COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,410 of 2,241

High Courts12 Jan 2005

Aksh Optifibre Ltd. Vs Shin Etsu Chemical Co., Ltd. and Another

Rajasthan High Court · (2005) 2 ARBLR 366 : (2005) 2 RLW 1000 : (2005) 2 WLC 66

Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 16(3), 16(5)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 9Contract Act, 1872 — Section 24, 25, 26, 27, 28

High Courts12 Jan 2005

Sahbuddin @ Sabu and Others Vs State of Rajasthan

Rajasthan High Court · (2005) 1 RLW 526 : (2005) 2 WLC 30

Penal Code, 1860 (IPC) — Section 149, 34

High Courts12 Jan 2005Allowed

Varju and Others Vs United India Insurance Co. Ltd. and Others

Rajasthan High Court · (2005) 4 ACC 516 : (2006) ACJ 328 : (2005) 2 RLW 1296 : (2005) 4 WLC 1

Motor Vehicles Act, 1939 — Section 108, 95, 95(1)Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 2(14)

High Courts11 Jan 2005

Motilal Vs Sangeet Agarwal and Others

Rajasthan High Court · (2005) 2 ACC 832

High Courts11 Jan 2005

University of Raj. Vs Yash Pal Singh Jhala

Rajasthan High Court · (2006) 1 RLW 172 : (2005) 4 WLC 762

High Courts11 Jan 2005Dismissed

Fazal Ahmed Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 2 RLW 1031 : (2005) 2 WLC 404

Penal Code, 1860 (IPC) — Section 147, 149, 302, 304Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 19Rajasthan Civil Services (Conduct) Rules, 1971 — Rule 4(1)

High Courts11 Jan 2005Dismissed

Rashid Khan Vs The Appellate Rent Tribunal (District and Sessions Judge) and Another

Rajasthan High Court · (2005) 1 RLW 519

Rajasthan Rent Control Act, 2001 — Section 9

High Courts11 Jan 2005Dismissed

Sandeep Vs The State Election Commission and Others

Rajasthan High Court · (2005) 1 RLW 476

Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 13(2), 14(6), 20, 21, 21(2)

High Courts11 Jan 2005

Kamla Devi and Others Vs Rajkiya Coal Depot and Others

Rajasthan High Court · (2007) ACJ 904

Employees Compensation Act, 1923 — Section 3

High Courts10 Jan 2005Dismissed

Madan and Another Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 1460 : (2005) 2 WLC 216

Arms Act, 1959 — Section 25, 27, 3, 5Penal Code, 1860 (IPC) — Section 302, 34

High Courts10 Jan 2005

Gopal Prasad Varshney Vs Bank of Rajasthan Ltd.

Rajasthan High Court · (2005) 2 RLW 1351 : (2005) 2 WLC 382

Constitution of India, 1950 — Article 12, 226Employees Pension Regulations, 1993 — Regulation 26

High Courts10 Jan 2005Dismissed

Ramkumar Jat and Others Vs State of Raj. and Others

Rajasthan High Court · (2005) 3 RLW 1772

High Courts07 Jan 2005

Gopal Chand Singhal Vs Bhambhal and Others

Rajasthan High Court · (2005) 2 ACC 554

High Courts07 Jan 2005

Krishna Gopal Vs Ishwar Singh and Others

Rajasthan High Court · (2005) 2 ACC 551

High Courts07 Jan 2005

Vimla Vs Moolchand and Others

Rajasthan High Court · (2005) 3 ACC 72

High Courts07 Jan 2005Dismissed

Oriental Insurance Co. Ltd. Vs Arjun and Others

Rajasthan High Court · (2005) 2 ACC 881 : (2006) ACJ 2412

High Courts06 Jan 2005Allowed

Trilok Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 3 RLW 1510 : (2005) 1 WLC 749

Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17

High Courts05 Jan 2005

Hindustan Zinc Ltd. Vs Commissioner of Income Tax

Rajasthan High Court · (2005) 196 CTR 64

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 256

High Courts05 Jan 2005Dismissed

Roopa @ Rup Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2005) 3 RLW 2029 : (2005) 2 WLC 538

Arms Act, 1959 — Section 25, 27, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105

High Courts04 Jan 2005

Tola (Smt.) Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 104 FLR 1054 : (2005) 1 RLW 472 : (2005) 3 SLJ 264 : (2005) 1 WLC 753

Industrial Disputes Act, 1947 — Section 25F