High Courts06 Oct 2016Disposed Off
Dr. Rohit Sharma Vs State (Arurved Department)
Rajasthan High Court · (2017) 1 WLCRajUC 267
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 16 of 88
High Courts06 Oct 2016Dismissed
Ram Chandra Meghwal - Appellant @HASH State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1925
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 302, Section 324, Section 326
High Courts06 Oct 2016Disposed Off
K.K. Singhvi Vs Chanchal Devi
Rajasthan High Court · (2017) 1 WLN 75
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts06 Oct 2016Allowed
Ladu Ram Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 70
Rajasthan Irrigation and Drainage Rules, 1955 - Rule 10
High Courts06 Oct 2016Allowed
Hindu Singh Vs Divisional Commissioner, Jodhpur
Rajasthan High Court · (2016) 4 WLN 425
Arms Act, 1959 - Section 15, Section 17, Section 18
High Courts06 Oct 2016Dismissed
Khiva Ram Vs Maan Singh
Rajasthan High Court · (2016) 4 WLN 410
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (a)
High Courts06 Oct 2016Allowed
Jabar Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 401
Constitution of India, 1950 - Article 226Rajasthan Panchayati Raj Act, 1994 - Section 38(1)(a)Rajasthan Panchayati Raj Rules, 1996 - Rule 146
High Courts06 Oct 2016Dismissed
Indian Oil Corporation Ltd. Vs Navratan Singh
Rajasthan High Court · (2016) 4 DNJ 1593 : (2017) 1 RLW 587 : (2017) 1 WLCRajUC 389 : (2016) 4 WLN 269
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Oct 2016Allowed
Hema Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 158
Penal Code, 1860 (IPC) - Section 302
High Courts05 Oct 2016Allowed
Meghraj Vyas Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 150
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 341, Section 354, Section 382, Section 427, Section 436, S
High Courts05 Oct 2016Allowed
Raju Ram Nayak Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 66
Electricity Act, 2003 - Section 136Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12
High Courts05 Oct 2016Dismissed
Chief Chemist, Public Health and Engineering Department Vs The Judge, Labour Court, Bhilwara
Rajasthan High Court · (2016) 2 WLCRajUC 753
Industrial Disputes Act, 1947 - Section 16F, Section 25
High Courts05 Oct 2016Dismissed
Tejmal Vs The Central Cooperative Bank Limited Branch
Rajasthan High Court · (2017) 1 DNJ 475 : (2017) 1 WLCRajUC 508
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts05 Oct 2016Dismissed
The New India Assurance Co. Ltd. Vs Smt. Shakuntla Kanwar
Rajasthan High Court · (2017) 1 WLN 303
Motor Vehicles Act, 1988 - Section 149, Section 166, Section 173
High Courts05 Oct 2016Allowed
Rahmuddin Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 295
Arms Act, 1959 - Section 17Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Disposed Off
Raj Kumar @ Raju S/o Shri Bhagirathji, by caste Khateek, age 39 years, r/o Pandoli, P.S. Kapasan, District Chittorgarh (Rajasthan), Presently lodged in District Jail, Chittorgarh - Petitioner @HASH State of Rajasthan through the Secretary, Government of H
Rajasthan High Court · (2016) 4 DNJ 1619 : (2016) 4 WLN 325
Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Partly Allowed
Bhanwar Singh son of Mangu Singh @ Udaram, by caste Rajput, R/o Mehrasar Chachera, Tehsil Sardarsahar, District Churu - Appellant @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1905
Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts05 Oct 2016Disposed Off
Manish Sharma - Petitioner @HASH Hansraj
Rajasthan High Court · (2016) 4 DNJ 1659 : (2016) 2 WLCRajUC 750
Constitution of India, 1950 - Article 227
High Courts05 Oct 2016Dismissed
State of Rajasthan - Appellant @HASH Dharma Ram S/o Choona Ram, b/c Bishnoi
Rajasthan High Court · (2016) 168 AIC 824 : (2016) 4 CriLR 1902
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 17, Section 18
High Courts05 Oct 2016Dismissed
The State of Rajasthan through the Sub Registrar-I, Bikaner, district Bikaner - Petitioner @HASH Rakesh Kumar s/o Shri Prabhu Narayan Mathur, r/o Quarter No. 2, Mohan Quarters, Rani Bajar, Bikaner
Rajasthan High Court · (2016) 4 DNJ 1609 : (2017) RRD 51 : (2016) 4 WLN 443
Constitution of India, 1950 - Article 226Stamp Act, 1899 - Section 47A(1)