COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 98 of 101

High Courts09 Feb 2018

Bhanwar Singh & Ors. Vs The State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0050

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

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High Courts09 Feb 2018

Smt. Pooja Wife of Naresh Kumar Vs Naresh Kumar Son of Bhajani Ram Chitara

Rajasthan High Court · (2018) 02 RAJ CK 0049

Code of Criminal Procedure, 1973, Section 24 - Public ProsecutorsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights

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High Courts08 Feb 2018Dismissed

Asat Ali S/o Andu Khan & Ors Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 47, Section 323, Secti

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High Courts07 Feb 2018

Shrawan Singh s/o Sh. Harnam Singh & Anr Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts07 Feb 2018Dismissed

Gordhan Ram & Orn Vs State of Rajasthan & Orn

Rajasthan High Court · (2018) 02 RAJ CK 0054

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High Courts07 Feb 2018Dismissed

Harish Kumar Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0053

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin

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High Courts07 Feb 2018

Mahesh Yadav S/o Sh. Roshan Lal Yadav, & Ors Vs State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0052

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7

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High Courts07 Feb 2018

Parmeshwar @ Prem S/o Shri Shyam Sunder & Ors Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0051

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 153A, Section 295A - Pro

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High Courts06 Feb 2018

Sanjay Leela Bhansali S/o Navin Bhansali & Ors Vs State of Rajasthan & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0067

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 482, S

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High Courts06 Feb 2018

Bajrang Lal Sharma Vs The State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0066

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts06 Feb 2018

Mahendra Singh S/o Shri Doonga Ram Sevda, Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0065

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 420,

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High Courts06 Feb 2018

Rajkumar & Anr. Vs Madhav & Ors.

Rajasthan High Court · (2018) 02 RAJ CK 0064

Code of Criminal Procedure, 1973, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1(r)

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High Courts06 Feb 2018

Smt. Babita W/o Ravi Kumar D/o Shree Krishan Dutt Sharma, Vs Ravi Kumar S/o Shree Chorulal Pareek

Rajasthan High Court · (2018) 02 RAJ CK 0048

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13, Section 9 -

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High Courts05 Feb 2018

Prafull Kumar @ Sonu S/o Sh. Nanak Ram Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0063

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailNarcotic Drugs and Psychotropic Substances Act, 1985,

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High Courts05 Feb 2018

Sudarshan Bareth S/o Col Bhuwaneshwar Bareth Vs State of Rajasthan Through Public Prosecutor

Rajasthan High Court · (2018) 02 RAJ CK 0062

Code of Criminal Procedure, 1973, Section 125, Section 193, Section 191, Section 341, Section 340 - Order for maintenance of wive

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High Courts05 Feb 2018

State of Rajasthan Vs Okha Bharti s/o Patta Bharti & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0061

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sectio

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High Courts05 Feb 2018

Satyaprakash S/o late Laxmi Narayan Vs Smt. Rekha W/o Satya Prakash D/o Devi Prasad Tiwari

Rajasthan High Court · (2018) 02 RAJ CK 0058

Hindu Marriage Act, 1955, Section 13(b) - Divorce

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High Courts05 Feb 2018

Kuldeep son of Roop Ram & Anr Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0013

Code of Criminal Procedure, 1973, Section 161, Section 164, Section 319 - Examination of witnesses by police - Recording of confessions and statements - Power to proceed a

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High Courts02 Feb 2018Allowed

State of Rajasthan through the Secretary, Education Department, Government of Rajasthan, Jaipur. Vs Dr. Bansilal Jakhar & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0037

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High Courts02 Feb 2018Allowed

State of Rajasthan through the Principal Secretary & Ors. Vs Mukesh Goyal & Ors.

Rajasthan High Court · (2018) 02 RAJ CK 0036

Rajasthan Service of Engineers and Allied Posts (Public Health Branch) Rules, 1968, - Rule 9, Rule 37, Rule 25

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