COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 17 of 68

High Courts19 Jul 2017Dismissed

Smt. Reena Kumari Wife of Manoj Kumar Vs Smt. Rekha Kumari Wife of Bahadur Singh

Rajasthan High Court · (2017) 07 RAJ CK 0044

Code of Civil Procedure, 1908, Section 151, Order 13Rule 4 - Saving of Inherent powers of Court

High Courts19 Jul 2017Allowed

Smt. Sosar Bai Widow of Panna Lal Ji Vs Arvind Kumar S/o Shri Nand Lal Ji

Rajasthan High Court · (2017) 07 RAJ CK 0043

Rent Control Act, 2001, Section 9, Section 21(4), Section 15(5)

High Courts18 Jul 2017Allowed

Abdul Rasheed S/o Shri Abdul Kareem Vs State of Rajasthan Through Secretary & Ors

Rajasthan High Court · (2017) 07 RAJ CK 0096

Rajasthan Police Subordinate Services Rules, 1989, Rule 36 -Rajasthan Civil Service Rules, 1951, Rule 17

High Courts18 Jul 2017Dismissed

Chief Manager, Sri Ganganagar Zila Dugdh Utpadak Sahakari Vs Jagdish Narain Regar Son of Shri Thakariya

Rajasthan High Court · (2017) 07 RAJ CK 0042

High Courts18 Jul 2017Dismissed

Smt. Ramu Devi W/o Late Shri Ram Singh Vs The General Manager

Rajasthan High Court · (2017) 07 RAJ CK 0039

High Courts17 Jul 2017Allowed

Keshu Ram Anr. Vs Sonaki Bai & Anr.

Rajasthan High Court · (2017) 07 RAJ CK 0095

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 14(1) -<

High Courts17 Jul 2017

Smt. Geeta Vs Raghuveer Singh

Rajasthan High Court · (2017) 07 RAJ CK 0087

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13 - Divorce

High Courts17 Jul 2017

Kisan Sangharsh Vikas Samiti, Sardarsamand Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0041

High Courts17 Jul 2017

Smt Pawani Kumari @ Pawani W/o Shri Ogad Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0040

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Secti

High Courts14 Jul 2017Disposed

Ganpat Lal Sain son of Shri Hanuman Prasad Sain Vs Murli Manohar son of Shri Mahaveer Prasad Bakliwal

Rajasthan High Court · (2017) 07 RAJ CK 0038

High Courts14 Jul 2017Dismissed

Shri Meharishi Dadhich Sanskrit Teacher Training College Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0037

National Council for Teachers Education Act, 1993, Section 14, Section 15 -National Council for Teacher Education (Recognition, Norms and Procedures) Regulation, 2009, Regulation 7(13)

High Courts13 Jul 2017

Govind S/o Sh. Shankar Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0036

Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod

High Courts13 Jul 2017

Lala Ram s/o Shri Bhikha Ram Vs State of Rajasthan through P.P.

Rajasthan High Court · (2017) 07 RAJ CK 0035

Code of Criminal Procedure, 1973, Section 151, Section 313, Section 107, Section 374(2) - Arrest to prevent the commission of cognizable offences - Po

High Courts13 Jul 2017Dismissed

Maton Mines Mazdoor Sangh Vs Hindustan Zinc Ltd.

Rajasthan High Court · (2017) 07 RAJ CK 0034

Industrial Disputes Act, 1947, Section 2(s), Section 2(OO), Section 2(a), Section 25H - Definitions - Definitions - Definitions - Re-employment of retrenche

High Courts12 Jul 2017

Niyaz @ Ayaz S/o Shri Zaafar Ali, Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0033

Code of Criminal Procedure, 1973, Section 313, Section 374, Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Code,

High Courts11 Jul 2017Allowed

Jagjit Singh S/o Shri Prittam Singh Vs Sukhdev Singh S/o Shri Bitta Singh

Rajasthan High Court · (2017) 07 RAJ CK 0032

Rajasthan Court Fees and Suits Valuation Act, 1961, Section 65B

High Courts11 Jul 2017

Kailash Chandra son of Modi Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0031

Code of Criminal Procedure, 1973, Section 372(2) - No appeal to lie unless otherwise providedIndian Penal Code, 1860, Section 376, Section 363,

High Courts11 Jul 2017Allowed

Prakash s/o Sh. Basant Karande Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0029

Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence -

High Courts11 Jul 2017Disposed

Rajendra Sharma son of Shri Murarilal Sharma Vs Smt. Chander Kanta Malik wife of Shri Yograj Malik

Rajasthan High Court · (2017) 07 RAJ CK 0028

High Courts11 Jul 2017Disposed

Rajesh Kumar S/o Murari Lal Ji Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0027