COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 509 of 2,241

High Courts02 Jul 2018Partly Allowed

Vardhman Tiles Pvt. Ltd. @APPELLANT@Hash Commercial Taxes Officer

Rajasthan High Court · (2018) 07 RAJ CK 0001

Rajasthan Value Added Tax Act, 2003 — Section 2(7), 2(15), 2(22), 18(1), 18(1)(g), 18(1)(e)(g), 82, 83Rajasthan Value Added Tax Rules, 2006 — Rule 30, 31, 33Code of Civil Procedure, 1908 — Order 41 Rule 17

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High Courts29 Jun 2018Allowed

Binder Singh @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0011

Indian Penal Code, 1860 — Section 302, 323, 325Code of Criminal Procedure, 1973 — Section 313

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High Courts21 Jun 2018Allowed

Shikha Kumari @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0028

Constitution of India, 1950 — Article 309

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High Courts20 Jun 2018Disposed Off

Pravin Kumar Patidar @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0010

Rajasthan Scheduled Areas Subordinate, Ministerial and Class-IV Service (Recruitment and Other Service Conditions) Rules, 2014 — Rule 25, 29, 31

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High Courts19 Jun 2018Disposed Off

Miss. R. @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0009

Medical Termination of Pregnancy Act, 1971 — Section 3Constitution of India, 1950 — Article 21, 226

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High Courts18 Jun 2018Allowed

Tanerav Singh @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0008

Code of Criminal Procedure, 1973 — Section 439

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High Courts18 Jun 2018Disposed Off

Smt. Manglesh Rajawat @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0007

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High Courts18 Jun 2018Allowed

Sandeep Parmer @APPELLANT@Hash State Bank of India & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0006

Banking Regulation Act, 1949 — Section 23Constitution of India, 1950 — Article 12, 14, 16, 21

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High Courts15 Jun 2018Dismissed

Pankaj Jain @APPELLANT@Hash Union of India & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0027

Customs Act, 1962 — Section 110, 135(1)Code of Criminal Procedure, 1973 — Section 439

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High Courts12 Jun 2018Dismissed

Miss Rekha Devi @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0005

Indian Penal Code, 1860 — Section 363, 366

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High Courts08 Jun 2018Dismissed

M/s. Boutique Hotels (India) Pvt. Ltd. @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0026

Rajasthan Land Revenue Act, 1956 — Section 90B, 92

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High Courts08 Jun 2018Disposed Off

Kirti Kumar Patidar @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0025

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High Courts08 Jun 2018Dismissed

Vinod Kumar Bairwa @APPELLANT@Hash Registrar, State Consumer Dispute Redressal Commission

Rajasthan High Court · (2018) 06 RAJ CK 0024

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High Courts08 Jun 2018Allowed

Narayan @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0004

Code of Criminal Procedure, 1973 — Section 374Rajasthan Preservation of Certain Animals Act, 1950 — Section 2, 3Indian Penal Code, 1860 — Section 429

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High Courts07 Jun 2018Allowed

Prakash @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0023

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 341

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High Courts06 Jun 2018Allowed

Suresh Singh @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0022

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(Wii), 3(2)(V), 14AIndian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4

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High Courts06 Jun 2018Dismissed

Chatarsingh Rathore @APPELLANT@Hash Udaipur Chamber of Commerce and Industries

Rajasthan High Court · (2018) 06 RAJ CK 0003

Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 10A, Order 43 Rule 1(a), Order 7 Rule 10A(5)Constitution of India, 1950 — Article 227

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High Courts05 Jun 2018Disposed Off

Santosh Meena @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0021

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High Courts01 Jun 2018Allowed

Ramesh Kumar Yogi @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 06 RAJ CK 0020

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 313, 342, 376Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(va)

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High Courts01 Jun 2018Dismissed

Rajasthan University Of Health Sciences @APPELLANT@Hash Amardeep Sharma

Rajasthan High Court · (2018) 06 RAJ CK 0019

Constitution of India, 1950 — Article 226

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