High Courts07 May 2022Dismissed
Child Deve And Others Vs Mamta Sharma And Others
Rajasthan High Court · (2022) 05 RAJ CK 0024
Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Section 5Industrial Disputes Act, 1947 — Section 25B
COURT ARCHIVE
Rajasthan High Court judgments, 2022
1,243 judgments · page 40 of 63
High Courts06 May 2022Allowed
Naresh Vs State Of Rajasthan
Rajasthan High Court · (2022) 05 RAJ CK 0023
Code Of Criminal Procedure, 1973 — Section 389
High Courts06 May 2022Allowed
Deepak Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0022
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts06 May 2022Allowed
Ram Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0021
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 427, 458Code Of Criminal Procedure, 1973 — Section 439
High Courts06 May 2022Allowed
Radheyshyam Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0019
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(g), 3(2)(V)(Va), 14A(2)Indian Penal Code, 1860 — Section 120B, 419, 420, 406, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439
High Courts05 May 2022Allowed
Hadman Ram Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0018
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 323, 341,365, 354, 376, 511Code Of Criminal Procedure, 1973 — Section 439
High Courts05 May 2022Allowed
Vinod Kumar And Others Vs State Of Rajasthan
Rajasthan High Court · (2022) 05 RAJ CK 0017
Indian Penal Code, 1860 — Section 148, 149, 302, 323, 365, 395, 396Code Of Criminal Procedure, 1973 — Section 439
High Courts05 May 2022Disposed Of
Maa Bharti College Of Veterinary Science Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0016
Constitution Of India, 1950 — Article 19(1)(g), 19(6), 30
High Courts05 May 2022Disposed Of
Sufiya College Of Animal Husbandry Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0015
Constitution Of India, 1950 — Article 19(1)(g), 19(6), 30
High Courts05 May 2022Disposed Of
Mateshwari Veterinary Diploma College Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0014
Constitution Of India, 1950 — Article 19(1)(g), 19(6), 30
High Courts05 May 2022Disposed Of
Sandeepni College Of Animal Husbandry Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0013
Constitution Of India, 1950 — Article 19(1)(g), 19(6), 30
High Courts05 May 2022Allowed
Amandeep Singh @ Mota Vs State Of Rajasthan
Rajasthan High Court · (2022) 05 RAJ CK 0012
Code Of Criminal Procedure, 1973 — Section 389
High Courts05 May 2022Allowed
Surendra Pal Singh Vs State Of Rajasthan
Rajasthan High Court · (2022) 05 RAJ CK 0011
Code Of Criminal Procedure, 1973 — Section 389
High Courts04 May 2022Allowed
Dargaram Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0010
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(W)(I)(2), 14A(2)Indian Penal Code, 1860 — Section 354, 376(1)Code Of Criminal Procedure, 1973 — Section 439
High Courts04 May 2022Allowed
Kalu Thanvi Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 05 RAJ CK 0009
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 306, 504, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts04 May 2022Allowed
Ashok Kumar Vs State
Rajasthan High Court · (2022) 05 RAJ CK 0008
Code Of Criminal Procedure, 1973 — Section 174, 374Indian Penal Code, 1860 — Section 107, 304B, 306, 498AEvidence Act, 1872 — Section 113A
High Courts04 May 2022Dismissed
Achlaram And Others Vs Sen Kul And Others
Rajasthan High Court · (2022) 05 RAJ CK 0007
High Courts02 May 2022Allowed
Sahdev Vs State Of Rajasthan
Rajasthan High Court · (2022) 05 RAJ CK 0006
Indian Penal Code, 1860 — Section 380, 457Code Of Criminal Procedure, 1973 — Section 439
High Courts02 May 2022Allowed
Mahendra Kumar Vs State
Rajasthan High Court · (2022) 05 RAJ CK 0005
Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts02 May 2022Allowed
Hemant Kumar Vs State
Rajasthan High Court · (2022) 05 RAJ CK 0004
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439