Rajasthan High Court Judgments 2017

High Courts21 Dec 2017

Laduram Vs The State of Rajasthan & Ors.

Rajasthan High Court · (2017) 12 RAJ CK 0064

Code of Criminal Procedure, 1973, Section 161, Section 319 - Examination of witnesses by police - Power to proceed against other persons appearing to be guilty of offence

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High Courts21 Dec 2017Dismissed

Dr.Rakesh Kumar Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0063

Constitution of India, Article 14 -University of Rajasthan Act, 1946, Section 21, Section 22, Section 17, Section 2(d), Section 2(e) -Rajasthan Universities Teachers and Officers (Selection for

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High Courts21 Dec 2017

Mohammad Saeed S/o Shri Shafi Mohammad Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0062

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S

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High Courts21 Dec 2017Dismissed

Municipal Board Jhunjhunu Vs Prahlad Ram (since Deceased)

Rajasthan High Court · (2017) 12 RAJ CK 0061

Code of Civil Procedure, 1908, Section 100, Section 80, Section 151, Order 41Rule 33, Order 41Rule 27,

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High Courts21 Dec 2017

State of Rajasthan Vs Rajendra Son of Chunni Lal

Rajasthan High Court · (2017) 12 RAJ CK 0060

Code of Criminal Procedure, 1973, Section 313, Section 378(iii), Section 378(i) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal<

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High Courts21 Dec 2017Dismissed

The University of Rajasthan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0059

Rajasthan University Teachers (Absorption of Temporary Teachers) Act, 2008, Section 4, Section 8, Section 7, Section 2(iv) -Rajasthan University Teachers and Officers (Selection for Appointment) Act,1974, Section 3(1), Section 3

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High Courts20 Dec 2017Dismissed

Harji Ram son of Kasa Ram Vs Mangi Lal son of Kasa Ji, B/c. Meghwal

Rajasthan High Court · (2017) 12 RAJ CK 0058

Evidence Act, 1872, Section 13 - Facts relevant when right or custom is in question

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High Courts20 Dec 2017Disposed

Ramesh Chand S/o Munshi Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0057

Indian Penal Code, 1860, Section 363 - Punishment for kidnappingProtection Of Children From Sexual Offences Act, 2012, Section 16, Section 17 - <

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High Courts20 Dec 2017Disposed

Smt. Saroj Sharma W/o Shri Dinesh Khatri Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0055

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property

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High Courts19 Dec 2017Dismissed

Girdhari Lal Bavaria Son of Dunga Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0054

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts19 Dec 2017Dismissed

Mrigendra Singh s/o late Shri Narendra Singh Bhati Vs Sohan Raj Surana s/o Shri Sonraj

Rajasthan High Court · (2017) 12 RAJ CK 0053

Code of Civil Procedure, 1908, Order 6Rule 2, Order 7Rule 11, Section 96, Order 7Rule 1, Ord

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High Courts19 Dec 2017Disposed

Om Prakash Jakhar S/o. Shri Pura Ramji Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0052

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High Courts19 Dec 2017Allowed

Smt. Laxmi Devi W/o Shri Ram Singh Vs Jogendra Singh S/o Late Shri Jugal Kishore

Rajasthan High Court · (2017) 12 RAJ CK 0051

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High Courts19 Dec 2017

Smt. Vishan Devi W/o Tarachand Vs Tarachand S/o Shri Harisingh

Rajasthan High Court · (2017) 12 RAJ CK 0050

Hindu Marriage Act, 1955, Section 25 - Permanent alimony and maintenanceFamily Courts Act, 1984, Section 19 - Appeal

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High Courts18 Dec 2017

Jitendra Parchwani S/o Shri Narayan Parchwani Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0049

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 7,

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High Courts18 Dec 2017

Neta @ Prem Singh S/o Shri Mansingh Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0048

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S

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High Courts18 Dec 2017

Smt. Manju Nayak @ Laxmi @ Vijaylaxmi Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0047

Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 323, Section 326, Section 325,

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High Courts18 Dec 2017

Sudama S/o Lohde B/c Gurjar Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0046

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S

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High Courts15 Dec 2017Disposed

Pravesh Dikshit S/o Trikok Chand Sharma Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0056

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High Courts15 Dec 2017Disposed

Hemlata W/o. Shri Kamalkant Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0045

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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Rajasthan High Court judgments, 2017