High Courts01 Dec 2014
Dilip Kumar Vs Vaidha Dayalu Das Chela Khata Ram
Rajasthan High Court · (2015) 4 WLN 321
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Rajasthan High Court judgments, 2014
1,995 judgments · page 11 of 100
High Courts01 Dec 2014
Hapu Ram Vishnoi Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0140
High Courts01 Dec 2014
State of Rajasthan Vs Ram Chandra
Rajasthan High Court · (2014) 12 RAJ CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 103, 106, 26Penal Code, 1860 (IPC) — Section 302
High Courts01 Dec 2014
Veena Sakhrani Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0138
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 323, 380
High Courts01 Dec 2014
Mukesh Kumar Vs Assistant Commercial Taxes Officer
Rajasthan High Court · (2014) 12 RAJ CK 0134
Rajasthan Value Added Tax Act, 2003 — Section 76(5)(a), 83, 83(7), 89
High Courts01 Dec 2014
Harit Polytech Pvt. Ltd. Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0133
Constitution of India, 1950 — Article 19(1)(g), 245, 246, 301, 302
High Courts01 Dec 2014Dismissed
Jagdish Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0120
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 319 — Penal Code, 1860 (IPC) - Section 302, 323, 34
High Courts01 Dec 2014Disposed off
Dhanraj Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0119
Arms Act, 1959 - Section 25, 4 — Criminal Procedure Code, 1973 (CrPC) - Section 357-A, 357-A (2), 357-A (5) — Penal Code, 1860 (IPC) - Section 324, 326 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5), 3(2)(V)
High Courts01 Dec 2014Dismissed
Prakash Janjani and Others Vs The Union of India and Others
Rajasthan High Court · (2014) 12 RAJ CK 0118
High Courts01 Dec 2014
Rathi TMT Saria Pvt. Ltd. and Others Vs Union of India and Others
Rajasthan High Court · (2014) 12 RAJ CK 0116
Central Excises and Salt Act, 1944 - Section 35C, 35C(2A)
High Courts01 Dec 2014Dismissed
Harit Polytech Pvt. Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 12 RAJ CK 0104
Constitution of India, 1950 - Article 19(1)(g), 245, 246, 301, 302
High Courts01 Dec 2014Dismissed
UIT Alwar Vs B.O.R. and Others
Rajasthan High Court · (2015) 4 WLN 425
Rajasthan Land Revenue Act, 1956 - Section 91 — Rajasthan Tenancy Act, 1955 - Section 88 — Specific Relief Act, 1963 - Section 34
High Courts01 Dec 2014
Ramchandra Vs State of Rajasthan
Rajasthan High Court · (2014) 12 RAJ CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 482
High Courts01 Dec 2014
B.P. Sood Vs Gopal Krishan
Rajasthan High Court · (2014) 12 RAJ CK 0101
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, 151
High Courts01 Dec 2014
Nimb Singh Vs Dashrath
Rajasthan High Court · (2015) 1 WLN 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts01 Dec 2014
Rathi TMT Saria Pvt. Ltd. Vs Union of India
Rajasthan High Court · (2015) 2 CDR 840 : (2015) 316 ELT 370 : (2016) 1 RLW 624 : (2015) 37 STR 912
Central Excises and Salt Act, 1944 — Section 35C, 35C(2A)
High Courts01 Dec 2014
Rajasthan State Road Transport Corporation and Others Vs Dharamvir Sharma
Rajasthan High Court · (2015) 2 CDR 635 : (2016) 1 RLW 581
High Courts28 Nov 2014
National Insurance Company Ltd. Vs Rekha Rekha Vs Bantu Yadav
Rajasthan High Court · (2014) 11 RAJ CK 0139
Motor Vehicles Act, 1988 — Section 2