COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,567 of 2,241

High Courts11 May 2001Dismissed

Rajasthan Excise Service Association Jaipur Vs Mani Ram Inania

Rajasthan High Court · (2002) 1 RLW 437

Constitution of India, 1950 — Article 14, 16Rajasthan Excise Subordinate Service (General Branch) Rules, 1974 — Rule 13, 4, 4(1), 4(2)

High Courts11 May 2001Allowed

Union of India and Others Vs Shri Ram Dayal and another

Rajasthan High Court · (2001) 3 RLW 1673 : (2001) 3 WLC 8 : (2001) 3 WLN 181

Constitution of India, 1950 — Article 226

High Courts11 May 2001Dismissed

Pawan N. Chandra Vs Rajasthan High Court and Another

Rajasthan High Court · (2001) 3 RLW 1657 : (2001) 3 WLC 43 : (2002) 1 WLN 132

All India Services (Confidential Roll) Rules, 1970 — Rule 9Central Services Rules, 1955 — Rule 11Constitution of India, 1950 — Article 51

High Courts11 May 2001Dismissed

New India Assurance Company Ltd. Vs Lala Ram and others

Rajasthan High Court · (2003) ACJ 978 : AIR 2002 Raj 3 : (2001) 3 RLW 1564 : (2002) 1 WLC 670 : (2001) 4 WLN 490

Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 140(3), 140(4)

High Courts11 May 2001Dismissed

The State of Rajasthan and Another Vs Dr. Vijay Kumar Agrawal and Another

Rajasthan High Court · AIR 2001 Raj 358 : (2001) 3 WLC 11

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 39

High Courts10 May 2001Dismissed

Ramsukh Vs Smt. Rukma Devi

Rajasthan High Court · (2002) 4 WLN 379

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts10 May 2001

Jawand Singh Vs State of Rajasthan

Rajasthan High Court · (2007) 3 WLN 252

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts10 May 2001Dismissed

Surya Narain Vs Mohini Devi

Rajasthan High Court · (2001) 2 CivCC 548 : (2001) 2 DMC 554 : (2001) 3 RCR(Criminal) 777 : (2001) WLC 456 : (2001) 4 WLN 693

Criminal Procedure Code, 1973 (CrPC) — Section 125(3)

High Courts09 May 2001Allowed

Ram Kumar Vs The Director General of Police

Rajasthan High Court · (2007) 2 WLN 719

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 341

High Courts09 May 2001Allowed

State of Rajasthan Vs Ranvir Singh

Rajasthan High Court · (2002) 1 RLW 365 : (2001) 3 WLC 152 : (2001) 4 WLN 445

Army Act, 1950 — Section 130Constitution of India, 1950 — Article 226, 323ARajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16

High Courts09 May 2001Dismissed

M/s Herbertsons Limited, Alwar Vs State of Rajasthan and Another

Rajasthan High Court · (2001) 3 RLW 1637 : (2001) 3 WLC 19 : (2001) 3 WLN 442

Rajasthan Distillery Rules, 1977 — Rule 21, 91(3)Rajasthan Excise (Amendment) Act, 1976 — Section 2Rajasthan Excise (Amendment) Act, 1995 — Section 5

High Courts09 May 2001Partly Allowed

Smt. Nirmala Vs Bhagwana Ram and Others

Rajasthan High Court · (2002) 1 WLN 50

Motor Vehicles Act, 1988 — Section 166

High Courts09 May 2001

Smt. Nirmala Pareek Vs Bhagwana Ram and Others

Rajasthan High Court · (2002) 3 ACC 607 : (2001) 3 RLW 1550 : (2002) 2 WLC 302

High Courts09 May 2001

Umed Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 2 RLW 1088 : (2002) 5 WLC 517 : (2002) 4 WLN 146

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

High Courts09 May 2001Allowed

Balram Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 430

Industrial Disputes Act, 1947 — Section 10(1), 2A

High Courts09 May 2001Dismissed

Surendra Kumar Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 457 : (2000) 3 WLC 654 : (2002) 1 WLN 395

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397(2), 399(3), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

High Courts09 May 2001Allowed

Mohd. Sazid @ Sazid Vs State of Rajasthan

Rajasthan High Court · (2001) 4 RLW 338 : (2001) 3 WLC 97 : (2002) 1 WLN 375

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

High Courts08 May 2001Dismissed

Karyapalak Engineer and Others Vs Rajasthan Tax Board and Others

Rajasthan High Court · (2007) 3 WLN 339

Constitution of India, 1950 — Article 141, 143, 246, 285, 287

High Courts08 May 2001Dismissed

Heera Lal and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 1 RLW 136 : (2001) 4 WLN 242

Indore City Municipal Act, 1909 — Section 135, 135(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5

High Courts08 May 2001Allowed

Roshan Lal Vs Land Acquisition Officer, P.W.D. Circle-I, Udaipur

Rajasthan High Court · (2002) 1 RLW 148 : (2002) 1 WLN 321

Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(1), 18(2)