High Courts10 Aug 2016Allowed
Smt. Anisha Bano Vs Hisar Mohammad
Rajasthan High Court · (2016) 3 DNJ 1326 : (2016) 4 WLN 47
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 30 of 88
High Courts10 Aug 2016Allowed
Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (2016) 3 DNJ 1388
High Courts10 Aug 2016Partly Allowed
Chautha Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 166 AIC 790
Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 2016Partly Allowed
Branch Manager, ICICI Lombard General Insurance Co. Ltd. Vs Abdul Rasheed
Rajasthan High Court · (2016) 4 DNJ 1483
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 173
High Courts09 Aug 2016Allowed
Rajasthan State Industrial Development & Investment Corporation Ltd. Vs Modi Thread Mills
Rajasthan High Court · (2017) 1 RLW 761 : (2017) 1 WLCRajUC 489
Contract Act, 1872 - Section 56
High Courts09 Aug 2016Dismissed
Ramaram Vs Smt. Narbada
Rajasthan High Court · (2016) 3 DNJ 1448
Employees Compensation Act, 1923 — Section 30Hindu Succession Act, 1956 — Section 20
High Courts09 Aug 2016Dismissed
Mangal Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1538
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 341, 354, 452
High Courts09 Aug 2016Disposed Off
Emran @ Raju Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1540
Penal Code, 1860 (IPC) — Section 376
High Courts09 Aug 2016Dismissed
State of Rajasthan - Petitioner @HASH Vikram Talwar and Others
Rajasthan High Court · (2016) 4 CriLR 1897
Criminal Procedure Code, 1973 (CrPC) - Section 378(3)Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 498A
High Courts09 Aug 2016Allowed
Institute of Advance Studies in Education, Gandhi Vidya Mandir, Sardarshahar, District Churu through its Registrar - Appellant @HASH Pradeep Kumar Sharma s/o Amarchand Sharma, aged 34 years, resident of Behind Bus Depo, Ward No. 19, Sardar Sahar, District
Rajasthan High Court · (2016) 4 RLW 2825
High Courts09 Aug 2016Dismissed
National Insurance Company Vs Om Metals and Minerals Ltd.
Rajasthan High Court · (2016) 4 DNJ 1496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 147(2)(b)
High Courts09 Aug 2016Dismissed
Virendra Singh (Indra) Vs Smt. Meena Devi
Rajasthan High Court · (2016) 4 WLN 59
Family Courts Act, 1984 — Section 7Rajasthan High Court of Judicature Rules, 1952 — Rule 134
High Courts09 Aug 2016Disposed Off
Kishan Gopal Vs Shri Ram
Rajasthan High Court · (2016) 4 WLN 72
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5, 151
High Courts08 Aug 2016Dismissed
Rom Industries Ltd. Vs Firm M/s Sugan Chand Hanuman Das
Rajasthan High Court · (2016) 3 DNJ 1428
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Aug 2016Dismissed
State of Rajasthan through the Secretary, Department of Home Affairs, Government of Rajasthan, Jaipur - Appellant @HASH Ummed Singh son of Shri Gulab Singh, resident of Kusum Desar, P.S. Ratangarh District Churu. Presently working as ASI, Police Station S
Rajasthan High Court · (2016) 4 WLN 310
Rajasthan Police Subordinate Service Rules, 1989 - Rule 28(a)
High Courts08 Aug 2016Dismissed
M/s. Mahalaxmi Industries Vs Union of India
Rajasthan High Court · (2016) 166 AIC 775
Constitution of India, 1950 — Article 14, 19, 21, 300AWork Licensees Rules, 2006 — Rule 3(1)
High Courts08 Aug 2016Dismissed
Sushma Vs Kan Singh
Rajasthan High Court · (2016) 4 DNJ 1473
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151
High Courts08 Aug 2016Dismissed
Arjun @ Fania Vs State of Rajasthan
Rajasthan High Court · (2016) 168 AIC 830 : (2017) CriLJ 494 : (2016) 3 CriLR 1463 : (2016) 4 Crimes 301 : (2017) 1 RLW 659 : (2017) 1 WLC 24
Penal Code, 1860 (IPC) - Section 302, 392
High Courts08 Aug 2016Allowed
Chandra Prakash Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 375
Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 18
High Courts08 Aug 2016Allowed
Amit Dagar @ Ashu Vs State of Rajasthan
Rajasthan High Court · (2016) 3 WLN 486
Arms Act, 1959 - Section 3/25Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12Penal Code, 1860 (IPC) - Section 120B, 143, 307