High Courts04 Aug 2020Allowed
Chandra Bhan Vs State Of Rajasthan
Rajasthan High Court · (2020) 08 RAJ CK 0114
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 307, 323, 325, 458Arms Act, 1959 — Section 3, 25
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 267 of 2,241
High Courts04 Aug 2020
Pramod Kumar Nayak Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0113
Constitution Of India, 1950 — Article 226
High Courts04 Aug 2020Disposed Of
Nitin Dave And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0112
High Courts04 Aug 2020Disposed Of
Neeresh Kumar And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0111
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts04 Aug 2020Disposed Of
Bantoo Singh And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0110
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts04 Aug 2020Disposed Of
Kailash Kumar Vijayvargiya Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0109
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts04 Aug 2020
Rafiq Ahamed Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0108
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts04 Aug 2020Disposed Of
Leelraj Singh Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0107
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts04 Aug 2020Partly Allowed
Munesh Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0002
Code Of Criminal Procedure, 1973 — Section 161, 235, 313, 374, 437AIndian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 323, 341
High Courts04 Aug 2020
Anita Sharma And Ors Vs State of Rajasthan And Ors
Rajasthan High Court · (2020) 08 RAJ CK 0001
Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36Constitution of India, 1950 — Article 15(1), 15, 15(3), 16, 16(1), 16(2), 16(4), 309
High Courts29 Jul 2020
Bank Of Baroda Officers Association And Ors Vs Bank Of Baroda And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0035
Constitution Of India, 1950 — Article 226(3)
High Courts29 Jul 2020Disposed Of
Pranay Khandelwal Vs Central Board Of Secondary Education, Head Office And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0034
High Courts29 Jul 2020Dismissed
Harish Kumar Goswami Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0033
High Courts29 Jul 2020Disposed Of
Saroj Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0032
High Courts29 Jul 2020Dismissed
Priyanka Saini Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0031
Constitution Of India, 1950 — Article 226
High Courts29 Jul 2020
Pushpender Singh Panwar And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0030
High Courts29 Jul 2020
Amar Singh Meena Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0029
Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 — Rule 13(5)
High Courts29 Jul 2020Allowed
Vikas Kajla Vs State Of Rajasthan
Rajasthan High Court · (2020) 07 RAJ CK 0028
Indian Penal Code, 1860 — Section 34, 307, 323, 341Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(1)(r)(S)
High Courts29 Jul 2020Allowed
Sonu Sharma Vs State Of Rajasthan
Rajasthan High Court · (2020) 07 RAJ CK 0027
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts29 Jul 2020Allowed
Lala @ Waris Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 07 RAJ CK 0026
Constitution Of India, 1950 — Article 226