High Courts28 May 2018Dismissed
Subhash @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0198
Constitution of India, 1950 — Article 226(3)
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 59 of 101
High Courts28 May 2018Disposed Off
Puran Ram Benda @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0197
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 166, 167, 406, 420, 467, 468, 471
High Courts28 May 2018Allowed
Chaina Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0196
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts28 May 2018Allowed
Meena Meena @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0195
Rajasthan High Court Rules, 1952 — Rule 134
High Courts28 May 2018Allowed
Mula Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0194
Code of Criminal Procedure, 1973 — Section 161, 313, 374, 437AIndian Penal Code, 1860 — Section 34, 120B, 302Indain Evidence Act, 1872 — Section 27
High Courts26 May 2018Dismissed
General Manager @APPELLANT@Hash Smt. Chanda Devi
Rajasthan High Court · (2018) 05 RAJ CK 0269
Motor Vehicles Act, 1988 — Section 140, 166, 173Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts25 May 2018
Manohar Lal Sharma @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0268
High Courts25 May 2018Dismissed
Madan Lal @APPELLANT@Hash Shri Gajendra Kumar Kanda
Rajasthan High Court · (2018) 05 RAJ CK 0267
Hindu Succession Act, 1956 — Section 63Indian Evidence Act, 1872 — Section 68
High Courts25 May 2018Disposed Off
Pawan Kumar @APPELLANT@Hash Smt. Prem Devi
Rajasthan High Court · (2018) 05 RAJ CK 0266
High Courts25 May 2018Allowed
Hansraj Meena @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0265
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 366
High Courts25 May 2018Disposed Off
Kamlesh Sain @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0264
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts25 May 2018Disposed Off
Shiv Prakash Tailor @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0193
Constitution of India, 1950 — Article 226
High Courts25 May 2018Dismissed
Rajasthan Nursing Council @APPELLANT@Hash Singhania University
Rajasthan High Court · (2018) 05 RAJ CK 0192
University Grants Commission Act, 1956 — Section 2F, 3Rajasthan High Court Rules, 1952 — Rule 134Constitution of India, 1950 — Article 225
High Courts25 May 2018Allowed
Ramavtar Kediya @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0191
Code of Criminal Procedure, 1973 — Section 195, 340, 482Indian Penal Code, 1860 — Section 120B, 420, 464, 467, 468, 471, 474Hindu Marriage Act, 1955 — Section 9, 13
High Courts25 May 2018Allowed
Somati Devi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0190
Code of Criminal Procedure, 1973 — Section 156(3), 164, 482Prevention of Corruption Act, 1988 — Section 13(i)(d), 13(1)(c)(d), 13(ii)Indian Penal Code, 1860 — Section 120B, 161, 162, 166, 167, 420, 467, 468
High Courts25 May 2018Allowed
Sanjay Singh Jethi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0189
Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 376
High Courts25 May 2018Dismissed
Rajasthan Para Medical Council @APPELLANT@Hash Hitesh Kumar Sharma
Rajasthan High Court · (2018) 05 RAJ CK 0188
Rajasthan Para Medical Council Act, 2008 — Section 17Rajasthan High Court Rules, 1952 — Rule 134Constitution of India, 1950 — Article 225
High Courts25 May 2018Allowed
Prem Mohan Govila @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0187
Negotiable Instruments Act, 1881 — Section 13Code of Criminal Procedure, 1973 — Section 107, 151, 482Indian Penal Code, 1860 — Section 323, 406, 498A
High Courts25 May 2018Allowed
Akashdeep Morya @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0186
Constitution of India, 1950 — Article 226
High Courts24 May 2018Dismissed
Smt.Savita @APPELLANT@Hash Pankaj Meel
Rajasthan High Court · (2018) 05 RAJ CK 0263
Code of Criminal Procedure, 1973 — Section 107, 116