 2005Allowed
Santosh Kumar Jain Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 1859 : (2005) 2 WLC 435
Rajasthan Service Rules, 1951 — Rule 50, 86(1)
High Courts09 Feb 2005Allowed
Jagdev Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 582 : (2005) WLC 545
Rajasthan Minor Mineral Concession Rules, 1986 — Rule 18(3)
High Courts09 Feb 2005Dismissed
Union of India (UOI) and Others Vs Ganesh Lal and Another
Rajasthan High Court · (2005) 2 RLW 969 : (2005) 2 WLC 311
Constitution of India, 1950 — Article 21, 300A