High Courts05 Apr 2018Allowed
Choru Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0126
Indian Penal Code, 1860 — Section 120B, 363, 366, 376Code of Criminal Procedure, 1973 — Section 164, 190, 193, 319
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 82 of 101
High Courts05 Apr 2018Allowed
Rishi Baghari @APPELLANT@Hash State Bank Of India
Rajasthan High Court · (2018) 04 RAJ CK 0125
Constitution of India, 1950 — Article 226
High Courts05 Apr 2018Dismissed
Smt. Vimla Devi And Ors. @APPELLANT@Hash Shyam Lal & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0081
High Courts05 Apr 2018
Rajesh, Rakesh And Ors. @APPELLANT@Hash State Of Rajasthan & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0080
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 341, 380Code of Criminal Procedure, 1973 — Section 437, 439(2), 482
High Courts05 Apr 2018Allowed
Ajmer Vidyut Vitaran Nigam Limited @APPELLANT@Hash Hindustan Zinc Limited
Rajasthan High Court · (2018) 04 RAJ CK 0079
Arbitration & Conciliation Act, 1996 — Section 4, 16(2), 16(3), 28(3), 28(1)(a), 34, 34(2)(b)(i), 37Electricity Act, 2003 — Section 2(17), 2(28), 4, 42, 42(2), 42(5), 42(6), 62, 86(1)(f), 94, 111, 125, 158, 181, 182Indian Contract Act, 1872 — Section 21, 23, 34
High Courts04 Apr 2018Disposed Off
Smt.Kamala Kanwar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0124
High Courts04 Apr 2018Dismissed
Sardool Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0123
Constitution of India, 1950 — Article 226
High Courts04 Apr 2018Dismissed
Municipal Borad Rajgarh @APPELLANT@Hash Mohd. Anif
Rajasthan High Court · (2018) 04 RAJ CK 0122
Rajasthan Municipalities Act, 1959 — Section 271Code of Civil Procedure, 1908 — Section 91, Order 1 Rule 8
High Courts04 Apr 2018Dismissed
Shree Rajasthan Syntex Ltd. @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 04 RAJ CK 0121
Central Excise Act, 1944 — Section 35 EE, 35EE(2)Central Excise Rules, 1944 — Rule 18, 19
High Courts04 Apr 2018Disposed Off
Narayan Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0120
Rajasthan Panchayati Raj Rules, 1996 — Rule 258(3)
High Courts04 Apr 2018Dismissed
Nirmaljeet Rana @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0119
Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 — Rule 16
High Courts04 Apr 2018Dismissed
Manager, Marudhara Mortos @APPELLANT@Hash Mool Singh
Rajasthan High Court · (2018) 04 RAJ CK 0118
Industrial Dispute Act, 1947 — Section 25F, 25G, 25HConstitution of India, 1950 — Article 227
High Courts04 Apr 2018Allowed
Madan Lal @APPELLANT@Hash Smt. Ghisi Bai
Rajasthan High Court · (2018) 04 RAJ CK 0117
Code of Civil Procedure, 1908 — 151, Order 1 Rule 10Constitution of India, 1950 — Article 226, 227
High Courts04 Apr 2018Allowed
Aehsan Mohd, Amir Khan @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0116
Code of Criminal Procedure, 1973 — Section 161, 164, 227, 228, 397, 401Indian Penal Code, 1860 — Section 354, 354A, 376, 457, 511
High Courts04 Apr 2018Allowed
Jean Lavabre Dominique @APPELLANT@Hash Voyager Hotels & Motels Private Limited
Rajasthan High Court · (2018) 04 RAJ CK 0115
Companies Act, 1956 — Section 10F, 397, 398, 402, 403, 408, 634A
High Courts04 Apr 2018Allowed
Kheta Ram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0114
Indian Penal Code, 1860 — Section 306Code of Criminal Procedure, 1973 — Section 161
High Courts04 Apr 2018Dismissed
Panday Minerals Private Limited @APPELLANT@Hash Sanjay Sukhwal
Rajasthan High Court · (2018) 04 RAJ CK 0113
Companies Act, 1956 — Section 10F, 108, 111(4), 190, 284, 397, 398, 399, 399(1), 402
High Courts04 Apr 2018Allowed
Raj Vidhyut Takniki Karmchari Association @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0078
High Courts04 Apr 2018Dismissed
United India Insurance Company Ltd. @APPELLANT@Hash Lalti Prasad Sharma
Rajasthan High Court · (2018) 04 RAJ CK 0077
High Courts04 Apr 2018Disposed Off
Bhori Lal, Bhoriya And Ors. @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0076
Code of Criminal Procedure, 1973 — Section 156(3), 190, 210, 319, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Rajasthan Land Revenue Act, 1956 — Section 90B