COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 48 of 68

High Courts25 Mar 2017Disposed

Nand Kishore Chhaparwal S/o Shri Ram Chandra Chhaparwal,, Vs Asan Das Limani S/o Shri Wali Ram Sindhi

Rajasthan High Court · (2017) 03 RAJ CK 0084

Constitution of India, Article 227 -Rent Control Act, 1947, - Section 6, Section 9(i), Section 9(J)

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High Courts25 Mar 2017

Rajkumar @ Dinesh Vs Uoi

Rajasthan High Court · (2017) 03 RAJ CK 0083

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bail

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High Courts25 Mar 2017Allowed

Sanjay @ Sonu Meena S/o Shriu Vijay Lal Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0082

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

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High Courts25 Mar 2017Dismissed

The State of Rajasthan Vs Manoj Kumar Purohit S/o Late Shri Krishan Kumar Purohit

Rajasthan High Court · (2017) 03 RAJ CK 0081

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High Courts25 Mar 2017

Vikram Singh Ashia S/o Shri Bhawani Singh Ashia Vs Rajasthan Public Service Commission

Rajasthan High Court · (2017) 03 RAJ CK 0080

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High Courts24 Mar 2017

United India Insurance Co. Ltd. Vs Gaurav Kachwaha & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0192

Code of Civil Procedure, 1908, Section 114, Order 47Rule 1 - ReviewLimitation Act, 1908, Section 5

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High Courts24 Mar 2017

Pradeep Singh Bhadoria Vs The State of Rajasthan & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0187

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High Courts24 Mar 2017

Ramesh Chandra Faujdar Vs Union of India & anr.

Rajasthan High Court · (2017) 03 RAJ CK 0174

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High Courts24 Mar 2017

Annu Khandelwal & Ors. Vs Abhay Kumar Dagda & Anr.

Rajasthan High Court · (2017) 03 RAJ CK 0149

Arbitration and Conciliation Act, 1996, Section 11 - Appointment of arbitrators

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High Courts24 Mar 2017

Shanker Lal Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0138

Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872,

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High Courts24 Mar 2017

Bheru Lal S/o Hema Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0079

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High Courts24 Mar 2017Disposed

Chhagan Lal Sharma S/o Joru Ram Sharma Vs The Director, Elementary Education

Rajasthan High Court · (2017) 03 RAJ CK 0078

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High Courts24 Mar 2017Disposed

Govind Giri S/o Shri Shivgiri Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0077

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High Courts24 Mar 2017Dismissed

Manohar Ram S/o Shri Kastura Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0076

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High Courts24 Mar 2017Disposed

Manoj Kumar Joshi S/o Dal Chand Joshi Vs The Director, Elementary Education

Rajasthan High Court · (2017) 03 RAJ CK 0075

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High Courts24 Mar 2017Allowed

Smt Sunita Sharma w/o Shri Pravin Kumar Sharma Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0073

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High Courts23 Mar 2017

Tarachand Kumawat Vs Shri Digambar Jain Bada Mandir

Rajasthan High Court · (2017) 03 RAJ CK 0194

Rajasthan Rent Control Act, 2001, Section 9, Section 19(6)

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High Courts23 Mar 2017

Ranjeet Modi Vs Principal Secretary & ors.

Rajasthan High Court · (2017) 03 RAJ CK 0172

Constitution of India, Article 136, Article 32, Article 142 - Special leave to appeal by the Supreme Court - Remedies for enforcement of rights conferred by this Part - Enf

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High Courts23 Mar 2017

Deepak Vs Smt Kaushalya Devi & Anr.

Rajasthan High Court · (2017) 03 RAJ CK 0158

Code of Civil Procedure, 1908, Order 1Rule 10

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High Courts23 Mar 2017

Raja Chaudhary Vs Narendra Lohar

Rajasthan High Court · (2017) 03 RAJ CK 0148

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountLimitation Act, 1963, Section 5 - Extension of prescr

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