High Courts02 Feb 2017
Kushal Veer Singh S/o Balbir Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 02 RAJ CK 0020
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 61 of 68
High Courts02 Feb 2017Dismissed
Smt. Rasida Bano W/o Shri Sikandar Vs Smt. Manju @ Manisha W/o Shri Bharat
Rajasthan High Court · (2017) 02 RAJ CK 0019
High Courts01 Feb 2017
Managing Director Vs Addl. Registrar (Appeals), Cooperative Societies
Rajasthan High Court · (2017) 02 RAJ CK 0130
Rajasthan Co-operative Societies Act, 1965, Section 74(2), Section 74(1) -Rajasthan Co-operative Societies Act, 2001, Section 57(1)
High Courts01 Feb 2017
Devendra Kumar Vs Manohar Lal & Ors.
Rajasthan High Court · (2017) 02 RAJ CK 0122
High Courts01 Feb 2017
Brajmohan Vs Heeralal & Ors.
Rajasthan High Court · (2017) 02 RAJ CK 0121
Code of Civil Procedure, 1908, Section 11 -Rajasthan Tenancy Act, 1955, Section 90, Section 88, Section 89, Section 188
High Courts01 Feb 2017
Natti Bai W/o Chhittar Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 02 RAJ CK 0115
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498-A, Section 304-B
High Courts01 Feb 2017
Chunni Lal Sharma S/o Shri Kanhaiyalal Sharma Vs The State of Rajasthan
Rajasthan High Court · (2017) 02 RAJ CK 0018
High Courts01 Feb 2017
Ratan Singh S/o Aasu Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 02 RAJ CK 0017
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts01 Feb 2017Dismissed
Santara Bai Bairwa D/o Ramkaran Bairwa Vs State of Rajasthan
Rajasthan High Court · (2017) 02 RAJ CK 0016
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts01 Feb 2017Allowed
The State of Rajasthan Vs Om Prakash Goutam S/o Shri Ballabh Lal,,
Rajasthan High Court · (2017) 02 RAJ CK 0015
High Courts31 Jan 2017
Smt Chand Kanwar & ors. Vs State of Rajasthan & ors.
Rajasthan High Court · (2017) 01 RAJ CK 0135
Code of Civil Procedure, 1908, Section 151, Order 41Rule 27 - Saving of Inherent powers of Court
High Courts31 Jan 2017
Sri Karanpur Kray Vikray Sahkari Samiti Through Its Authorized Vs The Appellate Authority Under Payment of Gratuity Act, 1792
Rajasthan High Court · (2017) 01 RAJ CK 0095
Payment of Gratuity Act, 1972, Section 7(7), Section 4(6), Section 7(4)(b), Section 4(6)(b), Section 4(6)(b) -Rajasthan Co-operat
High Courts31 Jan 2017
The Union of India through the General Manager, North Western Railway, Jagatpura, jaipur, & Ors. Vs Sanjay Singh S/o Late Sh. Suresh Singh
Rajasthan High Court · (2017) 01 RAJ CK 0085
High Courts31 Jan 2017Allowed
D.V. Singh Vs Rajasthan State Mines & Minerals Limited
Rajasthan High Court · (2017) 01 RAJ CK 0074
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 16(9) -Rajasthan State Mines & Minerals Limited Service Rules, 1975, Rule 52, Rule 50, Rule 51(g), Rule 52(f)
High Courts31 Jan 2017
State of Rajasthan Vs Girdhari Lal @ Gulla Ram
Rajasthan High Court · (2017) 01 RAJ CK 0073
Code of Criminal Procedure, 1973, Section 378(iii)(i) - Appeal in case of acquittalIndian Penal Code, 1860, Section 376, Section 511,
High Courts31 Jan 2017
Jagdish Sahu S/o Shri Sampatram Sahu Vs Sonu S/o Sampatram
Rajasthan High Court · (2017) 01 RAJ CK 0001
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts30 Jan 2017
Ram Kumar & Ors Vs LRs of Hari Ram S/o Shri Narayan Ram & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0138
Code of Civil Procedure, 1908, Order 22Rule 3, Order 22Rule 9, Order 22Rule 4 -Evidence Act, 1872,
High Courts30 Jan 2017
State of Rajasthan & ors. Vs M/s. Sigma Engineering Pvt. Ltd.
Rajasthan High Court · (2017) 01 RAJ CK 0137
Arbitration and Conciliation Act, 1996, Section 80, Section 7(1), Section 34, Section 78, Section 67, Section 70,
High Courts30 Jan 2017
Ramnarain Vs Premswaroop
Rajasthan High Court · (2017) 01 RAJ CK 0131
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts30 Jan 2017
Kamal Prakash Mittal & Anr. Vs Bishan Das & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0114