COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 47 of 68

High Courts27 Mar 2017

Thakra Ram S/o Tulsa Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0095

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

Read judgment

High Courts27 Mar 2017

Umakant @ Robin @ Uma Shanker S/o Shri Pyare Lal Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0094

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 397, Se

Read judgment

High Courts25 Mar 2017

The Oriental Insurance Company Ltd. Vs Rajya W/o Shri Devalal & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0193

Limitation Act, 1908, Section 5

Read judgment

High Courts25 Mar 2017

Jodhpur Vidyut Vitran Nigam Ltd Vs Sohan Lal

Rajasthan High Court · (2017) 03 RAJ CK 0163

Electricity Act, 2003, Section 135 - Theft of electricity

Read judgment

High Courts25 Mar 2017

Govind Kumhawat Vs Bodee Lal & Anr.

Rajasthan High Court · (2017) 03 RAJ CK 0162

provisions of Rent Control Act, 2001, Section 9, Section 21(4), Section 15(5)

Read judgment

High Courts25 Mar 2017

Dalla Ram Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0160

Read judgment

High Courts25 Mar 2017

State of Rajasthan Vs Chhittarlal & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0159

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 8, Section 15(c) - Punishment/or allowing premises, etc., to be used/or commission of an offence - Pr

Read judgment

High Courts25 Mar 2017

Babu Lal & Anr. Vs Pancha Ram & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0157

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

Read judgment

High Courts25 Mar 2017Dismissed

Dr. Megehndra Sharma, S/o Shri Mangilal Sharma Vs State of Rajasthan through its Additional Chief Secretary, Department of Science & Technology, Government of Rajasthan, & Anr.

Rajasthan High Court · (2017) 03 RAJ CK 0132

Rajasthan Service Rules, 1951, Rule 144A

Read judgment

High Courts25 Mar 2017

Ganesh Singh S/o Sh. Bhairu Singh Rawat Vs Director, Vardhaman Mahaveer Open University, Regional Centre, Ajmer & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0131

Industrial Disputes Act, 1947, Section 25F, Section 25G, Section 25F(a), Section 25F(b), Section 25H, Section

Read judgment

High Courts25 Mar 2017

TULCHA RAM Vs State of Rajasthan & ors

Rajasthan High Court · (2017) 03 RAJ CK 0124

Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 47 - Non-discrimination in Government employment

Read judgment

High Courts25 Mar 2017Disposed

Dalla Ram S/o Bhika Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0093

Rajasthan Panchayati Raj Rules, 1996, Rule 157(b)

Read judgment

High Courts25 Mar 2017

Dharmendra Joshi S/o Late Shri Vishanlal @ Vishnu Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0092

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailEvidence Act, 1872, Section 27 - How much of information

Read judgment

High Courts25 Mar 2017Dismissed

Gautam S/o Shri Udaji Patel Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0091

Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace

Read judgment

High Courts25 Mar 2017Allowed

Hukam Singh S/o Shri Vijay Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0090

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

Read judgment

High Courts25 Mar 2017Dismissed

Keshav Dev S/o Sh. Hargyan Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0089

Code of Criminal Procedure, 1973, Section 195(1)B2 - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence

Read judgment

High Courts25 Mar 2017Disposed