COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 28 of 101

High Courts10 Sept 2018Dismissed

Gram Panchayat Dundlod @APPELLANT@Hash State of Rajasthan & Anr

Rajasthan High Court · (2018) 09 RAJ CK 0096

Rajasthan Urban Improvement Act, 1959 — Section 3(1), 7Rajsthan Urban Improvement (General) Rules, 1962 — Rule 4

High Courts10 Sept 2018

Gulzar Ahmed @APPELLANT@Hash State of Rajasthan & Anr

Rajasthan High Court · (2018) 09 RAJ CK 0095

High Courts10 Sept 2018Disposed Off

Veer Balika Mahavidyalay @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0094

Rajasthan NonGovernment Educational Institutions Rules, 1993 — Rule 10, 13(4)

High Courts10 Sept 2018Disposed Off

Lakhapat Raj Lunkar @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0093

Indian Penal Code, 1860 — Section 120B, 406, 407, 409, 420, 468, 471Constitution of India, 1950 — Article 20(2)

High Courts10 Sept 2018

Mohd Hasam @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0092

Code of Criminal Procedure, 1973 — Section 161, 173(8), 482Indian Penal Code, 1860 — Section 147, 148, 149, 283, 307, 332, 353, 336, 427Prevention of Damage to Public Property Act, 1984 — Section 3, 4

High Courts10 Sept 2018

Union Of India And Ors @APPELLANT@Hash Vasudeo Regar

Rajasthan High Court · (2018) 09 RAJ CK 0027

Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 10(4), 19

High Courts10 Sept 2018Dismissed

Rajendra Choudhary @APPELLANT@Hash Senior Civil Judge

Rajasthan High Court · (2018) 09 RAJ CK 0026

Indian Penal Code, 1860 — Section 34, 323, 427, 452Rajasthan Panchayati Raj Act, 1994 — Section 19(gg)Probation of Offenders Act, 1958 — Section 12

High Courts10 Sept 2018Disposed Off

State Of Rajasthan @APPELLANT@Hash Rajendra Kumar Bhola

Rajasthan High Court · (2018) 09 RAJ CK 0025

High Courts07 Sept 2018

Anil Singh, Chairman AIT @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0091

Code of Criminal Procedure, 1973 — Section 82, 482

High Courts07 Sept 2018Dismissed

Mohan Singh @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0090

Rajasthan Land Revenue Act, 1956 — Section 82Rajasthan Tenancy Act, 1955 — Section 19, 42, 45, 46, 46(4), 90B

High Courts07 Sept 2018

Sunil @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0089

Rajasthan Municipalities (Safai Employees Service) Rules, 2012 — Rule 9Rajasthan Municipalities (Class-IV Service) Rules, 1964 — Rule 7, 8, 9, 10Constitution of India, 1950 — Article 14, 16, 16(2)

High Courts07 Sept 2018Dismissed

Parmeshwar Vyas @APPELLANT@Hash Union Of India And Ors.

Rajasthan High Court · (2018) 09 RAJ CK 0024

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 9A, 22(c), 23( c), 29, 37, 67Code of Criminal Procedure, 1973 — Section 227

High Courts07 Sept 2018Dismissed

M/s Kuber Contractor @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 09 RAJ CK 0023

Rajasthan Transparency Public Procurement Act, 2012 — Section 38Constitution of India, 1950 — Article 226

High Courts07 Sept 2018Allowed

Neha Vaishnav @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 09 RAJ CK 0022

Constitution of India, 1950 — Article 226

High Courts07 Sept 2018Dismissed

Ex. Head Constable Sunahari Lal @APPELLANT@Hash Union Of India And Ors.

Rajasthan High Court · (2018) 09 RAJ CK 0021

Border Security Force Act, 1968 — Section 19(a), 32(b)Border Security Force Rules, 1969 — Rule 43, 45

High Courts07 Sept 2018Dismissed

Hindu Undivided Firm Prabhuram Devaram @APPELLANT@Hash Hindu Undivided Family Firm Gangavishan Hanuman Prasad

Rajasthan High Court · (2018) 09 RAJ CK 0020

Code of Civil Procedure, 1908 — Section 100, 102, 115

High Courts07 Sept 2018Allowed

Bhanwra Ram Choudhary @APPELLANT@Hash Rajasthan Public Service Commission

Rajasthan High Court · (2018) 09 RAJ CK 0019

Constitution of India, 1950 — Article 226

High Courts07 Sept 2018Allowed

Smt. Shillo Devi @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 09 RAJ CK 0018

Indian Penal Code, 1860 — Section 120B, 302Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 106

High Courts07 Sept 2018Dismissed

Smt. Kamla Motda @APPELLANT@Hash Smt. Rajeshwari

Rajasthan High Court · (2018) 09 RAJ CK 0017

Rajasthan Panchayati Raj Act, 1994 — Section 19(iv)Orissa Gram Panchayats Act, 1964 — Section 38Code of Civil Procedure, 1908 — Order 7 Rule 11

High Courts06 Sept 2018Dismissed

Charan Singh @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 09 RAJ CK 0088

Indian Penal Code, 1860 — Section 34, 201, 302, 406, 498ACode of Criminal Procedure, 1973 — Section 70(2), 319Indian Evidence Act, 1872 — Section 106