High Courts17 May 2018Allowed
Smt. Sudha Devi @APPELLANT@Hash Vedprakash Saini
Rajasthan High Court · (2018) 05 RAJ CK 0245
Hindu Marriage Act, 1955 — Section 13(1)(ia)Constitution of India, 1950 — Article 136
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 62 of 101
High Courts17 May 2018Dismissed
Bhupendra Singh @APPELLANT@Hash Inspector General Of Police
Rajasthan High Court · (2018) 05 RAJ CK 0244
Central Reserve Police Force Act, 1949 — Section 9(e), 10(e), 10(f), 10(n), 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
High Courts17 May 2018Disposed Off
Amit Kumar @APPELLANT@Hash Firm Kapoorchand Bhagchand
Rajasthan High Court · (2018) 05 RAJ CK 0243
Code of Criminal Procedure, 1973 — Section 249, 256, 302, 482Negotiable Instruments Act, 1872 — Section 138Code of Civil Procedure, 1908 — Order 22 Rule 3
High Courts17 May 2018Dismissed
Sudhir Heeralal Dhadda @APPELLANT@Hash Assistant Commissioner-I,
Rajasthan High Court · (2018) 05 RAJ CK 0242
Rajasthan Public Trust Act, 1959 — Section 2(6), 2(9), 2(11), 2(17), 18, 19, 20, 22, 23, 38, 40, 67, 69Limitation Act, 1963 — Section 5Rajasthan Public Trust Rules, 1962 — Section 22, 23
High Courts17 May 2018Dismissed
Punam Chand @APPELLANT@Hash Smt. Parvati Devi
Rajasthan High Court · (2018) 05 RAJ CK 0161
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1A)(1B), 28Code of Criminal Procedure, 1973 — Section 125
High Courts17 May 2018Allowed
Lokesh Choudhary @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0160
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 101, 102Narcotics, Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 37
High Courts17 May 2018Disposed Off
Nimba Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0159
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts17 May 2018Allowed
Sohan Lal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0158
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(10A), 34
High Courts17 May 2018Dismissed
Smt. Shanti Devi @APPELLANT@Hash Shri Amit Lohiya
Rajasthan High Court · (2018) 05 RAJ CK 0157
Code of Criminal Procedure, 1973 — Section 91, 243, 245, 482Indian Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 — Section 138
High Courts17 May 2018Allowed
Girdhari Singh @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0156
Code of Criminal Procedure, 1973 — Section 313, 320, 320(6), 397, 401, 482Indian Penal Code, 1860 — Section 34, 147, 323, 325, 326, 341
High Courts16 May 2018Allowed
Rajveer @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0241
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379Provisions of Mines and Minerals (Development & Regulation) Act, 1957 — Section 4, 21
High Courts16 May 2018Dismissed
Madan, Madniya, Sheopal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0240
Code of Criminal Procedure, 1973 — Section 161
High Courts16 May 2018Allowed
Satyendra Kumar Sharma @APPELLANT@Hash Smt Uma Sharma
Rajasthan High Court · (2018) 05 RAJ CK 0239
Protection of Women from the Domestic Violence Act, 2005 — Section 2(a), 2(f), 12, 19Hindu Marriage Act, 1872 — Section 11
High Courts16 May 2018Allowed
Kaushaliya Devi @APPELLANT@Hash Jabbar Khan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0155
Motor Vehicles Act, 1988 — Section 173
High Courts16 May 2018Allowed
Sudhir Nagauri @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0154
High Courts16 May 2018Allowed
N.S. Babu @APPELLANT@Hash M/S. Wolkem India Ltd.
Rajasthan High Court · (2018) 05 RAJ CK 0153
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)
High Courts16 May 2018Allowed
National Insurance Co. Ltd. @APPELLANT@Hash Aleem Khan
Rajasthan High Court · (2018) 05 RAJ CK 0152
Motor Vehicles Act 1988 — Section 15(1), 173
High Courts16 May 2018Partly Allowed
Nanu Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0151
Indian Penal Code, 1860 — Section 304B, 363, 366, 369, 376, 376(2)(f), 379, 394, 411, 412Code of Criminal Procedure, 1973 — Section 161, 313, 437A
High Courts16 May 2018Allowed
Sunil Batra @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0150
Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136
High Courts16 May 2018Allowed
Suresh Chandra Soni @APPELLANT@Hash Ajeet Jain
Rajasthan High Court · (2018) 05 RAJ CK 0149
Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136