High Courts22 Oct 2018Dismissed
Thawara Ram @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 Raj CK 0093
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 20 of 101
High Courts22 Oct 2018Allowed
Rukma Devi @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 Raj CK 0092
High Courts22 Oct 2018Allowed
Satya Prakash Gautam @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 Raj CK 0090
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Constitution of India, 1950 — Article 226
High Courts22 Oct 2018Dismissed
Mrigendra Singh Bhati @APPELLANT@Hash Legal Representatives of Late Shri Fateh Singh Rathore
Rajasthan High Court · (2018) 10 Raj CK 0089
Specific Relief Act, 1963 — Section 28, 30Code of Civil Procedure, 1908 — Section 11, Section 47, Section 151, Order 2 Rule 2, Order 20 Rule 9, Order 21 Rule 11, Order 21 Rule 29, Order 21 Rule 97, Order 21 Rule 101
High Courts22 Oct 2018Dismissed
Smt. Beena Jain @APPELLANT@Hash Vinendra Kumar Jain
Rajasthan High Court · (2018) 10 RAJ CK 0086
Hindu Marriage Act, 1955 — Section 13(ia), 13(ib)
High Courts12 Oct 2018Allowed
Komal Purohit @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0055
Rajasthan Panchayati Raj Rules, 1996 — Section 266
High Courts11 Oct 2018Disposed Off
Naru, Naru Lal @APPELLANT@Hash Union Of India & Ors
Rajasthan High Court · (2018) 10 RAJ CK 0054
National Highways Act, 1956 — Section 3GRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Ordinance, 2014 — Section 105(3)
High Courts11 Oct 2018Disposed Off
Rajesh Kumar @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0053
Code of Civil Procedure, 1908 — Order 1 Rule 10Constitution of India, 1950 — Article 14, 16
High Courts11 Oct 2018Disposed Off
Dharamveer Meena @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0052
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts09 Oct 2018Disposed Off
Bardi Chand @APPELLANT@Hash C.N.B
Rajasthan High Court · (2018) 10 RAJ CK 0051
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18BCode of Criminal Procedure, 1973 — Section 389
High Courts09 Oct 2018Disposed Off
Sharda Kaswa @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0050
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts09 Oct 2018Disposed Off
Hari Singh Chitora @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0049
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts09 Oct 2018Disposed Off
State Of Rajasthan Through Principal Secretary @APPELLANT@Hash Vinod Kumar Sharma
Rajasthan High Court · (2018) 10 RAJ CK 0044
Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 313, 375, 376, 384Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(b), 3(2)(v)
High Courts08 Oct 2018Dismissed
Virendra Pal Singh @APPELLANT@Hash Sharankirat Singh
Rajasthan High Court · (2018) 10 RAJ CK 0048
High Courts08 Oct 2018Dismissed
Bhishmapal Singh @APPELLANT@Hash Rajasthan State Road Transport Corporation
Rajasthan High Court · (2018) 10 RAJ CK 0047
High Courts08 Oct 2018Allowed
Khama Ram Vishnoi @APPELLANT@Hash Jai Narayan Vyas University
Rajasthan High Court · (2018) 10 RAJ CK 0046
Civil Services (Classification. Control and Appeal) Rules, 1930 — Rule 40Constitution of India, 1950 — Article 14, 16, 136, 226, 309
High Courts08 Oct 2018Allowed
Vishal Goyal @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0045
High Courts08 Oct 2018Dismissed
Rajasthan State Sahkari Spinning and Ginning Mills Limited @APPELLANT@Hash Atal Bihari Bhardwaj
Rajasthan High Court · (2018) 10 RAJ CK 0043
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts08 Oct 2018Dismissed
Vivek Kumar Devesh @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 10 RAJ CK 0042
Right of Children to Free and Compulsory Education Act, 2009 — Section 23Constitution of India, 1950 — Article 14, 15(4)
High Courts08 Oct 2018Disposed Off
Veni Dutt And Ors @APPELLANT@Hash Vishnu Charan Malik
Rajasthan High Court · (2018) 10 RAJ CK 0033