COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 473 of 2,241

High Courts24 Oct 2018Allowed

Ralson Industries Ltd @APPELLANT@Hash Arun Pulverizing Industries

Rajasthan High Court · (2018) 10 RAJ CK 0063

Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 5 Rule 20, Order 9 Rule 7, Order 9 Rule 13

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High Courts24 Oct 2018Dismissed

Surendra Singh Rathore @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 RAJ CK 0062

Constitution of India, 1950 — Article 226, 226(3)

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High Courts24 Oct 2018Disposed Off

Rajkumar @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 RAJ CK 0061

Code of Criminal Procedure, 1973 — Section 107, 116(3), 145, 482Indian Penal Code, 1860 — Section 143, 149, 384, 427, 447Rajasthan Tenancy Act, 1955 — Section 53, 88, 188

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High Courts24 Oct 2018Disposed Off

Kailash @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 10 RAJ CK 0060

Code of Criminal Procedure, 1973 — Section 173(2), 173(8), 209, 482Indian Penal Code, 1860 — Section 304B, 498A

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High Courts24 Oct 2018Disposed Off

Hanuman Dadhich @APPELLANT@Hash Satish Kumar Gaur

Rajasthan High Court · (2018) 10 RAJ CK 0056

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138

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High Courts23 Oct 2018Allowed

Kamal Kishore Agarwal @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0097

Rajasthan Municipalities Act, 2009 — Section 194, 194(5), 194(12), 327, 327(2)Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts23 Oct 2018Allowed

Renu Joshi @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0096

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High Courts23 Oct 2018Dismissed

Issack Khan @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0095

Rajasthan Panchayati Raj Act, 1994 — Section 97Rajasthan Panchayati Raj (Amendment) Act, 2015 — Section 107ARajasthan Panchayati Raj Rules, 1996 — Rule 140, 146, 154, 157, 157(1), 157(1)(i)(d)

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High Courts23 Oct 2018Dismissed

Shiv Shakti Builders @APPELLANT@Hash Divisional Railway Engineer

Rajasthan High Court · (2018) 10 Raj CK 0094

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(6A), 11(6)(a)

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High Courts23 Oct 2018Disposed Off

Kanwarjeet Singh Sethi @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 RAJ CK 0087

Code of Civil Procedure, 1908 — Order 14 Rule 2, Order 14 Rule 2(1)

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High Courts22 Oct 2018Dismissed

Thawara Ram @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0093

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High Courts22 Oct 2018Allowed

Rukma Devi @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0092

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High Courts22 Oct 2018Allowed

Satya Prakash Gautam @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 10 Raj CK 0090

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Constitution of India, 1950 — Article 226

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High Courts22 Oct 2018Dismissed

Mrigendra Singh Bhati @APPELLANT@Hash Legal Representatives of Late Shri Fateh Singh Rathore

Rajasthan High Court · (2018) 10 Raj CK 0089

Specific Relief Act, 1963 — Section 28, 30Code of Civil Procedure, 1908 — Section 11, Section 47, Section 151, Order 2 Rule 2, Order 20 Rule 9, Order 21 Rule 11, Order 21 Rule 29, Order 21 Rule 97, Order 21 Rule 101

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High Courts22 Oct 2018Dismissed

Smt. Beena Jain @APPELLANT@Hash Vinendra Kumar Jain

Rajasthan High Court · (2018) 10 RAJ CK 0086

Hindu Marriage Act, 1955 — Section 13(ia), 13(ib)

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High Courts12 Oct 2018Allowed

Komal Purohit @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 10 RAJ CK 0055

Rajasthan Panchayati Raj Rules, 1996 — Section 266

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High Courts11 Oct 2018Disposed Off

Naru, Naru Lal @APPELLANT@Hash Union Of India & Ors

Rajasthan High Court · (2018) 10 RAJ CK 0054

National Highways Act, 1956 — Section 3GRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Amendment) Ordinance, 2014 — Section 105(3)

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High Courts11 Oct 2018Disposed Off