High Courts06 Nov 2019Disposed Of
Ram Singh And Ors Vs Tehsildar Behror, Tehsil Behror, District Alwar (Raj.)
Rajasthan High Court · (2019) 11 RAJ CK 0060
Rajasthan Land Revenue Act, 1956 — Section 9, 91
COURT ARCHIVE
Rajasthan High Court judgments, 2019
2,216 judgments · page 10 of 111
High Courts06 Nov 2019Disposed Of
Madan Mohan Vs State Of Rajasthan
Rajasthan High Court · (2019) 11 RAJ CK 0059
Indian Penal Code, 1860 — Section 34, 120B, 302, 304, 364Code Of Criminal Procedure, 1973 — Section 161, 313, 391
High Courts06 Nov 2019Dismissed
Oriental Insurance Co Ltd, Vs Kamlesh And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0014
Motor Vehicles Act, 1988 — Section 140, 166Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts06 Nov 2019Dismissed
Babu Singh And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0013
High Courts06 Nov 2019Disposed Of
Mangilal And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0012
Panchayati Raj Act, 1994 — Section 101
High Courts06 Nov 2019Allowed
Pushkar Garg And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0011
Rajasthan Panchayati Raj Rules, 1996 — Rule 273
High Courts06 Nov 2019Allowed
Heera Lal Vs State Of Rajasthan
Rajasthan High Court · (2019) 11 RAJ CK 0010
Code Of Criminal Procedure, 1973 — Section 397, 401, 451
High Courts05 Nov 2019Dismissed
Rajendra Singh Vs Managing Director And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0077
Industrial Disputes Act, 1947 — Section 11AConstitution Of India, 1950 — Article 226, 227
High Courts05 Nov 2019Dismissed
Heera Lal Vs State Of Rajasthan
Rajasthan High Court · (2019) 11 RAJ CK 0058
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts05 Nov 2019Disposed Of
Javed And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0057
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304(I), 307, 323, 324, 341Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Nov 2019Dismissed
Dharampal Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0051
Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Nov 2019Dismissed
Kalu Ram Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0050
Rajasthan Tenancy Act, 1955 — Section 188, 212Constitution Of India, 1950 — Article 227
High Courts05 Nov 2019Dismissed
Iqbal Ali And Ors Vs Sunita Khamesara And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0049
Rajasthan Rent Control Act, 2001 — Section 6, 9(a), 9(b), 9(c), 9(e), 9(i), 9(j)Constitution Of India, 1950 — Article 227
High Courts05 Nov 2019Dismissed
Iqbal Ali And Ors Vs Balwant Singh
Rajasthan High Court · (2019) 11 RAJ CK 0048
Rajasthan Rent Control Act, 2001 — Section 6, 9(a), 9(b), 9(c), 9(e), 9(i), 9(j)Constitution Of India, 1950 — Article 227
High Courts05 Nov 2019Allowed
Chatur Nath And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0047
Rajasthan Panchayati Raj Act, 1994 — Section 101
High Courts05 Nov 2019Dismissed
Lalchand And Ors Vs State
Rajasthan High Court · (2019) 11 RAJ CK 0046
Indian Penal Code, 1860 — Section 34, 302
High Courts05 Nov 2019Dismissed
Pekaram Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0009
Rajasthan Panchayati Raj Act, 1994 — Section 97Rajasthan Panchayati Raj Rules, 1996 — Rule 157B
High Courts05 Nov 2019Allowed
Neeraj Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 11 RAJ CK 0008
Indian Penal Code, 1860 — Section 143, 307, 323, 341, 382Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
High Courts05 Nov 2019Allowed
Vakil Singh Vs State Of Rajasthan
Rajasthan High Court · (2019) 11 RAJ CK 0007
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W-1), 3(2)(5), 3(2)(5-A), 14A(2)Indian Penal Code, 1860 — Section 376(2), 450, 506Income Tax Act, 1961 — Section 67A
High Courts05 Nov 2019Allowed
Bagda Ram Vs State
Rajasthan High Court · (2019) 11 RAJ CK 0006
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 120B, 201, 302