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Rajasthan High Court judgments

44,813 judgments · page 514 of 2,241

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High Courts18 May 2018Dismissed

Ghanshyam @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0168

Code of Criminal Procedure, 1973 — Section 209, 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 143, 302, 307, 323, 341, 451
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High Courts18 May 2018Disposed Off

Amarjeet @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0167

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High Courts18 May 2018

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

Rajasthan High Court · (2018) 05 RAJ CK 0166

Negotiable Instruments Act, 1881 — Section 138, 147Code of Criminal Procedure, 1973 — Section 320, 320(6), 320(9), 357(3), 397, 401
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High Courts18 May 2018Partly Allowed

Aslam Khan @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0165

Indian Penal Code, 1860 — Section 143, 148, 149, 307, 323, 324, 325, 326, 365, 367Code of Criminal Procedure, 1973 — Section 313, 437A
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High Courts18 May 2018Partly Allowed

Bhanji @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0164

Indian Penal Code, 1860 — Section 34, 302, 304, 341Code of Criminal Procedure, 1973 — Section 161, 437A
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High Courts18 May 2018Allowed

Dr. Niranjan Narayan Singh @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0163

University was established under Bhupal Nobles' University Act, 2015 — Section Section 18, 18(1)Rajasthan High Court Rules, 1952 — Rule 134Constitution of India, 1950 — Article 225, 226
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High Courts18 May 2018Allowed

Hindustan Zinc Limited @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0162

Central Sales Tax Act, 1956 — Section 2(d), 4, 7(1), 7(2), 8(1), 8(3), 8(4), 8(3)(b)Central Goods and Service Tax Act, 2017 — Section 9, 9(2)
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High Courts17 May 2018

Hanuman Panchal @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0246

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12.3
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High Courts17 May 2018Allowed

Smt. Sudha Devi @APPELLANT@Hash Vedprakash Saini

Rajasthan High Court · (2018) 05 RAJ CK 0245

Hindu Marriage Act, 1955 — Section 13(1)(ia)Constitution of India, 1950 — Article 136
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High Courts17 May 2018Dismissed

Bhupendra Singh @APPELLANT@Hash Inspector General Of Police

Rajasthan High Court · (2018) 05 RAJ CK 0244

Central Reserve Police Force Act, 1949 — Section 9(e), 10(e), 10(f), 10(n), 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
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High Courts17 May 2018Disposed Off

Amit Kumar @APPELLANT@Hash Firm Kapoorchand Bhagchand

Rajasthan High Court · (2018) 05 RAJ CK 0243

Code of Criminal Procedure, 1973 — Section 249, 256, 302, 482Negotiable Instruments Act, 1872 — Section 138Code of Civil Procedure, 1908 — Order 22 Rule 3
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High Courts17 May 2018Dismissed

Sudhir Heeralal Dhadda @APPELLANT@Hash Assistant Commissioner-I,

Rajasthan High Court · (2018) 05 RAJ CK 0242

Rajasthan Public Trust Act, 1959 — Section 2(6), 2(9), 2(11), 2(17), 18, 19, 20, 22, 23, 38, 40, 67, 69Limitation Act, 1963 — Section 5Rajasthan Public Trust Rules, 1962 — Section 22, 23
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High Courts17 May 2018Dismissed

Punam Chand @APPELLANT@Hash Smt. Parvati Devi

Rajasthan High Court · (2018) 05 RAJ CK 0161

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1A)(1B), 28Code of Criminal Procedure, 1973 — Section 125
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High Courts17 May 2018Allowed

Lokesh Choudhary @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0160

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 101, 102Narcotics, Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 37
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High Courts17 May 2018Disposed Off

Nimba Ram @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0159

Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
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High Courts17 May 2018Allowed

Sohan Lal @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0158

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(10A), 34
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High Courts17 May 2018Dismissed

Smt. Shanti Devi @APPELLANT@Hash Shri Amit Lohiya

Rajasthan High Court · (2018) 05 RAJ CK 0157

Code of Criminal Procedure, 1973 — Section 91, 243, 245, 482Indian Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 — Section 138
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High Courts17 May 2018Allowed

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

Rajasthan High Court · (2018) 05 RAJ CK 0156

Code of Criminal Procedure, 1973 — Section 313, 320, 320(6), 397, 401, 482Indian Penal Code, 1860 — Section 34, 147, 323, 325, 326, 341
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High Courts16 May 2018Allowed

Rajveer @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0241

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379Provisions of Mines and Minerals (Development & Regulation) Act, 1957 — Section 4, 21
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High Courts16 May 2018Dismissed

Madan, Madniya, Sheopal @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0240

Code of Criminal Procedure, 1973 — Section 161
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