COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 58 of 68

High Courts14 Feb 2017Dismissed

Smt Urmila d/o Shri Jagan Lal Vs Hari Mohan S/o Shri Sri Narayan

Rajasthan High Court · (2017) 02 RAJ CK 0062

Dowry Prohibition Act, 1961, Section 3(1), Section 3(2)(a), Section 3(2)(b) - Penalty for giving or taking dowry - Penalty for giving or taking dowry - Penalty for giving or tak

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High Courts14 Feb 2017Disposed

Bhanwar Lal Potaliya S/o Shri Kushala Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0060

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High Courts14 Feb 2017Disposed

Sabar Kanwar W/o Govind Singh Deora Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0059

Rajasthan Pension Rules, 1996, Section 61(9)

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High Courts14 Feb 2017

Shyopal S/o Shri Gheesa Ram @ Ghasi Ram Vs The State of Rajasthan through Public Prosecutor

Rajasthan High Court · (2017) 02 RAJ CK 0058

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3

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High Courts14 Feb 2017Dismissed

State of Rajasthan Vs Brahmanand son of Shri Ratan Lal

Rajasthan High Court · (2017) 02 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 313, Section 378, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquitta

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High Courts13 Feb 2017

Jeth Mal & anr. Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 02 RAJ CK 0110

Indian Penal Code, 1860, Section 498-A, Section 304-B -Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 19<

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High Courts13 Feb 2017

Jagdish Vs State of Rajasthan through P.P.

Rajasthan High Court · (2017) 02 RAJ CK 0102

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 201, Section 498-A,

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High Courts13 Feb 2017Dismissed

Laxminarain S/o Rambux Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0056

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal

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High Courts10 Feb 2017

Pappu Ram Vs Rakesh

Rajasthan High Court · (2017) 02 RAJ CK 0140

Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 18Rule 17, Order 8Rule 1,

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High Courts10 Feb 2017

Raghunath Prasad Bunkar Vs State of Rajasthan & Ors

Rajasthan High Court · (2017) 02 RAJ CK 0139

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High Courts10 Feb 2017

Smt. Daksha & anr. Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 02 RAJ CK 0136

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRajasthan Land Revenue Act, 1956, Section 90

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High Courts10 Feb 2017

Mohanlal Vs Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 02 RAJ CK 0129

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High Courts10 Feb 2017

Smt. Sonu Devi Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0127

Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, Rule 5, Rule 2(c)

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High Courts10 Feb 2017

Smt. Neelam Kanwar & ors. Vs Girdhar Singh Dahiya & anr.

Rajasthan High Court · (2017) 02 RAJ CK 0106

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High Courts10 Feb 2017Allowed

M/s. Compucom Technologies Pvt. Ltd. Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0068

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High Courts10 Feb 2017Disposed

Alam Ali Khan S/o Shri Khallu Khan Vs The Indian Oil Corporation

Rajasthan High Court · (2017) 02 RAJ CK 0055

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High Courts10 Feb 2017Dismissed

Devendra Singh S/o Bhagwat Singh Rajput Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0054

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374 - Examination of witnesses by police - Power to examine the accused - Appeals from convictions(

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High Courts10 Feb 2017Allowed