COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 24 of 101

High Courts27 Sept 2018Allowed

Jasveer Singh @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0067

Code of Criminal Procedure, 1973 — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 37, 50Arms Act, 1959 — Section 3, 25

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High Courts26 Sept 2018Allowed

Arif @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0143

Code of Criminal Procedure, 1973 — Section 482Code of Criminal Procedure, 1973 — Section 120B, 379Indian Forest Act, 1927 — Section 41, 42

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High Courts26 Sept 2018Dismissed

Madhu Chauhan @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0142

Constitution of India, 1950 — Article 226

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High Courts26 Sept 2018Allowed

M/s. Village Antique & Ethinic @APPELLANT@Hash Income Tax Officer

Rajasthan High Court · (2018) 09 RAJ CK 0141

Income Tax Act, 1961 — Section 10BA, 28, 28(iii)(c), 28(iii) (d), 80IA, 142(1), 143(2), 143(3), 147, 148, 271(1)(c)

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High Courts26 Sept 2018Dismissed

Kanhaiya Lal Jogi @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0066

Consumer Protection Act, 1986 — Section 2(jj), 10, 10(1)(a), 10(10(b), 10(2), 16, 20Rajasthan Judicial Service Rules, 2010 — Rule 33

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High Courts25 Sept 2018Allowed

Dinesh Sharma @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0140

Code of Criminal Procedure, 1973 — Section 482

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High Courts25 Sept 2018Allowed

Alkesh Barva @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0139

Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 482Hindu Marriage Act, 1955 — Section 13B

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High Courts25 Sept 2018Allowed

Rajesh Shrimal @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0138

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High Courts25 Sept 2018Disposed Off

Yatendra Sharma @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0065

Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21

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High Courts25 Sept 2018Disposed Off

Jaya Bhardwaj @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0064

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High Courts25 Sept 2018Disposed Off

Manita Champawat @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0063

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High Courts24 Sept 2018Dismissed

Mahendra Singh Meena @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0137

Constitution of India, 1950 — Article 14, 16

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High Courts24 Sept 2018Allowed

Dr. Nupur Shukla @APPELLANT@Hash Rajasthan University Of Health Sciences

Rajasthan High Court · (2018) 09 RAJ CK 0136

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High Courts24 Sept 2018Disposed Off

Official Liquidator of ACE Laboratories Limited @APPELLANT@Hash Padmavati Sugars Limited

Rajasthan High Court · (2018) 09 RAJ CK 0135

Companies Act, 1956 — Section 446

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High Courts24 Sept 2018Allowed

Liyakat Ali @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0062

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(11), 14AIndian Penal Code, 1860 — Section 143, 323, 354, 380, 427, 458

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High Courts24 Sept 2018Disposed Off

Preeti Vyas @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0061

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High Courts24 Sept 2018Allowed

Avanish @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0060

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 149, 302, 323, 341Code of Criminal Procedure, 1973 — Section 161

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High Courts20 Sept 2018Dismissed

Dr. Shiv Kumar Saran @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0134

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High Courts20 Sept 2018Allowed

Devaram @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0133

Indian Penal Code, 1860 — Section 107, 120B, 306, 376(2)(g), 497, 498AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)Code of Criminal Procedure, 1973 — Section 161, 164, 313, 437A

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High Courts20 Sept 2018Allowed

Nirmal Singh @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0053

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 12(1), 102

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