COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 39 of 68

High Courts12 Apr 2017

Firm Rajasthan Glass House Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0144

Land Acquisition Act, 1894, Section 4, Section 6, Section 48 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for

High Courts12 Apr 2017

Bhagwati Lal @ Pappu S/o Ashok Kumar Kalal Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0062

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 379 - Punishment for th

High Courts12 Apr 2017

Bheemsain S/o Sh Omprakash Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0061

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

High Courts12 Apr 2017

Brijesh Kumar S/o Shri Narayan Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0060

High Courts12 Apr 2017

Chandra Prakash S/o Onkar Soni Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0059

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 Courts12 Apr 2017

Kedar Prasad Meena S/o Shri Badri Narayan Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0058

High Courts12 Apr 2017

Javed Iqbal S/o Shri Akhlakh Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

High Courts12 Apr 2017

Lal Chand S/o shri Rambhu Prasad Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0056

High Courts12 Apr 2017Allowed

Manju Devi W/o Madan Lal Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0055

Indian Penal Code, 1860, Section 323, Section 342, Section 427, Section 365, Section 143, Section 384,

High Courts12 Apr 2017

Manoj Rao S/o Shri Bhanwar Lalji Rao Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0054

High Courts12 Apr 2017

Narendra Kumar s/o shri Kachru Lalji Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0053

High Courts12 Apr 2017

State of Rajasthan Vs Arjun Ram S/o Buxsa Ram Jat

Rajasthan High Court · (2017) 04 RAJ CK 0052

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

High Courts12 Apr 2017Allowed

The Union of India Vs Duli Chand S/o Shri Mani Ram

Rajasthan High Court · (2017) 04 RAJ CK 0051

High Courts11 Apr 2017

Chandrika Bagarhatta Vs Dr. Navindra Pathak

Rajasthan High Court · (2017) 04 RAJ CK 0215

Hindu Marriage Act, 1955, Section 13 - Divorce

High Courts11 Apr 2017

Om Prakash Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0203

High Courts11 Apr 2017

Omprakash Ojha And Ors Vs State

Rajasthan High Court · (2017) 04 RAJ CK 0202

High Courts11 Apr 2017

Kishna Ram Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0194

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers

High Courts11 Apr 2017

Smt. Vinita Vs Himanshu

Rajasthan High Court · (2017) 04 RAJ CK 0156

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 19, Section 13,

High Courts11 Apr 2017

Deepak S/o Sh. Omprakash Gaur Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0050

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A, Secti

High Courts11 Apr 2017Dismissed

Desaldan S/o Shri Virdhdan Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0049