High Courts22 Jun 2016Dismissed
State of Rajasthan Vs Raje Khan
Rajasthan High Court · (2017) 1 RajCriC 3
Criminal Procedure Code, 1973 (CrPC) - Section 378, Section 482Penal Code, 1860 (IPC) - Section 304B
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 42 of 88
High Courts22 Jun 2016Partly Allowed
Kamlesh Joshi Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1536
Penal Code, 1860 (IPC) — Section 420, 467, 511
High Courts21 Jun 2016Partly Allowed
Kishore Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1777
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts21 Jun 2016Allowed
Mangilal Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1322 : (2016) 4 Crimes 176 : (2016) 3 RajCriC 969 : (2016) 2 WLCRajUC 294
Penal Code, 1860 (IPC) - Section 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v), 3(1)(x)
High Courts20 Jun 2016Dismissed
State of Rajasthan Vs Allauddin Mansuri
Rajasthan High Court · (2016) 4 AICLR 902 : (2016) 3 CriLR 1326 : (2016) 3 Crimes 536 : (2016) 3 RajCriC 965 : (2016) 2 WLCRajUC 298
Penal Code, 1860 (IPC) - Section 161Prevention of Corruption Act, 1988 - Section 5(1)(d), 5(2)
High Courts17 Jun 2016Partly Allowed
Puran Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1270
Arms Act, 1959 - Section 25, Section 3
High Courts17 Jun 2016Allowed
Nathu Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1209
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 345, Section 354, Section 457Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts17 Jun 2016Dismissed
Ashok Kumar Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 605 : (2016) CriLJ 4221 : (2016) 4 CriLR 1693 : (2017) 1 Crimes 472 : (2016) 3 RajCriC 1061 : (2016) 3 RLW 2206 : (2017) 1 WLC 493
Penal Code, 1860 (IPC) — Section 307
High Courts17 Jun 2016Partly Allowed
Gaffar Khan Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1799 : (2017) 1 RajCriC 167
Penal Code, 1860 (IPC) — Section 147, 323
High Courts17 Jun 2016Allowed
Bhashi @ Subhash Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 394 : (2016) 3 RajCriC 1290
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Jun 2016Dismissed
Sev Nath Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1562
Penal Code, 1860 (IPC) — Section 323, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Jun 2016Allowed
Atma Ram @ Surender Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1533 : (2016) 3 RajCriC 1256
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts17 Jun 2016Dismissed
Rupa Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1432
Penal Code, 1860 (IPC) - Section 147, 366, 376, 451
High Courts17 Jun 2016Allowed
Govind Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1427
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts16 Jun 2016Allowed
Kakka Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1251
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v), Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rule
High Courts16 Jun 2016Partly Allowed
Chatra Vs State of Rajasthan
Rajasthan High Court · (2016) 3 AICLR 693 : (2016) 4 CriCC 138 : (2016) 2 RajCriC 745 : (2016) 2 WLCRajUC 157
Penal Code, 1860 (IPC) - Section 307
High Courts16 Jun 2016Allowed
Amarchand Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 216 : (2016) 3 Crimes 498 : (2016) 2 RajCriC 750 : (2016) 2 WLCRajUC 173
Penal Code, 1860 (IPC) - Section 379
High Courts16 Jun 2016Allowed
Sharwan Vs State of Rajasthan
Rajasthan High Court · (2016) 2 RajCriC 820 : (2016) 2 WLCRajUC 273
Rajasthan Excise Act, 1950 - Section 16, 54
High Courts15 Jun 2016Partly Allowed
Chidiya @ Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriCC 616 : (2017) 1 RajCriC 16
Arms Act, 1959 - Section 25, Section 27Penal Code, 1860 (IPC) - Section 307
High Courts15 Jun 2016Partly Allowed
Dhanna Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 46
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 323, Section 325, Section 336, Section 34, Section 457