COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 18 of 68

High Courts11 Jul 2017Allowed

Smt. Varsha Chayal Wife of Mukesh Barad Vs Mukesh Barad Son of Shree Govind Ram

Rajasthan High Court · (2017) 07 RAJ CK 0026

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalIndian Penal Code, 1860, Section 498A, Section 406 - Husband o

High Courts11 Jul 2017

Smt. Meema Devi widow of late Sh. Umeda Ram Vs Sang Singh s/o. Shri Mangal Singh

Rajasthan High Court · (2017) 07 RAJ CK 0025

High Courts10 Jul 2017

Hukmi Chand Mosun & Ors Vs Kushal Chand Duggad & Ors

Rajasthan High Court · (2017) 07 RAJ CK 0089

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 14, Orde

High Courts10 Jul 2017Dismissed

Amar Singh S/o Sadul Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0024

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 304A,

High Courts10 Jul 2017Disposed

Bharat Kumar S/o Shri Prabhu Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0023

High Courts10 Jul 2017Disposed

Kavita W/o Kishanlal Vs Ajyab Singh S/o Jogasingh

Rajasthan High Court · (2017) 07 RAJ CK 0022

High Courts10 Jul 2017Disposed

Mangi Lal S/o Khin Vs ingh Vs State

Rajasthan High Court · (2017) 07 RAJ CK 0021

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

High Courts10 Jul 2017

Shayam Sunder son of Shri Mohanlal Dadhich Brahmin Vs State of Raj

Rajasthan High Court · (2017) 07 RAJ CK 0020

Code of Criminal Procedure, 1973, Section 433 - Power to commute sentencePrevention of Food Adulteration Act, 1954, Section 16, Section 7 - Penalties

High Courts10 Jul 2017

Smt. Jubeda Banu W/o. Late Shri Mohd Vs Ramavtar S/o. Puranmal

Rajasthan High Court · (2017) 07 RAJ CK 0019

High Courts10 Jul 2017Dismissed

State of Rajasthan Vs Chandra Shekhar Dave S/o Sh. Mishri Lal

Rajasthan High Court · (2017) 07 RAJ CK 0018

Rajasthan Educational Service Rules, 1970, Rule 4, Rule 6, Rule 6(1), Rule 9, Rule 6(2)

High Courts07 Jul 2017

State of Rajasthan & Ors. Vs Chandra Ram

Rajasthan High Court · (2017) 07 RAJ CK 0086

High Courts07 Jul 2017Disposed

Durga Lal son of Narayan, By caste Bheel Vs State Of Rajasthan Through Pp

Rajasthan High Court · (2017) 07 RAJ CK 0017

Indian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidation

High Courts07 Jul 2017Dismissed

Purushottam S/o Ram Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0016

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRajasthan Panchayati Raj Rules, 1996, Rule 22(2) -Rajasthan Panchayati

High Courts07 Jul 2017Disposed

Satya Narayan S/o Shri Sugan Lal Vs State Of Rajsthan

Rajasthan High Court · (2017) 07 RAJ CK 0015

High Courts07 Jul 2017Dismissed

Jeet Singh S/o Bhag Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0014

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

High Courts07 Jul 2017Disposed

Shankariya s/o Narsa Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0013

Indian Penal Code, 1860, Section 147, Section 379, Section 323, Section 325, Section 149, Section 452 - Puni

High Courts06 Jul 2017Allowed

Shri Lal Singh son of ram Singh Rajput Vs Shri Ram Singh son of Man Singh Rajput

Rajasthan High Court · (2017) 07 RAJ CK 0084

Workmens Compensation Act, 1923, Section 4(1)(b) - Amount of compensation

High Courts06 Jul 2017Allowed

Amit Kumar Choudhary S/o Ratan Lal Choudhary Vs State of Rajasthan & Anr.

Rajasthan High Court · (2017) 07 RAJ CK 0083

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver

High Courts06 Jul 2017

Ratan Lal son of Shri Ram Gopal Vs State of Rajasthan and Anr.

Rajasthan High Court · (2017) 07 RAJ CK 0082

Code of Criminal Procedure, 1973, Section 313, Section 299 - Power to examine the accused - Record of evidence in absence of accusedIndian Penal Code, 1860,

High Courts06 Jul 2017Partly Allowed

LRs of Mohd. Hussain S/o. Ibrahim Mansuri, R/o. Villabhnagar, District - Udaipur and others Vs Hiralal s/o. Sukhlal Suthar, R/o. Bhatewar, Teh. Vallabhnagar, Distt. Udaipur and others

Rajasthan High Court · (2017) 07 RAJ CK 0081