High Courts24 Sept 2018Dismissed
Mahendra Singh Meena @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0137
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 478 of 2,241
High Courts24 Sept 2018Allowed
Dr. Nupur Shukla @APPELLANT@Hash Rajasthan University Of Health Sciences
Rajasthan High Court · (2018) 09 RAJ CK 0136
High Courts24 Sept 2018Disposed Off
Official Liquidator of ACE Laboratories Limited @APPELLANT@Hash Padmavati Sugars Limited
Rajasthan High Court · (2018) 09 RAJ CK 0135
Companies Act, 1956 — Section 446
High Courts24 Sept 2018Allowed
Liyakat Ali @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0062
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(11), 14AIndian Penal Code, 1860 — Section 143, 323, 354, 380, 427, 458
High Courts24 Sept 2018Disposed Off
Preeti Vyas @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0061
High Courts24 Sept 2018Allowed
Avanish @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0060
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 149, 302, 323, 341Code of Criminal Procedure, 1973 — Section 161
High Courts20 Sept 2018Dismissed
Dr. Shiv Kumar Saran @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0134
High Courts20 Sept 2018Allowed
Devaram @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0133
Indian Penal Code, 1860 — Section 107, 120B, 306, 376(2)(g), 497, 498AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)Code of Criminal Procedure, 1973 — Section 161, 164, 313, 437A
High Courts20 Sept 2018Allowed
Nirmal Singh @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0053
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 12(1), 102
High Courts20 Sept 2018Allowed
Anil @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0052
High Courts20 Sept 2018Allowed
Ram Lal Kalbeliya @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0051
Limitation Act, 1963 — Section 5Code of Criminal Procedure, 1973 — Section 397, 401Negotiable Instrument Act, 1881 — Section 138, 147
High Courts19 Sept 2018Dismissed
Rampati @APPELLANT@Hash Smt Manju Jain
Rajasthan High Court · (2018) 09 RAJ CK 0132
Code of Civil Procedure, 1908 — Section 24
High Courts19 Sept 2018Allowed
Vijit Murarka @APPELLANT@Hash Smt. Sheetal Kejriwal
Rajasthan High Court · (2018) 09 RAJ CK 0131
Hindu Marriage Act, 1955 — Section 13B, 13(B)(2)Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 125
High Courts19 Sept 2018Disposed Off
Devendra Kumar Saraswat @APPELLANT@Hash Rajasthan State Mines & Mineral Ltd
Rajasthan High Court · (2018) 09 RAJ CK 0130
Rajasthan State Mines and Minerals Limited (Recruitment & Promotion of Executives) Rules, 1991 — Rule 6Constitution of India, 1950 — Article 14
High Courts19 Sept 2018Dismissed
Anupama Choudhary @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0129
Constitution of India, 1950 — Article 15, 15(3), 16, 16(1), 16(2)
High Courts19 Sept 2018Disposed Off
Kamlesh Kumar Meena @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0128
Rajasthan Public Examinations (Prevention of Unfair Means) Act, 1992 — Section 4, 6, 6AIndian Penal Code, 1860 — Section 120B
High Courts19 Sept 2018Disposed Off
Nemichand @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0050
Code of Criminal Procedure, 1973 — Section 397, 401Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts19 Sept 2018Allowed
Geeta Swami @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0049
Hindu Marriage Act, 1955 — Section 13B
High Courts19 Sept 2018Allowed
Gopal Singh @APPELLANT@Hash Bheru lal
Rajasthan High Court · (2018) 09 RAJ CK 0048
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts19 Sept 2018Dismissed
Puran Mal @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 09 RAJ CK 0047
Right of Children to Free and Compulsory Education Act, 2009 — Section 23(1)Panchayati Raj Rules, 1996 — Rule 266Rajasthan Civil Services (Absorption of Ex-servicemen) Rules, 1998 — Rule 18A