High Courts09 Jan 2004Allowed
Prem Behari Lal Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 1372 : (2004) 2 WLC 669
Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 27
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,443 of 2,241
High Courts09 Jan 2004Dismissed
Bhanwar Lal Gyan Chand Vs Arun Kumar and Others
Rajasthan High Court · (2004) 2 RLW 774 : (2004) 5 WLC 12
High Courts09 Jan 2004Allowed
Bheema Vs State of Rajasthan
Rajasthan High Court · (2004) 01 RAJ CK 0006
Penal Code, 1860 (IPC) — Section 302, 323
High Courts08 Jan 2004Dismissed
Bharat Kumar Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 1958 : (2004) 3 RCR(Criminal) 182 : (2004) 2 RLW 1160 : (2004) 2 WLC 380
Penal Code, 1860 (IPC) — Section 302, 307, 309, 84
High Courts08 Jan 2004
Sqn. Ldr. M.K. Bakshy Vs Union of India (UOI) and Others
Rajasthan High Court · (2004) 2 RLW 1150 : (2003) 2 WLC 510
Constitution of India, 1950 — Article 226
High Courts08 Jan 2004Dismissed
Jagdish Kanwar and Another (Smt.) Vs Ram Gopal Singh and Others
Rajasthan High Court · (2004) 3 RLW 1616 : (2004) 2 WLC 706
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3AConstitution of India, 1950 — Article 226
High Courts08 Jan 2004Allowed
Vidhya Devi Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 2332 : (2004) 2 RLW 1261 : (2004) 2 WLC 691
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324, 84
High Courts07 Jan 2004Dismissed
Jaildar @ Jalladdin Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 2574 : (2004) 2 RLW 1155 : (2004) 2 WLC 412
Penal Code, 1860 (IPC) — Section 302, 394
High Courts07 Jan 2004Allowed
Kanti Lal Vs Legal Representatives of Late Smt. Chand Kumari
Rajasthan High Court · (2004) 2 RLW 1190 : (2004) 2 WLC 26
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts07 Jan 2004Dismissed
Bajrang and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 1143 : (2004) 2 WLC 383
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 102, 103, 104, 105, 99
High Courts06 Jan 2004Dismissed
Rajendra Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 2458 : (2004) 2 RLW 1113 : (2005) WLC 349
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts06 Jan 2004Dismissed
Mohd. Firoz Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 1141 : (2004) 2 WLC 714
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 8
High Courts06 Jan 2004
Manbhari Devi and Others Vs State
Rajasthan High Court · (2004) 01 RAJ CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts05 Jan 2004Allowed
State of Rajasthan Vs Shyam Kishan Tewari
Rajasthan High Court · (2004) 102 FLR 850 : (2004) 2 RLW 1099
Rajasthan (Recruitment of Dependents of the Government Servant Dying While in Service) Rules, 1975 — Rule 8(2)
High Courts05 Jan 2004Allowed
Amina and Others (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RCR(Civil) 350 : (2004) 1 RLW 544 : (2004) 5 WLC 18
Succession Act, 1925 — Section 372
High Courts05 Jan 2004Dismissed
Jaif Ahmed Sheikh Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 3272 : (2004) 3 RCR(Civil) 551 : (2004) 3 RCR(Criminal) 551 : (2004) 2 RLW 1090 : (2004) 2 WLC 662
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 8
High Courts05 Jan 2004Allowed
Anil Sharma and Others Vs The State of Rajasthan
Rajasthan High Court · (2005) CriLJ 713
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482
High Courts19 Dec 2003Allowed
S.K. Kothari Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 4 RLW 2209 : (2004) 2 WLC 444
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Dec 2003Dismissed
Manoj Kumar Vs State of Rajasthan and Another
Rajasthan High Court · (2004) CriLJ 3186 : (2004) 1 WLC 81
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts19 Dec 2003Dismissed
Kirti Prem Raj Jain Vs State of Rajasthan
Rajasthan High Court · (2006) 2 BC 152 : (2005) 125 CompCas 828 : (2004) 56 SCL 630
Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22A