High Courts18 Apr 2016Allowed
Sabu alias Shambhu Lal Vs State of Rajasthan and another.
Rajasthan High Court · (2016) 2 CriLR 868 : (2016) 1 WLCRajUC 746
Penal Code, 1860 (IPC) — Section 376, 447
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 59 of 88
High Courts13 Apr 2016Dismissed
Balmukund Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLC 111
Rajasthan Agricultural Service Rules, 1960 - Rule 30(3)
High Courts13 Apr 2016Dismissed
Suresh Kumar Ola Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 177
Constitution of India, 1950 - Article 226
High Courts13 Apr 2016Allowed
Devi Lal Vs State of Rajasthan & Ors
Rajasthan High Court · (2016) 3 DNJ 1089
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 - Rule 14
High Courts13 Apr 2016Allowed
Shambhu Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 1076 : (2016) 3 RLW 2353
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 302, 376(2)(g)
High Courts13 Apr 2016Dismissed
Dr. Ram Gopal Gupta Vs Judge, Industrial Tribunal
Rajasthan High Court · (2017) 152 FLR 406 : (2016) 4 LLN 231
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(j), 2(s)
High Courts13 Apr 2016Dismissed
Nenu Ram Vs Amara Ram
Rajasthan High Court · (2016) 2 DNJ 916 : (2016) 3 WLN 238
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 15, Order 7 Rule 11Constitution of India, 1950 - Article 226Rajasthan Panchayati Raj (Election) Rules 1994 - Rule 82(1)
High Courts13 Apr 2016Dismissed
Deepa Devi Vs Rakhsa Bhandari & Others
Rajasthan High Court · (2016) 2 DNJ 920
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, 151Constitution of India, 1950 - Article 226Rajasthan Panchayati Raj (Election) Rules 1994 - Rule 82
High Courts13 Apr 2016Dismissed
State of Rajasthan Vs Balu Ram and another.
Rajasthan High Court · (2016) 2 CriLR 921 : (2016) 3 RLW 2364
Penal Code, 1860 (IPC) — Section 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts12 Apr 2016Allowed
Desh Ram Vs Om Prakash
Rajasthan High Court · (2017) 1 CivCC 198 : (2016) 2 WLCRajUC 648
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 115, Section 151
High Courts12 Apr 2016Partly Allowed
Malam Singh & Others Vs State of Rajasthan & Another
Rajasthan High Court · (2016) 2 CriLR 943
Criminal Procedure Code, 1973 (CrPC) - Section 319
High Courts12 Apr 2016Allowed
Mohanlal Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 61
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 341, 406, 420
High Courts11 Apr 2016Dismissed
Dr. Sreyas Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLC 231
Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Badri Lal Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 68
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Apr 2016Dismissed
State of Rajasthan Vs Irshad Ali
Rajasthan High Court · (2016) 3 RLW 2233
Rajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 3
High Courts11 Apr 2016Disposed Off
M/s Tirupati Sprinklers Vs M/s Flexituff International Ltd.
Rajasthan High Court · (2016) AIR(Raj) 114 : (2016) 4 DNJ 1511 : (2017) 69 PTC 414 : (2016) 3 RLW 2383 : (2016) 4 WLC 200
Designs Act, 2000 - Section 19, 22(4)
High Courts11 Apr 2016Allowed
Pukhraj Joshi Vs State of Rajasthan & Another
Rajasthan High Court · (2016) 2 RLW 1393
Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Kuri Chand Vs DIG (Stamps) Udaipur
Rajasthan High Court · (2016) 1 WLCRajUC 740
Constitution of India, 1950 - Article 226
High Courts11 Apr 2016Allowed
Suryakant Vyas Vs Satish Vyas & Others
Rajasthan High Court · (2016) 3 CivCC 561 : (2016) 2 DNJ 930 : (2016) 1 WLCRajUC 752
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 45
High Courts11 Apr 2016Dismissed
Bhagwan Sahay Meena Vs Bhonri Devi Meena
Rajasthan High Court · (2016) 3 CivCC 740 : (2016) 3 DNJ 1452 : (2016) 2 WLCRajUC 59
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Specific Relief Act, 1963 - Section 21(5)