High Courts27 Sept 2021Disposed Of
Rajni Balal Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0066
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
COURT ARCHIVE
Rajasthan High Court judgments, 2021
969 judgments · page 12 of 49
High Courts24 Sept 2021Allowed
Bharat Kumar And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0076
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Sept 2021Allowed
Sattar Khan Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0075
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 120B, 366, 376, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Sept 2021Allowed
Ramzan Chhinpa Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0074
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 341, 354, 382, 447Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts24 Sept 2021Disposed Of
Bharat Lal Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0071
High Courts24 Sept 2021Allowed
Mahesh Kumar Meena And Others Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0070
High Courts24 Sept 2021Allowed
Devi Singh Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0069
Indian Penal Code, 1860 — Section 302
High Courts23 Sept 2021Allowed
Prema Ram And Others Vs State
Rajasthan High Court · (2021) 09 RAJ CK 0081
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 458
High Courts22 Sept 2021Allowed
Mislu Khan Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0080
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(S), 3(2)(va), 3(1)(W), 14AIndian Penal Code, 1860 — Section 143, 307, 323, 325, 341, 504Code Of Criminal Procedure, 1973 — Section 161, 437(3)
High Courts22 Sept 2021Allowed
Raj Pal Singh Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0079
High Courts22 Sept 2021Dismissed
Shrikant Sharma Vs Jaipur Vidyut And Others
Rajasthan High Court · (2021) 09 RAJ CK 0078
High Courts22 Sept 2021Allowed
Dhanniram Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0077
High Courts18 Sept 2021Dismissed
Dharam Chand Jain And Others Vs Pradeep Kumar Gangwal And Others
Rajasthan High Court · (2021) 09 RAJ CK 0065
Code Of Civil Procedure, 1908 — Section 151, Order 47 Rule 1Arbitration And Conciliation Act, 1996 — Section 34
High Courts18 Sept 2021Single Bench
Ram Swarup Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0064
High Courts18 Sept 2021Disposed Of
Sanjay Jain Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0063
High Courts18 Sept 2021Allowed
State Of Rajasthan And Others Vs Legal Representative Of Nand Kishore Goyal
Rajasthan High Court · (2021) 09 RAJ CK 0062
High Courts18 Sept 2021Allowed
Champa Lal Vs State
Rajasthan High Court · (2021) 09 RAJ CK 0061
Code Of Criminal Procedure, 1973 — Section 389, 439Indian Penal Code, 1860 — Section 302, 376, 380, 511
High Courts18 Sept 2021Allowed
Babu Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0060
High Courts17 Sept 2021Allowed
Kaluram Meena Vs State Of Rajasthan
Rajasthan High Court · (2021) 09 RAJ CK 0058
Indian Penal Code, 1860 — Section 354, 354B, 354C, 506Information Technology Act, 2000 — Section 66ECode Of Criminal Procedure, 1973 — Section 164, 438
High Courts17 Sept 2021Allowed
Laddu Gopal Sharma Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 09 RAJ CK 0056
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(V), 14AIndian Penal Code, 1860 — Section 376D Code Of Criminal Procedure, 1973 — Section 164, 437(3)