High Courts05 Apr 2016Disposed Off
Tofan Mal Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 604
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 61 of 88
High Courts05 Apr 2016Allowed
Bhanwar Lal Parik Vs State of Rajasthan & Others
Rajasthan High Court · (2016) 2 CriLR 954
Constitution of India, 1950 - Article 226
High Courts05 Apr 2016Dismissed
Allied Construction Civil Contractor & Fabricators Vs Hindustan Zinc Limited
Rajasthan High Court · (2017) 2 RLW 891 : (2017) 1 WLC 146 : (2016) 3 WLN 53
Arbitration Act, 1940 - Section 20Limitation Act, 1963 - Article 137
High Courts05 Apr 2016Dismissed
Manish Gupta @ Monu Gupta Vs Dipika Dhani
Rajasthan High Court · (2016) 3 WLN 51
Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 401
High Courts05 Apr 2016Dismissed
Smt. Leela Devi Vs Smt. Kamla
Rajasthan High Court · (2016) 1 WLCRajUC 751
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 2, Order 26 Rule 4Constitution of India, 1950 - Article 227
High Courts05 Apr 2016Dismissed
Narain Lal Vs Judge, Labour Court, Bhilwara and another.
Rajasthan High Court · (2016) 2 CLR 547 : (2016) 150 FLR 349
Industrial Disputes Act, 1947 — Section 10(1)
High Courts05 Apr 2016Dismissed
Smt. Leela Devi Vs Jagdish Raja Juni and another
Rajasthan High Court · (2016) ACD 846 : (2016) 2 CriLR 1028 : (2017) 1 DCR 166 : (2016) 2 NIJ 5 : (2016) 1 WLCRajUC 738 : (2016) 2 WLN 394
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Apr 2016Dismissed
State of Rajasthan Vs Premraj and Others
Rajasthan High Court · (2016) 2 CriLR 915 : (2016) 2 RLW 1697
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts05 Apr 2016Dismissed
Bopariya @ Pappu and Others Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 911
Penal Code, 1860 (IPC) — Section 147, 150, 323, 376 149, 395
High Courts05 Apr 2016Allowed
Dr. Jaiprakash and another Vs State of Rajasthan
Rajasthan High Court · (2016) 3 AICLR 758 : (2016) CriLJ 2562 : (2016) 2 CriLR 887 : (2016) 2 RajCriC 846
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 304A
High Courts05 Apr 2016Dismissed
Geo Miller and Co. Pvt. Limited Vs The State of Rajasthan and Others
Rajasthan High Court · (2016) 04 RAJ CK 0009
Constitution of India, 1950 - Article 136, Article 226, Article 32Rajasthan Transparency in Public Procurement Act, 2012 - Section 27, Section 3, Section 38, Section 40, Section 7
High Courts04 Apr 2016Dismissed
Atar Singh Vs State of Rajasthan & Another
Rajasthan High Court · (2016) 3 CriCC 834 : (2016) 2 CriLR 1000
Penal Code, 1860 (IPC) - Section 363, 366A
High Courts04 Apr 2016Dismissed
Jagdish Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 962
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401
High Courts04 Apr 2016Dismissed
Ramniwas Vs Smt. Shakuntala Devi & Ors.
Rajasthan High Court · (2016) 3 WLN 201
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Protection of Women From Domestic Violence Act, 2005 - Section 29
High Courts04 Apr 2016Dismissed
United India Insurance Company Ltd. Vs Smt. Santosh Devi & Others
Rajasthan High Court · (2016) 2 DNJ 852
Motor Vehicles Act, 1988 - Section 173
High Courts04 Apr 2016Dismissed
Ramdayal Vs State of Rajasthan
Rajasthan High Court · (2016) 1 WLCRajUC 773
Penal Code, 1860 (IPC) - Section 148, 149, 302, 323, 449, 459
High Courts04 Apr 2016Dismissed
Meera Bai Vs State of Rajasthan and another.
Rajasthan High Court · (2016) 2 CriLR 882
Penal Code, 1860 (IPC) — Section 376, 406, 420
High Courts01 Apr 2016Dismissed
Smt. Savitri Devi Vs Nemichand
Rajasthan High Court · (2017) 2 CivCC 494 : (2017) 1 WLCRajUC 414
Hindu Marriage Act, 1955 - Section 9
High Courts01 Apr 2016Allowed
D.O. Panchayat Samiti Vs Ishwari Prasad
Rajasthan High Court · (2017) 1 WLCRajUC 343
Industrial Disputes Act, 1947 - Section 25B, Section 25F, Section 25H
High Courts01 Apr 2016Allowed
Classic Enterprises Limited Vs United India Insurance Company Limited
Rajasthan High Court · (2016) 2 DNJ 778 : (2016) 4 RLW 2631 : (2017) 1 WLC 315
Arbitration and Conciliation Act, 1996 — Section 11(6)