High Courts28 Mar 2017
Kailash Chand Meena Vs Suresh Yadav & Ors
Rajasthan High Court · (2017) 03 RAJ CK 0196
Code of Civil Procedure, 1908, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 173, Section 173 - AppealsLi
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 46 of 68
High Courts28 Mar 2017Dismissed
Shanti Lal Joshi S/o Shri Brijlal Shrimali Vs Lalit Sharma S/o Shri Madan Lal Sharma
Rajasthan High Court · (2017) 03 RAJ CK 0146
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts28 Mar 2017
Nand Lal S/o Shri Ramkishan Vs Rajendra Kumar S/o Shri Khetaram, & Antr.
Rajasthan High Court · (2017) 03 RAJ CK 0141
Code of Criminal Procedure, 1973, Section 397, Section 401 -Negotiable Instrument Act, 1981, Section 138
High Courts28 Mar 2017Disposed
Dilip Joshi S/o Shri Ganesh Lal Joshi Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0107
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts28 Mar 2017
Khinv Singh S/o Bheru Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0106
High Courts28 Mar 2017
Mahendra Kumar S/o Sh. Dulichand, Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0105
High Courts28 Mar 2017Dismissed
Mehbob Ali Son of Shri Lal Mohammad Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0104
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts28 Mar 2017Dismissed
Manoj @ Raju s/O Shri Ram Swaroop Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0103
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A,
High Courts28 Mar 2017Allowed
Phool Singh S/o Shri Mangla Ram Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) 03 RAJ CK 0102
High Courts28 Mar 2017Allowed
Sher Singh S/o Sh. Bhoor Singh Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) 03 RAJ CK 0101
High Courts28 Mar 2017Dismissed
Shyopatram S/o Shri Mansaram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0100
High Courts28 Mar 2017Allowed
Sonu @ Sonaram Vs State
Rajasthan High Court · (2017) 03 RAJ CK 0099
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 Courts28 Mar 2017Allowed
Vishnu Das S/o Laxman Das Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) 03 RAJ CK 0098
High Courts27 Mar 2017Disposed
Jasu Singh S/o Bheru Singh Vs Union of India through the Secretary & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0198
National Highways Act, 1956, Section 3G - Determination of amount payable as compensationRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2
High Courts27 Mar 2017
Vinod Kanwar Rathore Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0190
High Courts27 Mar 2017
Ram Charan Nayak Vs Ajmer Vidhyut Vitran Nigam Limited
Rajasthan High Court · (2017) 03 RAJ CK 0179
Code of Criminal Procedure, 1973, Section 206, Section 260 - Special summons in cases of petty offence - Power to try summarilyIndian Penal Code, 1860,
High Courts27 Mar 2017Dismissed
State of Rajasthan Vs Deen Dayal S/o Pusa Ram
Rajasthan High Court · (2017) 03 RAJ CK 0108
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts27 Mar 2017Allowed
Rampratap S/o Momanram Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0097
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts27 Mar 2017Allowed
Suja Ram S/o Meva Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0096
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