COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 45 of 68

High Courts03 Apr 2017Allowed

Suresh Chandra Kanasia S/o Prahalad Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0001

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

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High Courts31 Mar 2017

Rajesh Sharma @ Raju Pandit Vs State of Rajasthan through Chief Secretary

Rajasthan High Court · (2017) 03 RAJ CK 0140

Constitution of India, Article 14, Article 254(2), Article 246(2), Article 255(c) - Appointment of Commission to inquire into and report on the adminis

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High Courts31 Mar 2017Dismissed

State of Rajasthan Vs Jaswant Singh S/o Teja Tam

Rajasthan High Court · (2017) 03 RAJ CK 0120

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 120B, Section 302,

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High Courts31 Mar 2017Dismissed

State of Rajasthan Vs Ram Prasad S/o Raju Gurjar

Rajasthan High Court · (2017) 03 RAJ CK 0119

Code of Criminal Procedure, 1973, Section 378(iii), Section 378(i) - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860,

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High Courts31 Mar 2017

Manjeet Singh Vs Ranjeet Singh

Rajasthan High Court · (2017) 03 RAJ CK 0001

Code of Criminal Procedure, 1973, Section 313, Section 311, Section 374, Section 378 - Power to examine the accused - Power to summon material witness

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High Courts30 Mar 2017

Mithlesh S/o Manohar Lal Vs State of Rajasthan & anr

Rajasthan High Court · (2017) 03 RAJ CK 0147

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142

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High Courts30 Mar 2017

National Insurance Co. Ltd Vs Motor Accident Claims Tribunal, Ajmer Thro his Presiding Officer and others

Rajasthan High Court · (2017) 03 RAJ CK 0144

Motor Vehicles Act, 1988, Section 174, Section 174 - Recovery of money from insurer as arrear of land revenue

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High Courts30 Mar 2017

Gafur Khan & Ors. Vs Ramjan Khan & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0139

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

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High Courts30 Mar 2017

M/s Kanchan Jyoti Agro Industries Jaipur Vs Rajasthan Co-operative

Rajasthan High Court · (2017) 03 RAJ CK 0130

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High Courts30 Mar 2017Dismissed

Barkatullah Khan S/o Shri Abdul Khalik Khan Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0118

Rajasthan Civil Service Pension Rules, 1996, Rule 53(1)

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High Courts30 Mar 2017Disposed

Datar Singh S/o Shri Ram Kumar Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0117

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

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High Courts30 Mar 2017

Hakam Singh S/o Harnek Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0116

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 313, Section 437A - Examination of witnesses by police - Power to examine the acc

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High Courts30 Mar 2017

Laxman Panwar S/O Late Shri. Poosaram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0115

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

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High Courts30 Mar 2017Dismissed

Rajpal Kaur W/o Shri Laxman Singh Vs The State of Rajasthan & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0114

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High Courts30 Mar 2017Allowed

Ramjeevan @ Pappu S/o Shri Mugla Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0113

Code of Criminal Procedure, 1973, Section 439, Section 151, Section 164, Section 107 - Special powers of High Court or Court of Session regarding bail

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High Courts30 Mar 2017Dismissed

Sanjay Kumar Changra Vs Union of India & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0112

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts30 Mar 2017Allowed

Satpal S/o Sh. Sahab Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0111

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S

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High Courts30 Mar 2017Allowed