High Courts24 Apr 2017Allowed
Jaspat Singh S/o Dalpat Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0111
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 35 of 68
High Courts24 Apr 2017Allowed
Chunni Lal Bunkar S/o Narayan Lal Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0110
High Courts24 Apr 2017Allowed
Amar Singh Yadav S/o Lunaji Yadav Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0109
High Courts24 Apr 2017
Bhanwar Lal Gour S/o Sh. Prithvi Raj Gour Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0108
High Courts24 Apr 2017Allowed
Poona Vs Raj. Rajya Vidhyut Pra. Nigam Ltd. & Ors
Rajasthan High Court · (2017) 04 RAJ CK 0107
High Courts24 Apr 2017Allowed
Prem Kanwar W/o Late Dayal Singh Rathore Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0106
High Courts24 Apr 2017Allowed
Shiv Shankar Vyas S/o Himaatramji Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0105
High Courts21 Apr 2017
Moorti Mandir & Ors. Vs Ganga Ramji
Rajasthan High Court · (2017) 04 RAJ CK 0210
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts21 Apr 2017
Budha Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0164
Prevention of Corruption Act, 1988, Section 13, Section 7 - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official a
High Courts21 Apr 2017
Hawa Singh Beniwal & ors. Vs The State of Rajasthan & anr.
Rajasthan High Court · (2017) 04 RAJ CK 0153
Customs Act, 1962, Section 32 - Imported goods not to be unloaded unless mentioned in import manifest or import report.Code of Criminal Procedure, 1973, Section 397,
High Courts21 Apr 2017
Rajesh Sharma & Anr. Vs State of Rajasthan & Anr.
Rajasthan High Court · (2017) 04 RAJ CK 0148
Limitation Act, 1908, Section 14 -Code of Criminal Procedure, 1973, Section 482, Section 204 - Saving of inherent powers of High Court - Issues
High Courts21 Apr 2017
K.K. Mathur S/o Shri Ganesh Vallabh Mathur Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0140
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 437, Section 4
High Courts21 Apr 2017
AMAR SINGH S/O SHRI DEEP SINGHJI Vs STATE OF RAJASTHAN
Rajasthan High Court · (2017) 04 RAJ CK 0104
High Courts21 Apr 2017Disposed
Babu Lal S/o Nathu Ram Regar Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0103
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Apr 2017
Jitu @ Jitendra S/o Chhoga Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0102
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts21 Apr 2017Dismissed
Kanwar Lal Mali S/o Shri Bhanwar Lal Mali Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0101
High Courts21 Apr 2017
Mahendra Kumar Yadav S/o Satyveer Yadav Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0100
High Courts21 Apr 2017Dismissed
Satish Kumar Meena S/o Shri Lakhan Singh Meena Vs The District & Session Judge
Rajasthan High Court · (2017) 04 RAJ CK 0099
High Courts21 Apr 2017Allowed
Satya Narayan Suthar S/o Shri Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0098
High Courts20 Apr 2017
Ram Lal Vs Prem Bai
Rajasthan High Court · (2017) 04 RAJ CK 0220
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights