CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 440 of 2,241

High Courts19 Jan 2019Disposed Off

Goverdhandas Vs Ramesh Chandra And Ors

Rajasthan High Court · (2019) 01 RAJ CK 0361

Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Rajasthan Rent Control Act, 2001 — Section 18, 18(1), 21, 28(1), 28(2), 28(3), 28(4)
Read judgment
High Courts19 Jan 2019Allowed

Agrofab Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 01 RAJ CK 0354

General Clauses Act, 1897 — Section 27Evidence Act, 1972 — Section 114Monopolistic And Restrictive Trade Practice under MRTP Act, 1969 — Section 12A
Read judgment
High Courts19 Jan 2019Allowed

Satyawan Vs State Of Rajasthan

Rajasthan High Court · (2019) 01 RAJ CK 0151

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(II), 3(2), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 376, 452, 511, 354(D)
Read judgment
High Courts19 Jan 2019Allowed

Amit Kumar And Ors Vs State Of Rajasthan

Rajasthan High Court · (2019) 01 RAJ CK 0150

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(1)(W), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 354
Read judgment
High Courts19 Jan 2019Dismissed

Arjun Ram And Ors Vs State And Ors

Rajasthan High Court · (2019) 01 RAJ CK 0149

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 161, 190, 313Evidence Act, 1872 — Section 27
Read judgment
High Courts19 Jan 2019Partly Allowed

Roopa And Ors Vs State

Rajasthan High Court · (2019) 01 RAJ CK 0148

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 428Indian Penal Code, 1860 — Section 34, 149, 302, 304, 323Evidence Act, 1872 — Section 27
Read judgment
High Courts18 Jan 2019Disposed Off

Vipul @ Kalu Vs State Of Rajasthan

Rajasthan High Court · (2019) 01 RAJ CK 0147

Indian Penal Code, 1860 — Section 363, 366Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
Read judgment