High Courts03 Oct 2016Allowed
Smt. Prem Lata Panwar Vs Shri Laxman Singh Bhati
Rajasthan High Court · (2016) 4 ACC 727 : (2017) 1 TAC 656 : (2017) 1 WLN 1
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 18 of 88
High Courts03 Oct 2016Allowed
ACTO Vs Khandelwal Foods Products
Rajasthan High Court · (2017) 1 RLW 612
Rajasthan Sales Tax Act, 1994 - Section 77(8)Rajasthan Sales Tax Rules, 1995 - Rule 50
High Courts03 Oct 2016Disposed Off
Smt. Angrejo Vs M/s. Vijay Logistic Private Ltd.
Rajasthan High Court · (2017) 2 WLN 349
Employees Compensation Act, 1923 - Section 30
High Courts03 Oct 2016Dismissed
Genda Singh son of Shri Gheesa Lalji Kachhava, by caste-Mali, resident of Laxmi Bhawan, Vinay Nagar, Pal Beechla, Ajmer - Applicant/Appellant @HASH Rajnish Kumar Kachhava son of late Sh. Prem Chand Kachhava, resident of Rewadi (Hariyana), at present resid
Rajasthan High Court · (2017) 1 CivCC 442 : (2016) 4 DNJ 1656 : (2016) 2 WLCRajUC 765 : (2016) 4 WLN 457
Succession Act, 1925 - Section 272, Section 299
High Courts03 Oct 2016Dismissed
Shri Kshemankari Mateshwari Trust Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 488
High Courts03 Oct 2016Dismissed
Dr. Jitendra Singh Vs Nirvan Charitable Trust
Rajasthan High Court · (2016) 4 WLN 392
Limitation Act, 1963 - Section 5
High Courts03 Oct 2016Dismissed
Arvind Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 387
Constitution of India, 1950 - Article 227Rajasthan Stamp Act, 1998 - Section 54
High Courts03 Oct 2016Dismissed
Ghanshyam Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 375
Constitution of India, 1950 - Article 226Rajasthan Minor Mineral Concession Rules, 1986 - Rule 4(5)(12), Rule 48, Rule 8
High Courts30 Sept 2016Disposed Off
Prem Devi Janjhari Vs Pawan Kumar Jain
Rajasthan High Court · (2017) 1 WLCRajUC 24
Benami Transactions (Prohibition) Act, 1988 - Section 3, Section 4Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts30 Sept 2016Allowed
Oriental Insurance Co Ltd. Vs Kulsum Bano
Rajasthan High Court · (2017) AAC 202
Insurance Act, 1939 - Section 64VBMotor Vehicles Act, 1988 - Section 147, Section 173
High Courts30 Sept 2016Dismissed
Lal Mohammad S/o Shri Mohammad Ibrahim Fakeer, B/c Musalman, R/o Ward No.29, Jhunjhunu, P.S. Kotwali, Jhunjhunu, District Jhunjhunu - Petitioner @HASH Shushil Kumar S/o Shri Ghirdhari Lal, B/c Jat, R/o 4/124 Housing Board Jhunjhunu, P. S. Kotwali, Jhunjhu
Rajasthan High Court · (2017) ACD 12 : (2016) 4 CriLR 1932
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts30 Sept 2016Dismissed
State of Rajasthan Vs Shivdan
Rajasthan High Court · (2016) 4 CriLR 2082
Penal Code, 1860 (IPC) - Section 504
High Courts30 Sept 2016Dismissed
Padma Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) ACD 557 : (2017) 1 AICLR 963 : (2017) 1 CivCC 491 : (2017) 1 CriCC 548 : (2017) 1 CriLR 184 : (2017) 1 NIJ 466 : (2016) 2 WLCRajUC 772
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 147
High Courts30 Sept 2016Allowed
In re M/s. Sistema Shyam Teleservices Limited
Rajasthan High Court · (2016) 199 CompCas 136 : (2017) 1 CompLJ 418
Companies (Court) Rules, 1959 — Rule 57Companies Act, 1956 — Section 391, 391(2), 392, 393, 394
High Courts29 Sept 2016Allowed
Taj Mohammed Rathore Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 94
Criminal Procedure Code, 1973 (CrPC) - Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts29 Sept 2016Disposed Off
Ajay Kumar Vs State of Rajasthan
Rajasthan High Court · (2017) 7 FLT 108
National Greens Tribunal Act, 2010 - Section 14Water (Prevention and Control of Pollution) Act, 1974 - Section 24, Section 25
High Courts29 Sept 2016Dismissed
Mita Singh @ Gurmeet Singh S/o Mangal Singh, by caste Rai Sikh,Resident of Chak 3, SHPD, P.S. Suratgarh, Dist. Sriganganagar - Appellant @HASH State of Rajasthan
Rajasthan High Court · (2017) CriLJ 39 : (2016) 4 CriLR 1961
Arms Act, 1959 - Section 27Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts29 Sept 2016Disposed Off
M/s. Perry Beverages India Private Limited Vs Mr. Bharat Chandiramani
Rajasthan High Court · (2016) 09 RAJ CK 0021
Trade Marks Act, 1999 — Section 134
High Courts28 Sept 2016Partly Allowed
Rajesh Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 255 : (2017) 1 RLW 604 : (2017) 1 WLC 775
Criminal Procedure Code, 1973 (CrPC) - Section 228
High Courts28 Sept 2016Partly Allowed
Shankerlal son of Hukama Ram by caste Sansi, aged 30 years - Appellants/Claimant @HASH Chaina Ram son of Ghissa Ram by caste Raika resident of Aakela Road, Village and Post Kuchera District Nagaur /Defendant
Rajasthan High Court · (2016) 4 DNJ 1614
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22Motor Vehicles Act, 1988 - Section 173