COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 68 of 68

High Courts04 Jan 2017

Amarlal Vs Nagar Palika

Rajasthan High Court · (2017) 01 RAJ CK 0104

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High Courts04 Jan 2017

Indra Mal son of Shri Sobhag Mal Jain, Vs State Bank of Bikaner & Jaipur,

Rajasthan High Court · (2017) 01 RAJ CK 0097

Limitation Act, 1908, Section 19, Section 18

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High Courts04 Jan 2017

Rampratap son of Shri Rampal Meena Vs State of Rajasthan through PP.

Rajasthan High Court · (2017) 01 RAJ CK 0093

Indian Penal Code, 1860, Section 302, Section 304, Section 323 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for voluntar

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High Courts04 Jan 2017

Santosh Sharma S/o Shri Kanhaiya lal Sharma Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0091

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m

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High Courts04 Jan 2017

Abhishek @ Bachcha Vs Smt. Kaushalya Devi

Rajasthan High Court · (2017) 01 RAJ CK 0081

Juvenile Justice (Care and Protection of Children) Act, 2000, Section 49 - Presumption and determination of ageJuvenile Justice (Care and Protection of Children) Rules, 2007,

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High Courts04 Jan 2017Allowed

Smt. Anshu Mala David Widow Vs Shri Anish Paul & Anr.

Rajasthan High Court · (2017) 01 RAJ CK 0079

Civil Procedure Code, 1908, Order 1Rule 10, Section 151, Order 6Rule 17

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High Courts04 Jan 2017Disposed

Narayan Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0012

Code of Civil Procedure, 1908, Order 6Rule 14

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High Courts04 Jan 2017Allowed

Bheema Ram S/o Shri Mohan Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0009

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Section

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High Courts04 Jan 2017

Bhinya Ram @ Bhappa Ram S/o Meera Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0008

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High Courts04 Jan 2017

Sunil son of Mangi Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0007

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High Courts04 Jan 2017Dismissed

RAMANAND S/O SHRI RAMDAS AGARWAL Vs LEARNED CIVIL JUDGE (s.D.) MERTA (RAJ.)

Rajasthan High Court · (2017) 01 RAJ CK 0006

Code of Civil Procedure, 1908, Order 23Rule 1, Section 151, Order 23Rule 3 - Saving of Inherent powers of Court

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High Courts03 Jan 2017

Madan Lal Vs Smt Santosh Devi

Rajasthan High Court · (2017) 01 RAJ CK 0124

Indian Penal Code, 1860, Section 498, Section 323, Section 342 - Enticing or taking away or detaining with criminal intent a married woman - Punishment for voluntarily cau

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High Courts03 Jan 2017

State of Rajasthan & Ors Vs Ganpat Ram

Rajasthan High Court · (2017) 01 RAJ CK 0122

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 16

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High Courts03 Jan 2017

Ladulal & Ors. Vs Bheru & Anr.

Rajasthan High Court · (2017) 01 RAJ CK 0112

Rajasthan Tenancy Act, 1955, Section 88, Section 89, Section 188, Section 92A

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High Courts03 Jan 2017

Navratan Vs The Judge Labout Court No.2, Jaipur & ors.

Rajasthan High Court · (2017) 01 RAJ CK 0099

Industrial Disputes Act, 1947, Section 25F, Section 25G -Consitution of India, - Article 226

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High Courts03 Jan 2017Dismissed

Shri Samast Panch Digamber Jain Dasha Narsinghpura Samaj, (Kishtoor Chand) Vs Shiv Lal s/o Shri Ramchandraji Samdani

Rajasthan High Court · (2017) 01 RAJ CK 0004

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High Courts03 Jan 2017Dismissed

Smt.Durgesh W/o Shri Jaganath Khandapa Vs Dr.Subhash Chandra Khuntia

Rajasthan High Court · (2017) 01 RAJ CK 0003

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High Courts02 Jan 2017

HUKUM CHAND AND ANR Vs INDUSTRIAL TRIBUNAL, JAIPUR AND ANR

Rajasthan High Court · (2017) 01 RAJ CK 0118

Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmenMinimum Wages Act, 1948, Section 20(2) - Claim

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High Courts02 Jan 2017

Kamla Wd/o Shri Mangilal Vs Ram Awatar

Rajasthan High Court · (2017) 01 RAJ CK 0077

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts02 Jan 2017Allowed

Harphool Singh Jat S/o. Shri Suja Ram Jat Vs The Rajasthan High Court, Jodhpur

Rajasthan High Court · (2017) 01 RAJ CK 0002

Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a StateMotor Vehicles Act, 1988, Section 6, Se

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