High Courts20 Mar 2018Dismissed
Smt. Rami @APPELLANT@Hash Smt. Laxmi
Rajasthan High Court · (2018) 03 RAJ CK 0222
Rajasthan Tenancy Act, 1955 — Section 230Indian Evidence Act, 1872 — Section 65Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 86 of 101
High Courts20 Mar 2018Dismissed
Ashok Lalwani @APPELLANT@Hash Appellate Rent Tribunal
Rajasthan High Court · (2018) 03 RAJ CK 0221
Rajasthan Rent Control Act, 2001 — Section 9, 9(c ), 9(e), 9(h), 9(g)
High Courts20 Mar 2018Disposed Off
Khetpal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0220
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
High Courts20 Mar 2018Disposed Off
Anoparam Choudhary @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0219
High Courts20 Mar 2018Dismissed
Sandeep Kumar Saharan @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0217
Constitution of India, 1950 — Article 19(1)(g), 47, 226
High Courts20 Mar 2018Dismissed
Vadera Tradelink Private Ltd. @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0216
Constitution of India, 1950 — Article 226
High Courts20 Mar 2018Allowed
Ganesha Ram @APPELLANT@Hash Judge, Labour Court, District Bikaner
Rajasthan High Court · (2018) 03 RAJ CK 0215
Industrial Disputes Act, 1947 — Section 2(j)
High Courts20 Mar 2018Disposed Off
Mukesh Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0214
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Mar 2018Disposed Off
Chetan Kumar Sharma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0190
High Courts20 Mar 2018Allowed
Rajasthan State Road Transport Corporation @APPELLANT@Hash Shri Dhuri Lal
Rajasthan High Court · (2018) 03 RAJ CK 0189
Code of Civil Procedure, 1908 — Section 9, 100
High Courts20 Mar 2018Allowed
Dr. Ajeet Bagra And Ors. @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 03 RAJ CK 0103
Constitution of India 1950 — Article 226
High Courts16 Mar 2018Disposed Off
State of Rajasthan @APPELLANT@Hash Dr. Rajshree Ranawat
Rajasthan High Court · (2018) 03 RAJ CK 0213
High Courts16 Mar 2018Dismissed
R.K. Industries @APPELLANT@Hash Maximus International General Trading LLC
Rajasthan High Court · (2018) 03 RAJ CK 0212
Arbitration and Conciliation Act, 1996 — Section 2(2), 34, 34(3), 44, 48, 48(3), 48(1)(e), 49,Arbitration and Conciliation (Amendment) Act, 2015 — Section 9, 27, 37(1)(a), 37(3)
High Courts16 Mar 2018Dismissed
Ladu Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0211
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 201, 302, 460
High Courts16 Mar 2018Dismissed
Bhanwar Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0210
Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 201, 302India Evidence Act, 1872 — Section 27
High Courts16 Mar 2018Dismissed
Gajji @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0209
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341Code of Criminal Procedure, 1973 — Section 161, 428
High Courts16 Mar 2018Disposed Off
Smt. Geeta Devi @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0205
High Courts16 Mar 2018Dismissed
Ratna Ram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0204
Indian Penal Code, 1860 — Section 306, 380, 457Scheduled Castes And The Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(1)(p), 3(2)(va)
High Courts16 Mar 2018Disposed Off
Smt. Sangeeta @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0203
High Courts16 Mar 2018Allowed
Deena, Deendayal, Shri Gore Lal @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0102
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 353, 395, 396, 399, 402Arms Act, 1959 — Section 3, 25Regional Development Australia Act — Section 11