COURT ARCHIVE

Rajasthan High Court judgments, 2016

1,745 judgments · page 69 of 88

High Courts26 Feb 2016Allowed

State of Rajasthan Vs Kalu Ram and another

Rajasthan High Court · (2016) 2 CriLR 597

Penal Code, 1860 (IPC) — Section 302, 365Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(l)(xi)

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High Courts26 Feb 2016Disposed off

Sukhdev Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 02 RAJ CK 0050

Constitution of India, 1950 - Article 226, Article 226(3)

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High Courts26 Feb 2016Dismissed

Bhagirath Ram and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 02 RAJ CK 0049

Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 482Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 323, Section 34, Section 447

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High Courts26 Feb 2016Allowed

Ultra Tech Cement Ltd. Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 02 RAJ CK 0017

Constitution of India, 1950 - Article 21, Article 226, Article 47, Article 48-A, Article 51-ARajasthan Land Revenue Act, 1956 - Section 136

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High Courts26 Feb 2016Disposed off

Hanuman Ram and Others Vs State of Rajasthan and another

Rajasthan High Court · (2016) 2 CriLR 767

Criminal Procedure Code, 1973 (CrPC) — Section 482, 70Penal Code, 1860 (IPC) — Section 366A, 376GProtection of Children from Sexual Offences Act, 2012 — Section 5, 6

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High Courts26 Feb 2016Dismissed

Badri Bai & Ors. Vs The Board of Revenue for Rajasthan & Ors

Rajasthan High Court · (2016) 2 WLN 43

Constitution of India, 1950 — Article 226, 227Hindu Adoptions and Maintenance Act, 1956 — Section 11(vi), 6Rajasthan Land Revenue Act, 1956 — Section 133, 135

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High Courts25 Feb 2016Allowed

Ms. Ajanta Bhatewara and Others Vs Additional District & Sessions Judge No. 1, Beawar, District Ajmer, Rajasthan and Others

Rajasthan High Court · (2017) 1 CivilLJ 344 : (2016) 3 RLW 2266 : (2016) 3 WLC 694 : (2016) 4 WLN 128 : (2016) 2 WLN 49

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 11, 25

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High Courts25 Feb 2016Dismissed

Mahershi Dayanand Saraswati Vs Abour Court Cum Indu and Others

Rajasthan High Court · (2016) 2 CLR 794 : (2016) 150 FLR 855 : (2016) 150 FLR 529 : (2016) LabLR 996 : (2016) 2 LLJ 535 : (2016) 1 LLN 778

Industrial Disputes Act, 1947 - Section 25FLimitation Act, 1963 - Section 5

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High Courts25 Feb 2016Disposed off

Ram Swaroop Saini Vs Baldeva Ram and Others

Rajasthan High Court · (2016) 3 DNJ 1058 : (2016) 1 WLCRajUC 609

Motor Vehicles Act, 1988 — Section 168, 173

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High Courts25 Feb 2016Allowed

Legal Representatives of Hanuman Vs Smt. Seema and Others

Rajasthan High Court · (2016) 1 WLCRajUC 569

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 226

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High Courts25 Feb 2016Dismissed

Smt. Maya Devi Vs Smt. Divya and Others

Rajasthan High Court · (2016) 2 DNJ 884 : (2016) 3 RLW 2019 : (2016) 1 WLCRajUC 561

Constitution of India, 1950 — Article 226, 227Rajasthan Panchayat (Election) Raj Rules, 1994 — Rule 80Rajasthan Panchayati Raj Act, 1994 — Section 43

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High Courts25 Feb 2016Dismissed

Suresh Kumar and Others Vs State of Rajasthan

Rajasthan High Court · (2016) 02 RAJ CK 0019

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 374Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts25 Feb 2016Allowed

Dr. Dinesh Vs State of Rajasthan

Rajasthan High Court · (2016) 2 WLN 179

Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Rajasthan Essential Service Maintenance Act, 1970 — Section 3, 4, 5

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High Courts24 Feb 2016Dismissed

Kayam Ali Vs State

Rajasthan High Court · (2016) 4 RLW 3190

Criminal Procedure Code, 1973 (CrPC) - Section 439Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 - Section 3, Section 5, Section 6, Section 8

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High Courts24 Feb 2016Allowed

Naresh Kumar Vs Ajay

Rajasthan High Court · (2016) 4 RLW 3474 : (2016) 3 WLC 242 : (2016) 3 WLN 302

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High Courts24 Feb 2016Allowed

Bhanwar Lal @ Bhanwara Ram Vs State of Rajasthan

Rajasthan High Court · (2016) 3 CriCC 48 : (2016) 1 WLCRajUC 566

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts24 Feb 2016Dismissed

Mohd. Khalil Khan and Others Vs Madan Lal @ Madan Singh and another.

Rajasthan High Court · (2016) AIR(Raj) 73 : (2016) 2 DNJ 576

Rajasthan Pre-emption Act, 1966 — Section 6(ii)

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High Courts24 Feb 2016Dismissed

New Apostolic Church Charitable Trust Vs Samuel Masih

Rajasthan High Court · (2016) 02 RAJ CK 0024

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a), Order 7 Rule 11(d)Rajasthan Public Trusts Act, 1959 - Section 17, Section 29

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High Courts23 Feb 2016Allowed

Sattu Ram @ Satiya and Anr. Vs State of Rajasthan

Rajasthan High Court · (2016) ALLMRCri 455 : (2016) 2 CriLR 588 : (2016) 5 RCRCriminal 706 : (2016) 2 WLN 170

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(1)(g), 16, 52

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High Courts23 Feb 2016Dismissed

Harjeet Singh Vs State of Rajasthan and Anr.

Rajasthan High Court · (2016) ACD 525 : (2016) 163 AIC 341 : (2016) 4 BC 473 : (2016) 2 CriLR 577 : (2016) 3 DCR 732 : (2016) 2 NIJ 34 : (2016) 2 RajCriC 564 : (2016) 2 RLW 1016 : (2016) 2 WLN 159

Criminal Procedure Code, 1973 (CrPC) — Section 326(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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