COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,429 of 2,241

High Courts27 May 2004Allowed

Golcha Minerals Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Rajasthan High Court · AIR 2004 Raj 330 : (2004) 4 RLW 2718 : (2004) 3 WLC 703

Mineral Concession Rules, 1960 — Rule 24, 24(4)Mines and Minerals (Development and Regulation) Act, 1957 — Section 6

High Courts26 May 2004Dismissed

R.S.R.T.C. Vs Siraj Ahmed and Another

Rajasthan High Court · (2005) 1 ACC 22 : (2006) ACJ 526 : (2004) 4 RCR(Criminal) 721 : (2005) 1 RLW 111 : (2004) 4 WLC 242

High Courts26 May 2004Dismissed

Vaman Narayan Ghiya Vs State of Rajasthan

Rajasthan High Court · (2004) 4 RLW 2354

Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 413

High Courts26 May 2004Allowed

Kanhaiya Lal Vs Rajasthan Agriculture University and Others

Rajasthan High Court · (2004) 4 RLW 2680 : (2004) 3 WLC 530

Rajasthan Service Rules, 1951 — Rule 208Rajasthan University Pension Regulations, 1990 — Regulation 26

High Courts26 May 2004Allowed

Munshi Khan Vs State of Rajasthan

Rajasthan High Court · (2004) CriLJ 3465 : (2004) 4 RLW 2342 : (2004) 3 WLC 582

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49

High Courts26 May 2004

Paramjeet Kaur and Others Vs Rajasthan State Road Transport Corporation and Others

Rajasthan High Court · (2005) 2 CivCC 420 : (2005) 2 RCR(Civil) 532 : (2005) 2 RLW 803 : (2004) 4 WLC 702

Motor Vehicles Act, 1988 — Section 171

High Courts25 May 2004Allowed

Lekha Ram Vs State of Rajasthan

Rajasthan High Court · (2004) 05 RAJ CK 0076

Penal Code, 1860 (IPC) — Section 302

High Courts25 May 2004Allowed

Balveer Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2004) CriLJ 4331

Criminal Procedure Code, 1973 (CrPC) — Section 228

High Courts24 May 2004Dismissed

Gopal Lal Vs Babu Lal and Others

Rajasthan High Court · AIR 2004 Raj 273

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 21 Rule 97, 47

High Courts24 May 2004Dismissed

Rameshwar through Lrs. Vs Shyampati and Others

Rajasthan High Court · (2004) 3 RLW 1959 : (2004) 3 WLC 622

Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

High Courts21 May 2004Dismissed

I.C.I.C.I. Bank Ltd. Vs Thar Cements Ltd.

Rajasthan High Court · (2004) 122 CompCas 731 : (2006) 66 SCL 341

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

High Courts21 May 2004Allowed

Mohammad Hanif Vs Financial Advisor and Secretary, Rajasthan State Agro Industries Corpn. Ltd.

Rajasthan High Court · (2005) 57 SCL 389

Companies Act, 1956 — Section 446

High Courts20 May 2004Dismissed

Commissioner of Income Tax Vs Suresh Kumar Goyal CWT Vs Suresh Kumar Goyal

Rajasthan High Court · (2004) 190 CTR 344 : (2004) 270 ITR 50 : (2004) 140 TAXMAN 420

Income Tax Act, 1961 — Section 69

High Courts20 May 2004Allowed

Kiran Devi (Smt.) Vs State of Raj. and Others

Rajasthan High Court · (2004) 3 RLW 2038 : (2004) 5 WLC 22

Rajasthan Work-Charged Employees Service Rules, 1964 — Rule 22(6)

High Courts19 May 2004Allowed

Laxmi Kanwar Vs Laxman Singh

Rajasthan High Court · (2005) 1 DMC 745

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 1(2), Order 5 Rule 4Constitution of India, 1950 — Article 19, 21Family Courts Act, 1984 — Section 10, 13, 19, 9

High Courts19 May 2004Allowed

Modi Ram and Another Vs Smt. Sugan Bai

Rajasthan High Court · AIR 2005 Raj 12 : (2005) 1 RLW 372 : (2004) 4 WLC 739

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 5, 115

High Courts19 May 2004Allowed

Mst. Shabnam Vs Mohd. Shafiq

Rajasthan High Court · AIR 2004 Raj 303 : (2005) 2 RCR(Civil) 234 : (2005) 1 RLW 506 : (2004) 5 WLC 137

Dissolution of Muslim Marriages Act, 1939 — Section 2

High Courts19 May 2004Allowed

Bharat Kumar and Another Vs Union of India (UOI) and Another

Rajasthan High Court · (2004) 3 ACC 810 : AIR 2005 Raj 124 : (2004) 3 CivCC 237 : (2005) 1 RCR(Civil) 553 : (2004) 4 RLW 2074

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 78, 78(B)Railways Act, 1989 — Section 106, 93

High Courts19 May 2004Allowed

Rugga Singh and Others Vs Prem Singh and Others

Rajasthan High Court · (2006) ACJ 1453 : (2004) 4 RLW 2644 : (2004) 4 WLC 139

Motor Accidents Claims Tribunal Rules, 1964 — Rule 20Motor Vehicles Act, 1988 — Section 166

High Courts19 May 2004Allowed

Ajeet Purohit Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 2 LLJ 488 : (2004) 3 RLW 1717 : (2004) 3 WLC 620

Employees State Insurance (General) Regulations, 1950 — Section 96ARajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 7