High Courts14 Dec 2004Allowed
Basanti Mathur (Smt.) Vs The State of Rajasthan and Others
Rajasthan High Court · (2005) 105 FLR 105 : (2005) 2 RLW 938 : (2005) 1 WLC 508
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,412 of 2,241
High Courts14 Dec 2004Allowed
Man Singh and Another Vs State
Rajasthan High Court · (2004) 12 RAJ CK 0011
Penal Code, 1860 (IPC) — Section 307, 326
High Courts13 Dec 2004Allowed
Fateh Chand Dammani Balika Vidya Mandir Vs Rajasthan Non-Government Educational Institutions Tribunal and Others
Rajasthan High Court · (2005) 3 ESC 1946 : (2005) 1 WLC 504
Constitution of India, 1950 — Article 226, 227Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 39Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 21
High Courts13 Dec 2004Allowed
Aasandas Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1281
Rajasthan Rent Control Act, 2001 — Section 21, 21(3)
High Courts13 Dec 2004Dismissed
Shanti Devi Vs Nand Lal
Rajasthan High Court · AIR 2005 Raj 218 : (2005) 2 RLW 1249 : (2005) 3 WLC 203
Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 58, 59, 60, 90Urban Land (Ceiling and Regulation) Act, 1976 — Section 27, 27(2)
High Courts13 Dec 2004Allowed
Sagar Mal Mehta Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 2088 : (2005) 1 WLC 497
Constitution of India, 1950 — Article 165(3)
High Courts10 Dec 2004
Kiran Devi and Others Vs Bhoora and Others
Rajasthan High Court · (2005) 2 ACC 841
High Courts10 Dec 2004
DCM Shriram Consolidated Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2005) 2 ACC 371
Railways Act, 1890 — Section 178D
High Courts10 Dec 2004
Ram Karan Vs Mooli Devi and Others
Rajasthan High Court · (2005) 1 ACC 745
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts10 Dec 2004Dismissed
Kajodi Lal Vs Firm Sita Ram and Others
Rajasthan High Court · (2005) 3 BC 5 : (2005) 2 RLW 1159 : (2005) 3 WLC 217
Limitation Act, 1963 — Section 14Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 22, 5, 6, 6A
High Courts10 Dec 2004
United India Insurance Co. Ltd. Vs Ram Charan and Others
Rajasthan High Court · (2005) 1 ACC 761
High Courts09 Dec 2004
R.S.R.T.C. and Another Vs Manorma Devi and Others
Rajasthan High Court · (2005) 1 ACC 798
High Courts09 Dec 2004Allowed
Manorama Devi and Others Vs Mohan Lal and Others
Rajasthan High Court · (2005) 3 ACC 150 : (2006) ACJ 1967
High Courts09 Dec 2004
A.V.V.N.L. and Others Vs Smt. Sarli and Others
Rajasthan High Court · (2005) 2 ACC 93 : AIR 2005 Raj 248 : (2005) 3 RCR(Civil) 5 : (2005) 2 RLW 1103 : (2005) 1 WLC 495
High Courts09 Dec 2004Allowed
Harminder Singh Vs Gopal Singh and Others
Rajasthan High Court · (2006) ACJ 2497
High Courts09 Dec 2004Dismissed
Prayag Chand Vs Land Acquisition Officer and Another
Rajasthan High Court · (2005) 2 RLW 1234 : (2005) 3 WLC 143
Civil Procedure Code, 1908 (CPC) — Section 104, 144, 2, 2(14), 2(2)Court Fees Act, 1870 — Article 11, 8Land Acquisition (Amendment) Act, 1953 — Section 26
High Courts09 Dec 2004
Manorma Devi and Others Vs Mohan Lal and Others
Rajasthan High Court · (2005) 3 ACC 150
High Courts09 Dec 2004Dismissed
State Bank of Bikaner and Jaipur Vs Ravi Kant Purohit and Others
Rajasthan High Court · (2004) 12 RAJ CK 0001
Contract Act, 1872 — Section 176