High Courts30 Jan 2017
Khubiram & Ors. Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0113
Limitation Act, 1963, Section 5 -Land Revenue Act, 1956, Section 91
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 62 of 68
High Courts30 Jan 2017
State Of Rajasthan & ors. Vs Chhaju Ram
Rajasthan High Court · (2017) 01 RAJ CK 0110
Rajasthan Land Revenue Act, 1956, Section 91
High Courts30 Jan 2017
State of Rajasthan & Anr. Vs Munni Devi & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0109
Rajasthan Land Revenue Act, 1956, Section 91
High Courts30 Jan 2017
Durga Singh Rathore Vs Maharshi Dayanand Saraswati University, & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0106
Limitation Act, 1908, Section 5
High Courts30 Jan 2017Dismissed
Amar Upadhyay S/o Shri Harshad Upadhyay Vs The State of Rajasthan & Anr
Rajasthan High Court · (2017) 01 RAJ CK 0086
Code of Criminal Procedure, 1973, Section 482, Section 397(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revisionNegotiable Inst
High Courts30 Jan 2017Disposed
Idan Vs State Of Raj. & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0072
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2017Dismissed
Kuldeep Kaswa son of Shri Gopal Ram Kaswa Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0071
High Courts30 Jan 2017Dismissed
LRs of Gajendra Singh S/o Shri Sawai Singh Vs Mewar Bottleing Co Pvt. Ltd.
Rajasthan High Court · (2017) 01 RAJ CK 0005
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts27 Jan 2017
Union of India & Ors Vs Ramesh Chandra Sharma & Anr
Rajasthan High Court · (2017) 01 RAJ CK 0147
Gramin Dak Sewak (Conduct and Employment) Rules, 2001, Rule 9
High Courts27 Jan 2017
Sunder Lal Hiran & Anr Vs M/S. Kanchi Construction Private Limited & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0143
Code of Civil Procedure, 1908, Order 1Rule 10 -Evidence Act, 1872, Section 65 - Cases in which secondary evidence relating to documents may be given
High Courts27 Jan 2017
Mansur & Ors Vs State of Rajasthan & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0127
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Rajasthan Tenancy Act, 1955, Section 212
High Courts27 Jan 2017
H.R. Choudhary Vs Central Administrative Tribunal & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0120
Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawIndian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts27 Jan 2017Dismissed
Ratan Lal s/o Bhanwar Lal Kumawat Vs Babu s/o Late Lelu @ Naula Ji Kumawat, & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0102
Code of Civil Procedure, 1908, Order 18Rule 17, Order 18Rule 17A
High Courts27 Jan 2017
Amarpal Singh S/o Shri Gurjant Singh Vs Balwant Singh S/o Shri Ranjeet Singh
Rajasthan High Court · (2017) 01 RAJ CK 0080
Indian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety
High Courts27 Jan 2017
Bashir S/o Bachhu Khan Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0070
High Courts27 Jan 2017Dismissed
Binder Singh S/o Gurcharan Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0069
Code of Criminal Procedure, 1973, Section 161, Section 131, Section 374(2) - Examination of witnesses by police - Power of certain armed force officers to disperse assembl
High Courts27 Jan 2017Dismissed
Legal Representatives of Kanhaiya Lal s/o Shri Amba Lal, Vs Gajendra s/o Shri Gyan Chand
Rajasthan High Court · (2017) 01 RAJ CK 0068
Rent Control Act, 1947, Section 19A, Section 19A(3), Section 19A(4) -Rajasthan Premises (Control of Rent and Eviction) Act, 1950, Section 19A(1)
High Courts27 Jan 2017Dismissed
Matin Khan S/o Aslam Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0067
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts27 Jan 2017Allowed
Naik Ex. LN Mohan Ram Vs Union Of India
Rajasthan High Court · (2017) 01 RAJ CK 0066
Border Security Force Rules, 1969, Rule 19
High Courts27 Jan 2017Dismissed
RAJASTHAN STATE ROAD TRANSPORT CORPORATION (RSRTC) PARIVAHAN MARG, JAIPUR. Vs HANUMANRAM S/O RAM NARAYAN BISHNO I
Rajasthan High Court · (2017) 01 RAJ CK 0065
Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmen