COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 16 of 68

High Courts26 Jul 2017Allowed

Deepak Kumar Son of Dwarkaprasad Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0062

Indian Penal Code, 1860, Section 376, Section 384 - Punishment for rape - Punishment for extortionScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 198

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High Courts26 Jul 2017Disposed

Ekta Shukla D/o Ram Charan Shukla Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0061

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High Courts26 Jul 2017Allowed

Gatu Singh S/o Pahad Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0060

Indian Penal Code, 1860, Section 379, Section 447, Section 323, Section 427 - Punishment for theft - Punishment for criminal trespass - Punishment for

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High Courts26 Jul 2017Dismissed

Shri Mehmood Khan Son of Shri Ramjan Khan Vs Shri Mohd. Siddique Belim Son of Shri Noor Mohd

Rajasthan High Court · (2017) 07 RAJ CK 0059

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High Courts26 Jul 2017Dismissed

State of Rajasthan Vs Amrik Singh S/o Aroop Singh @ Jagroop Singh

Rajasthan High Court · (2017) 07 RAJ CK 0058

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 Courts25 Jul 2017

Ajmer Vidhut Vitaran Nigam Ltd Vs Smt.Roopa w/o late Keelu Balai

Rajasthan High Court · (2017) 07 RAJ CK 0065

Code of Civil Procedure, 1908, Section 96 - Appeal from original decree

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High Courts24 Jul 2017Dismissed

Gopal Johari son of Shri Bhanwar Lal Johari Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 228 - Framing of chargeIndian Penal Code, 1860, Section 324, Section 307, Section 427

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High Courts21 Jul 2017Disposed

Banwari Lal S/o Shankerlal Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0056

Indian Penal Code, 1860, Section 147, Section 323 - Punishment for rioting - Punishment for voluntarily causing hurt

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High Courts21 Jul 2017Disposed

Buddharam S/o Handuram Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 07 RAJ CK 0055

Indian Penal Code, 1860, Section 323, Section 326, Section 341, Section 308 - Punishment for voluntarily causing hurt - Voluntarily causing ievous hur

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High Courts21 Jul 2017Disposed

Kisaan Sangharsh Samiti Vs Union of India

Rajasthan High Court · (2017) 07 RAJ CK 0054

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High Courts21 Jul 2017Disposed

National Highways Autority of India Vs Dev Petroleum Point

Rajasthan High Court · (2017) 07 RAJ CK 0053

Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award

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High Courts20 Jul 2017

Ajab Lal s/o. Shri Motilal, by caste Jain Vs Babulal s/o. Ganesh Ram

Rajasthan High Court · (2017) 07 RAJ CK 0052

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High Courts20 Jul 2017

Shanker Lal son of Shri Nathu Rot Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0045

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec

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High Courts19 Jul 2017

Mahendra Kumar Modi Vs Harish Nagawala

Rajasthan High Court · (2017) 07 RAJ CK 0090

Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder

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High Courts19 Jul 2017Disposed

Bhagwati Lal S/o Late Shri Jaggannath Vs Roopa S/o Daula Ji Gamesti, R/o Rebarion Ka Guda

Rajasthan High Court · (2017) 07 RAJ CK 0051

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High Courts19 Jul 2017Dismissed

Bhanwar Lal S/o Ramkalyan Soni Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0050

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 326 - Acts done by several persons in furtherance of common intention - Attempt

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High Courts19 Jul 2017Disposed