High Courts11 Dec 2017Disposed
Smt Ginni Devi Widow of Shri Ajaypal Vs Smt Sada Kanwar, W/o Late Shri Nathmal Jaju
Rajasthan High Court · (2017) 12 RAJ CK 0024
Code of Civil Procedure, 1908, Section 100 - Second appeal
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 3 of 68
High Courts11 Dec 2017Disposed
State of Rajasthan Through P.P. Vs Mangi Lal Sharma
Rajasthan High Court · (2017) 12 RAJ CK 0023
Indian Penal Code, 1860, Section 323, Section 327, Section 308 - Punishment for voluntarily causing hurt - Voluntarily causing hurt to extort property, or to constrain to
High Courts11 Dec 2017Dismissed
Tek Singh S/o Shri Didar Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0022
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insuffic
High Courts08 Dec 2017
Ramchandra S/o Battu Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0019
Code of Criminal Procedure, 1973, Section 446, Section 446(3), Section 449, Section 446(2) - Procedure when bond has been forfeited - Procedure when b
High Courts08 Dec 2017Dismissed
M/s Ramgopal - Bhakraram, Sanchore Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0017
Rajasthan Transparency in Public Procurement Rules, 2013, Rule 72 -Rajasthan Transparency in Public Procurement Act, 2012, Section 30, Section 30 -Public Work (Finance and Account) Rules, 1999, Rule 331
High Courts08 Dec 2017Dismissed
Smt. Geeta Devi W/o Ajit Singh Vs Smt. Seema W/o Prashant
Rajasthan High Court · (2017) 12 RAJ CK 0002
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts07 Dec 2017Dismissed
Banshilal Alias Banshidhar s/o Rikhab Dasji Vs Lrs Of Ranamal s/o Tulsidas: ( Lunkaran s/o Ranamal)
Rajasthan High Court · (2017) 12 RAJ CK 0021
Code of Civil Procedure, 1908, Section 100, Section 152 -Rajasthan Premises (Control of Rent and Eviction) Act, 1950, Section 13, Section 13(1)(f), Section 13(5)
High Courts07 Dec 2017Dismissed
Bharat Singh S/o Late Shri Khuba Ram Vs Smt. Bharti D/o Late Shri Bhagat Ram
Rajasthan High Court · (2017) 12 RAJ CK 0020
Code of Criminal Procedure, 1973, Section 107, Section 116 - Security for keeping the peace in other cases - Inquiry as to truth of informationHindu Marriage Act, 1955
High Courts07 Dec 2017Dismissed
Rameshwar s/o Bagrawat Ram Vs Devi Lal s/o Nikooo Ram
Rajasthan High Court · (2017) 12 RAJ CK 0018
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts07 Dec 2017Disposed
Shri Harjeet Singh S/o Shri Ratan Singh Vs Shri Rambharose Lal S/o Tulsiram
Rajasthan High Court · (2017) 12 RAJ CK 0016
High Courts07 Dec 2017Dismissed
M/s. Solanki Green Marbles Private Limited Vs Kalu Masar S/o Shri Heeraji Masar
Rajasthan High Court · (2017) 12 RAJ CK 0015
Code of Civil Procedure, 1908, Section 151, Order 43Rule 1, Order 8Rule 9 - Saving of Inherent powers of CourtContract Act, 1872<
High Courts07 Dec 2017Dismissed
Shanti Devi w/o Sh. Mani Ram Vs General Public
Rajasthan High Court · (2017) 12 RAJ CK 0003
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 108 - Burden of proving that person is alive who has not been heard o
High Courts05 Dec 2017
Kamal Kumar alias Kamlesh Vs The State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0014
Code of Criminal Procedure, 1973, Section 437-A -Indian Penal Code, 1860, Section 302 - Punishment for murderScheduled Castes and Scheduled Tr
High Courts05 Dec 2017Allowed
Union of India Vs Ram Karan Singh S/o Shri Lal Gujar
Rajasthan High Court · (2017) 12 RAJ CK 0013
Border Security Force Act, 1968, Section 20, Section 20(a) - Striking or threatening superior officers - Striking or threatening superior officersBorder Security Force Rules
High Courts04 Dec 2017Allowed
Anil Kumar Meena S/o Shri Dinesh Chandra Meena Vs Union of India
Rajasthan High Court · (2017) 12 RAJ CK 0012
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 Dec 2017Dismissed
Kamlesh Kumar Sharma S/o Bhanwar Lal Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0011
High Courts04 Dec 2017Disposed
Mahesh Kumar S/o Shri Bhagwati Prasad Vs Suresh Kumar Sharma S/o Shri Mathura Lal Sharma
Rajasthan High Court · (2017) 12 RAJ CK 0010
Negotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
High Courts04 Dec 2017Disposed
Smt. Vimla Devi Wife of Shri Jawahar Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0009
High Courts04 Dec 2017Dismissed
Urmila D/o Shri Dharampal Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0008
Indian Penal Code, 1860, Section 376, Section 451, Section 511, Section 354 - Punishment for rape - House-trespass in in order to commit offence punis
High Courts01 Dec 2017Dismissed
M/s Maa Agar HP Gas Servies Vs Hindustan Petroleum Corporation Ltd. & Ors.
Rajasthan High Court · (2017) 12 RAJ CK 0065
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr