COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 19 of 68

High Courts06 Jul 2017Allowed

Ashwini Kumar S/o Govind Ram Panwar Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0080

Code of Criminal Procedure, 1973, Section 482, Section 451, Section 457 - Saving of inherent powers of High Court - Order for custody and disposal of property pending tria

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High Courts06 Jul 2017

Smt. Jahuran Began widow of Mohd. Hussain, & Ors. Vs Hiralal s/o. Sukhlal Suthar, & Ors.

Rajasthan High Court · (2017) 07 RAJ CK 0078

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High Courts06 Jul 2017

Dhoom Singh S/o Bhilo Pargi Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0012

Code of Criminal Procedure, 1973, Section 174, Section 374 - Police to enquire and report on suicide, etc - Appeals from convictionsIndian Penal Code, 1860,

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High Courts06 Jul 2017

Madan Singh Champawat Son of Shri Dungar Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0010

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High Courts06 Jul 2017

Pratap Singh S/o Shri Kishan Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0009

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374 - Examination of witnesses by police - Power to examine the accused - Appeals from convictions(

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High Courts06 Jul 2017

Prem Singh Vs State Of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2), Section 437A - Examination of witnesses by police - Power to examine the

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High Courts06 Jul 2017Allowed

Sadasukh Poonia S/o Shri Ram Lal Poonia Vs Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 07 RAJ CK 0007

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High Courts06 Jul 2017

Satish Kumar s/o Shri Bishambhar Dayal Vs Union Of India

Rajasthan High Court · (2017) 07 RAJ CK 0006

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High Courts06 Jul 2017

Smt. Kamla Devi W/o Late Hari Singh Vs Sampat Singh S/o Late Bhanwar Lal

Rajasthan High Court · (2017) 07 RAJ CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 8Rule 9

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High Courts05 Jul 2017Dismissed

Rameshwar Dayal Sharma S/o Late Shri Champa Lal Sharma Vs The Assistant Commissioner, Devasthan Department, Jaipur.

Rajasthan High Court · (2017) 07 RAJ CK 0076

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

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High Courts05 Jul 2017Dismissed

Vijayendra Choudhary S/o Shri Kalyan Prasad Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0075

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

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High Courts05 Jul 2017Disposed

Kunj Bihari S/o Tulsiram, B/c Gurjar Vs Digambar Singh S/o Babulal, B/c Mali

Rajasthan High Court · (2017) 07 RAJ CK 0011

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts04 Jul 2017

M/s.Suman Gopaliya & Sons & Ors. Vs Krishi Upaj Mandi Samiti Vishistha Shreni Alwar & Ors.

Rajasthan High Court · (2017) 07 RAJ CK 0094

Code of Criminal Procedure, 1973, Section 468, Section 467, Section 472 - Bar to taking cognizance after lapse of the period of limitation - Definitions - Continuing offen

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High Courts04 Jul 2017

Vandana Parihar (Vyas) Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0093

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Se

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High Courts04 Jul 2017Allowed

Dinesh Kumar S/o Roopji Guru Vs Chetan Kumar S/o Shri Ajeetmal Dagariya

Rajasthan High Court · (2017) 07 RAJ CK 0004

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts04 Jul 2017

Raju @ Rajiya S/o Mala Ram Ji Vs The State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0003

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bail

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High Courts04 Jul 2017Allowed

Rameshwar Prasad S/o Ladu Ram Vs Smt. Sugna Devi W/o Shri Rameshwar Prasad

Rajasthan High Court · (2017) 07 RAJ CK 0002

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 40

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High Courts04 Jul 2017Dismissed

State of Rajasthan Vs Anaturam S/o Shri Jaskaran Sharma

Rajasthan High Court · (2017) 07 RAJ CK 0001

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High Courts03 Jul 2017

STATE OF RAJ AND ORS; DIRECTOR ELEMENTARY EDU &ORS Vs CHANDRA RAM; LAXMAN SINGH

Rajasthan High Court · (2017) 07 RAJ CK 0088

Constitution of India, Article 14 -Rajasthan Panchayat Samitis and Zila Parishad Act, 1959, Section 79, Section 86

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High Courts03 Jul 2017

Rajendra Kumar S/o Sohanlalji Balotiya, & Antr. Vs Rameshchandra S/o Ruplalji Kakhani, & Ors.

Rajasthan High Court · (2017) 07 RAJ CK 0077

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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