High Courts09 Jan 2017Dismissed
Ram Krishna Garg Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0019
Rajasthan Service of Engineers (Building and Roads Branch) Rules, 1954, Rule 11, Rule 24(a)
COURT ARCHIVE
Rajasthan High Court judgments, 2017
1,360 judgments · page 67 of 68
High Courts09 Jan 2017Allowed
Shiv Chand son of Shri Ramdev Ojha Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0018
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts06 Jan 2017
Smt Mewa Devi & ors. Vs Babulal & anr.
Rajasthan High Court · (2017) 01 RAJ CK 0134
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Rajasthan Tenancy Act, 1955, Section 207, Section 187
High Courts06 Jan 2017
Smt. Lalita Vs Motor Accident Claim Tribunal & Anr.
Rajasthan High Court · (2017) 01 RAJ CK 0111
High Courts06 Jan 2017Allowed
Girdhari Lal son of Shri Ram lalji Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0017
Land Acquisition Act, 1894, Section 4, Section 31(2) -Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013, Section 24(2)
High Courts06 Jan 2017Dismissed
District Education Officer (secondary Education), Education Vs Girdhari Ram S/o Shri Bagta Ram
Rajasthan High Court · (2017) 01 RAJ CK 0016
Rajasthan Service Rules, 1951, Rule 10
High Courts06 Jan 2017Allowed
MUNNA LAL S/O CHITERMAL JI SEN Vs PREM BAI W/O GANESH RAM
Rajasthan High Court · (2017) 01 RAJ CK 0015
Registration Act, 1908, Section 17, Section 49, Section 17(1)(b) - Documents of which registration is compulsory - ct of non-registration of documents required to be register
High Courts06 Jan 2017
Smt.Dali Bai W/o Bheru Giri, Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0014
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Pe
High Courts06 Jan 2017Disposed
Rekha Ram S/o Shri Anchala Ram Jat Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0013
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyNarcotic Drugs and Psychotropic Substances Act, 1985, Section 60 - Liability
High Courts05 Jan 2017
Rajendra Singh Chouhan Vs State & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0142
Rajasthan High Court Rules, 1952, Rule 99, Rule 98, Rule 252, Rule 251
High Courts05 Jan 2017
Late Shri Babu Lal & ors. Vs The Commissioner City
Rajasthan High Court · (2017) 01 RAJ CK 0125
High Courts05 Jan 2017
Hem Singh Khinchi Vs State of Rajasthan & Ors
Rajasthan High Court · (2017) 01 RAJ CK 0119
Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149, Section 353, Section 365,
High Courts05 Jan 2017Allowed
Rajendra Kumar Nainava son of late Nand Lal Prajapati Vs Judge, Labour Court, Kota, & Anr.
Rajasthan High Court · (2017) 01 RAJ CK 0089
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts05 Jan 2017Disposed
Kapoor Chand Saini, Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0011
Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958, Rule 16
High Courts05 Jan 2017Dismissed
Shri Sarwan Singh S/o Shri Vijay Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0010
Indian Penal Code, 1860, Section 379 -Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958, Rule 16
High Courts04 Jan 2017Allowed
ISHWAR SINGH Vs STATE OF RAJASTHAN
Rajasthan High Court · (2017) 01 RAJ CK 0150
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437-A - Examination of witnesses by police - Power to examine the accusedIndian
High Courts04 Jan 2017Dismissed
Sushil Kumar Jain Vs Rajasthan High Court
Rajasthan High Court · (2017) 01 RAJ CK 0148
Constitution of India, Article 226, Article 235 - Power of High Courts to Issue certain writs - Control over subordinate CourtsCode of Criminal Procedure, 1973,
High Courts04 Jan 2017
Ram Chandra Vs Shri Kundiya Saraswat Samaj
Rajasthan High Court · (2017) 01 RAJ CK 0140
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts04 Jan 2017
Bhagirath S/o Shri Mamraj Vs The Additional District Judge & ors.
Rajasthan High Court · (2017) 01 RAJ CK 0108
Code of Civil Procedure, 1908, Section 151, Order 47Rule 1 - Saving of Inherent powers of Court
High Courts04 Jan 2017
Brijesh Chandra Mishra Vs State of Rajasthan through the Director & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0107
Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment