COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 60 of 68

High Courts06 Feb 2017Allowed

Kanhaiya Lal Vithlani S/o Shri Govind Ji Vithlani Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0037

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section

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High Courts06 Feb 2017Allowed

Mannu Khan S/o Mohd Mustafa Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0036

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

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High Courts06 Feb 2017

Nathu Ram S/o Shri Banshidhar Vs Manguram S/o Late Shri Mahadev Ji

Rajasthan High Court · (2017) 02 RAJ CK 0035

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High Courts06 Feb 2017Allowed

Parasmal S/o Kesarimal Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0034

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

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High Courts06 Feb 2017

Raichand Ram S/o Bagta Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0033

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 147, Section

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High Courts06 Feb 2017Allowed

Rama Ram S/o Poora Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0032

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti

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High Courts06 Feb 2017Allowed

Prem Prakash S/o Shri Mishrimal Darji Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0031

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 420, Section

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High Courts06 Feb 2017Allowed

Salim Khan S/o Shri Azad Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0030

Constitution of India, Article 21, Article 19 - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973

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High Courts03 Feb 2017

The Small Industries Development Bank of India Vs Rajasthan State Industrial Development and Investment Corporation Ltd. & Ors.

Rajasthan High Court · (2017) 02 RAJ CK 0142

Constitution of India, Article 226 -Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) -Disposal of Land Rules, 1979, Rule 24(1)

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High Courts03 Feb 2017