High Courts03 Dec 2014
Madan Lal Katta Vs J.C. Mohanti and Others
Rajasthan High Court · (2015) 2 CDR 686
Contempt of Courts Act, 1971 — Section 11, 12
COURT ARCHIVE
Rajasthan High Court judgments, 2014
1,995 judgments · page 10 of 100
High Courts02 Dec 2014
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (2015) 2 WLN 353
Constitution of India, 1950 — Article 226, 226(3)
High Courts02 Dec 2014
Hariom Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 161, 215, 221, 222, 313Evidence Act, 1872 — Section 113A, 113B, 4Penal Code, 1860 (IPC) — Section 302, 302, 303, 304, 304B
High Courts02 Dec 2014
Chanda Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 320, 482Penal Code, 1860 (IPC) — Section 109, 323, 406, 420, 498A
High Courts02 Dec 2014
Dhanne Singh Vs State of Rajasthan Shyam Singh Tak Vs Sandeep Mantri
Rajasthan High Court · (2014) 12 RAJ CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 2(d), 2(wa), 200, 209, 225
High Courts02 Dec 2014
Mehta Associates Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0175
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 8
High Courts02 Dec 2014
Vijendra Singh Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0174
High Courts02 Dec 2014
Amar Singh Naruka Vs State of Rajasthan
Rajasthan High Court · (2016) 1 RLW 208
Arms Act, 1959 — Section 2, 20, 25, 25(1)(a), 25(1AA)Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 436, 439, 451
High Courts02 Dec 2014
Surajpal Singh Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 143, 307, 323, 341, 381
High Courts02 Dec 2014
State of Rajasthan Vs Bahadur Singh
Rajasthan High Court · (2014) 12 RAJ CK 0165
High Courts02 Dec 2014
Prabhu Singh Vs The Rajasthan Board of Muslim Wakfs
Rajasthan High Court · (2015) 1 WLN 171
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 27, 100
High Courts02 Dec 2014
Barijoriwala's Rolling Mills Pvt. Ltd. Vs The Commissioner
Rajasthan High Court · (2015) 316 ELT 9
Central Excises and Salt Act, 1944 — Section 35C
High Courts02 Dec 2014
Mohammed Rahees Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 1 WLN 368
High Courts02 Dec 2014
Rajendra Prasad and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 2 CDR 566 : (2016) 1 RLW 590
Jaipur Development Authority Act, 1982 — Section 72Land Acquisition Act, 1894 — Section 11, 17, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
High Courts02 Dec 2014
Suresh Kumar Pareek Vs Savita Pareek
Rajasthan High Court · (2015) 2 CDR 593
Family Courts Act, 1984 — Section 19
High Courts02 Dec 2014
Chhatradhar Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2015) CriLJ 1613
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3)
High Courts02 Dec 2014
Rameshwari Vs State of Rajasthan and Others
Rajasthan High Court · (2015) LabIC 1092
Constitution of India, 1950 — Article 14
High Courts02 Dec 2014Disposed off
B.R. Rana Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 3 CDR 1140
Constitution of India, 1950 - Article 21
High Courts01 Dec 2014
Richhpal Singh Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0184
Constitution of India, 1950 — Article 14
High Courts01 Dec 2014
Vijendra Dhaka Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0183
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 143, 323, 342, 365, 382