High Courts23 Jan 2020Dismissed
Pratap Singh Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0160
Code Of Criminal Procedure, 1973 — Section 195(1)(b), 482Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 331 of 2,241
High Courts23 Jan 2020Dismissed
Bhola Ram Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0159
Code Of Criminal Procedure, 1973 — Section 437, 439, 482
High Courts23 Jan 2020Disposed Of
Lal Shankar Panchal Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0158
High Courts23 Jan 2020
Preeti Upadhyay And Ors Vs Director (Primary Education), Bikaner And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0157
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts23 Jan 2020Disposed Of
Mahendra Kumar And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0156
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts23 Jan 2020Disposed Of
Rohit Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0155
High Courts23 Jan 2020Dismissed
Bhanwar Lal And Ors Vs Urban Improvement Trust, Udaipur, Through Secretary Udaipur (Rajasthan) And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0154
Rajasthan Land Revenue Act, 1956 — Section 91Rajasthan Tenancy Act, 1955 — Section 88, 188Land Acquisition Act, 1894 — Section 4
High Courts23 Jan 2020Dismissed
Kalpana Kumari Parmar Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0153
Constitution Of India, 1950 — Article 226
High Courts23 Jan 2020Dismissed
Ami Lal Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0152
Rajasthan Educational Subordinate Service Rules, 1971 — Rule 11
High Courts23 Jan 2020Allowed
Laxman Singh Vs State, Through P.p.
Rajasthan High Court · (2020) 01 RAJ CK 0151
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 389
High Courts23 Jan 2020Allowed
Mohanlal And Ors Vs State, Through P.p.
Rajasthan High Court · (2020) 01 RAJ CK 0150
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 149
High Courts22 Jan 2020Dismissed
Radheshyam Harijan Vs Sua Lal Saini
Rajasthan High Court · (2020) 01 RAJ CK 0422
Evidence Act, 1872 — Section 45, 73Negotiable Instrument Act, 1881 — Section 138
High Courts22 Jan 2020Dismissed
Kailashchandra Sharma Vs Additional Collector And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0421
Rajasthan Stamp Act, 1998 — Section 35, 36, 52A
High Courts22 Jan 2020Dismissed
Veena Bajaj Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0420
Code Of Criminal Procedure, 1973 — Section 418, 468, 468(2)(c), 473, 482Indian Penal Code, 1860 — Section 384, 406,465, 498A
High Courts22 Jan 2020Allowed
Lakhan Lal Vs State Of Rajasthan And Ors
Rajasthan High Court · (2020) 01 RAJ CK 0419
Indian Penal Code, 1860 — Section 232, 406, 498ACode Of Criminal Procedure, 1973 — Section 320, 482
High Courts22 Jan 2020Allowed
Neetu Yogi Vs State Of Rajasthan
Rajasthan High Court · (2020) 01 RAJ CK 0418
Indian Penal Code, 1860 — Section 193, 376, 506Code Of Criminal Procedure, 1973 — Section 193, 164, 340, 482
High Courts22 Jan 2020Allowed
Rakesh Yadav Vs Akhilesh Sharma
Rajasthan High Court · (2020) 01 RAJ CK 0417
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 232, 233, 254
High Courts22 Jan 2020Dismissed
Jitendar Kumar Balecha Vs Chitra Arora
Rajasthan High Court · (2020) 01 RAJ CK 0149
Hindu Marriage Act, 1955 — Section 13, 24
High Courts22 Jan 2020Allowed
Madan Lal Vs State Of Rajasthan
Rajasthan High Court · (2020) 01 RAJ CK 0148
Code Of Criminal Procedure, 1973 — Section 176, 374, 437AIndian Penal Code, 1860 — Section 306Evidence Act, 1872 — Section 25, 26
High Courts22 Jan 2020Dismissed
Ashok Kumar @ Ashoki Vs State Of Rajasthan
Rajasthan High Court · (2020) 01 RAJ CK 0147
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 32(8)