Code of Criminal Procedure, 1973, Section 161, Section 164, Section 374 - Examination of witnesses by police - Recording of confessions and statements - Appeals from convi

Read judgment

High Courts13 Jan 2017Allowed

Ravi Shekhar Purohit S/o Shri Bhagwan Das Vs The State Of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0024

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 17

Read judgment

High Courts13 Jan 2017Allowed

SMT. RAMESHWARI W/O INDRA SINGH Vs THE RAJASTHAN COOPERATIE DIARY FEDERATION LIMITED

Rajasthan High Court · (2017) 01 RAJ CK 0023

Read judgment

High Courts12 Jan 2017Dismissed

Narayan Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0121

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts12 Jan 2017

Gulab Kothari , Editor, Rajasthan Patrika, Jaipur Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0116

Constitution of India, Article 21, Article 21, Article 48, Article 48 -Rajasthan Tenancy Act, 1955, Section 16, Section 16, Section 5(28), Secti

Read judgment

High Courts12 Jan 2017

Jagdish Singh Shekhawat Vs The Union Of India & ors.

Rajasthan High Court · (2017) 01 RAJ CK 0100

Border Security Force Act, 1968, Section 10 - Termination of service by Central GovernmentCentral Civil Services (Pension) Rules, 1972, Rule 48A -

Read judgment

High Courts12 Jan 2017Dismissed

Kumari Urmila d/o Budh Prakash Koli, Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0022

Indian Penal Code, 1860, Section 34, Section 313, Section 376(2)(g) - Acts done by several persons in furtherance of common intention - Causing miscarriage without womans c

Read judgment

High Courts11 Jan 2017

Amar Chand & Ors. Vs Sushila & Ors.

Rajasthan High Court · (2017) 01 RAJ CK 0105

Code of Civil Procedure, 1908, Order 41Rule 27

Read judgment

High Courts11 Jan 2017Allowed

Ganshyam S/o Govind Ram Vs State of Rajathan

Rajasthan High Court · (2017) 01 RAJ CK 0021

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions

Read judgment

High Courts10 Jan 2017Dismissed

Kamlesh Vs Ranjeet Singh And Ors

Rajasthan High Court · (2017) 01 RAJ CK 0151

Rajasthan Tenancy Act, 1955 — Section 88, 91, 92A, 188, 212Constitution Of India, 1950 — Article 227

Read judgment

High Courts10 Jan 2017

RAJASTHAN STATE ROAD TRANSPORT CORPORATION & Ors Vs RAM KUMAR JAITELY & Anr

Rajasthan High Court · (2017) 01 RAJ CK 0139

Industrial Disputes Act, 1947, Section 10, Section 11(a) - Reference of disputes to Boards, Courts or Tribunals - Procedure and powers of conciliation officers. Boards, Courts and Tribunals and

Read judgment

High Courts10 Jan 2017

Mohd. Frooq S/o Siraj Mohd. Vs Smt. Rukmani Jain W/o Gopal Jain,

Rajasthan High Court · (2017) 01 RAJ CK 0094

Rajasthan Rent Control Act, 2001, Section 21, Section 9A

Read judgment

High Courts10 Jan 2017Allowed

Nemichand S/o Shri Nathu Ram, Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0020

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions

Read judgment

High Courts09 Jan 2017