High Courts07 May 2001
Behari Lal Sharma Vs Union of India
Rajasthan High Court · AIR 2001 Raj 389 : (2001) 4 RLW 656 : (2001) 4 WLN 436
Arbitration Act, 1940 — Section 30, 8
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,568 of 2,241
High Courts07 May 2001Dismissed
Ashok Kumar Dadhich Vs State of Rajasthan
Rajasthan High Court · (2001) 4 RLW 344 : (2002) 5 WLC 430 : (2007) 2 WLN 711
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 164, 376
High Courts07 May 2001Allowed
Narpat Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 1 RLW 213 : (2001) 3 WLN 666
High Courts07 May 2001Allowed
Sumitra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 1 RLW 163 : (2002) 2 WLC 205 : (2001) 4 WLN 478
Constitution of India, 1950 — Article 14, 16
High Courts07 May 2001Dismissed
Banshi Lal Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3117 : (2002) WLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 240, 397(3), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts07 May 2001
Marudhara Patrakar Sansthan Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 3 RLW 1613 : (2001) 3 WLC 15 : (2001) 3 WLN 440
Constitution of India, 1950 — Article 226Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 17(2)
High Courts07 May 2001Dismissed
Jai Ram Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3915
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 279, 283, 304A, 337
High Courts07 May 2001Dismissed
Raman Malhotra Vs Smt. Pooja @ Bittu
Rajasthan High Court · (2001) 2 DMC 178
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 May 2001Dismissed
State Vs Harchad
Rajasthan High Court · (2001) 90 FLR 744 : (2001) 2 LLJ 1593
Industrial Disputes Act, 1947 — Section 25HRajasthan Industrial Disputes Rules, 1958 — Rule 77
High Courts04 May 2001Dismissed
Mahaveer and Others Vs State and Another
Rajasthan High Court · (2001) 4 RLW 345 : (2007) 3 WLN 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 354, 406, 498A, 504
High Courts04 May 2001Dismissed
Mohammed Shafi Vs Nasrin Bano
Rajasthan High Court · (2001) CriLJ 3128 : (2001) 4 RLW 278
Criminal Procedure Code, 1973 (CrPC) — Section 399(3), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(2)
High Courts04 May 2001Dismissed
The State of Rajasthan Vs Ravindra Singh and Others
Rajasthan High Court · (2007) 3 WLN 242
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 124A
High Courts04 May 2001Dismissed
Vishnu Ram Vs State of Rajasthan
Rajasthan High Court · (2001) 4 RLW 268 : (2007) 3 WLN 89
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409, 467, 468
High Courts04 May 2001Dismissed
Babu Lal Vs Rajendra Kumar
Rajasthan High Court · (2002) 1 RLW 448 : (2002) 1 RLW 40 : (2001) 4 WLN 129
Civil Procedure Code, 1908 (CPC) — Section 10, 24
High Courts04 May 2001Dismissed
Amar Singh Vs Union of India (UOI)
Rajasthan High Court · (2001) CriLJ 2802 : (2001) 4 RLW 254 : (2002) 5 WLC 301
Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 25, 29, 35
High Courts04 May 2001Allowed
Mukesh Kumar Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0003
Essential Commodities Act, 1955 — Section 3, 7
High Courts03 May 2001Allowed
Cosmopolitan Trading Corporation Vs Engineering Sales Corporation and Others
Rajasthan High Court · AIR 2001 Raj 331 : (2002) 1 RLW 409 : (2001) 4 WLN 6
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 406, 420, 421
High Courts03 May 2001Dismissed
Asa Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 4 RLW 273 : (2001) 3 WLC 504 : (2007) 3 WLN 85
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 323, 341, 451, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts02 May 2001Dismissed
Ghewar Ram Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 4460 : (2000) 1 WLC 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2001Dismissed
Vijay Soni Vs Rajasthan High Court and others
Rajasthan High Court · (2001) 2 WLC 750 : (2001) 3 WLN 161
Rajasthan Higher Judicial Service Rules, 1969 — Rule 10, 10(1)