High Courts23 Feb 2024Dismissed
Firoz Khan Vs Union Of India And Others
Rajasthan High Court · (2024) 02 RAJ CK 0119
General Clauses Act, 1977 — Section 21
COURT ARCHIVE
Rajasthan High Court judgments, 2024
928 judgments · page 33 of 47
High Courts23 Feb 2024Disposed Of
Mahendra Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0117
Cooperative Societies Act, 2001 — Section 27(4)
High Courts23 Feb 2024Disposed Of
Sundar Lal And Others Vs Basant Kumar And Others
Rajasthan High Court · (2024) 02 RAJ CK 0116
High Courts23 Feb 2024Disposed Of
M/S Shree Neelkanth Fuels, Having Its Office At Village And Others Vs Punjab National Bank
Rajasthan High Court · (2024) 02 RAJ CK 0115
High Courts23 Feb 2024Disposed Of
Kishan Lal Meean Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0114
High Courts23 Feb 2024Allowed
Zakir Mohammed Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0113
Code Of Criminal Procedure, 1973 — Section 389
High Courts22 Feb 2024Disposed Of
Rajesh Kumar Sharma Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0131
High Courts22 Feb 2024Disposed Of
Anil Kumar Goyal Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0130
Rajasthan Police Subordinate Service Rules, 1989 — Rule 13Indian Penal Code, 1860 — Section 143, 323, 341, 354(a), 354(b), 354(c), 452, 506
High Courts22 Feb 2024Dismissed
Firoz Khan Vs Union Of India And Others
Rajasthan High Court · (2024) 02 RAJ CK 0129
High Courts22 Feb 2024Dismissed
Saroj Kumari Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0126
High Courts22 Feb 2024Disposed Of
Sangeet Kalal Kendra Vs Narayan Das Vaishnav And Others
Rajasthan High Court · (2024) 02 RAJ CK 0125
High Courts22 Feb 2024Allowed
Jagdish Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0123
Code Of Criminal Procedure, 1973 — Section 389
High Courts22 Feb 2024
Jogendra @ Joga Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0122
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 120B, 302
High Courts22 Feb 2024Dismissed
Arjun Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0108
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(VA)
High Courts22 Feb 2024Allowed
Shammi Kumar And Others Vs Pukhraj And Others
Rajasthan High Court · (2024) 02 RAJ CK 0107
Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(ii), 163A, 165, 166, 168, 168(3), 173, 174
High Courts22 Feb 2024Allowed
Lalita Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0106
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 — Section 138, 147
High Courts21 Feb 2024Dismissed
Ramuram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 341, 393, 394, 397, 398
High Courts21 Feb 2024Allowed
Aadil Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 307, 323, 341, 354
High Courts21 Feb 2024Allowed
Mithun Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0103
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 342
High Courts21 Feb 2024Allowed
Raju @ Manphool Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0102
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 25, 29