COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 5 of 68

High Courts24 Nov 2017Dismissed

Srikant Processors Pvt. Ltd. & Ors. Vs State of Rajasthan & Anr.

Rajasthan High Court · (2017) 11 RAJ CK 0077

Code of Criminal Procedure, 1973, Section 482, Section 91 - Saving of inherent powers of High Court - Summons to produce document or other thingNegotiable Instruments Act,

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High Courts24 Nov 2017Allowed

Sachin @ Teekla S/o Veerdaram Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0068

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionScheduled Castes and Scheduled Tri

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High Courts24 Nov 2017Allowed

Smt Kiran W/o Shri Kishan Singh Vs Kishan Singh S/o Shri Jagmal Singh

Rajasthan High Court · (2017) 11 RAJ CK 0066

Indian Penal Code, 1860, Section 498A, Section 498A, Section 323, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty

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High Courts23 Nov 2017Disposed

Hari Singh Son of Shri Gyarsi Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0069

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High Courts23 Nov 2017Disposed

Santosh Kumar Sharma S/o Late Shri Atar Singh Sharma Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0067

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High Courts22 Nov 2017Disposed

Chopa Ram S/o Shri Mana Ram Vs State Of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0065

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 16, Rule 13(2)

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High Courts22 Nov 2017Dismissed

Shri Bhan Singh S/o Kok Singh Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 11 RAJ CK 0064

Indian Penal Code, 1860, Section 147, Section 323, Section 342 - Punishment for rioting - Punishment for voluntarily causing hurt - Punishment for wrongful confinement

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High Courts22 Nov 2017Disposed

Sohan Lal s/o. Mangilal Vs The State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0063

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High Courts22 Nov 2017Disposed

Sumer Singh Bhati S/o Sh. Ummed Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0062

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High Courts21 Nov 2017Dismissed

Dayanand s/o Shri Rampratap Ji Tilawat Vaishnav Vs The State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0061

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 427, Section 448 - Mischie

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High Courts21 Nov 2017Disposed

Pramsukh S/o Shri Devkishan Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0060

Indian Penal Code, 1860, Sections 302

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High Courts21 Nov 2017Dismissed

Rajendra Kumar S/o Late Sh. Dhanraj Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0059

Code of Criminal Procedure, 1973, Section 482, Section 397(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revisionIndian Penal Co

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High Courts21 Nov 2017Dismissed

Smt. Radha W/o Late Shri Dhanji Damore Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0058

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts20 Nov 2017Dismissed

Achlaram S/o Ashuram Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 324, Section 447, Sec

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High Courts20 Nov 2017Dismissed

M/s Nirma Limited Having Registered Vs Ranjeet Prakash Singh S/o Shri Moti Lal

Rajasthan High Court · (2017) 11 RAJ CK 0056

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal

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High Courts20 Nov 2017

Yogesh Kumar Son of Shri Tola Ram Vs Chandra Shekar S/o Prakash Bihari

Rajasthan High Court · (2017) 11 RAJ CK 0055

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 397(1) - Calling for records to exercise powers of revision - High Courts powers of revision - Calling

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High Courts18 Nov 2017

Madan Singh S/o Sh. Dina Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0054

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts17 Nov 2017Disposed