COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 25 of 68

High Courts26 May 2017

Farukh S/o Shri Nishar Ahmed Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0131

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

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High Courts26 May 2017Allowed

Narpat Singh S/o Shri Takhat Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0130

Indian Penal Code, 1860, Section 34, Section 323, Section 504, Section 341 - Acts done by several persons in furtherance of common intention - Punishme

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High Courts26 May 2017Allowed

Ram Singh S/o Sh. Khinv Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0129

Indian Penal Code, 1860, Section 190, Section 506, Section 450, Section 429, Section 376D - Threat of injury to induce person to

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High Courts26 May 2017

Thaku s/o Shri Jeta Vs The State Of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0128

Indian Penal Code, 1860, Section 302, Section 323, Section 325 - Punishment for murder - Punishment for voluntarily causing hurt - Punishment for voluntarily causing griev

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High Courts26 May 2017

Vikas @ Umashankar S/o Ramkishan Mali Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0127

Indian Penal Code, 1860, Section 376, Section 376D - Punishment for rape - Intercourse by any member of the management or staff of a hospiti with any women in that hospital

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High Courts25 May 2017Dismissed

VARUN KUMAR Vs AJMER VIDHYUT VITRAN NIGAM LTD

Rajasthan High Court · (2017) 05 RAJ CK 0198

Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, Rule 2(c)

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High Courts25 May 2017

Hanuman Puri Vs The Rajasthan High Court

Rajasthan High Court · (2017) 05 RAJ CK 0192

Constitution of India, Article 309 -Rajasthan Subordinate Civil Courts Ministerial Establishment Rules, 1986, Rule 14, Rule 15, Rule 9

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High Courts25 May 2017

Laxmi Narayan Vs

Rajasthan High Court · (2017) 05 RAJ CK 0181

Code of Criminal Procedure, 1973, Section 482, Section 427, Section 427(1), Section 427(2) - Saving of inherent powers of High Court - Sentence on off

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High Courts25 May 2017

Dashrth Kumar Kuldeep S/o Shri Prabhu Dayal Vs Rajasthan University of Health Sciences

Rajasthan High Court · (2017) 05 RAJ CK 0126

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High Courts25 May 2017

Hemant Kumar S/o Shri Bhagvati Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0125

Rajasthan Service Rules, 1958, Rule 27B

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High Courts24 May 2017Dismissed

Ishika (6 Yrs.) & Ors. Vs The State of Rajasthan Through the Chief Secretary & Ors.

Rajasthan High Court · (2017) 05 RAJ CK 0202

Constitution of India, Article 226, Article 22(5), Article 136, Article 32, Article 359 - Power of High Courts to Issue certain wri

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High Courts24 May 2017

Ajaruddin & Ors. Vs State Of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0180

Code of Criminal Procedure, 1973, Section 437 - When bail may be taken in case of non-bailable offenceNarcotic Drugs and Psychotropic Substances Act, 1985, Section 15,

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High Courts24 May 2017Disposed

Babulal Teli S/o Shri Bherulal Teli Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0121

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts24 May 2017

Chima Ram Son of Taza Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0120

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 Courts24 May 2017

Dinesh Kumar S/o Sanwata Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0119

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 Courts24 May 2017

Kulvinder Singh S/o Bagicha Singh Vs State of Rajasthan Through PP.

Rajasthan High Court · (2017) 05 RAJ CK 0118

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 Courts24 May 2017

Prakash Son of Shri Tulsiram Salvi Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0116

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 Courts24 May 2017