High Courts18 Jul 2018Dismissed
Babu Lal Agarwal @APPELLANT@Hash Jagdish Prasad
Rajasthan High Court · (2018) 07 RAJ CK 0074
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 47 of 101
High Courts18 Jul 2018Dismissed
Ramswaroop @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0073
Constitution of India, 1950 — Article 226
High Courts18 Jul 2018Disposed Off
Savita Dangi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0072
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts18 Jul 2018Disposed Off
Mahesh Dan Charan @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0071
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts17 Jul 2018Dismissed
Smt. Manju Devi @APPELLANT@Hash Iffco Tokio Insurance Company Ltd.
Rajasthan High Court · (2018) 07 RAJ CK 0196
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jul 2018Allowed
State Of Rajasthan @APPELLANT@Hash Umesh Datta Sharma
Rajasthan High Court · (2018) 07 RAJ CK 0195
Limitation Act, 1963 — Section 5Constitution of India, 1950 — Article 226
High Courts17 Jul 2018Dismissed
Smt. Lalli Devi @APPELLANT@Hash Rajkumar
Rajasthan High Court · (2018) 07 RAJ CK 0194
High Courts17 Jul 2018Allowed
Sahil Arora @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0193
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420
High Courts17 Jul 2018Dismissed
National Highway Authority of India @APPELLANT@Hash Arbitrator- District Collector
Rajasthan High Court · (2018) 07 RAJ CK 0192
Arbitration And Conciliation Act, 1996 — Section 34, 37(1)(b)National Highways Act, 1956 — Section 3A, 3A(1), 3A(3), 3C, 3DRajasthan Land Revenue Act, 1956 — Section 90B, 90B(3), 90B(6)
High Courts17 Jul 2018Allowed
Jaipur National University Institute @APPELLANT@Hash Union of India & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0191
Indian Medical Council Act, 1956 — Section 10A, 10A(4), 33Constitution of India, 1950 — Article 14, 47, 141, 142, 226, 246
High Courts17 Jul 2018Disposed Off
Vishana Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0070
High Courts17 Jul 2018Allowed
Suman Devi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0069
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471
High Courts17 Jul 2018Allowed
Jayesh Kumbhat @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0068
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 406, 420, 467, 468, 471
High Courts17 Jul 2018Disposed Off
Smt. Bhagwanti Sandhu @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0067
High Courts17 Jul 2018Disposed Off
Suman Bala @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0066
High Courts17 Jul 2018Dismissed
Sanjay Tanwar @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0065
High Courts16 Jul 2018Disposed Off
Rukmudin @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0190
Trade Union Act, 1926 — Section 9A, 11Industrial Disputes Act, 1947 — Section 25T, 25U
High Courts16 Jul 2018Dismissed
Rajasthan Financial Corporation @APPELLANT@Hash Rajendra Singh Gehlot
Rajasthan High Court · (2018) 07 RAJ CK 0189
High Courts16 Jul 2018Dismissed
Shekhawati Institute Of Pharmacy @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0188
Constitution of India, 1950 — Article 226
High Courts16 Jul 2018Disposed Off
M/s Medical Designs India Private Ltd @APPELLANT@Hash Rajasthan State Industrial Development And Investment Corporation Limited
Rajasthan High Court · (2018) 07 RAJ CK 0187
Rajasthan State Industrial Development and Investment Corporation Limited Disposal of the Land Rules, 1979 — Section 24(3), 24(4)Code of Civil Procedure, 1908 — Order 7 Rule 11Constitution of India, 1950 — Article 14, 226(3)