High Courts19 Jan 2024Allowed
Padma Ram And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0087
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
COURT ARCHIVE
Rajasthan High Court judgments, 2024
928 judgments · page 43 of 47
High Courts19 Jan 2024Allowed
Sukhchain Singh @ Sukha Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0086
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 4, 25
High Courts19 Jan 2024Allowed
Jai Ram @ Jagdish Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0085
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 306, 498A< /li>
High Courts19 Jan 2024Allowed
Bhutta Ram Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0084
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 450Code Of Criminal Procedure, 1973 — Section 164
High Courts18 Jan 2024Allowed
Dungar Ram Vs Simbhu Ram And Others
Rajasthan High Court · (2024) 01 RAJ CK 0094
High Courts18 Jan 2024Allowed
Mohd Sarhaan Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0083
Code Of Criminal Procedure, 1973 — Section 438
High Courts18 Jan 2024Allowed
Laxmi Vaishnav Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0082
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306
High Courts18 Jan 2024Allowed
Poonamchand Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0081
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29
High Courts18 Jan 2024Allowed
Padam Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Jan 2024Partly Allowed
Sardar Khan Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0079
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 15(B)Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Jan 2024Disposed Of
Anil Vs Ali Mohd And Others
Rajasthan High Court · (2024) 01 RAJ CK 0078
Limitation Act, 1963 — Section 5
High Courts17 Jan 2024Partly Allowed
Suresh Chandra And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0092
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 411
High Courts17 Jan 2024Dismissed
Ravi Patel And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0091
Indian Penal Code, 1860 — Section 308, 325, 326, 341
High Courts17 Jan 2024Dismissed
Harmeet Singh Dhillon And Others Vs Dr. Randeep Dhillon And Others
Rajasthan High Court · (2024) 01 RAJ CK 0090
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 14 Rule 2Rajasthan Court Fees And Suits Valuation Act, 1961 — Section 11, 24
High Courts17 Jan 2024Disposed Of
Ranjeet Singh Vs TATA AIG General Insurance Co. Ltd And Others
Rajasthan High Court · (2024) 01 RAJ CK 0089
High Courts16 Jan 2024Disposed Of
Shree Balaji Education Society Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0077
Constitution Of India, 1950 — Article 226
High Courts16 Jan 2024Disposed Of
M/s R And B Infra Project Ltd Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0076
High Courts16 Jan 2024Allowed
Aditya Birla Finance Limited Vs Bheru Lal Salvi
Rajasthan High Court · (2024) 01 RAJ CK 0075
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17
High Courts16 Jan 2024Allowed
Ashok Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0074
Code Of Criminal Procedure, 1973 — Section 389Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts16 Jan 2024Allowed
Ranchod Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0073
Code Of Criminal Procedure, 1973 — Section 389