CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 11 of 101

High Courts04 Dec 2018Partly Allowed

Nitin Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0213

Indian Penal Code, 1860 — Section 279, 304A, 337Code of Criminal Procedure, 1973 — Section 360Probation of Offenders Act, 1958 — Section 4
Read judgment
High Courts04 Dec 2018

Janak Singh Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0212

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 450, 452Code of Criminal Procedure, 1973 — Section 161, 173(8), 313, 319, 437A
Read judgment
High Courts04 Dec 2018Allowed

Aditya Kumar Samariya And Ors Vs Union Of India And Ors

Rajasthan High Court · (2018) 12 RAJ CK 0128

National Highways Act, 1956 — Section 3A, 3D, 3G(1), 3G(5), 3G(7), 3H(5), 11, 34(1), 34(4), 34(2)(b)(ii)Arbitration & Conciliation Act, 1996 — Section 34, 34(2), 37Rajasthan Land Revenue Act, 1956 — Section 34, 90A
Read judgment
High Courts04 Dec 2018Dismissed

Om Prakash Yadav Vs Union Of India

Rajasthan High Court · (2018) 12 RAJ CK 0137

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 22, 28, 29, 37, 47, 52A, 67Code of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts04 Dec 2018Allowed

Gopal Singh Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0136

Indian Penal Code, 1860 — Section 120(B), 363, 376(2)(J)Protection of Children from Sexual Offences Act, 2012 &mdash Section 5, 6Code of Criminal Procedure, 1973 — Section 164, 439
Read judgment
High Courts04 Dec 2018Dismissed

Ghanshyam Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0134

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 365, 452Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)
Read judgment