CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 356 of 2,241

High Courts16 Oct 2019Dismissed

E.O., J.V.V.N.Ltd.and Anr Vs Lal Singh And Anr

Rajasthan High Court · (2019) 10 RAJ CK 0047

Industrial Disputes Act, 1947 — Section 2(k), 9, 10(2)(a), 10(2)(b), 10(2)(c), 10(2)(d), 12, 23, 25Workmen’s Compensation Act, 1923 — Section 30Constitution Of India, 1950 — Article 226
Read judgment
High Courts15 Oct 2019Dismissed

Meera Meena Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 10 RAJ CK 0043

Panchayati Raj Act, 1994 — Section 28, 29, 38(1), 42Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 57, 58, 58A, 59, 59(15), 59(17), 63Constitution Of India, 1950 — Article 226, 243(c)
Read judgment
High Courts15 Oct 2019Dismissed

Bharat Kumar Choudhary Vs Union Of India And Ors

Rajasthan High Court · (2019) 10 RAJ CK 0041

Rajasthan Schedule Castes, Scheduled Tribes, Backward Classes, Special Backward Classes And Economically Backward Classes (Reservation Of Seats In Educational Institutions In The State And Of Appointments And Posts In Services under The State) Act, 2008 — Section 2(a), 2(d), 2(h), 3Rajasthan Backward Classes (Reservation Of Seats In Educational Institutions In The State And Appointments And Posts In Services under The State) Act, 2017 — Section 1(3), 2, 2(f), 3Rajasthan Backward Classes (Reservation Of Seats In Educational Institutions In The State And Of Appointments And Posts In Services under The State) (Amendment) Act, 2019 — Section 2
Read judgment
High Courts14 Oct 2019Dismissed

Krishanlal Nain Vs State Of Rajasthan

Rajasthan High Court · (2019) 10 RAJ CK 0030

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 216, 397, 401, 482Indian Penal Code, 1860 — Section 120B, 420Prevention Of Corruption Act, 1988 — Section 13(1)(D), 13(2)
Read judgment
High Courts14 Oct 2019Allowed

Dinesh Sankhala Vs State Of Rajasthan

Rajasthan High Court · (2019) 10 RAJ CK 0029

Indian Penal Code, 1860 — Section 109, 115, 120B, 148, 149, 201, 302, 341, 364Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 439
Read judgment