High Courts29 Sept 2018Disposed Off
Gopal Lal Sharma @APPELLANT@Hash Smt. Bharti Verma
Rajasthan High Court · (2018) 09 RAJ CK 0153
Code of Civil Procedure, 1908 — Section 151Constitution of India, 1950 — Article 227
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 23 of 101
High Courts29 Sept 2018Allowed
Munna Singh @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0147
Indian Penal Code, 1860 — Section 34, 302, 364Indian Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 103, 156, 164, 313
High Courts29 Sept 2018Dismissed
State Bank of India @APPELLANT@Hash Ramesh Kumar Kachhawaha
Rajasthan High Court · (2018) 09 RAJ CK 0146
Constitution of India, 1950 — Article 14, 226
High Courts29 Sept 2018Disposed Off
Bhirma Ram @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0118
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18Indian Penal Code, 1860 — Section 120B, 201, 379
High Courts29 Sept 2018Dismissed
Saroj Devi @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0117
Indian Penal Code, 1860 — Section 109, 325, 313, 376, 376(2)(n), 420, 498ACode of Criminal Procedure, 1973 — Section 190Hindu Marriage Act, 1955 — Section 13B
High Courts29 Sept 2018Disposed Off
Sanchita, Shilpi @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0116
Indian Penal Code, 1860 — Section 34, 109, 120, 120B, 340(4), 342, 354A, 370(4), 374, 376(2)(f), 376D, 506Protection of Children from Sexual Offences Act, 2012 — Section 5(f), 5(g), 6, 7, 8, 17Code of Criminal Procedure, 1973 — Section 164, 389
High Courts28 Sept 2018Allowed
Raju Devi And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2018) 09 RAJ CK 0155
High Courts28 Sept 2018Dismissed
Shri Sudarshan @APPELLANT@Hash Shri Satyanarayan
Rajasthan High Court · (2018) 09 RAJ CK 0152
Indian Evidence Act, 1872 — Section 114Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 7, Order 5 Rule 17, Order 5 Rule 19Constitution of India, 1950 — Article 227
High Courts28 Sept 2018Dismissed
State of Rajasthan through Chief Secretary Govt. Secretariat @APPELLANT@Hash M/s. Kotyark Industries Private Limited
Rajasthan High Court · (2018) 09 RAJ CK 0151
High Courts28 Sept 2018Allowed
Rajasthan Small Industries Corporation Ltd @APPELLANT@Hash Om Narain Mathur
Rajasthan High Court · (2018) 09 RAJ CK 0150
High Courts28 Sept 2018Disposed Off
State Of Rajasthan @APPELLANT@Hash Tarun Singh
Rajasthan High Court · (2018) 09 RAJ CK 0149
Rajasthan Civil Service(Revised Pay) Rules, 2008 — Rule 24
High Courts28 Sept 2018Dismissed
Devilal @APPELLANT@Hash Chaman Singh
Rajasthan High Court · (2018) 09 RAJ CK 0115
Indian Penal Code, 1860 — Section 143, 147, 427, 447
High Courts28 Sept 2018Disposed Off
Birdh Singh @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 09 RAJ CK 0114
Central Civil Services (Pension) Rules, 1972 — Rule 24, 41
High Courts28 Sept 2018Dismissed
Shiv Lal Meena @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0113
High Courts28 Sept 2018Dismissed
Shambhu Singh Rajput @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0112
High Courts28 Sept 2018Dismissed
Dharmveer Singh, Dharmveer, Kaka @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0072
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 392, 396Arms Act, 1959 — Section 3, 25
High Courts27 Sept 2018Allowed
Laxman @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 09 RAJ CK 0148
Army Act, 1950 — Section 23Army Rules, 1954 — Rule 5, 9, 12, 14(a), 14(a)(b), 19
High Courts27 Sept 2018
State Of Rajasthan @APPELLANT@Hash Shri Narain Raigar
Rajasthan High Court · (2018) 09 RAJ CK 0145
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 19(2)
High Courts27 Sept 2018Disposed Off
Dr. Pankaj Saini @APPELLANT@Hash Dr. Priyanka Katara
Rajasthan High Court · (2018) 09 RAJ CK 0144
High Courts27 Sept 2018Disposed Off
Dilawar Khan, Bhuru Khan @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 09 RAJ CK 0068
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 37, 67Code of Criminal Procedure, 1973 — Section 389