COURT ARCHIVE

Rajasthan High Court judgments, 2016

1,745 judgments · page 24 of 88

High Courts05 Sept 2016Dismissed

Smt. Rami Devi w/o Lekh Ram, aged 42 years - Appellant @HASH Smt. Urmila Jakhar w/o Manoj Jakhar, by caste Jat, resident of Ward No. 33, Gangore Maidan, Loonkaransar, District Bikaner (Raj.) ......Owner

Rajasthan High Court · (2016) 4 DNJ 1682

Motor Vehicles Act, 1988 - Section 166, Section 168

High Courts05 Sept 2016Dismissed

Smt. Kapila Agarwal Vs Jethmal

Rajasthan High Court · (2016) 2 WLCRajUC 487

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts05 Sept 2016Allowed

Jawana Ram Vs Rajendra Kumar

Rajasthan High Court · (2016) 2 WLCRajUC 501

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts05 Sept 2016Allowed

Radhey Shyam Vs Ladu Singh

Rajasthan High Court · (2016) 4 WLN 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23-A

High Courts05 Sept 2016Dismissed

Lrs of Rugla Ram @ Rugra Singh Vs Lrs of Swaroop Singh

Rajasthan High Court · (2016) 3 WLN 492

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 16, 100

High Courts02 Sept 2016Allowed

Deepak Saini Vs Suman Devi

Rajasthan High Court · (2017) 1 WLCRajUC 1

Family Courts Act, 1984 - Section 15, Section 9Hindu Marriage Act, 1955 - Section 9

High Courts02 Sept 2016Allowed

Shyam Sunder Gupta Vs Shri Madan Lal Guta

Rajasthan High Court · (2017) 1 WLCRajUC 44

Arbitration and Conciliation Act, 1996 - Section 11(6), Section 11(7)

High Courts02 Sept 2016Allowed

Girraj Ji Stone Crushers Private Limited Vs Union of India

Rajasthan High Court · (2017) AIR(Raj) 9 : (2017) 2 WLC 120

Arbitration and Conciliation Act, 1996 - Section 10, Section 11

High Courts02 Sept 2016Disposed off

Smt. Jyanki Devi Teacher Training College Vs The State of Rajasthan

Rajasthan High Court · (2017) 1 WLC 435

Constitution of India, 1950 - Article 226

High Courts02 Sept 2016Dismissed

Jai Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 2 WLC 101

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302

High Courts02 Sept 2016Dismissed

Manish Kumar Sharma Vs State of Rajasthan

Rajasthan High Court · (2017) 1 WLCRajUC 262

Criminal Procedure Code, 1973 (CrPC) - Section 439(2)

High Courts02 Sept 2016Allowed

Bhairu Singh Vs State of Rajasthan

Rajasthan High Court · (2016) 3 CriLR 1573

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 243, 323, 342, 363, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4

High Courts02 Sept 2016Dismissed

Rakesh Kumar Garg Vs State of Rajasthan

Rajasthan High Court · (2016) 4 WLN 466

Constitution of India, 1950 - Article 226

High Courts02 Sept 2016Dismissed

Kishna Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 172 AIC 648 : (2016) 4 CriLR 1817 : (2017) 1 RajCriC 147 : (2017) 1 WLC 408

Penal Code, 1860 (IPC) — Section 302

High Courts02 Sept 2016Dismissed

Bhanwari Devi Vs State of Rajasthan

Rajasthan High Court · (2016) 4 CriLR 1716

Penal Code, 1860 (IPC) — Section 323, 323, 34, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts02 Sept 2016Allowed

Rajesh Kasara Vs State of Rajasthan

Rajasthan High Court · (2016) 2 WLCRajUC 484

Constitution of India, 1950 — Article 226

High Courts02 Sept 2016Allowed

Mahendra Singh Sankhla Vs State of Rajasthan

Rajasthan High Court · (2016) 2 WLCRajUC 510

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

High Courts02 Sept 2016Allowed

Jagdish Prasad Verma Vs State of Rajasthan

Rajasthan High Court · (2016) 2 WLCRajUC 508

Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16

High Courts02 Sept 2016Allowed

Pappu Vs State of Rajasthan

Rajasthan High Court · (2016) 4 DNJ 1499 : (2016) 2 WLCRajUC 488

High Courts02 Sept 2016Dismissed

State of Rajasthan Vs Rajendra Gupta

Rajasthan High Court · (2016) 2 WLCRajUC 499

Rajasthan High Court of Judicature Rules, 1952 — Rule 134