High Courts11 Apr 2018
Bhupesh Kumar And Ors @APPELLANT@Hash State Of Rajasthan Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0066
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 79 of 101
High Courts11 Apr 2018Dismissed
Vikram Meena And Anr.@APPELLANT@Hash State Of Rajasthan Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0065
Rajasthan Prevention of Anti-Social Activities Act, 2006 — Section 2(g), 3(1), 3(2), 13(1)Indian Penal Code, 1860 — Section 143, 147, 149, 283, 323, 324, 327, 332, 341, 353, 358, 365, 379, 380, 382, 395, 397 398, 427, 452, 457, 458, 461, 504, 511Code of Criminal Procedure, 1973 — Section 110, 151
High Courts10 Apr 2018Dismissed
Meetha Nath, Meethesh Nirmohi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0161
High Courts10 Apr 2018Disposed Off
Tikamchand @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0160
High Courts10 Apr 2018Dismissed
Smt. Pooja, Sajna @APPELLANT@Hash Durga Prasad
Rajasthan High Court · (2018) 04 RAJ CK 0159
High Courts10 Apr 2018Disposed Off
Kalawati @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0158
High Courts10 Apr 2018Disposed Off
Pragya Tripathi @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0157
Code of Civil Procedure, 1908 — Order 41 Rule 27Constitution of India, 1950 — Article 226
High Courts10 Apr 2018Allowed
Piyush Kaviya @APPELLANT@Hash Rajasthan Public Service Commission
Rajasthan High Court · (2018) 04 RAJ CK 0156
Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examination) Rules, 1999 — Rule 4(1), 15Income Tax Rules 1962 — Rule 10(4)
High Courts10 Apr 2018Disposed Off
Karu Lal Patidar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0155
Constitution of India, 1950 — Article 226
High Courts10 Apr 2018Dismissed
Loon Singh & Ors. @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0154
Manipur Home Guards Act, 1996 — Sections 4(4), 8Constitution of India, 1950 — Article 14, 16, 309, 311
High Courts10 Apr 2018Allowed
Ram Karan And Anr. @APPELLANT@Hash State Of Rajasthan Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0064
Code of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 143, 308, 323, 324, 341, 452
High Courts10 Apr 2018Dismissed
Kishan Lal And Ors. @APPELLANT@Hash Kailash Chand Agrawal & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0063
Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 6 Rule 27Constitution of India, 1950 — Article 227
High Courts10 Apr 2018Dismissed
Commissioner Of Income Tax (Exemptions) @APPELLANT@Hash Urban Improvement Trust & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0062
Income Tax Act, 1961 — Section 131, 131(3), 142(2A), 143(2)
High Courts10 Apr 2018Dismissed
Smt. Teeja And Ors. @APPELLANT@Hash Ratanlal & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0061
High Courts10 Apr 2018Allowed
Ratni Bai And Ors. @APPELLANT@Hash Omprakash Meena & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0060
Motor Vehicles Act, 1988 — Section 166
High Courts10 Apr 2018Allowed
New India Assurance Co Ltd @APPELLANT@Hash Neeraj Saini & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0059
Motor Vehicles Act, 1988 — Section 166
High Courts10 Apr 2018Allowed
Smt. Kamlesh, Kamla And Ors. @APPELLANT@Hash Rajkumar & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0058
Motor Vehicles Act, 1988 — Section 166
High Courts10 Apr 2018Dismissed
M/s. Rajasthan Development Trust Pvt. Ltd. @APPELLANT@Hash Smt. Rani Surolia & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0057
Companies Act, 1956 — Section 10F, 10FQ, 172, 397, 398Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2), 37, 53Income Tax Act, 1961 — Section 34(2)(b)
High Courts09 Apr 2018Dismissed
Om Prakash Deora @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0153
Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963 — Rule 12(2)
High Courts09 Apr 2018Disposed Off
Smt. Pinki Jha @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 04 RAJ CK 0152
Armed Forces Tribunal Act, 2007 — Section 34Army Act 1950 — Section 182Constitution of India, 1950 — Article 226