High Courts02 Feb 2018
Manish Vs State of Rajasthan Through the District Collector & ORS
Rajasthan High Court · (2018) 02 RAJ CK 0035
Code of Civil Procedure, 1908, Section 100, Order 7Rule11 - Second appeal
COURT ARCHIVE
Rajasthan High Court judgments, 2018
2,016 judgments · page 99 of 101
High Courts02 Feb 2018
Jetaram Son of Late Shri Achalaram Vs State of Rajasthan Through & Ors
Rajasthan High Court · (2018) 02 RAJ CK 0034
High Courts02 Feb 2018
Sohan Lal son of Ghewar Chand & Anr Vs Legal Heirs of Late Mangi Lal son of Mukan Chand & Anr
Rajasthan High Court · (2018) 02 RAJ CK 0033
High Courts02 Feb 2018
Ahmed Sultan Vs Bhanwar Singh & Ors
Rajasthan High Court · (2018) 02 RAJ CK 0010
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts02 Feb 2018
Jyotsana Rankawat Vs Rahul Swami
Rajasthan High Court · (2018) 02 RAJ CK 0009
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 13 - Divorce
High Courts01 Feb 2018
Nathu Lal Vs State of Rajasthan
Rajasthan High Court · (2018) 02 RAJ CK 0027
Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailNarcotic Drugs and Psychotropic Substances Act, 1985,
High Courts01 Feb 2018
Dinesh Son of Shri Chandra Ram Vs The State of Rajasthan & Anr
Rajasthan High Court · (2018) 02 RAJ CK 0026
Code of Criminal Procedure, 1973, Section 397(1) - Calling for records to exercise powers of revision
High Courts01 Feb 2018
Sohanlal S/o Kanmalji, Vs Babra S/o Tejaji
Rajasthan High Court · (2018) 02 RAJ CK 0025
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts01 Feb 2018
Daulat Ram Vs The State of Rajasthan
Rajasthan High Court · (2018) 02 RAJ CK 0020
Indian Penal Code, 1860, Section 420, Section 420, Section 415, Section 419 - Cheating and dishonestly inducing delivery of property - Cheating and di
High Courts01 Feb 2018
Bhawani Shankar Gahlot Vs State of Rajasthan & Ors
Rajasthan High Court · (2018) 02 RAJ CK 0019
Code of Criminal Procedure, 1973, Section 190, Section 319 - Cognizance of offences by Magistrates - Power to proceed against other persons appearing to be guilty of offence
High Courts01 Feb 2018
Kumari Kiran Choudhary Vs U.O.I. & ORS
Rajasthan High Court · (2018) 02 RAJ CK 0018
High Courts01 Feb 2018
Mohanlal Sukhadia University Vs Shri Bodu Ram Jat & ORS
Rajasthan High Court · (2018) 02 RAJ CK 0017
High Courts01 Feb 2018Dismissed
Sita Vs The State of Rajasthan & Anr
Rajasthan High Court · (2018) 02 RAJ CK 0016
Code of Criminal Procedure, 1973, Section 161, Section 164, Section 156(3), Section 193 - Examination of witnesses by police - Recording of confession
High Courts01 Feb 2018Dismissed
Om Kanwar Vs State of Rajasthan through Secretary & ORS
Rajasthan High Court · (2018) 02 RAJ CK 0015
High Courts31 Jan 2018Dismissed
Devendra Kumar P.Jain Vs Bank of Baroda & Ors
Rajasthan High Court · (2018) 01 RAJ CK 0047
High Courts31 Jan 2018Disposed off
Deda Ram & Ors Vs Union of India Through Secretary & Ors
Rajasthan High Court · (2018) 01 RAJ CK 0019
High Courts30 Jan 2018Disposed off
Kanhiya Lal & Ors. Vs Smt Sushila P Navlakha & Ors.
Rajasthan High Court · (2018) 01 RAJ CK 0018
Code of Civil Procedure, 1908, Section 96 - Appeal from original decree
High Courts30 Jan 2018
Hari Singh Karnawat Vs Municipal Board, Jhunjhunu & Anr.
Rajasthan High Court · (2018) 01 RAJ CK 0006
High Courts29 Jan 2018Dismissed
Kuldeep Singh & Anr. Vs Shri Ram Charan Chorasiya & Ors.
Rajasthan High Court · (2018) 01 RAJ CK 0017
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRajasthan Rent Control Act, 2001, Section 21
High Courts29 Jan 2018Dismissed
Abdul Majid Vs Dilip Kumar Godika H.U.F. & Anr
Rajasthan High Court · (2018) 01 RAJ CK 0013
Code of Civil Procedure, 1908, Order 1Rule 10