High Courts04 Apr 2017
Bhanu Prakash Barot Vs Jodhpur Vidhyut Vitran Nigam Limited & ors.
Rajasthan High Court · (2017) 04 RAJ CK 0165
Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 325, Section 149, Section 427,
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 43 of 68
High Courts04 Apr 2017
Budhmal Vs The Additional District Collector & ors.
Rajasthan High Court · (2017) 04 RAJ CK 0163
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRajasthan Panchayats Raj Act, 1994, Section 97
High Courts04 Apr 2017
Arvind Chatur & Ors. Vs Laxmi Mehta & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0159
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Hindu Succession Act, 1956, Section 8 - General rules of succ
High Courts04 Apr 2017
Avdesh & Ors. Vs Chandu Lal & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0157
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 Courts04 Apr 2017
Baga Ram Vs The State of Rajasthan & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0154
Code of Criminal Procedure, 1973, Section 197, Section 197, Section 200, Section 200, Section 202, Section 202
High Courts04 Apr 2017
Aarif S/o Mohd Ismail Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0021
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 Courts04 Apr 2017Disposed
Atul Singh Rathore S/o Shri Ramkumar Singh Rathore Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0020
High Courts04 Apr 2017Disposed
Jalday Karmchari Sangh Kota Circle Kota Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0019
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 Apr 2017Dismissed
Kailash Dan S/o Shri Meghudan Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0018
High Courts04 Apr 2017Dismissed
Madan Singh Nathawat S/o Shri Bahadur Singh Nathawat Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0017
High Courts04 Apr 2017Dismissed
Methi Devi W/o Late Dallaram Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0016
Evidence Act, 1872, Section 30, Section 27 - Consideration of proved confession affecting person making it and others jointly under-trial for same offence - How much of information received from
High Courts04 Apr 2017
Manohar Lal Jaga Son of Shri Liladhar Jaga Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0015
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 Apr 2017
Pappu Ram S/o Sawa Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0014
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 Courts04 Apr 2017
Prakash S/o Anand Kriplani Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0013
Indian Penal Code, 1860, Section 306, Section 309 - Abetment of Suidde - Attempt to commit suicide
High Courts04 Apr 2017
Rajesh Kumar Yadav S/o Shri Bhawani Shanker Yadav Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0012
Rajasthan Educational Service Rules, 1970, Rule 38
High Courts04 Apr 2017
Raju Nath S/o Shri Chetan Nath Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0011
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia
High Courts04 Apr 2017Dismissed
Shiv Kumar S/o Shri Bhudev Shandilya Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0010
High Courts04 Apr 2017
Smt. Anita Bansal W/o Shri Bal Kishan Bansal Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0009
High Courts04 Apr 2017Dismissed
Smt. Saraswati Beregama W/o Shri Nathu Lal Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0008
High Courts04 Apr 2017Allowed
Subhash Chand Yadav S/o Shri Ramnarain Vs The Union of India
Rajasthan High Court · (2017) 04 RAJ CK 0007
Constitution of India, Article 226 - Power of High Courts to Issue certain writs