High Courts06 Mar 2019Allowed
Ramesh Vs State
Rajasthan High Court · (2019) 03 RAJ CK 0072
Code Of Criminal Procedure, 1973 — Section 389
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 420 of 2,241
High Courts06 Mar 2019Allowed
Goma Ram Vs State
Rajasthan High Court · (2019) 03 RAJ CK 0071
Code Of Criminal Procedure, 1973 — Section 389
High Courts06 Mar 2019Allowed
Gurubux Singh Vs State
Rajasthan High Court · (2019) 03 RAJ CK 0070
Code Of Criminal Procedure, 1973 — Section 389
High Courts06 Mar 2019Allowed
Sonu Tailor Vs Union Of India
Rajasthan High Court · (2019) 03 RAJ CK 0069
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(c), 52ACode Of Criminal Procedure, 1973 — Section 389
High Courts06 Mar 2019Allowed
State Of Rajasthan Vs Legal Representative Of Bhagwani Devi And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0068
Rajasthan Colonisation Act, 1954 — Section 13, 13A, 13(1)Rajasthan Stamp Rules, 1955 — Rule 73(i)
High Courts06 Mar 2019Disposed Off
Dalpat Barasa Vs Chairman, Jodhpur Municipal Corporation And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0067
High Courts06 Mar 2019Disposed Off
Mamraj Bhunwal And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0066
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts06 Mar 2019Disposed Off
Rukma And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0065
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts06 Mar 2019Dismissed
Khayali Lal Tater Vs Pawan Devi, Deven Bafna @ Pawan Jain And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0064
Indian Limitation Act, 1877 — Section 22Code Of Civil Procedure, 1908 — Order 1 Rule 3, Order 1 Rule 3(a), Order 1 Rule 3(b), Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 1Constitution Of India, 1950 — Article 227
High Courts06 Mar 2019Allowed
Prem Singh @ Vikram Singh Vs State And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0063
Indian Penal Code, 1860 — Section 342, 363, 376, 377Rajasthan Prisoners Release on Parole Rules, 1958 — Rule 9
High Courts06 Mar 2019Disposed Off
Smt Ruchika Sharma Vs Sanjay Sharma
Rajasthan High Court · (2019) 03 RAJ CK 0062
Code Of Criminal Procedure, 1973 — Section 125
High Courts06 Mar 2019Allowed
Subhash Chander And Ors Vs State Of Rajasthan
Rajasthan High Court · (2019) 03 RAJ CK 0061
Code Of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 7, 8Indian Penal Code, 1860 — Section 120B
High Courts06 Mar 2019Dismissed
Anant Ram Vs State And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0060
Code Of Criminal Procedure, 1973 — Section 372, 378(4), 379Indian Penal Code, 1860 — Section 34, 201, 302, 392Evidence Act, 1872 — Section 27
High Courts05 Mar 2019Dismissed
Deva Ram And Ors Vs Mangu Ram And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0059
Rajasthan Tenancy Act, 1955 — Section 251A
High Courts05 Mar 2019Dismissed
Manohar Singh And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0058
Rajasthan Land Acquisition Act, 1953 — Section 4
High Courts05 Mar 2019
Narayan Singh And Anr Vs Lrs Of Likhmi Chand @ Lakhmi Chand And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0057
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 7
High Courts05 Mar 2019Disposed Off
Ganpat Lal Jat Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0056
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
High Courts05 Mar 2019Disposed Off
Shri Sachiyay Mataji Trust Vs Laxman Singh And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0055
Code Of Civil Procedure, 1908 — Order 11 Rule 12, Order 11 Rule 14
High Courts05 Mar 2019Dismissed
Smt Kamla Devi Spouse Of Ghasi Ram Vs State And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0054
Indian Penal Code, 1860 — Section 376Rajasthan Prisoners Open Air Camp Rules, 1972 — Rule 3, 3(d)
High Courts05 Mar 2019Allowed
Naresh Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 03 RAJ CK 0053
Indian Penal Code, 1860 — Section 343, 366, 376, 384Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W), 3(2)(v)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12