COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 53 of 68

High Courts07 Mar 2017Allowed

Purkha Ram @ Pukh Raj S/o Gordhan Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0031

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, S

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High Courts07 Mar 2017Disposed

Rais Khan s/o Shri Abdul Waheed Vs Devendra Mohan Bhola S/o Purushottam Bhola

Rajasthan High Court · (2017) 03 RAJ CK 0030

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High Courts06 Mar 2017

Ambuja Cement Limited & Ors Vs Babu Lal Mali & Ors

Rajasthan High Court · (2017) 03 RAJ CK 0166

Industrial Disputes Act, 1947, Section 10, Section 33C(2) - Reference of disputes to Boards, Courts or Tribunals - Recovery of money due from an employer

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High Courts06 Mar 2017

Altaf Hussain son of Shri Mohammed Swaleh Vs High Court of Judicature for Rajasthan at Jodhpur and Others

Rajasthan High Court · (2017) 03 RAJ CK 0153

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Mar 2017

Vikas Garg Vs Govind Naraian Agrawal & ors

Rajasthan High Court · (2017) 03 RAJ CK 0133

Code of Civil Procedure, 1908, Order 7 Rule 11 -Rajasthan Agricultural Produce Markets Act, 1961, Section 31, Section 16, Section 31(2)

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High Courts06 Mar 2017Dismissed

Commissioner of Income Tax (Exemptions), Jaipur Vs M/S Advent Age Education Foundation,, 1-C, Madhuban

Rajasthan High Court · (2017) 03 RAJ CK 0027

Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A - Appeal to High Court

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High Courts06 Mar 2017

Sajjan Kumar S/o Shri Mani Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0024

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High Courts06 Mar 2017Dismissed

State of Rajasthan Vs Mukesh Kumar s/o Shri Om Prakash Soni

Rajasthan High Court · (2017) 03 RAJ CK 0023

Indian Penal Code, 1860, Section 498A, Section 406 -Rajasthan Police Subordinate Services Rules, 1989, - Rule 15, Rule 13

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High Courts06 Mar 2017Allowed

The Chairman cum Managing Director Vs Sohan Lal Rajpurohit s/o Shri Mohan Lal Rajpurohit

Rajasthan High Court · (2017) 03 RAJ CK 0020

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High Courts03 Mar 2017Dismissed

RADHEY SHYAM SON OF KALYAN MAL & ORS. Vs AKSHAY KUMAR JAIN

Rajasthan High Court · (2017) 03 RAJ CK 0184

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts03 Mar 2017

Rajender Singh Solanki & Ors Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0181

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts03 Mar 2017

Seema Agarwal Vs State Bank Of Bikaner And Jaipur & ors.

Rajasthan High Court · (2017) 03 RAJ CK 0177

Code of Civil Procedure, 1908, Section 100, Order 41Rule 17 - Second appeal

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High Courts03 Mar 2017

Ramvati Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0137

Code of Criminal Procedure, 1973, Section 372, Section 378(3), Section 2(wa) - No appeal to lie unless otherwise provided - Appeal in case of acquittal - Definitions

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High Courts03 Mar 2017Allowed

BHAGWANARAM Vs STATE

Rajasthan High Court · (2017) 03 RAJ CK 0028

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S

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High Courts03 Mar 2017Allowed

Sunil Vishnoi S/o Sh. Rameshwarlal Vishnoi, Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0021

Code of Criminal Procedure, 1973, Section 439, Section 161 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by policeIndian Pen

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High Courts03 Mar 2017Dismissed

Uday Bhanu Maheshwari S/o Shri Babu Lal Maheshwari Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 03 RAJ CK 0019

Code of Criminal Procedure, 1973, Section 57, Section 439, Section 173(8), Section 167 - Person arrested not to be detained more than twenty-four hours

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High Courts02 Mar 2017Allowed

NARENDRA KUMAR RAO ALIAS PARSIYA Vs STATE OF RAJASTHAN

Rajasthan High Court · (2017) 03 RAJ CK 0175

Code of Criminal Procedure, 1973, Section 313, Section 54A, Section 437A - Power to examine the accused - Identification of person arrestedIndian Pen

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High Courts02 Mar 2017

Bajrang Lal Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0165

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts02 Mar 2017

Ravi Das S/o Lala Ram Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 03 RAJ CK 0018

Indian Penal Code, 1860, Section 323, Section 451, Section 354, Section 143, Section 341 - Punishment for voluntarily causing hur

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High Courts02 Mar 2017Allowed

Suganlal @ Sanju S/o Shri Sawaroopram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0017

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol

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