High Courts22 Apr 2024Allowed
Kirandeep Kaur Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0102
Indian Penal Code, 1860 — Section 143, 332, 336, 353, 382Prevention Of Damage To Public Property Act, 1984 — Section 3
COURT ARCHIVE
Rajasthan High Court judgments, 2024
928 judgments · page 22 of 47
High Courts22 Apr 2024Dismissed
Hirki Vs Amjad Khan And Ors
Rajasthan High Court · (2024) 04 RAJ CK 0100
Limitation Act, 1963 — Section 5
High Courts22 Apr 2024Dismissed
Man Singh Vs Girdhar Singh And Anr
Rajasthan High Court · (2024) 04 RAJ CK 0099
Limitation Act, 1963 — Section 5
High Courts22 Apr 2024Disposed Of
Monika Patidar Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0098
High Courts22 Apr 2024Disposed Of
Balvindra Singh Vs Rajasthan State Road Transport Corporation And Others
Rajasthan High Court · (2024) 04 RAJ CK 0096
High Courts22 Apr 2024Disposed Of
Harinarayan Jat And Others Vs Secretary, Urban Improvement Trust, Bhilwara And Others
Rajasthan High Court · (2024) 04 RAJ CK 0095
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 1, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 4, Order 1 Rule 10, Order 6 Rule 17
High Courts22 Apr 2024Disposed Of
Pooja Choudhary And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0094
High Courts22 Apr 2024Disposed Of
Om Prakash Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0093
High Courts22 Apr 2024Disposed Of
Bhaktveer Singh And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0092
High Courts22 Apr 2024Disposed Of
Kamal Kishore Son Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0091
High Courts22 Apr 2024Allowed
Lokesh Vs Deepika Alias Sonu
Rajasthan High Court · (2024) 04 RAJ CK 0090
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 23(2), Order 32A Rule 3Family Courts Act, 1984 — Section 9
High Courts22 Apr 2024Disposed Of
Vikram @ Rawan Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0089
Code Of Criminal Procedure, 1973 — Section 389, 397, 401Indian Penal Code, 1860 — Section 120B
High Courts22 Apr 2024Disposed Of
Ramesh Suwalka Vs Tarachand Sindhi
Rajasthan High Court · (2024) 04 RAJ CK 0088
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts22 Apr 2024Disposed Of
Vinod Ahir And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0087
Indian Penal Code, 1860 — Section 148, 149, 323, 325, 341, 395, 397, 427
High Courts22 Apr 2024Allowed
Manmohan And Others Vs State Of Rajasthan @RESPONDEN
Rajasthan High Court · (2024) 04 RAJ CK 0086
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
High Courts22 Apr 2024Allowed
Shobha Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0085
Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20(b)(ii)(c), 21(c), 25, 37, 37(1)(b) (ii)
High Courts22 Apr 2024Allowed
Mohan Lal @ Moraram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0084
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 326, 341Arms Act, 1959 — Section 4, 25
High Courts22 Apr 2024Allowed
Amir Abbasi Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0083
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 366, 376(2)(n), 506Information Technology Act, 2000 — Section 67A
High Courts22 Apr 2024Partly Allowed
Samda Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0082
Indian Penal Code, 1860 — Section 160, 307, 333, 353Code Of Criminal Procedure, 1973 — Section 313
High Courts19 Apr 2024Allowed
Suresh And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0081
Indian Penal Code, 1860 — Section 34, 379