High Courts17 May 2017
Girdhari Ram S/o Shri Ramdeva Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0079
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 28 of 68
High Courts17 May 2017Disposed
M/s. Jaipur Bottling Company,, D-81, Road No. 7, Vs The Nagar Nigam, Through Mayor, Lal Kothi
Rajasthan High Court · (2017) 05 RAJ CK 0077
High Courts17 May 2017Dismissed
Ram Dayal Son of Shri Ram Lal Sen Vs The Assistant Registrar, Accounts and Finance
Rajasthan High Court · (2017) 05 RAJ CK 0076
Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmen
High Courts17 May 2017
Ramesh S/o Shri Kalu, by caste Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0075
Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod
High Courts17 May 2017
Smt. Manita Bishnoi W/o Vishnu Kumar Vs Vishnu Kumar S/o Shri Raja Ram
Rajasthan High Court · (2017) 05 RAJ CK 0073
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesHindu Marriage Act, 1955, Section 13 - Divorce
High Courts17 May 2017
Vijay Singh Gurjar Son of Shri Poonya Ram Gurjar Vs The Union of India
Rajasthan High Court · (2017) 05 RAJ CK 0069
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 May 2017
Utpal Kriplani Vs M/S The Computer Super Market, & Antr.
Rajasthan High Court · (2017) 05 RAJ CK 0167
Negotiable Instruments Act, 1881, Section 138, Section 141, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies - Co
High Courts16 May 2017
Brejesh Kumar Sharma Vs State Of Rajasthan & Ors (Phed)
Rajasthan High Court · (2017) 05 RAJ CK 0068
High Courts16 May 2017Disposed
Makkhan Lal S/o Late Shri Sadhuram Saini Vs Gokul Chand Agarwal S/o Late Shri Ram Agarwal
Rajasthan High Court · (2017) 05 RAJ CK 0067
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts15 May 2017
Smt. Meena & Ors Vs Bharat Kumar & Ors
Rajasthan High Court · (2017) 05 RAJ CK 0174
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts15 May 2017
Smt. Chandrakala Vs State of Rajasthan and another
Rajasthan High Court · (2017) 05 RAJ CK 0089
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 156(3) - Calling for records to exercise powers of revision - High Co
High Courts15 May 2017
Satpal S/o Shri Bhanwarlal Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0066
High Courts12 May 2017
Billu Singh S/o Madan Singh Shekhawat Vs Smt. Memal W/o Late Shri Badri Singh
Rajasthan High Court · (2017) 05 RAJ CK 0065
Code of Civil Procedure, 1908, Section 151, Section 151, Order 41Rule 27, Order 41Rule 27 - Saving of Inherent powers of Court
High Courts12 May 2017
Chuna Ram S/o Farsa Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0063
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 498A,
High Courts12 May 2017
Hukam Singh S/o Shri Charatlal Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0062
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
High Courts12 May 2017Allowed
Jagdish S/o Sitaram Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0061
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 450, Section 366,
High Courts12 May 2017Allowed
Laxmi Narayan S/o Shri Purna Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0060
High Courts12 May 2017
Radhey Shyam S/o Shri Hadman Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0059
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts12 May 2017Allowed
Ratan Mal Mehta S/o Shri Bhakhtawar Mal Mehta Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0058
High Courts12 May 2017
Sevak Singh S/o Shri Gurdayal Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0057
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 279,