COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,545 of 2,241

High Courts03 Oct 2001Dismissed

Dr. Ramji Sharma and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 2 WLC 83 : (2002) 4 WLN 421

Constitution of India, 1950 — Article 15, 16, 245, 246, 254Indian Medical Council Act, 1956 — Section 33

High Courts03 Oct 2001Allowed

Ashraf and Others Vs State and Others

Rajasthan High Court · (2003) 1 RLW 475 : (2002) 5 WLN 334

Penal Code, 1860 (IPC) — Section 148, 149, 302Rajasthan Police Rules, 1965 — Rule 6.22

High Courts03 Oct 2001Dismissed

Bhanwari and Others Vs State of Rajasthan

Rajasthan High Court · (2001) 10 RAJ CK 0004

Penal Code, 1860 (IPC) — Section 147, 302

High Courts01 Oct 2001

Hoshiyar Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 3 RCR(Criminal) 218 : (2002) 2 RLW 1162 : (2002) 1 WLC 205

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302

High Courts28 Sept 2001Allowed

Devi Lal and Another Vs Smt. Sunanda Devi and Others

Rajasthan High Court · (2003) 3 RLW 1970 : (2002) 1 WLN 610

Motor Vehicles Act, 1939 — Section 95(2)

High Courts28 Sept 2001Dismissed

Mahesh Chand Vs Union of India (UOI)

Rajasthan High Court · (2005) 1 ARBLR 153

Arbitration and Conciliation Act, 1996 — Section 11

High Courts28 Sept 2001Dismissed

Gokul and Others Vs Durgalal and Others

Rajasthan High Court · AIR 2002 Raj 367 : (2002) 2 RLW 1155 : (2002) 2 WLC 215 : (2002) 4 WLN 288

Civil Procedure Code, 1908 (CPC) — Section 115Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 38

High Courts28 Sept 2001Allowed

Mangal Singh Vs Rajasthan State Road Transport Corporation and Another

Rajasthan High Court · (2002) 4 RLW 2065 : (2002) 3 WLN 236

Motor Vehicles Act, 1988 — Section 166

High Courts28 Sept 2001Allowed

Dr. Behari Lal Gupta Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 93 FLR 398 : (2002) 2 RLW 1158 : (2002) 1 WLC 752 : (2002) 5 WLN 399

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 19

High Courts28 Sept 2001Allowed

Smt. Kamlesh Mathur Vs State of Rajasthan and Another

Rajasthan High Court · (2002) 2 RLW 1228 : (2002) 2 WLC 299

High Courts28 Sept 2001Dismissed

Om Prakash and Others Vs Sriram and Others

Rajasthan High Court · (2002) 3 CivCC 144 : (2002) 3 RCR(Civil) 200 : (2002) 2 RLW 1230 : (2003) 1 WLN 543

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts27 Sept 2001Allowed

Mittal Book and Stationers, Durga Pura, Jaipur Vs Mahendra Singh Solanki

Rajasthan High Court · (2002) 2 RCR(Criminal) 16 : (2002) WLC 13

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts27 Sept 2001Allowed

Jabar Mal Dugar Vs Commissioner of Income Tax

Rajasthan High Court · (2001) 258 ITR 286

Income Tax Act, 1961 — Section 256

High Courts27 Sept 2001Allowed

The Union of India Vs Agrawal Designing

Rajasthan High Court · (2002) 3 WLN 668

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 35HFinance Act, 1994 — Section 63

High Courts27 Sept 2001

Bachhu Lal Vs Dy. Conservator-Forest and Another

Rajasthan High Court · (2002) 3 LLJ 112 : (2002) 2 RLW 1225 : (2003) 1 WLN 552

High Courts27 Sept 2001

JABAR MAL DUGAR Vs Commissioner of Income Tax

Rajasthan High Court · (2002) 172 CTR 624

Income Tax Act, 1961 — Section 215, 256Land Acquisition Act, 1894 — Section 18

High Courts27 Sept 2001

Jai Singh and Another Vs The State of Rajasthan

Rajasthan High Court · (2002) 4 RLW 2532 : (2002) 1 WLN 44

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7Food Corporations Act, 1964 — Section 3

High Courts27 Sept 2001Allowed

Bhanwar Lal Vs State of Rajasthan

Rajasthan High Court · (2001) 09 RAJ CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50

High Courts26 Sept 2001Allowed

Associated Stone Ind. Vs State and Others

Rajasthan High Court · (2002) 1 RLW 64

Constitution of India, 1950 — Article 226

High Courts26 Sept 2001

Ghanshyam Singh Meena Vs State of Rajasthan

Rajasthan High Court · (2002) 2 RLW 1215 : (2002) 4 WLN 291

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)