COURT ARCHIVE

Rajasthan High Court judgments, 2017

1,360 judgments · page 8 of 68

High Courts30 Oct 2017Dismissed

Anju Devi W/o Shri Ramswaroop Vs Damodar W/o Shri Mahendra Kumar Jat

Rajasthan High Court · (2017) 10 RAJ CK 0043

Evidence Act, 1872, Section 65, Section 66 - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produce

High Courts30 Oct 2017Allowed

Oriental Insurance Co. Ltd. Vs Mohd. Hameed S/o Shri Siraj Rehman

Rajasthan High Court · (2017) 10 RAJ CK 0042

Workmens Compensation Act, 1923, Section 3, Section 30(a)(aa) - Employers liability for compensation - AppealsEvidence Act, 1872, Section 108,

High Courts30 Oct 2017Dismissed

Shri Digamber Jain Panchayat Mahaveer Mandir Trust Vs Satyanaryan S/o Shri Bilasiram Ji Devpura

Rajasthan High Court · (2017) 10 RAJ CK 0041

Code of Civil Procedure, 1908, Order 6Rule 17, Order 7Rule 14

High Courts27 Oct 2017Allowed

Mangilal Son of Shri Megha Gorna Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0040

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

High Courts26 Oct 2017Disposed

Bhanwarlal Godara S/o Nathuram Godara Vs The State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0039

High Courts26 Oct 2017Disposed

K Ramnarayan S/o Shri Kedarmal Khandelwal Vs Shri Pukhraj S/o Shri Gajmal @ Gajraj Banthiya

Rajasthan High Court · (2017) 10 RAJ CK 0034

West Bengal Premises Tenancy Act, 1956, Section 13(1) - Protection of tenant against evictionRajasthan Rent Control Act, 2001, Section 18, Section 2(h)

High Courts25 Oct 2017Disposed

Amit Kumar S/o Shri Amarchand Vs Dilawar Khan S/o Shri Shamsher Khan

Rajasthan High Court · (2017) 10 RAJ CK 0038

Code of Civil Procedure, 1908, Section 148 - Enlargement of time

High Courts25 Oct 2017Dismissed

Dr. Sadhana Godika W/o Shri Virendra Kumar Godika Vs The Managing Committee, Agarwal Shikshak Parshikshan

Rajasthan High Court · (2017) 10 RAJ CK 0037

Rajasthan Non-Government Educational Institutions Act, 1989, Section 18 -Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-Aid and Service Condition) Rules, 1993, Rule 39

High Courts25 Oct 2017Disposed

Girraj Prasad S/o Shri Buddhi Lal Brahmin Vs Premchand Goyal S/o Badri Prasad

Rajasthan High Court · (2017) 10 RAJ CK 0036

Code of Civil Procedure, 1908, Section 100 - Second appeal

High Courts25 Oct 2017Disposed

Smt. Aruna Sharma W/o Shri Amarchand Vs Dilawar Khan S/o Shri Shamsher Khan

Rajasthan High Court · (2017) 10 RAJ CK 0035

Code of Civil Procedure, 1908, Section 148 - Enlargement of time

High Courts24 Oct 2017

Mahesh Kumar s/o. Shri Shankerlal Vs Om Prakash s/o. Girdharilal

Rajasthan High Court · (2017) 10 RAJ CK 0033

Motor Vehicles Act, 1988, Section 173(1), Section 173(1), Section 147(b)(i), Section 147(b)(i) - Appeals - Requirements of policies and limits of li

High Courts24 Oct 2017

Heergiri @ Heerghar S/o Narayangiri Vs State

Rajasthan High Court · (2017) 10 RAJ CK 0032

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

High Courts24 Oct 2017Allowed

Rajpal Son of Munshi Ram Ji Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0031

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 8, Section 52A - Punishment/or allowing premises, etc., to be used/or commission of an offence - Pro

High Courts24 Oct 2017Allowed

Seema Kumari w/o Khema Ram Vs Khema Ram s/o Bharmal Ram

Rajasthan High Court · (2017) 10 RAJ CK 0030

Hindu Marriage Act, 1956, Section 13, Section 28, Section 13B

High Courts23 Oct 2017Dismissed

Budhi Prakash S/o Shri Om Prakash Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0029

High Courts23 Oct 2017Disposed

Gopi Lal Kumawat S/o Shri Shanker Lal Kumawat Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0028

High Courts23 Oct 2017Dismissed

Paramjeet Kaur Daughter of Shri Jagdish Singh Vs The Civil Judge (Senior Division) and Additional Chief

Rajasthan High Court · (2017) 10 RAJ CK 0027

Code of Civil Procedure, 1908, Order 1Rule 10

High Courts23 Oct 2017Disposed

Prakash Chandra Jain S/o Shri Bheru Lal Jain Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0026

High Courts23 Oct 2017Dismissed

State of Rajasthan Vs Radha Devi D/o Shri Adu Ram Choudhary

Rajasthan High Court · (2017) 10 RAJ CK 0025

High Courts14 Oct 2017

Nidhi Gupta D/o Shri R.P. Gupta Vs State of Rajasthan

Rajasthan High Court · (2017) 10 RAJ CK 0014

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,