High Courts04 May 2017Allowed
Union of India Vs Dhanna Ram S/o Sh. Heera Ram
Rajasthan High Court · (2017) 05 RAJ CK 0016
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 32 of 68
High Courts04 May 2017
Vikram Singh S/o Shri Nirbhay Singh Anjna Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0015
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S
High Courts03 May 2017
Sultan Ram Vs The Board of Revenue
Rajasthan High Court · (2017) 05 RAJ CK 0196
Rajasthan Tenancy Act, 1955, Section 251-A
High Courts03 May 2017
Kalu Lal Vs The State of Rajasthan & ors.
Rajasthan High Court · (2017) 05 RAJ CK 0182
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts03 May 2017
G.L. Jaiman S/o Shri Radheyshyam Jaiman, & Antr. Vs Maharaja Ganga Singh University through its Registrar, & Ors.
Rajasthan High Court · (2017) 05 RAJ CK 0169
University of Bikaner Act, 2003, Section 48, Section 20(k) -Maharshi Dayanand Saraswati University Act, 1987, Section 22(1)(2)(3) -Maharshi Dayanand Saraswati University Rules, 1987, Rule 32(1), Rule 22(2)
High Courts03 May 2017Disposed
Akshay Kumar Surana, son of Shri Prakash Chand Surana Vs Union of India
Rajasthan High Court · (2017) 05 RAJ CK 0014
High Courts03 May 2017
Kailash S/o Soor Singh Mama Bhil Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0011
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 392 - Punishment for ro
High Courts03 May 2017
Kalu Ram S/o Shri Birbal Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0010
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts03 May 2017
Gurvinder Singh S/o Kewal Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0001
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts02 May 2017
Jalaram Vs Legal Representatives of Shri Joraram & Ors
Rajasthan High Court · (2017) 05 RAJ CK 0185
Code of Civil Procedure, 1908, Section 151, Section 104, Order 39Rule 1, Order 39Rule 2, Order 43Rul
High Courts02 May 2017
Ghanshyam Son Vs Kajodmal & Ors.
Rajasthan High Court · (2017) 05 RAJ CK 0184
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 Courts02 May 2017Disposed
Commissioner of Income Tax, Udaipur Vs Ms. Hindustan Zinc Limited
Rajasthan High Court · (2017) 05 RAJ CK 0013
Income Tax Act, 1961, Section 37(5), Section 37(5), Section 37(5), Section 37(5), Section 37(3), Section 37(3)
High Courts02 May 2017
Azam Khan S/o Evaz Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0012
Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod
High Courts02 May 2017Dismissed
Prema Ram @ Premsukh S/o Shri Ramjiram Vs Union of India Through Special Public Prosecutor CBI
Rajasthan High Court · (2017) 05 RAJ CK 0009
Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 324, Section 307, Section 323,
High Courts02 May 2017Dismissed
Prema Ram @ Premsukh S/o Shri Ramjiram Vs Union of India
Rajasthan High Court · (2017) 05 RAJ CK 0008
Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 324, Section 307, Section 323,
High Courts02 May 2017Allowed
The State of Rajasthan Vs Maga Ram S/o Sh. Thakra Ram
Rajasthan High Court · (2017) 05 RAJ CK 0007
Rajasthan Panchayati Raj Rules, 1996, Rule 266(3)
High Courts01 May 2017Allowed
Gopal Singh Alias Gopi Ram son of Shri Baluram Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0189
Code of Criminal Procedure, 1973, Section 313, Section 320, Section 374 - Power to examine the accused - Compounding of offences - Appeals from convictions
High Courts01 May 2017Dismissed
Smt. Kalli Meena Vs Rekha Devi Dhanka
Rajasthan High Court · (2017) 05 RAJ CK 0188
Code of Civil Procedure, 1908, Order 7Rule 11 -Rajasthan Panchayati Raj Election Rules, 1994, Rule 81, Rule 81(1)
High Courts01 May 2017Allowed
Om Prakash Mutha s/o Shri Himmatmal Mutha Vs State of Rajasthan through Finance Secretary
Rajasthan High Court · (2017) 05 RAJ CK 0187
High Courts01 May 2017Dismissed
Anju Singh W/o Shri Shiv Singh Vs Gauri W/o Shri Naresh
Rajasthan High Court · (2017) 05 RAJ CK 0186
Rajasthan Panchayati Raj Election Rules, 1994, Rule 81, Rule 81(1) -Rajasthan Panchayati Raj Act, 1994, Section 43