Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 300, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

Read judgment

High Courts17 May 2004Allowed

Ram Kishore and Another Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 1 DMC 315 : (2005) 1 RCR(Criminal) 456 : (2004) 4 RLW 2143 : (2004) 4 WLC 82

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340Penal Code, 1860 (IPC) — Section 193

Read judgment

High Courts14 May 2004Allowed

O.P. Gupta Vs State of Rajasthan and Another

Rajasthan High Court · (2004) CriLJ 3425

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 500, 504

Read judgment

High Courts14 May 2004Dismissed

Ram Avtar Khandelwal Vs Bar Council of Rajasthan and Others

Rajasthan High Court · AIR 2004 Raj 259 : (2004) 4 RLW 2595 : (2004) 3 WLC 504

Advocates Act, 1961 — Section 15Bar Council of Rajasthan Election Rules, 1968 — Rule 23, 23(3), 34Constitution of India, 1950 — Article 226

Read judgment

High Courts14 May 2004Dismissed

Amba Lal Vs State of Rajasthan and Another

Rajasthan High Court · (2004) 4 RLW 2625 : (2004) 4 WLC 123

Penal Code, 1860 (IPC) — Section 344, 366, 376

Read judgment

High Courts14 May 2004Dismissed

Hari Ram Vs State of Raj. and Others

Rajasthan High Court · (2004) 3 RLW 2040 : (2004) 3 WLC 538

Constitution of India, 1950 — Article 226, 227Rajasthan Panchayati Raj Act, 1994 — Section 43

Read judgment

High Courts14 May 2004

Basha Mal and Another Vs Amar Chand and Others

Rajasthan High Court · (2004) 4 RLW 2682

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6, 7

Read judgment

High Courts14 May 2004

Pratap Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2004) 4 RCR(Criminal) 802 : (2004) 4 RLW 2300 : (2004) 3 WLC 541

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482

Read judgment

High Courts14 May 2004Allowed

Santveer Singh Vs Addl. Civil Judge and Another

Rajasthan High Court · AIR 2004 Raj 214 : (2004) 3 RLW 1952 : (2004) 3 WLC 397

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 8 Rule 1A(3)

Read judgment

High Courts13 May 2004Allowed

Hindusthan Zinc Limited Vs Employees' State Insurance Corporation and Others

Rajasthan High Court · (2005) 105 FLR 270 : (2005) 2 LLJ 730 : (2004) WLC 739

Employees State Insurance Act, 1948 — Section 75, 75(2B), 77, 77(1A), 77(2B)

Read judgment

High Courts13 May 2004Dismissed

Hindustan Zinc Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (2005) 104 FLR 315 : (2005) 1 LLJ 842 : (2004) 4 RLW 2579 : (2004) 4 WLC 165

Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 75, 75(2B)

Read judgment

High Courts13 May 2004Allowed

Narendra Kumar Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2004 Raj 224 : (2005) 1 RLW 148 : (2004) 3 WLC 458

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71(3), 88

Read judgment

High Courts13 May 2004Allowed

Ramu Ram Vs Chief Executive Officer and Others

Rajasthan High Court · (2004) 3 RLW 1947 : (2004) 4 WLC 12

Rajasthan Panchayati Raj Act, 1994 — Section 37(2)Rajasthan Panchayati Raj Rules, 1996 — Rule 21

Read judgment

High Courts13 May 2004Dismissed

Radhey Shyam Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2004 Raj 300

Motor Vehicles Act, 1988 — Section 88(5)(6)

Read judgment

High Courts12 May 2004

Om Prakash Bansal Vs State of Rajasthan and Others

Rajasthan High Court · (2004) 4 RLW 2688 : (2004) 3 WLC 512

Constitution of India, 1950 — Article 14, 16Rajasthan Agricultural Produce Marketing Committee Service (Pension) Rules, 1995 — Rule 10(2)

Read judgment