High Courts07 Oct 2025Dismissed

Kailash Chandra Vs Mukesh Kumar

Rajasthan High Court · (2025) 10 RAJ CK 1226

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 - Section 6(2), 6(3)Code of Civil Procedure, 1908 - Section 100
High Courts26 Sept 2025Disposed of

Mahadevi Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0686

Constitution Of India, 1950 @mdash; Article 14, 15, 16, 16(1), 16(4), 38, 309Rajasthan Common Eligibility Test Rules, 2022 - Rule 6Rajasthan Subordinate Accounts Service Rules, 1963 - Rule 6, 6(iii), 7
High Courts26 Sept 2025Disposed of

Ramnarayan @ Gangaram Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0683

Code of Criminal Procedure, 1973 - Section 154(3), 156(3), 161, 200, 210, 428, 482Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 384, 386, 379, 327, 413, 447, 427, 504, 506, 120(B)Mines and Minerals Act, 1957 - Section 4, 21
High Courts25 Sept 2025Allowed

Nirmala Meena Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0680

Code Of Criminal Procedure, 1973 - Section 164, 397, 401Indian Penal code, 1860 - Section 354(D), 354(A), 363Protection of Children from Sexual Offences Act, 2012 - Section 11(iii), 11(iv), 11, 12, 30
High Courts24 Sept 2025Dismissed

Babita Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0681

Code Of Civil Procedure, 1908 - Section 100, 109Constitution Of India, 1950 - Article 133(1)(A)
High Courts24 Sept 2025Disposed of

Ravindra Gurjar Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0679

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 105Indian Penal Code, 1860 - Section 304
High Courts24 Sept 2025Disposed of

Ugma Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0678

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 105Indian Penal Code, 1860 - Section 304
High Courts23 Sept 2025Dismissed

State of Rajasthan Vs Girdhari Lal

Rajasthan High Court · (2025) 09 RAJ CK 0677

Constitution of India, 1950 - Article 243QRajasthan Panchayati Raj Act, 1994 - Section 2(1), 2(1)(xiii), 9, 10, 10(1), 13, 14, 14(1), 14(2), 101, 101(1)(d), 101(2)(d)Rajasthan Municipalities Act, 2009 - Section 3, 3(1)(a), 3(1)(i), 3(1)(iii), 3(8), 3(8)(c), 329
High Courts23 Sept 2025Allowed

Shalu Jain Vs Shivcharandas And Son

Rajasthan High Court · (2025) 09 RAJ CK 0676

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 121, 190, 191, 132, 109, 285Prevention of Damage to Public Property Act, 1984 - Section 3
High Courts20 Sept 2025Allowed

Sunil Jangid Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0673

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 110, 115(2), 126(2), 352
High Courts18 Sept 2025Disposed of

Rajmal Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0666

Arbitration and Conciliation Act, 1996 - Section 11(6), 12, 40Indian Partnership Act, 1932 - Section 46, 48
High Courts11 Sept 2025Dismissed

Sabuddin Vs Giriraj

Rajasthan High Court · (2025) 09 RAJ CK 0671

Constitution of India, 1950 - Article 14, 21, 226Code of Criminal Procedure, 1973 - Section 154, 156, 200, 482
High Courts10 Sept 2025Disposed of

Ganpat Lal Vs State Of Rajasthan

Rajasthan High Court · (2025) 09 RAJ CK 0670

Prevention of Corruption Act, 1988 - Section 13(1), 13(2)Indian Penal Code, 1860 - Section 109, 420, 467, 468, 471All India Services (Discipline and Appeal) Rules, 1969 - Rule 8
High Courts09 Sept 2025Dismissed

Shivek Sharma Vs Union of India

Rajasthan High Court · (2025) 09 RAJ CK 0672

Indian Penal Code, 1860 - Section 147, 148, 149, 302, 460Code of Criminal Procedure, 1973 - Section 378