COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,042 of 2,241

High Courts13 Feb 2012

Kanchan (Smt.) Vs Vikramjeet Setiya

Rajasthan High Court · (2013) CriLJ 85 : (2013) 1 DMC 662 : (2013) 3 RCR(Civil) 77 : (2012) 4 WLN 210

Criminal Procedure Code, 1973 (CrPC) — Section 12, 125, 125(3), 23Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(k), 2(o)

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High Courts13 Feb 2012

Smt. Amri Devi Vs Union of India and Others

Rajasthan High Court · (2012) 02 RAJ CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 116, 160

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High Courts13 Feb 2012

Mohabat Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2012) 2 WLN 395

Penal Code, 1860 (IPC) — Section 304(1), 323, 324, 342

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High Courts13 Feb 2012Dismissed

S.N. Sethi Vs Union of India and Others

Rajasthan High Court · (2012) 3 RLW 2723

Constitution of India, 1950 — Article 20(2)

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High Courts10 Feb 2012Dismissed

Saju M. Chaku and Annu Johan Vs State of Rajasthan

Rajasthan High Court · (2012) 3 RLW 2465

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420

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High Courts10 Feb 2012

Changan Lal Vs The State of Rajasthan and Another

Rajasthan High Court · (2013) 1 WLN 548

Criminal Procedure Code, 1973 (CrPC) — Section 389

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High Courts10 Feb 2012

Urban Improvement Trust Vs Asstt. Commissioner of Income Tax and Others

Rajasthan High Court · (2012) 209 TAXMAN 22

Income Tax Act, 1961 — Section 154

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High Courts10 Feb 2012

Urban Improvement Trust Vs Assistant Commissioner of Income Tax

Rajasthan High Court · (2012) 20 TAXMAN 192

Income Tax Act, 1961 — Section 154

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High Courts09 Feb 2012Allowed

Vilayat Khan Vs State of Rajasthan

Rajasthan High Court · (2012) 1 Crimes 559

Penal Code, 1860 (IPC) — Section 304B, 306

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High Courts09 Feb 2012Dismissed

Smt. Veena Mehta Vs Smt. Nirmala Chopra and Others

Rajasthan High Court · (2012) 02 RAJ CK 0092

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

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High Courts09 Feb 2012Allowed

Kamla Bazari Vs Smt. Chanda Bai and ors

Rajasthan High Court · (2012) 02 RAJ CK 0091

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts09 Feb 2012Allowed

Chauthmal Saini Vs The Addl. Distt. and Sessions Judge, (Fast Track) No. 2, Sikar and Another

Rajasthan High Court · (2012) 02 RAJ CK 0089

Constitution of India, 1950 — Article 227Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(5)

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High Courts09 Feb 2012Allowed

Shiv Kumar and Others Vs Civil Judge, (JD), Chirawa, Jhunjhunu

Rajasthan High Court · (2012) 02 RAJ CK 0085

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts09 Feb 2012Allowed

Firm Jhumar Lal Swaroop Lal Tiwari Vs Addl. Civil Judge (JR. DIV.), Karauli and Others

Rajasthan High Court · (2012) 02 RAJ CK 0084

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts09 Feb 2012Dismissed

Smt. Ratani Devi Vs State of Rajasthan and Others

Rajasthan High Court · (2012) 02 RAJ CK 0056

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High Courts09 Feb 2012Allowed

Smt. Santosh Devi and Others Vs Shiv Dayal and Others

Rajasthan High Court · (2012) 02 RAJ CK 0055

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High Courts09 Feb 2012

Seth Bahadurmal Jaskaran Sidhkaran Rampuria Jain College, Bikaner Vs The State of Rajasthan and Another

Rajasthan High Court · (2012) 02 RAJ CK 0052

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High Courts09 Feb 2012

Jaipur Ex-Servicemen Welfare Coop. Society Vs State and Another

Rajasthan High Court · (2012) 3 RLW 2017

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 190, 192, 193Penal Code, 1860 (IPC) — Section 120B, 379, 384, 406, 467

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High Courts08 Feb 2012

Dr. Mool Singh Rathore Vs State of Rajasthan and Others

Rajasthan High Court · (2013) 2 CDR 960

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High Courts08 Feb 2012

Om Prakash Suthar Vs The State of Rajasthan and Others

Rajasthan High Court · (2012) CriLJ 2341 : (2012) 3 RLW 2729 : (2013) 1 WLN 578

Oaths Act, 1969 — Section 4, 6(1)

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