High Courts01 Jun 2018Disposed Off
Ram Karan Meena @APPELLANT@Hash Shri Milind A Kharat
Rajasthan High Court · (2018) 06 RAJ CK 0018
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 510 of 2,241
High Courts01 Jun 2018Allowed
Ladda Devi @APPELLANT@Hash Laxminarayan
Rajasthan High Court · (2018) 06 RAJ CK 0017
Motor Vehicles Act, 1988 — Section 166, 173
High Courts01 Jun 2018Allowed
Management M/s. CIMMCO Birla Limited @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0016
Industrial Disputes Act, 1947 — Section 10, 25FContract Labour (Regulation and Abolition) Act, 1970 — Section 12(2)
High Courts01 Jun 2018Allowed
Renu Kanwar @APPELLANT@Hash Mohanlal & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0015
Motor Vehicles Act, 1988 — Section 166, 173Indian Penal Code, 1860 — Section 279, 304A
High Courts01 Jun 2018Dismissed
M/s Celex Technologies Pvt. Ltd. @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0014
Central Motor Vehicles Rules, 1989 — Rule 50
High Courts01 Jun 2018Allowed
M/s Vardhman Industries @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0013
High Courts01 Jun 2018Disposed Off
Vinod Kumar Jain @APPELLANT@Hash Jaipur Metals And Electricals
Rajasthan High Court · (2018) 06 RAJ CK 0012
Insolvency And Bankruptcy Code, 2016 — Section 5, 5(2), 5(5), 7, 8, 9, 11, 11(d), 14, 18, 26, 30, 238,Companies Act, 1956 — Section 26, 433, 433(e)Companies Act, 2013 — Section 34, 255, 434, 434(1)(c )
High Courts01 Jun 2018Disposed Off
Manpreet Singh @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0002
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15(b)Code of Criminal Procedure, 1973 — Section 389
High Courts01 Jun 2018Partly Allowed
Salim @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 06 RAJ CK 0001
Code of Criminal Procedure, 1973 — Section 156(3), 313, 397, 401Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts31 May 2018Disposed Off
Firm Tyre Traders @APPELLANT@Hash Mahesh Kishore Sharma
Rajasthan High Court · (2018) 05 RAJ CK 0278
Code of Civil Procedure, 1908 — Section 100
High Courts31 May 2018Allowed
Smt. Riya Kamal Kumar Sajnani @APPELLANT@Hash Shri Kamal Kumar Sajnani
Rajasthan High Court · (2018) 05 RAJ CK 0277
Indian Penal Code, 1860 — Section 323, 406, 498A
High Courts31 May 2018Disposed Off
State of Rajasthan @APPELLANT@Hash Mahendra Singh
Rajasthan High Court · (2018) 05 RAJ CK 0276
Indian Penal Code, 1860 — Section 147, 149, 300, 302, 304, 323, 325, 449, 452Code of Criminal Procedure, 1973 — Section 157, 161
High Courts31 May 2018Disposed Off
Indraj Singh @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 05 RAJ CK 0208
Border Security Force Act, 1968 — Section 40, 46Indian Penal Code, 1860 — Section 354
High Courts31 May 2018Allowed
Subhash @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0207
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 50, 52ACode of Criminal Procedure, 1973 — Section 313, 437A
High Courts31 May 2018Allowed
Narayan Lal Patel @APPELLANT@Hash State Bank of India & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0206
Banking Regulation Act, 1949 — Section 23Constitution of India, 1950 — Article 12, 14, 16, 21
High Courts31 May 2018Allowed
Rajeev Kumar Jaiswal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0205
All India Council for Technical Education Act 1987 — Section 10(1), 10(i)(v), 23(1)Rajasthan Technical Education (Engineering) Service Rules, 2010 — Rule 42Constitution of India, 1950 — Article 14, 16, 21
High Courts31 May 2018Allowed
Ashish Kumar @APPELLANT@Hash State Bank of India
Rajasthan High Court · (2018) 05 RAJ CK 0204
Banking Regulation Act, 1949 — Section 23Specific Relief Act, 1963 — Section 14Constitution of India, 1950 — Article 12, 21, 226
High Courts30 May 2018Disposed Off
Lavkush @APPELLANT@Hash Rekha Bai
Rajasthan High Court · (2018) 05 RAJ CK 0275
Code of Criminal Procedure, 1973 — Section 125, 125(3)
High Courts30 May 2018Dismissed
Rajendra Bharadwaj @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0274
Indian Penal Code, 1860 — Section 107, 306Negotiable Instruments Act, 1881 — Section 138
High Courts30 May 2018Allowed
M/s Manav Tea Company @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0273
Constitution of India, 1950 — Article 299