High Courts28 Sept 2016Allowed
Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1824
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 19 of 88
High Courts27 Sept 2016Partly Allowed
Smt. Nalini widow of Shri Narendra - Appellant @HASH Sajad Khan son of Liyaqat Khan Pathan, resident of Shyamganj Mohalla, Barakhari Bardi, Uttar Pradesh
Rajasthan High Court · (2016) 4 DNJ 1669
Motor Vehicles Act, 1988 - Section 173
High Courts27 Sept 2016Disposed Off
Yusuf S/o Mohammad Saffi, by caste Chimpa - Petitioner @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1864
Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 397, Section 401Penal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts27 Sept 2016Partly Allowed
Gurvinder Singh S/o Jangir Singh, by caste Rai Sikh - Appellant @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1841 : (2017) 1 RajCriC 257
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts27 Sept 2016Allowed
Shri Jalla Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 686
Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302
High Courts26 Sept 2016Dismissed
Kailash Vs State of Rajasthan
Rajasthan High Court · (2017) CriLJ 450
Constitution of India, 1950 - Article 21Police Act, 1861 - Section 45, Section 46Rajasthan Police Rules, 1965 - Rule 4.4, Rule 4.9
High Courts26 Sept 2016Dismissed
Smt. Suraj Devi Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 370
Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts26 Sept 2016Disposed Off
Nawalnath Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 728
Civil Procedure Code, 1908 (CPC) - Section 451, Section 457Wild Life (Protection) Act, 1972 - Section 39, Section 40, Section 44 (C), Section 49 (B), Section 51, Section 9
High Courts26 Sept 2016Allowed
Jodha Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 170 : (2016) 4 WLN 382
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Sept 2016Dismissed
Vijyant Davra Vs Union of India
Rajasthan High Court · (2017) 1 WLC 475
Arbitration and Conciliation Act, 1996 - Section 11National Highways Act, 1956 - Section 3G(5)
High Courts23 Sept 2016Allowed
Smt. Vimlesh Bansal Vs Ashok Kumar
Rajasthan High Court · (2017) 2 WLC 263
Arbitration and Conciliation Act, 1996 - Section 11
High Courts23 Sept 2016Disposed Off
Sheeshpal Son of Shri Lichmana Ram - Petitioner @HASH State of Rajasthan - Non-Petitioner
Rajasthan High Court · (2016) 4 CriLR 1951
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 34, Section 436, Section 447
High Courts23 Sept 2016Allowed
University of Rajasthan Vs Shri Trilok Sing
Rajasthan High Court · (2017) 152 FLR 1105 : (2016) 4 LLN 765
Industrial Disputes Act, 1947 - Section 10, Section 25F
High Courts23 Sept 2016Dismissed
M/s. Kiran Trading Company Vs Vasudev Chhatwani
Rajasthan High Court · (2016) 68 PTC 583
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Trade Marks Act, 1999 - Section 134
High Courts23 Sept 2016Dismissed
M/s. Awantika Vs Yogendra Kumar Jain
Rajasthan High Court · (2016) 4 DNJ 1545 : (2017) 2 RLW 1004 : (2017) 2 WLC 73 : (2017) 1 WLN 193
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 73Money Lenders Act, 1963 — Section 2(16), 2(9)
High Courts23 Sept 2016Partly Allowed
Kamla Devi Vs Shri Satyanarayan
Rajasthan High Court · (2016) 4 WLN 64
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts22 Sept 2016Dismissed
Moti Lal Jangid Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 165
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, Section 20, Section 8, Section 8
High Courts22 Sept 2016Dismissed
State of Rajasthan Vs Sanjay Kumar Shrivastava
Rajasthan High Court · (2017) 1 CriCC 740
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 8
High Courts22 Sept 2016Disposed off
Mamta Swami Vs State of Rajasthan
Rajasthan High Court · (2017) 2 DMC 472 : (2017) 2 RLW 899 : (2017) 1 WLC 748
Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Allowed
Chandu Kanwar Vs The State of Rajasthan
Rajasthan High Court · (2017) LIC 375
Constitution of India, 1950 - Article 226, Article 309Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 - Rule 13