High Courts14 Mar 2018Allowed
Ravindra Singh Shaktawat @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0194
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 88 of 101
High Courts14 Mar 2018Disposed Off
Chhagan Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0193
Constitution of India, 1950 — Article 226
High Courts14 Mar 2018Dismissed
Dr. Aminu Deen @APPELLANT@Hash Secretary, Indian Council of Agricultural Research
Rajasthan High Court · (2018) 03 RAJ CK 0192
Central Civil Services Conduct Rules 1964 — Rule 3(1)(iii)Constitution of India, 1950 — Article 14, 32, 311
High Courts14 Mar 2018Allowed
Om Prakash Dhadhich @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0191
Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 — Rule 13, 40Constitution of India, 1950 — Article 226
High Courts14 Mar 2018Disposed Off
Shri Ramesh Kumar Kachhawaha @APPELLANT@Hash State Bank of India
Rajasthan High Court · (2018) 03 RAJ CK 0188
Constitution of India, 1950 — Article 14, 136, 226
High Courts14 Mar 2018Disposed Off
Moti Ram Jat @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0092
Code of Criminal Procedure, 1973 — Section 397, 401, 401(2), 482Indian Penal Code, 1860 — Section 201, 302, 364, 392
High Courts14 Mar 2018Dismissed
Commissioner Of Central Excise @APPELLANT@Hash Mr. Arun Jain
Rajasthan High Court · (2018) 03 RAJ CK 0091
Central Excise Tariff Act, 1985 — Section 11A, 14
High Courts14 Mar 2018Dismissed
Jaipur District Cricket Association @APPELLANT@Hash Registrar, Cooperative Societies
Rajasthan High Court · (2018) 03 RAJ CK 0090
Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 — Section 5, 16, 24, 35Constitution of India 1950 — Article 226
High Courts13 Mar 2018Disposed Off
Saurabh Modi @APPELLANT@Hash Ms. Shweta
Rajasthan High Court · (2018) 03 RAJ CK 0187
High Courts13 Mar 2018Dismissed
Ashok Kumar Khatik @APPELLANT@Hash Indian Oil Corporation Limited
Rajasthan High Court · (2018) 03 RAJ CK 0186
Constitution of India, 1950 — Article 226
High Courts13 Mar 2018Dismissed
Ganpat Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0185
Limitation Act, 1963 — Section 5Rajasthan Tenancy Act, 1955 — Section 15Land Acquisition Act, 1894 — Section 4
High Courts13 Mar 2018Dismissed
Mohan Giri Goswami @APPELLANT@Hash Managing Committee, Rajasthan Mahil Parishad
Rajasthan High Court · (2018) 03 RAJ CK 0184
High Courts13 Mar 2018Allowed
Rajuram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0183
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498A
High Courts13 Mar 2018Dismissed
Jammaludin @APPELLANT@Hash Fazlu Rehman
Rajasthan High Court · (2018) 03 RAJ CK 0182
Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts13 Mar 2018Disposed Off
Ritu Sharma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0181
High Courts13 Mar 2018Allowed
Shyamlal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0180
Code of Criminal Procedure, 1973 — Section 389, 428, 457Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 25Indian Evidence Act, 1872 — Section 103
High Courts13 Mar 2018Dismissed
Smt. Usha @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0179
Panchayati Raj (General) Rules, 1961 — Rule 266, 266(1)
High Courts13 Mar 2018Allowed
Shiv Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0178
Rajasthan Service Rules, 1951 — Section 86(2)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Section 14, 16
High Courts13 Mar 2018Dismissed
Arun Kumar @APPELLANT@Hash Special Judge, NDPS Cases
Rajasthan High Court · (2018) 03 RAJ CK 0177
Indian Evidence Act, 1872 — Section 65Code of Civil Procedure, 1908 — Order 11 Rule 12, Order 11 Rule 14Constitution of India, 1950 — Article 227
High Courts13 Mar 2018Allowed
Smt. Urmila Devi @APPELLANT@Hash Smt. Bhanwari Devi
Rajasthan High Court · (2018) 03 RAJ CK 0176
Indian Evidence Act, 1872 — Section 65Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 7 Rule 14(1)Constitution of India, 1950 — Article 227