High Courts09 Mar 2004Dismissed
Man Structurals Ltd. and Another Vs Union of India (UOI) and Another
Rajasthan High Court · (2004) 3 RCR(Civil) 408 : (2004) 2 RCR(Rent) 32 : (2004) 2 RLW 1324 : (2004) 2 WLC 736
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,438 of 2,241
High Courts09 Mar 2004Dismissed
Gopal Lal Vs Babu Lal and Others
Rajasthan High Court · AIR 2004 Raj 264 : (2004) 2 CivCC 462 : (2004) 4 RCR(Civil) 163 : (2004) 3 RLW 1369 : (2004) 2 WLC 622 : (1995) 2 WLN 642
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 96(1)
High Courts09 Mar 2004Dismissed
Vaman Narayan Ghiya Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RCR(Criminal) 589 : (2004) 3 RLW 1380 : (2004) 2 WLC 769
Antiquities and Art Treasures Act, 1972 — Section 14, 25(1), 25(2), 26, 3Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 207, 209, 267
High Courts05 Mar 2004
Manoj Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1322 : (2004) 2 WLC 631
Constitution of India, 1950 — Article 14, 21Rajasthan Medical and Health Subordinate Service Rules, 1965 — Rule 11Rajasthan Nursing Council Regulations, 1964 — Regulation 46(2)
High Courts05 Mar 2004Dismissed
Purshottam Singh Narooka Vs Purshottam Sharma
Rajasthan High Court · AIR 2004 Raj 238 : (2004) 3 RLW 1926 : (2004) 3 WLC 227
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 Mar 2004Dismissed
Mahesh Bhatiya (Shri) and Another Vs Saraogi Mansion Estate Pvt. Ltd.
Rajasthan High Court · (2004) 4 RLW 2397
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 5, 6, 6(3), 7
High Courts04 Mar 2004Allowed
Champa Devi and Others (Smt.) Vs Dalbhag Singh and Others
Rajasthan High Court · (2004) 3 ACC 124 : (2004) 3 RLW 1861 : (2004) 2 WLC 633
Rajasthan Motor Vehicles Rules, 1990 — Rule 10.8
High Courts04 Mar 2004Allowed
Moti Lal Vs State of Rajasthan
Rajasthan High Court · (2004) 03 RAJ CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Mar 2004Allowed
Dinesh Pareek Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 289 : (2005) 1 WLC 98
Constitution of India, 1950 — Article 14
High Courts03 Mar 2004Allowed
Dwarka Prashad (Shri) Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 3 RLW 1858 : (2004) 2 WLC 637
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 450
High Courts03 Mar 2004Allowed
Charan Singh Mahala Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 2028 : (2004) 2 WLC 627
Constitution of India, 1950 — Article 14, 16
High Courts03 Mar 2004Dismissed
Ganglya @ Gangaram and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 2 RLW 1358 : (2004) 2 WLC 762
Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts27 Feb 2004Allowed
Mohd. Naseem Vs State of Rajasthan
Rajasthan High Court · (2004) 02 RAJ CK 0052
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302
High Courts27 Feb 2004Dismissed
State of Rajasthan Vs Pawan Kumar Goyal
Rajasthan High Court · (2004) CriLJ 2468 : (2004) 4 RCR(Criminal) 797 : (2004) 2 RLW 1315
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482
High Courts27 Feb 2004Allowed
Mahendra Kumar (Dr.) Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 3 RLW 1376 : (2004) 2 WLC 653
High Courts27 Feb 2004Dismissed
Hemant Trivedi Vs State of Rajasthan
Rajasthan High Court · (2005) 1 RLW 261 : (2004) 3 WLC 524
Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2004
Mohammed Ibrahim Vs Radhey Lal and Another
Rajasthan High Court · (2004) 3 RLW 1855 : (2004) 3 WLC 71
High Courts26 Feb 2004
Adarsh Vidhya Mandir Samiti and Another Vs Dharmpal Sharma
Rajasthan High Court · (2004) 3 RLW 1852 : (2004) 3 WLC 82
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 19, 21, 27
High Courts25 Feb 2004Dismissed
National Insurance Company Ltd. Vs Hurma Devi (Smt.) and Others
Rajasthan High Court · (2004) 3 ACC 198 : (2006) ACJ 283 : AIR 2004 Raj 269 : (2004) 3 RLW 1399 : (2004) 2 WLC 713
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 169Rajasthan Motor Vehicles Rules, 1990 — Rule 10.27
High Courts25 Feb 2004Allowed
Angrej Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 1930 : (2004) 3 WLC 371
Constitution of India, 1950 — Article 14