High Courts22 Mar 2018Dismissed
Smt. Sakudi @APPELLANT@Hash Sarpanch, Gram Panchayat- Ahore
Rajasthan High Court · (2018) 03 RAJ CK 0236
Code of Civil Procedure, 1908 — Section 100Rajasthan Panchayati Raj Act, 1994 — Section 109
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 85 of 101
High Courts22 Mar 2018Dismissed
Balveer Kaur @APPELLANT@Hash Tara Singh
Rajasthan High Court · (2018) 03 RAJ CK 0235
Code of Civil Procedure, 1908 — Section 114, Order 17 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts22 Mar 2018Allowed
Mohammed Yunus @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0234
Code of Criminal Procedure, 1973 — Section 320, 320(9), 357, 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136
High Courts22 Mar 2018Dismissed
Mulchand And Ors. @APPELLANT@Hash Managing Director, Oriental Power Cables Ltd.
Rajasthan High Court · (2018) 03 RAJ CK 0110
Industrial Disputes Act, 1947 — Section 18, 33(C)(2)Payment of Wages Act, 1936 — Section 15, 23
High Courts22 Mar 2018Allowed
Karanpal Singh And Ors. @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0109
Indian Penal Code, 1860 — Section 120A, 120B, 384, 385, 406, 409, 415, 420, 467, 483Code of Criminal Procedure, 1973 — Section 482
High Courts22 Mar 2018Allowed
Rajendra Prasad Sharma And Ors. @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0108
Code of Criminal Procedure, 1973 — Section 105, 107, 111, 113, 116, 116(3)Rajasthan Civil Services (CCA) Rules, 1958 — Rule 16, 33, 34Rajasthan Civil Services (Conduct) Rules, 1971 — Rule 3, 3(ii), 3(2)(ii)
High Courts21 Mar 2018Disposed Off
Smt. Khajani Devi @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0233
Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2018Allowed
Rajasthan State Roadways Transport Corporation @APPELLANT@Hash Smt. Samta Devi
Rajasthan High Court · (2018) 03 RAJ CK 0232
Motor Vehicles Act, 1988 — Section 163A, 163A(2), 166, 173
High Courts21 Mar 2018Allowed
Ramesh Chand @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0231
Constitution of India, 1950 — Article 226
High Courts21 Mar 2018Disposed Off
Subhash Chander Chhimpa @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0230
High Courts21 Mar 2018Disposed Off
Ashok Kumar Dangi @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0229
Constitution of India, 1950 — Article 226
High Courts21 Mar 2018Disposed Off
Smt. Anita @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0228
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Mar 2018Allowed
Mahendra Kumar @APPELLANT@Hash Satyanarayan
Rajasthan High Court · (2018) 03 RAJ CK 0227
Code of Civil Procedure, 1908 — Order 11 Rules 12, Order 11 Rules 14, Order 8 Rule 1A, 8 Rule 1A(3), Order 8 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2018Dismissed
Shish Ram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0226
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts21 Mar 2018Allowed
Chug Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0225
Code of Criminal Procedure, 1973 — Section 164, 173(8), 482Indian Penal Code, 1860 — Section 120B, 376(2)(A)(i)
High Courts21 Mar 2018Dismissed
Shri Badruddin @APPELLANT@Hash Shri Ramchandra
Rajasthan High Court · (2018) 03 RAJ CK 0224
Motor Vehicles Act, 1988 — Section 165, 168, 169Code of Criminal Procedure, 1973 — Section 195
High Courts21 Mar 2018Allowed
Akashdeep Morya @APPELLANT@Hash Rajasthan High Court
Rajasthan High Court · (2018) 03 RAJ CK 0223
Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 323, 324, 341, 406, 420, 452, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3
High Courts21 Mar 2018Allowed
Mukesh Gupta, Mukesh Kumar, Montu And Ors. @APPELLANT@Hash Central Bureau Of Investigation
Rajasthan High Court · (2018) 03 RAJ CK 0107
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 149, 153A, 201, 295, 302, 307, 323, 325, 326, 332, 334, 353, 427, 435, 436
High Courts21 Mar 2018Dismissed
Shri Rajkumar And Ors. @APPELLANT@Hash Raghunathdaas
Rajasthan High Court · (2018) 03 RAJ CK 0106
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 6A, Order 8 Rule 6G, Order 18 Rule 1, Order 18 Rule 2Constitution of India, 1950 — Article 227
High Courts21 Mar 2018Allowed
Jaswant Singh Meena And Ors. @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 03 RAJ CK 0104
Indian Penal Code, 1860 — Section 323, 341Railway Protection Force Rules, 1987 — Rule 52.2, 67.2