COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 83 of 101

High Courts04 Apr 2018Dismissed

Sanghi Industries Limited @APPELLANT@Hash Micro Small Enterprises Facilitation Council

Rajasthan High Court · (2018) 04 RAJ CK 0075

Micro, Small and Medium Enterprises Development Act, 2006 — Section 18, 18(2), 19Arbitration and Conciliation Act, 1996 — Section 9, 23, 24, 34Constitution of India 1950 — Section 226(3), Article 226, 226(3)

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High Courts04 Apr 2018Allowed

Satish Kumar And Ors. @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0074

Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1)Haryana Municipal (Amendment) Act, 1994 — Section 13ARajasthan Panchayati Raj Rules, 1996 — Rule 266(3)

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High Courts03 Apr 2018Dismissed

Hukum Singh @APPELLANT@Hash Khubdan

Rajasthan High Court · (2018) 04 RAJ CK 0112

Code of Civil Procedure, 1908 — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 2018Allowed

Mahendra Kumar @APPELLANT@Hash Ashok Kumar

Rajasthan High Court · (2018) 04 RAJ CK 0111

Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 1 Rule 10Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 2018Dismissed

Islaudeen @APPELLANT@Hash Shanti Lal Singhvi

Rajasthan High Court · (2018) 04 RAJ CK 0110

Rajasthan Court Fees and Valuation Act, 1961 — Section 7, 10, 11, 26(a), 26( c), 27(c )Code of Civil Procedure, 1908 — Order 7 Rule 11(b)

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High Courts03 Apr 2018Allowed

Surendra Singh @APPELLANT@Hash Smt. Sulochana

Rajasthan High Court · (2018) 04 RAJ CK 0109

Rajasthan Stamp Act, 1998 — Section 35, 37, 39, 39(1), 39A, 42Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 2018Allowed

Mahaveer Raj @APPELLANT@Hash Senior Civil Judge & Additional Chief Metropolitan Magistrate

Rajasthan High Court · (2018) 04 RAJ CK 0108

Code of Civil Procedure, 1908 — Order 1 Rule 10

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High Courts03 Apr 2018Allowed

Chhajju Ram @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0107

Rajasthan Excise Act 1950 — Section 9ARajasthan High Court Rules, 1952 — Rule 134Constitution of India, 1950 — Article 225

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High Courts03 Apr 2018Disposed Off

Sumati Lal Bohra @APPELLANT@Hash Pradeep Jain

Rajasthan High Court · (2018) 04 RAJ CK 0106

Code of Civil Procedure, 1908 — Section 115, Order 39 Rule 2A

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High Courts03 Apr 2018Disposed Off

Mahipal Limba Kumhar @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0105

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High Courts03 Apr 2018Dismissed

Baljeet Singh @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0104

Code of Criminal Procedure, 1973 — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25, 41, 42, 43Indian Penal Code, 1860 — Section 482, 483

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High Courts03 Apr 2018Allowed

Puranmal @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0103

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 2, 42, 42(2), 50, 55Code of Criminal Procedure, 1973 — Section 173(8), 313, 374(2), 428

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High Courts03 Apr 2018Dismissed