COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 24 of 68

High Courts30 May 2017

Nathu Lal S/o Shri Mava Ji Meena Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0145

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia

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High Courts30 May 2017

Ram Vilas S/o Shri Rajeshwarlal Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0144

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High Courts30 May 2017

Ranjeet Kaur W/o Shri Nisan Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0143

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High Courts30 May 2017

Babulal son of Shri Kishan Gopal Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0090

Code of Criminal Procedure, 1973, Section 313, Section 437-A - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Secti

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High Courts29 May 2017

Ashalata Singhvi Vs Gajendra Singh Padiyar & ors.

Rajasthan High Court · (2017) 05 RAJ CK 0172

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts29 May 2017

Prem Choudhary Vs Life Insurance Corporation of India, & Ors.

Rajasthan High Court · (2017) 05 RAJ CK 0168

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High Courts29 May 2017Dismissed

The State of Rajasthan Vs Dr. (Smt.) Neena Jain W/o Shri Rajesh Lunkar

Rajasthan High Court · (2017) 05 RAJ CK 0152

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

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High Courts29 May 2017

Bhajna Ram S/o Shri Fagluram Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0142

Code of Criminal Procedure, 1973, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 439

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High Courts29 May 2017Allowed

Harish @ Hemant son of Shri Nathmal Ji Vs Smt.Vimla @ Vaishali @ wife of Harish

Rajasthan High Court · (2017) 05 RAJ CK 0141

Hindu Marriage Act, 1955, Section 13 - Divorce

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High Courts29 May 2017

Heera Lal S/o Shri Bhanwar Das Vaishnav Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0140

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

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High Courts29 May 2017

Kamlesh Kumar Meena S/o Shri Gokul Meena Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 05 RAJ CK 0139

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High Courts29 May 2017Dismissed

Municipal Corporation, Jodhpur Vs Ghyan Singh son of Shri Santosh Singh

Rajasthan High Court · (2017) 05 RAJ CK 0138

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

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High Courts29 May 2017

Urban Improvement Trust Vs Nand Lal Kumawat S/o Shri Kalu Lal Kumawat

Rajasthan High Court · (2017) 05 RAJ CK 0137

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

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High Courts29 May 2017Allowed

Pappukanwar Vs State

Rajasthan High Court · (2017) 05 RAJ CK 0136

Indian Penal Code, 1860, Section 306 - Abetment of SuiddeScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 14A(2), Sec

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High Courts29 May 2017

Prem Chand S/o Sanga Ram Nayak (Bheel) Vs Om Prakash S/o Nihal Chand Sindhi

Rajasthan High Court · (2017) 05 RAJ CK 0135

Rajasthan Stamp Act, 1998, Section 39, Section 42, Section 37, Section 44, Section 37(1), Section 37(2),

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High Courts29 May 2017

Satyanarayan S/o Shri Moola Ram By Caste Tanwar (Mali), Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0134

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts29 May 2017

Vinod Kumar S/o Bhanwar Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0133

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 379 - Punishment for th

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High Courts26 May 2017Allowed