High Courts01 Dec 2017Dismissed
Manoj S/o Shri Patram B/c Jatav Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0007
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 4 of 68
High Courts01 Dec 2017Disposed
Nasir Khan S/o Sh. Shahak Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0006
High Courts01 Dec 2017Dismissed
Smt. Sugan Bai W/o Shri Bhikhamchandji Porwal Vs Smt. Manju W/o Late Hukam Singh Mehta
Rajasthan High Court · (2017) 12 RAJ CK 0005
Code of Civil Procedure, 1908, Order 14Rule 2 -Registration Act, 1908, Section 49 - ct of non-registration of documents required to be registered
High Courts01 Dec 2017Disposed
Surendra Singh S/o Prabhu Dayal Bochlya Vs The State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0004
High Courts01 Dec 2017Disposed
Ramlal Yogi S/o Shri Hajarilal Yogi Vs The State of Rajasthan
Rajasthan High Court · (2017) 12 RAJ CK 0001
High Courts30 Nov 2017Disposed
Asaman S/o Omprakash Vs State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0075
Code of Criminal Procedure, 1973, Section 482, Section 181(4) - Saving of inherent powers of High Court - Place of trial in case of certain offencesIndian Penal Code, 1860
High Courts30 Nov 2017Dismissed
Narayan Das S/o Shri Aasan Das Vs Shafi Mohd. S/o Shri Nena
Rajasthan High Court · (2017) 11 RAJ CK 0074
Code of Civil Procedure, 1908, Order 6Rule 17, Order 41Rule 27, Order 1Rule 8
High Courts30 Nov 2017Dismissed
State of Rajasthan Vs Rakesh Sharma S/o Shri Shanker Lal
Rajasthan High Court · (2017) 11 RAJ CK 0073
High Courts29 Nov 2017Dismissed
Jaspal Singh S/o Indar Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0009
Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 147,
High Courts29 Nov 2017Disposed
Gulam Kadar s/o Shri Noorsamand Vs State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0008
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420 - Punis
High Courts29 Nov 2017Disposed
Harsh Parihar S/o Shri Rakesh Parihar Vs The State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0007
Indian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt
High Courts29 Nov 2017Dismissed
Krishna Kumar Vs Riico And Ors
Rajasthan High Court · (2017) 11 RAJ CK 0006
Code of Civil Procedure, 1908, Order 1Rule 10, Section 151, Order 47Rule 1, Order 1Rule 10(2) - Saving of Inherent po
High Courts29 Nov 2017Disposed
Smt. Pooja Saxena D/o Late Shri Vijay Prakash Saxsena Vs Vivek Mathur S/o Shri Umesh Chand Mathur
Rajasthan High Court · (2017) 11 RAJ CK 0005
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and
High Courts28 Nov 2017Dismissed
Gopal Ram S/o Late Chiman Lal Vs State of Rajasthan to Be Served Through Secretary
Rajasthan High Court · (2017) 11 RAJ CK 0004
High Courts28 Nov 2017Disposed
Jiwan Singh S/o Shri Sher Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0003
High Courts28 Nov 2017Disposed
Nitesh s/o Shri Anil Vs The Rajasthan University of Health Sciences
Rajasthan High Court · (2017) 11 RAJ CK 0002
High Courts27 Nov 2017Dismissed
Navlakhi Devi Rathi Wife of Shri Mohanlal Rathi Vs The Divisional Commissioner
Rajasthan High Court · (2017) 11 RAJ CK 0072
High Courts27 Nov 2017Disposed
Samudra Singh Bhati S/o Shri Bhanwar Singh Bhati Vs The State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0071
Negotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable
High Courts27 Nov 2017Disposed
Mehboob Khan & Ors Vs State & Anr
Rajasthan High Court · (2017) 11 RAJ CK 0001
Indian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trust
High Courts25 Nov 2017Dismissed
Radheshyam S/o Madanlal, B/c Kharwal Vs State of Rajasthan
Rajasthan High Court · (2017) 11 RAJ CK 0070
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio