High Courts16 May 2018
Mukesh Kumar Soni @APPELLANT@Hash General Manager Punjab National Bank
Rajasthan High Court · (2018) 05 RAJ CK 0148
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 63 of 101
High Courts16 May 2018Dismissed
Suman Ratnu @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0147
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33Persons with Disabilities (Equal opportunities, Protection of Rights and Full participation) Rule, 2011 — Rule 32, 36, 38, 38(1)Constitution of India, 1950 — Article 226
High Courts16 May 2018Dismissed
Galji @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0146
Indian Penal Code, 1860 — Section 302, 306, 307, 323, 324, 326Code of Criminal Procedure, 1973 — Section 313
High Courts16 May 2018Disposed Off
Urmila @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0145
Constitution of India, 1950 — Article 14, 32, 226
High Courts15 May 2018Disposed Off
ITC Limited @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0238
Prevention of Food Adulteration Act, 1954 — Section 7, 16, 23, 23(1A)(ee), 23(1A)(hh)
High Courts15 May 2018Allowed
Vishnu Kumar Garg @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 05 RAJ CK 0237
High Courts15 May 2018Dismissed
Ravindra Kumar Meena @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0236
Code of Civil Procedure, 1908 — Section 80Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Section 16, 30Constitution of India, 1950 — Article 226
High Courts15 May 2018Disposed Off
Ashima @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0235
Code of Criminal Procedure, 1973 — Section 174, 202, 202(2)Constitution of India, 1950 — Article 21
High Courts15 May 2018Dismissed
Dhirendra Singh @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0144
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498A
High Courts15 May 2018Partly Allowed
Bhagwan Lal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0143
Indian Penal Code, 1860 — Section 302, 304, 498ACode of Criminal Procedure, 1973 — Section 161, 313Indian Evidence Act, 1872 — Section 27
High Courts15 May 2018
Bhera Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0142
Code of Criminal Procedure, 1973 — Section 145, 146, 397, 401
High Courts15 May 2018Allowed
Vasudev @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0141
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 308, 327, 340, 384, 420, 500, 503, 505Hindu Marriage Act, 1955 — Section 13B
High Courts15 May 2018Disposed Off
Smt. Narmda Devi & Ors. @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · ]
Constitution of India, 1950 — Article 226
High Courts15 May 2018Dismissed
State of Rajasthan @APPELLANT@Hash Smt. Kanta Saharan
Rajasthan High Court · (2018) 05 RAJ CK 0139
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Section 141, Order 47 Rule 1, Order 48 Rule 1
High Courts15 May 2018Disposed Off
Indian Oil Corporation Ltd. @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0138
Constitution of India, 1950 — Article 33(a)(iii), 226
High Courts15 May 2018Allowed
Smt. Usa Kiran Sen @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0137
Hindu Marriage Act, 1872 — Section 13Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 304B, 494, 498A
High Courts15 May 2018Allowed
Vijay Singh @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0136
Prevention of Corruption Act, 1988 — Section 7, 11, 13(1)(d), 13(2), 20Indian Penal Code, 1860 — Section 109, 120B, 384Code of Criminal Procedure, 1973 — Section 313, 374(2)
High Courts15 May 2018Dismissed
Smt Vimla Kanwar @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0135
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302, 307Constitution of India, 1950 — Article 20, 141
High Courts14 May 2018Disposed Off
Bhagwan Sahay Meena @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0234
Code of Criminal Procedure, 1973 — Section 311, 482Negotiable Instruments Act, 1881 — Section 138
High Courts14 May 2018Allowed
Smt. Sita @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0233
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420