COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 23 of 68

High Courts01 Jun 2017

Dinesh Kumar Vs Jagdish Prasad & anr

Rajasthan High Court · (2017) 06 RAJ CK 0067

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 320, Section 357 - Calling for records to exercise powers of revision - High Court

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High Courts01 Jun 2017Allowed

Kuldeep Son of Purkha Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0009

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 Courts01 Jun 2017Allowed

Kisnaram S/o Shri Ganesha Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts01 Jun 2017Allowed

Praveen Bhai S/o Masra Ji Vs The State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0007

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 380, S

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High Courts01 Jun 2017Allowed

Purna Shaker Son of Chunni Lal Nagda Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0006

Code of Criminal Procedure, 1973, Section 439, Section 161 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by policeIndian Pen

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High Courts01 Jun 2017Allowed

Rajveer s/o Sarjeet Singh Vs Champa Devi w/o Rajveer

Rajasthan High Court · (2017) 06 RAJ CK 0005

Hindu Marriage Act, 1955, Section 13 - Divorce

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High Courts01 Jun 2017Allowed

Sadik Kha S/o Niyaj Kha Vs The State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0004

Indian Penal Code, 1860, Section 120B, Section 344, Section 363, Section 366, Section 376(2)(n) - Punishment of criminal conspir

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High Courts01 Jun 2017

Sanjay Chouhan @ Bhuriya S/o Sh. Ranveer Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0003

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 Courts01 Jun 2017Allowed

Shiv Narain Son of Shri Bhagwan Lal Tak Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0002

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts31 May 2017Allowed

Ranjeet Singh Son of Late. Thakur Jatan Singh Vs Smt. Rajendra Kumari widow of Sh. Hem Singh & Ors

Rajasthan High Court · (2017) 05 RAJ CK 0200

Transfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effected

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High Courts31 May 2017

Sahi Ram S/o Hari Ram Jat Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0153

Constitution of India, Article 226, Article 329(b) - Power of High Courts to Issue certain writs - Bar to interference by courts in electoral mattersRajasthan Panchayati

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High Courts30 May 2017

Smt. Rekha w/o Gopikishan D/o Nandlal Vs Gopikishan s/o Jhalaram

Rajasthan High Court · (2017) 05 RAJ CK 0173

Hindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights

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High Courts30 May 2017

Laxmi Devi Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 05 RAJ CK 0163

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High Courts30 May 2017

Joga Ram S/o Laxman @ Lacha Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0154

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 Courts30 May 2017Dismissed

Bansa Singh S/o Shri Amar Singh Vs Ram Chandra S/o Shri Bheem Chand

Rajasthan High Court · (2017) 05 RAJ CK 0151

Code of Civil Procedure, 1908, Order 11Rule 12, Order 11Rule 14 -Code of Criminal Procedure, 1973, Section 151 - Arrest

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High Courts30 May 2017

Bhagirath Makkad Son of Isha Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0150

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailRajasthan Excise Act, 1950, Section 19,

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High Courts30 May 2017Allowed

Ghewaram @ Virwana Ram S/o Nimbaram Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0149

Indian Penal Code, 1860, Section 141, Section 379, Section 323, Section 427, Section 452 - Unlawful assembly - Punishment for the

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High Courts30 May 2017Allowed

Jitendra Singh S/o Shri Bhawani Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0148

Indian Penal Code, 1860, Section 323, Section 452, Section 143 - Punishment for voluntarily causing hurt - House -trespass after preparation for hurt, assault or wrongful

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High Courts30 May 2017

Kailashchandra S/o Late Shri Radhakishan ji Vs Sant Ramtaram Guru Sant Shri Bhagatram ji Ramsnahi

Rajasthan High Court · (2017) 05 RAJ CK 0147

Code of Civil Procedure, 1908, Order 41Rule 31 -General Clauses Act, 1897, Section 3(57) -Hindu Adoption and Maintenance Act, 1946, Section 13, S

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High Courts30 May 2017

Smt. Ratan W/o Shri Khoma Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0146

Indian Penal Code, 1860, Section 323, Section 325 - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt

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