High Courts06 Jan 2016Dismissed
Pushpa Vs Damodar and another
Rajasthan High Court · (2016) 2 CivCC 727 : (2017) 1 CivilLJ 44 : (2016) 3 DMC 553 : (2016) 2 DNJ 893 : (2016) 1 WLCRajUC 458
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Rajasthan High Court judgments, 2016
1,745 judgments · page 86 of 88
High Courts06 Jan 2016Dismissed
Commissioner of Income Tax Vs Vikas Bhawan Nirman Sahkari Samiti Ltd.
Rajasthan High Court · (2016) 01 RAJ CK 0074
Income Tax Act, 1961 - Section 12A, Section 268A(1)
High Courts06 Jan 2016Dismissed
Mukesh Kumar Mishra Vs Sarpanch, Gram Panchayat, Bansoor and Others
Rajasthan High Court · (2016) 01 RAJ CK 0061
Rajasthan Panchayati Raj Act, 1994 - Section 109Registration Act, 1908 - Section 17
High Courts06 Jan 2016Dismissed
The Sarpanch, Gram Panchayat, Bedla Vs Chunni Lal Paneri and Others
Rajasthan High Court · (2016) 01 RAJ CK 0056
Rajasthan Panchayati Raj Act, 1994 - Section 109
High Courts06 Jan 2016Disposed off
Devron Ascenda (P) Ltd. Vs Jodhpur Vidhyut Vitran Nigam Limited and Others
Rajasthan High Court · (2016) 01 RAJ CK 0055
Arbitration and Conciliation Act, 1996 - Section 11, Section 34, Section 7Constitution of India, 1950 - Article 226
High Courts06 Jan 2016Allowed
Veer Singh Yadav Vs State of Rajasthan
Rajasthan High Court · (2016) 01 RAJ CK 0048
Constitution of India, 1950 - Article 226Prevention of Corruption Act, 1988 - Section 13, Section 13 (1)(d)(e), Section 13(1)(d), Section 13(1)(d)(e), Section 13(1)(d)(i), Section 13(2), Section 13(d), Section 13(e), Section 20, Section 7
High Courts06 Jan 2016Allowed
Shweta Vs University of Rajasthan and Others
Rajasthan High Court · (2016) 01 RAJ CK 0046
High Courts06 Jan 2016Allowed
Rajesh Kumar @ Raju Vs State of Rajasthan and Anr.
Rajasthan High Court · (2016) 160 AIC 803 : (2016) 1 CriLR 511 : (2016) 2 RajCriC 557 : (2016) 1 WLN 279
Criminal Procedure Code, 1973 (CrPC) — Section 386(b)(i)Rajasthan Excise Act, 1950 — Section 19, 54
High Courts06 Jan 2016Allowed
Ashok Kumar Keshwani Vs Rajasthan State Road Transport Corporation and Anr.
Rajasthan High Court · (2016) 1 DNJ 234
High Courts06 Jan 2016Allowed
Smt. Sarita Vs Salil Kawadiya
Rajasthan High Court · (2016) 1 DNJ 210
Hindu Marriage Act, 1955 — Section 13
High Courts05 Jan 2016Dismissed
Rajasthan Board of Muslim Waqf Vs The State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 384
Constitution of India, 1950 - Article 226Waqf Act, 1995 - Section 15
High Courts05 Jan 2016Dismissed
Mahesh Chand Bhargava Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriCC 804
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts05 Jan 2016Dismissed
Smt. Richa Yadav - Petitioner @HASH State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1057
Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 70(2)
High Courts05 Jan 2016Dismissed
LRs of Ejaj Mehandi Vs Mohammed Umar& Others
Rajasthan High Court · (2016) 2 DNJ 878
Civil Procedure Code, 1908 (CPC) - Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 - Section 13(1)(a), 13(1)(e)
High Courts05 Jan 2016Allowed
Ishwari Prasad Vs Girdhari Lal & Another
Rajasthan High Court · (2016) 2 DNJ 856
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 - Section 13(1)(a)
High Courts05 Jan 2016Allowed
Dr. Moola Ram Choudhary Vs The State of Rajasthan
Rajasthan High Court · (2016) 3 WLN 233
High Courts05 Jan 2016Disposed Off
Smt. Taramani Kumari Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 952
Constitution of India, 1950 — Article 21, 226
High Courts05 Jan 2016Dismissed
State of Rajasthan Vs Rekharam and Others
Rajasthan High Court · (2016) 159 AIC 791 : (2016) CriLJ 1263 : (2016) 1 CriLR 283 : (2016) 5 RCRCriminal 428
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 34, Section 392, Section 447, Section 451
High Courts05 Jan 2016Dismissed
Jaisa Ram Vs Jodhpur Vidyut Vitran Nigam Limited and Others
Rajasthan High Court · (2016) AIR(Raj) 36
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 135, Section 152, Section 153, Section 154
High Courts05 Jan 2016Disposed Off
Hari Shankar Bhardwaj Vs State of Rajasthan and Others
Rajasthan High Court · (2016) 1 RajCriC 164 : (2016) 2 WLN 397
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 5, Section 151Criminal Procedure Code, 1973 (CrPC) - Section 482Judges (Protection) Act, 1985 - Section 2, Section 3, Section 3(1)