High Courts02 May 2001Dismissed
Nandlal Vs Smt. Shankari
Rajasthan High Court · (2002) 2 DMC 530 : (2002) 3 RCR(Criminal) 14 : (2001) WLC 814
Criminal Procedure Code, 1973 (CrPC) — Section 125, 399, 482
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,569 of 2,241
High Courts01 May 2001Allowed
Sarjeet Singh Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0125
Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 May 2001Allowed
Nathunath Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 2712 : (2001) 3 RCR(Criminal) 619
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
High Courts01 May 2001Dismissed
State of Rajasthan and Another Vs Gyan Singh and Another
Rajasthan High Court · AIR 2001 Raj 369 : (2001) 3 RLW 1838 : (2001) 3 WLC 1 : (2001) 3 WLN 308
Motor Vehicles Act, 1988 — Section 63(3)
High Courts01 May 2001Dismissed
United India Insurance Co. Ltd. Vs Pavni and Others
Rajasthan High Court · (2002) 2 RLW 1110
Motor Vehicles Act, 1988 — Section 147, 166
High Courts01 May 2001Dismissed
Kaptan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 1 RLW 142 : (2001) WLC 590 : (2001) 4 WLN 127
Rajasthan Panchayati Raj Rules, 1996 — Rule 23
High Courts01 May 2001Partly Allowed
State of Rajasthan Vs Gopal
Rajasthan High Court · (2002) 1 RLW 624 : (2001) 4 WLN 517
Criminal Procedure Code, 1973 (CrPC) — Section 366, 368Penal Code, 1860 (IPC) — Section 147, 149, 302, 436
High Courts01 May 2001Dismissed
Bhagwania Vs State Rajasthan
Rajasthan High Court · (2001) CriLJ 3719
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4, 7
High Courts01 May 2001
Gopi Chand Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0017
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 May 2001
Hanumant Cement Pvt. Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2003) 153 ELT 55
Central Excises and Salt Act, 1944 — Section 11AA
High Courts30 Apr 2001
Dhruvendra Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 2 RCR(Criminal) 185 : (2002) 1 RLW 477 : (2001) 3 WLN 380
Penal Code, 1860 (IPC) — Section 342, 363, 366, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(2)(5)
High Courts30 Apr 2001Dismissed
Murari Lal Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3462 : (2001) 4 RLW 296 : (2001) 4 WLC 643 : (2001) 4 WLN 52
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts30 Apr 2001Dismissed
Raj. Small Industries Corporation Ltd. Vs Smt. Chandra Kanta Purohit and Others
Rajasthan High Court · (2002) 2 RLW 862 : (2001) 2 WLC 668 : (2001) 4 WLN 426
High Courts27 Apr 2001Allowed
Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3725
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 304B
High Courts27 Apr 2001Dismissed
Mohammad Irfan Vs Maharshi Dayanand Saraswati University and Others
Rajasthan High Court · AIR 2001 Raj 395 : (2002) 1 RLW 113 : (2001) 3 WLC 120
High Courts27 Apr 2001
M/s Paramount Pollution Control Ltd. Baroda Vs Hindustan Copper Ltd. Khetri
Rajasthan High Court · (2001) 3 RLW 1566 : (2001) 2 WLC 551
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)
High Courts27 Apr 2001
Govind Sharma Vs State
Rajasthan High Court · (2001) 4 RLW 276 : (2007) 2 WLN 713
High Courts27 Apr 2001Dismissed
Akhtar Hussain and Others Vs Municipality
Rajasthan High Court · (2001) 4 RLW 275 : (2002) 5 WLC 662 : (2007) 2 WLN 718
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142
High Courts26 Apr 2001Allowed
Jabbar Singh Vs State of Rajasthan
Rajasthan High Court · (2002) 2 WLN 117
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts26 Apr 2001Allowed
Smt. Pushplata Thada and Others Vs State and Others
Rajasthan High Court · (2001) 2 WLC 560 : (2007) 3 WLN 435
Constitution of India, 1950 — Article 226