High Courts30 May 2016Partly Allowed
Balkaran Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1212
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 109, Section 302
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 47 of 88
High Courts30 May 2016Allowed
Sukhiya Devi Vs Devi Singh
Rajasthan High Court · (2016) 3 RLW 2613 : (2016) 2 WLCRajUC 187
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts30 May 2016Allowed
Devendra Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 426 : (2016) 2 WLCRajUC 183
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 399, 402
High Courts30 May 2016Dismissed
Laxman Ram Vs Thanmal
Rajasthan High Court · (2016) 3 DNJ 1365 : (2016) 4 RLW 2646 : (2016) 3 WLN 517
High Courts30 May 2016Allowed
Pawan Kumar Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 1070
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 143, 307, 332, 353
High Courts30 May 2016Partly Allowed
Manju Lata Pareek Vs Mukesh Sharma
Rajasthan High Court · (2016) AAC 2520 : (2016) 4 DNJ 1528
Motor Vehicles Act, 1988 — Section 173
High Courts30 May 2016Dismissed
Jai Singh Vs Prem Singh
Rajasthan High Court · (2017) AAC 716 : (2016) 4 DNJ 1525
Motor Vehicles Act, 1988 — Section 173
High Courts30 May 2016Dismissed
Heera Singh Vs Assistant Engineer & Another
Rajasthan High Court · (2016) 2 CLR 792 : (2016) 150 FLR 859
Industrial Disputes Act, 1947 - Section 10(1), 25F
High Courts30 May 2016Allowed
Shambhoo Lal Vs Smt. Ladi & Ors.
Rajasthan High Court · (2016) 3 DNJ 1104
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14Succession Act, 1925 - Section 372
High Courts30 May 2016Dismissed
Smt. Manju & Ors. Vs Suresh Kumar & Ors.
Rajasthan High Court · (2016) 3 DNJ 1019 : (2016) 3 WLN 469
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17Constitution of India, 1950 - Article 227
High Courts30 May 2016Allowed
Lakhmi Chand Vs Oma Ram and Others
Rajasthan High Court · (2016) 3 ACC 724 : (2016) 2 DNJ 999 : (2016) 3 RLW 2619 : (2016) 4 TAC 556
Motor Vehicles Act, 1988 - Section 173
High Courts27 May 2016Allowed
Bhagirath Das Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 84
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 279, Section 304A
High Courts27 May 2016Allowed
Laka Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1532
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482
High Courts27 May 2016Dismissed
Preeti Jain Vs Kunal Jain
Rajasthan High Court · (2016) AIR(Raj) 153
Evidence Act, 1872 — Section 122, 65BFamily Courts Act, 1984 — Section 14Hindu Marriage Act, 1955 — Section 13
High Courts27 May 2016Dismissed
Harji Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 2 CriCC 227 : (2016) 4 Crimes 127 : (2016) 4 RLW 2783 : (2017) 1 WLC 549
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts27 May 2016Dismissed
State of Rajasthan Vs Champa Lal & Ors.
Rajasthan High Court · (2016) 3 DNJ 1016 : (2016) RRD 519 : (2016) 3 WLN 475
Rajasthan Tenancy Act, 1955 - Section 188, 88
High Courts27 May 2016Allowed
Moola Ram Vs Harji Ram
Rajasthan High Court · (2016) 3 DNJ 1014
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3(5)
High Courts27 May 2016Partly Allowed
Chiddi (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1306
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 307, 326
High Courts27 May 2016Allowed
Gulab Chand - Petitioner @HASH State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 845
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 120B, Section 218, Section 219, Section 465, Section 467, Section 468, Section 471
High Courts27 May 2016Disposed Off
Sugandha Chhabra Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CivCC 265 : (2016) 4 CriLR 1711 : (2016) 3 RajCriC 982 : (2016) 4 WLC 407
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 20, 25(2)