CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2015

2,074 judgments · page 30 of 104

High Courts16 Jul 2015Dismissed

Naina Vs State of Rajasthan

Rajasthan High Court · (2015) 07 RAJ CK 0080

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313, 315Evidence Act, 1872 - Section 101, 106Penal Code, 1860 (IPC) - Section 201, 302
Read judgment
High Courts16 Jul 2015Disposed Off

Ramphool and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 07 RAJ CK 0021

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374Evidence Act, 1872 - Section 101, 105, 106, 113-A, 113-BPenal Code, 1860 (IPC) - Section 302, 34, 498-A
Read judgment
High Courts15 Jul 2015Dismissed

Umar and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2016) CriLJ 437

Criminal Procedure Code, 1973 (CrPC) - Section 154, 167, 167(1), 173, 2Explosive Substances Act, 1908 - Section 4, 5, 6National Investigation Agency Act, 2008 - Section 11, 13, 15, 2(1)(f), 2(f)
Read judgment
High Courts15 Jul 2015Dismissed

Meena Surana Vs Champalal

Rajasthan High Court · (2015) 07 RAJ CK 0128

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 2(2), Order 41 Rule 31Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 60
Read judgment
High Courts15 Jul 2015Dismissed

Rajpal Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 4 WLN 153

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 155, 2, 5Rajasthan Forest Act, 1953 - Section 41, 42, 64
Read judgment
High Courts15 Jul 2015

Tara and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 3 CDR 1289 : (2015) 4 RLW 2721 : (2015) 3 WLN 197

Constitution of India, 1950 - Article 31A, 31-A, 31A(2)Limitation Act, 1963 - Section 27Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 - Section 10, 18, 19, 2, 2(1)
Read judgment
High Courts15 Jul 2015Dismissed

Anandi Lal and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 07 RAJ CK 0018

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, 302, 34, 392Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5)
Read judgment