High Courts22 Mar 2017
Yogesh Singh Rathore S/o Karni Singh Rathore Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0055
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 50 of 68
High Courts21 Mar 2017
Vikash Pawariya & Anr Vs The State of Rajasthan & Anr
Rajasthan High Court · (2017) 03 RAJ CK 0191
Constitution of India, Article 226 -Rajasthan Economics and Statistical Service Rules, 1958, Rule 13
High Courts21 Mar 2017
Vimla Bai Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0188
Rajasthan Educational Service Rules, 1970, Rule 19, Rule 20
High Courts21 Mar 2017
Pramod Yadav Vs Ramveer Singh & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0186
Rajasthan Panchayat Act, 1994, Section 19
High Courts21 Mar 2017
Nidhi Sharma Vs Hanuman Sahai Sharma
Rajasthan High Court · (2017) 03 RAJ CK 0178
Rajasthan Rent Control Act, 2001, Section 9, Section 21(4), Section 15(5)
High Courts21 Mar 2017
Saneef Khan Vs The Additional District Collector, Jhunjhunu & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0170
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
High Courts21 Mar 2017
Bhagwana Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0168
Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for m
High Courts21 Mar 2017
AnarDei Vs Sube Singh & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0151
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 106, Section 114 (e) -
High Courts21 Mar 2017
Anil Sharma Vs Satya Narayan & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0150
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts21 Mar 2017Allowed
State Of Rajasthan Through Superintendent S.M.S. Hospital, Jaipur (Rajasthan) Vs Shri Vishnu Dutt Sharma Son of Shri Jagdish Prasad Sharma, & Anr.
Rajasthan High Court · (2017) 03 RAJ CK 0145
High Courts21 Mar 2017Dismissed
C.I.T. Jaipur Vs M/S Vijai Industries
Rajasthan High Court · (2017) 03 RAJ CK 0126
Income Tax Act, 1961, Section 268A(1), Section 268A(1), Section 268A(1), Section 268A(1)
High Courts21 Mar 2017Dismissed
Principal Commissioner of Income Tax, Jaipur-2, Jaipur Vs M/s Rajasthan State Beverages Corpn. Ltd.,
Rajasthan High Court · (2017) 03 RAJ CK 0125
Income Tax Act, 1961, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 143(2), Sectio
High Courts21 Mar 2017Dismissed
Arun Kumar Sharma & Ors Vs State (Panchayati Raj Dep ) & Ors
Rajasthan High Court · (2017) 03 RAJ CK 0065
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Mar 2017Dismissed
Ashok Kumar Dhakar S/o Late Shri Badri Prasad Dhakar Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0064
High Courts21 Mar 2017Disposed
Ravi Shanker Sharma S/o Late Shri Vijay Shanker Vs Arya Samaj, Kishanpole
Rajasthan High Court · (2017) 03 RAJ CK 0060
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts21 Mar 2017Dismissed
Roshan Lal Verma S/o Shri Prabhu Ram Verma Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0058
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Mar 2017
Smt. Laxmi W/o. Mohan Ram & Ors. Vs Board of Revenue for Rajasthan & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0167
Evidence Act, 1872, Section 65 -Rajasthan Tenancy Act, 1955, Section 88, Section 89, Section 188, Section 230, Section 92A
High Courts20 Mar 2017
Kamlesh Kumar Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0161
High Courts20 Mar 2017
Ganshyam Vs State
Rajasthan High Court · (2017) 03 RAJ CK 0054
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
High Courts20 Mar 2017
Jogendra Kumar S/o Prem Kumar Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0053
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec