High Courts05 May 2017Allowed
Anand Singh Chundawat s/o Shri Dhan Singh Chundawat Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0033
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 31 of 68
High Courts05 May 2017
Bhagga S/o Sri Kishore Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0032
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts05 May 2017
Deepak Trivedi S/o Shyam Lal Trivedi Vs Neha W/o Deepak Trivedi D/o Narendra Bohra
Rajasthan High Court · (2017) 05 RAJ CK 0031
Hindu Marriage Act, 1955, Section 13, Section 13B - Divorce - Divorce by mutual consent
High Courts05 May 2017
Jatanmal Fofaliya s/o Late shri Chhuttan Lal Vs Smt Chameli Devi@ Atto Devi
Rajasthan High Court · (2017) 05 RAJ CK 0030
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts05 May 2017
Mohini W/o Sh Rajendra Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0029
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts05 May 2017
Sandeep Son of Shri Indraj Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0028
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts05 May 2017Dismissed
Smt. Kanchan Devi, wife of Shri Bhagwan Sahai Sharma Vs Pandit Shri Prem Vallabh Sharma alias Manohar
Rajasthan High Court · (2017) 05 RAJ CK 0027
Code of Civil Procedure, 1908, Section 96, Order 7Rule 7, Order 14Rule 2 - Appeal from original decree
High Courts05 May 2017Dismissed
The State of Rajasthan through the Secretary Vs Smt. Raju Devi W/o. Shri Ashok Kumar Jakhar,
Rajasthan High Court · (2017) 05 RAJ CK 0026
High Courts05 May 2017Dismissed
The State of Rajasthan Vs Vimlesh W/o. Shri Dinesh Chandra
Rajasthan High Court · (2017) 05 RAJ CK 0025
High Courts04 May 2017
Prahlad Vs The New India Insurance Company Ltd
Rajasthan High Court · (2017) 05 RAJ CK 0177
High Courts04 May 2017
Jethu Singh & ors. Vs Board of Revenue, Ajmer & ors.
Rajasthan High Court · (2017) 05 RAJ CK 0156
Code of Civil Procedure, 1908, Section 11 - Res Judicata
High Courts04 May 2017
M/S Lav Kush Textiles, E-227, MIA, Basni, Phase-II, Jodhpur Vs The Commissioner, Central Excise, Jaipur-II
Rajasthan High Court · (2017) 05 RAJ CK 0091
Cenvat Credit Rules, 2002, Rule 5
High Courts04 May 2017
Amar Chand Sani s/o Shri Bheru Lal Sani Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0024
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts04 May 2017
Amit S/o Bhuru (Bheru) by caste Saini Vs Tha State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0023
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol
High Courts04 May 2017Allowed
Guru Meharban Singh S/o Ramkishore Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0022
Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 325, Section 149, Section 354,
High Courts04 May 2017Allowed
Harish S/o Shri Ashok, B/c Jat Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0021
Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 341 - Puni
High Courts04 May 2017Allowed
Mahendra Singh S/o Shri Akhe Singh Ji Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0020
Indian Penal Code, 1860, Section 34, Section 323, Section 325, Section 341 - Acts done by several persons in furtherance of common intention - Punishme
High Courts04 May 2017Allowed
Neetu Harsh D/o Shri Vijay Kumar Harsh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0019
Constitution of India, Article 15 - Annulment or suspension of acts and resolutions of District and Regional CouncilsPersons With Disabilities (Equal Opportunities, Protection of Rights and Ful
High Courts04 May 2017Allowed
Pappu Singh @ Roop Singh S/o Sh. Val Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0018
Indian Penal Code, 1860, Section 34, Section 323, Section 342, Section 365 - Acts done by several persons in furtherance of common intention - Punishme
High Courts04 May 2017Dismissed
Rajasthan Art Emporium Vs D.C.I.T., Circle, Jodhpur
Rajasthan High Court · (2017) 05 RAJ CK 0017
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 271(1)(c), Sec