COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 21 of 68

High Courts12 Jun 2017

Manoj @ Mouja S/o Sher Singh Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 06 RAJ CK 0042

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 394 - Voluntarily causi

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High Courts12 Jun 2017

Mohd. Afzal Son of Mohd. Shanu Caste Muslim Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 06 RAJ CK 0041

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

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High Courts12 Jun 2017

Trilok Gurjar S/o Shri Ramdev Gurjar Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 06 RAJ CK 0040

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 363,

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High Courts09 Jun 2017

Taufiq Ali Vs State Of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0069

Code of Criminal Procedure, 1973, Section 195 - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence

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High Courts09 Jun 2017

Jetu D/o Ratan Lal, By Caste Gurjar Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0050

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

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High Courts09 Jun 2017Dismissed

The State of Rajasthan Vs Laxman Singh S/o Tagsingh

Rajasthan High Court · (2017) 06 RAJ CK 0039

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Sect

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High Courts09 Jun 2017Allowed

Saddam @ Abdul Majid S/o Abdul Kadir Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0028

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se

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High Courts09 Jun 2017

Jetu D/o Ratan Lal, By Caste Gurjar, Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0021

Indian Penal Code, 1860, Section 120B, Section 420, Section 468 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for

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High Courts08 Jun 2017Dismissed

The State of Rajasthan Vs Vijay Kumar son of Sh. Bhanwar Lal Chhajer

Rajasthan High Court · (2017) 06 RAJ CK 0038

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 365,

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High Courts08 Jun 2017Dismissed

The State of Rajasthan Vs Vinod Kumar son of Ram Mohan, by caste Brahmin

Rajasthan High Court · (2017) 06 RAJ CK 0037

Code of Criminal Procedure, 1973, Section 313, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal

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High Courts08 Jun 2017Dismissed

The State of Rajasthan Vs Sumer Singh son of Sangram

Rajasthan High Court · (2017) 06 RAJ CK 0036

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 307, Se

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High Courts08 Jun 2017Dismissed

Sukhdev Ram S/o Shri Sugana Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0033

Constitution of India, Article 225 -Rajasthan High Court Rules, 1952, Rule 134

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High Courts08 Jun 2017

Narayan Singh S/o Bhairoon Singh Vs State Of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0030

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302,

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High Courts08 Jun 2017

Rajendra Kumar S/o Shri Kesra Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0029

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3

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High Courts07 Jun 2017

The State of Rajasthan Vs Kishore Singh S/o Himmat Singh

Rajasthan High Court · (2017) 06 RAJ CK 0035

Code of Criminal Procedure, 1973, Section 378(iii), Section 378(i) - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860,

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High Courts07 Jun 2017

Nadeem Chhipa Son of Mohd Saleem Chhipa Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0031

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Sections 379

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High Courts07 Jun 2017Dismissed

State of Rajasthan Vs Sajjan Singh S/o Ganpat Singh

Rajasthan High Court · (2017) 06 RAJ CK 0027

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 147, Section 307, Se

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High Courts07 Jun 2017Dismissed

The State of Rajasthan Vs Gopal Singh S/o Shri Girdhari Singh

Rajasthan High Court · (2017) 06 RAJ CK 0024

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 378(iii), Section 378(i) - Examination of witnesses by police - Power to examine t

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High Courts07 Jun 2017

Imran Khan S/o Babu Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0023

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307, Section

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High Courts06 Jun 2017

Shyam Sunder, & Ors. Vs Surjeet Singh, & Ors.

Rajasthan High Court · (2017) 06 RAJ CK 0066

Code of Civil Procedure, 1908, Order 9Rule 13, Section 151, Order 43Rule 1(d) - Saving of Inherent powers of CourtLimitation Act

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