High Courts19 Jan 2017
M/s Rishabh Marketing Pvt. Ltd. Vs Smt. Aruna Soni & ors.
Rajasthan High Court · (2017) 01 RAJ CK 0129
Transfer of Property Act, 1882, Section 3, Section 21, Section 15, Section 106, Section 9, Section 22,
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 65 of 68
High Courts19 Jan 2017Disposed
Anju Khiriya W/o Shri Akhilesh Singh Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0041
Constitution of India, Article 14, Article 21, Article 16, Article 23, Article 38 - Appointment of Commission to inquire into and repo
High Courts19 Jan 2017Dismissed
Shimbhoodayal Son of Shri Kajodmal Vs State of Rajasthan Through P.P.
Rajasthan High Court · (2017) 01 RAJ CK 0039
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts19 Jan 2017Dismissed
Smt.Rekha Saxena wife of Shri Ganesh Chandra Saxena Vs Shri Sudarshan Sethi, Principal Secretary
Rajasthan High Court · (2017) 01 RAJ CK 0038
High Courts19 Jan 2017Dismissed
Vijay Lakshmi Yadav D/o Shri Bheeva Ram Yadav Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0035
High Courts19 Jan 2017
Tulsiram son of Shri Gheesa Laal Vs Union of India
Rajasthan High Court · (2017) 01 RAJ CK 0034
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Jan 2017Allowed
SUKH RAM Vs STATE OF RAJASTHAN & ORS
Rajasthan High Court · (2017) 01 RAJ CK 0149
Code of Criminal Procedure, 1973, Section 110 - Security for good behaviour from habitual offendersIndian Penal Code, 1860, Section 34, Section 323
High Courts18 Jan 2017
Fatah Ram Vs Judge, Labour Court, & Anr.
Rajasthan High Court · (2017) 01 RAJ CK 0115
High Courts18 Jan 2017
Ashish Saxena S/o late Shri Ashok Saxena Vs State Of Rajasthan Through the Chief Engineer & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0096
Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, Rule 5
High Courts18 Jan 2017
Kamla W/o late Shri Ramjilal Vs Rohitash Kumar & ORS.
Rajasthan High Court · (2017) 01 RAJ CK 0087
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts18 Jan 2017
Sua S/o Bhura Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0033
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34,
High Courts17 Jan 2017
Mohd.Tayar Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0126
Code of Criminal Procedure, 1973, Section 174, Section 437A - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, <
High Courts17 Jan 2017
Rajveer Singh & Ors. Vs Union of India & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0088
Constitution of India, Article 14, Article 14, Article 309, Article 309 - Appointment of Commission to inquire into and report on the administration of
High Courts17 Jan 2017
Kalu Lal Rao S/o Shri Banshi Lal Rao Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0078
High Courts17 Jan 2017Dismissed
Bablu S/o Shri Shravan Kumar Vs Shri Pawan Arora
Rajasthan High Court · (2017) 01 RAJ CK 0032
High Courts17 Jan 2017Allowed
Moti Lal @ Moti Ram S/o Bhera Ram, Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0031
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts16 Jan 2017
Chhote Lal Meena S/o Shri Roshan Lal Meena Vs The State of Rajasthan & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0101
Rajasthan Pension Rules, 1996, Rule 50
High Courts16 Jan 2017
Anil Kumar S/o. Shri Jagwal Laduna Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0030
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
High Courts16 Jan 2017Allowed
Himmat Singh Bhati S/o Shri Raj Kumar Singh Bhati, Vs The State of Rajasthan,
Rajasthan High Court · (2017) 01 RAJ CK 0029
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsRegistration Act, 1908,
High Courts13 Jan 2017Allowed
Managing Committee, Vidya Bhawan Society, & Anr. Vs Firoz Khan S/o Yusuf Khan, & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0090
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRajasthan Non-Government Educational Institutions Act, 1989, Section 29