CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,726 of 2,241

High Courts23 Aug 1995Dismissed

Smt. Nandana Vs Pradeep Bhandari

Rajasthan High Court · (1996) 1 DMC 285 : (1995) 2 RLW 406 : (1996) 2 WLC 234

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 3, Order 9 Rule 13, Order 9 Rule 6Family Courts Act, 1984 — Section 13, 13, 9Hindu Marriage Act, 1955 — Section 13
Read judgment
High Courts16 Aug 1995Allowed

Colonel J.S. Ghura Vs State of Rajasthan

Rajasthan High Court · (1996) CriLJ 2158 : (1996) RLW 487 : (1996) 1 RLW 487 : (1996) 3 WLC 126

Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 482Penal Code, 1860 (IPC) — Section 107, 306
Read judgment
High Courts14 Aug 1995

Lakkhi and Others Vs State of Rajasthan and Another

Rajasthan High Court · (1996) CriLJ 2965 : (1996) 2 RLW 200 : (1996) 2 WLC 613

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 511, 53, 55, 55A
Read judgment
High Courts07 Aug 1995Allowed

Karni Dan Vs State of Rajasthan and Others

Rajasthan High Court · (1996) CriLJ 1200 : (1995) 2 RLW 690 : (1996) 2 WLC 245 : (1995) 2 WLN 309

Penal Code, 1860 (IPC) — Section 302, 397Rajasthan Prisons (Shortening of Sentences) Rules, 1958 — Rule 12, 9(1)Rajasthan Prisons Rules, 1951 — Rule 135, 136, 137, 138, 139
Read judgment
High Courts27 Jul 1995Dismissed

Roshan Lal Vs P. Hemchandran

Rajasthan High Court · (1996) CriLJ 2155 : (1996) 2 RCR(Criminal) 191 : (1996) 1 RLW 326 : (1996) 2 RLW 33 : (1996) 1 WLC 591

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 192, 200, 202Penal Code, 1860 (IPC) — Section 304, 323, 341, 342, 349Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment