COURT ARCHIVE

Rajasthan High Court judgments, 2026

145 judgments · page 5 of 8

High Courts03 Sept 2026Allowed

Robin Singh @ Robin Sihag S/o Shri Bhagirath Vs Union Of India, Through Special PP

Rajasthan High Court · 2026:RJ-JP:35799

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 8(c), 20, 21, 22, 29, 37Indian Evidence Act, 1872-Section 24, 25, 26, 27Indian Penal Code, 1860-Section 107, 116, 120B

High Courts03 Sept 2026Allowed

Anil Kumar S/o Shri Lokram Vs State Of Rajasthan, Through PP

Rajasthan High Court · 2026:RJ-JP:35683

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Corruption Act, 1988-Section 7Bharatiya Nyaya Sanhita, 2023-Section 308(2), 238

High Courts02 Sept 2026

Pramod Kumar Vs State Of Rajasthan & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2942

High Courts02 Sept 2026

Ramlaxman Meena Vs State Of Rajasthan & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2943

Panchayati Raj Act, 1994-Section 19(m)Panchayati Raj Rules, 1996

High Courts02 Sept 2026Allowed

Durgesh Mali S/o Nemichand Vs The Managing Director, Rajasthan State Road Transport Corporation & Ors.

Rajasthan High Court · 2026:RJ-JP:35499

Rajasthan State Road Transport Corporation Standing Orders, 1965-Order 35(vi)(a)

High Courts02 Sept 2026Allowed

Ramlaxman Meena Vs State of Rajasthan & Ors.

Rajasthan High Court · 2026:RJ-JP:35465

Panchayati Raj Act, 1994-Section 19(m)Panchayati Raj Rules, 1996

High Courts01 Sept 2026

Durga Shankar Alias Durgesh Vs State Of Rajasthan & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2905

Rajasthan Land Revenue Act, 1956-Section 90-A, 90-BUdaipur Development Authority Act, 2023-Section 17, 32Rajasthan Urban Improvement Act-Section 73

High Courts01 Sept 2026

Manni Devi Vs Bhuli Devi & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2944

Limitation Act-Section 5

High Courts01 Sept 2026Dismissed

Sushil Kumar Agarwal & Ors. Vs State of Rajasthan & Ors.

Rajasthan High Court · 2026:RJ-JP:33721

Constitution of India-Article 226

High Courts01 Sept 2026Dismissed

Durgalal S/o Devlal Vs State Of Rajasthan Through Public Prosecutor

Rajasthan High Court · 2026:RJ-JP:35070-DB

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Section 341, 302Code of Criminal Procedure, 1973-Section 389

High Courts01 Sept 2026Dismissed

Makhan Lal Mishra Vs State of Rajasthan & Ors.

Rajasthan High Court · 2026:RJ-JP:35068

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958-Rule 16, Rule 34Constitution of India-Article 226

High Courts01 Sept 2026Dismissed

Durga Shankar Alias Durgesh Vs State Of Rajasthan

Rajasthan High Court · 2026:RJ-JD:42825

Rajasthan Land Revenue Act, 1956-Section 90-A, 90-BUdaipur Development Authority Act, 2023-Section 17, 32Urban Improvement Trust Act, 1959-Section 91-A, 92-A

High Courts01 Sept 2026Dismissed

Durga Shankar Alias Durgesh Vs State Of Rajasthan And Ors.

Rajasthan High Court · 2026:RJ-JD:42825

Rajasthan Land Revenue Act, 1956-Section 90-A, 90-BUdaipur Development Authority Act, 2023-Section 17, 32Urban Improvement Trust Act, 1959-Section 91-A, 92-A

High Courts01 Sept 2026Disposed of

Manni Devi Vs Bhuli Devi & Ors.

Rajasthan High Court · 2026:RJ-JP:35060

Limitation Act, 1963-Section 5

High Courts12 Aug 2026

Sohan Lal & Ors. Vs The State Of Rajasthan & Ors.

Rajasthan High Court · (2026) 08 RAJ CK 5690

Land Acquisition Act, 1894-Section 4, 4(1), 4(2), 4-A, 5-A, 6, 11, 17(2), 17(4), 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24Constitution of India-Article 226, 300A

High Courts12 Aug 2026

Panna Lal & Ors. Vs Board Of Revenue For Rajasthan, Ajmer & Ors.

Rajasthan High Court · (2026) 08 RAJ CK 5692

Rajasthan Tenancy Act, 1955-Section 183, 224Constitution of India-Articles 226, 227Code of Civil Procedure-Section 100

High Courts12 Aug 2026Writ petitions allowed

Jugal Kishore Vs The State Of Rajasthan

Rajasthan High Court

Land Acquisition Act, 1894-Section 4, Section 6, Section 11A; Section 17(4)Act of 2013-Section 24Rehabilitation and Resettlement Act, 2013

High Courts06 Aug 2026Dismissed

Shaitan Singh Vs State Of Rajasthan

Rajasthan High Court · (2026) 08 RAJ CK 0276

Constitution of India-Article 226, 32Rajasthan Minor Mineral Concession Rules, 2017-Rule al, 27, Schedule-lIl, 27(1)Contract Act

High Courts05 Aug 2026Allowed

Fateh Rai Soni Vs The State Of Rajasthan

Rajasthan High Court · (2026) 08 RAJ CK 0275

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958-Rule 16Rajasthan Tenancy Act, 1955-Section 88, 16(1)Right to Information Act

High Courts03 Aug 2026Allowed

M/s Alishan Complex Private Limited Vs The Initiating Officer, Dcit, Benami Prohibition Unit, Jaipur

Rajasthan High Court · (2026) 08 RAJ CK 5265

Prohibition of Benami Property Transactions Act, 1988-Section 2(9), 2(9)(A), 2(9)(A)(a), 7, 19, 19(1)(b), 24, 24(1), 24(2), 24(3), 24(4), 24(4)(a)(i), 24(5), 24(4)/(5), 26, 26(3), 27, 46, 47, 49, 53, 60, 67Income-tax Act, 1961-Section 68, 69, 131, 132, 132(4), 142(1), 144, 147, 148, 156, 271DCompanies Act, 1956