High Courts31 Jul 2018Dismissed
Commissioner Of Income Tax Exemptions @APPELLANT@Hash Modern School Society
Rajasthan High Court · (2018) 07 RAJ CK 0246
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 497 of 2,241
High Courts31 Jul 2018Dismissed
Kamlesh Kumar Meena @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0245
Constitution of India, 1950 — Article 14, 16, 21, 32, 226
High Courts31 Jul 2018Allowed
Rupesh, Pintu @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 07 RAJ CK 0077
Code of Criminal Procedure, 1973 — Section 82, 83, 161, 313, 319, 437AIndian Penal Code, 1860 — Section 34, 147, 149, 302, 307, 319, 323, 325, 332, 333, 341, 353, 362, 377, 382Indian Evidence Act, 1872 — Section 27
High Courts30 Jul 2018
Ram Charan Gurjar @APPELLANT@Hash Shri Bhagwat Singh Dewal
Rajasthan High Court · (2018) 07 RAJ CK 0244
High Courts30 Jul 2018Dismissed
Smt. Nirmala Gome @APPELLANT@Hash Hariballabh Gome
Rajasthan High Court · (2018) 07 RAJ CK 0243
Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 125
High Courts30 Jul 2018Allowed
Director, Pension And Pensioner Welfare Department @APPELLANT@Hash Nawal Kishor Pareek
Rajasthan High Court · (2018) 07 RAJ CK 0242
Limitation Act, 1963 — Section 5Rajasthan Civil Services (Medical Attendance) Rules, 2013 — Rule 9, 11
High Courts30 Jul 2018Dismissed
M/s Inven Pharmaceuticals Private Limited @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0241
Code of Criminal Procedure, 1973 — Section 482India Drugs and Cosmetics Act, 1940 — Section 25(1), 34, 34(2)Negotiable Instruments Act, 1881 — Section 141
High Courts27 Jul 2018Disposed Off
Pushpa @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0240
Indian Penal Code, 1860 — Section 406, 498A
High Courts27 Jul 2018Dismissed
Smt Anita Gurjar @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0239
Rajasthan Municipalities Act, 2009 — Section 39(6)
High Courts27 Jul 2018Allowed
Purushottam Lal Meena And Ors @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0238
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 406, 498A
High Courts26 Jul 2018Disposed Off
Sanjay Gupta @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0237
Indian Penal Code, 1860 — Section 279, 323, 341, 427
High Courts26 Jul 2018Dismissed
Krishna Gopal Pareek @APPELLANT@Hash Bundi Central Co-Operative Bank Limited
Rajasthan High Court · (2018) 07 RAJ CK 0236
High Courts26 Jul 2018Allowed
Nishit, Babloo @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0235
Arms Act, 1959 — Section 2(i), 3, 7, 25, 25(1A), 27, 27(2)Code of Criminal Procedure, 1973 — Section 323Constitution of India, 1950 — Article 21
High Courts26 Jul 2018Allowed
Manish Parasar @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0234
Code of Criminal Procedure, 1973 — Section 320(2), 482Indian Penal Code, 1860 — Section 120B, 406, 417, 420
High Courts26 Jul 2018Allowed
Govt. Of India @APPELLANT@Hash Shri Ram Meel
Rajasthan High Court · (2018) 07 RAJ CK 0233
Indian Penal Code, 1860 — Section 147, 148, 323, 341, 379, 452Limitation Act, 1963 — Section 5
High Courts26 Jul 2018Dismissed
University of Rajasthan @APPELLANT@Hash Dr. U.D. Tripathi
Rajasthan High Court · (2018) 07 RAJ CK 0232
High Courts26 Jul 2018Dismissed
B.M.Jhanwar @APPELLANT@Hash Punjab National Bank
Rajasthan High Court · (2018) 07 RAJ CK 0231
High Courts25 Jul 2018Dismissed
Vikram Kumar Saini @APPELLANT@Hash State of Rajasthan & Ors
Rajasthan High Court · (2018) 07 RAJ CK 0230
High Courts25 Jul 2018Allowed
Rajesh Gupta @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 07 RAJ CK 0229
Constitution of India, 1950 — Article 136, 226, 227
High Courts25 Jul 2018Allowed
Sh. Arvind Bankat Lal Sarda Director @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 07 RAJ CK 0227
Central Excise Act, 1944 — Section 32, 32E