High Courts26 Apr 2017
Indian Red Cross Society, Jaipur Vs Shri Abdul Rab son of Shri Abdul Latif
Rajasthan High Court · (2017) 04 RAJ CK 0125
Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmen
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 34 of 68
High Courts26 Apr 2017Dismissed
Ishwar Singh Singh S/o Shri Om Prakash Kanojiya Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0124
High Courts26 Apr 2017
Jakir Hussain S/o Mohammad Hussain Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0123
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts26 Apr 2017Allowed
Jamna Lal Lohar S/o Shri B.L.Lohar Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0122
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 18, Rule 16(9)
High Courts26 Apr 2017Disposed
Kishori S/o Shri Sona Ram B/c Koli Vs Smt Kiran W/o Suresh Chand B/c Vaishya
Rajasthan High Court · (2017) 04 RAJ CK 0119
High Courts26 Apr 2017
Ameda Ram S/o Kana Ram Vs State of Rajasthan Through Public Prosecutor
Rajasthan High Court · (2017) 04 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 224, S
High Courts26 Apr 2017Allowed
Gamer Lal S/o Shri Moda, B/c Meena Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 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 34, Sec
High Courts26 Apr 2017Dismissed
Hanuman S/o Raghunath Vs Shrikishan
Rajasthan High Court · (2017) 04 RAJ CK 0115
High Courts25 Apr 2017
Rajasthan State Road Transport Corporation & Ors Vs Omprakash Sunar
Rajasthan High Court · (2017) 04 RAJ CK 0221
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts25 Apr 2017
Mojiram Meena & Anr Vs Mukesh Kumar & Ors
Rajasthan High Court · (2017) 04 RAJ CK 0195
Code of Civil Procedure, 1908, Order 7Rule 1 -Rajasthan General Clauses Act, 1955, Section 4, Section 10, Section 11 -Rajasthan Panchayati Raj Election Rules, 1994, Rule 80
High Courts25 Apr 2017
Union of India & Ors. Vs Gulshan Raj Verma
Rajasthan High Court · (2017) 04 RAJ CK 0174
Constitution of India, Article 225, Article 225 - Jurisdiction of existing High Courts - Jurisdiction of existing High CourtsAir Force Rules, 1969, Ru
High Courts25 Apr 2017
Kamlesh Sankhla Vs Dr. Neelima Gehlot
Rajasthan High Court · (2017) 04 RAJ CK 0173
Hindu Marriage Act, 1955, Section 13 - Divorce
High Courts25 Apr 2017Dismissed
Dinesh Chand Sharma Son of Shri Jugal Kishore Sharma Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0113
High Courts25 Apr 2017Allowed
Pawan Kumar S/o Shri Kishtoor Chand Jain Vs Smt. Kaushlya Devi W/o Late Shri Ramlal Agarwal
Rajasthan High Court · (2017) 04 RAJ CK 0112
Rajasthan Rent Control Act, 2001, Section 9, Section 21(4), Section 15(5)
High Courts24 Apr 2017
Suo Motu Vs State Of Raj And Ors
Rajasthan High Court · (2017) 04 RAJ CK 0240
Prevention of Corruption Act, 1988, Section 19 - Previous sanction necessary for prosecution
High Courts24 Apr 2017
SHANTI & Ors. Vs Jagdish & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0235
Code of Civil Procedure, 1908, Section 10 - Stay of suitLimitation Act, 1908, Section 5
High Courts24 Apr 2017
Sonana Khetlaji Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0233
Constitution of India, Article 14, Article 141, Article 1, Article 2 -BSNL CDA Rules, 2006, - Rule 36, Rule 4(1)(a)
High Courts24 Apr 2017
M.R.S. Shri Krishna Pranami Jan Kalyan Shikshan Sansthan Vs National Council for Teacher Education & anr.
Rajasthan High Court · (2017) 04 RAJ CK 0193
National Council for Teachers Education Act, 1993, Section 18 - Appeals
High Courts24 Apr 2017
Narottam Lal s/o Shri Dava Ram Vs State of Rajasthan & anr.
Rajasthan High Court · (2017) 04 RAJ CK 0147
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts24 Apr 2017
Chand Mal S/o Shankar Lalji Jat Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0114
Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302, Section 323, Section 148,