COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 13 of 68

High Courts24 Aug 2017Dismissed

Shankar Lal son of Banwari Lal Vs Union of India

Rajasthan High Court · (2017) 08 RAJ CK 0038

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcRailways Act, 1989, Section 125, Section 124A,

Read judgment

High Courts23 Aug 2017Allowed

Aruneshwar Krishna Verma S/o Shri K.K. Verma Vs State Of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0059

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

Read judgment

High Courts23 Aug 2017

Om Prakash Lakshykar S/o Late Shri Mahadev Prasad Vs State Of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0058

Code of Criminal Procedure, 1973, Section 482, Section 91 - Saving of inherent powers of High Court - Summons to produce document or other thingIndian Penal Code, 1860,

Read judgment

High Courts23 Aug 2017Allowed

Neeraj Kumar Gaur son of Shri Dinesh Kumar Gaur Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 08 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406 - Husba

Read judgment

High Courts23 Aug 2017Allowed

Smt. Bhanupriya wife of Shri Bahadur Singh Vs State Of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0056

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

Read judgment

High Courts23 Aug 2017Allowed

Deepak @ Raja S/o Dinesh Chand Vs State of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0055

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 392 - Acts done

Read judgment

High Courts23 Aug 2017Allowed

Pushkar S/o Jagdish Vs State of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0054

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtRajasthan Forest Act, 1953, Section 33, Section 41,

Read judgment

High Courts23 Aug 2017

Rahul Rao S/o Shri Bherulal Rao Vs State Of Rajasthan

Rajasthan High Court · (2017) 08 RAJ CK 0053

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts23 Aug 2017

Rahul Rao S/o Shri Bherulal Rao Vs State Of Rajasthan through P.P.

Rajasthan High Court · (2017) 08 RAJ CK 0052

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts23 Aug 2017