Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136

Read judgment

High Courts16 May 2018Allowed

Suresh Chandra Soni @APPELLANT@Hash Ajeet Jain

Rajasthan High Court · (2018) 05 RAJ CK 0149

Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136

Read judgment

High Courts16 May 2018

Mukesh Kumar Soni @APPELLANT@Hash General Manager Punjab National Bank

Rajasthan High Court · (2018) 05 RAJ CK 0148

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 May 2018Dismissed

Suman Ratnu @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0147

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33Persons with Disabilities (Equal opportunities, Protection of Rights and Full participation) Rule, 2011 — Rule 32, 36, 38, 38(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts16 May 2018Dismissed

Galji @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0146

Indian Penal Code, 1860 — Section 302, 306, 307, 323, 324, 326Code of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts15 May 2018Disposed Off

ITC Limited @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0238

Prevention of Food Adulteration Act, 1954 — Section 7, 16, 23, 23(1A)(ee), 23(1A)(hh)

Read judgment

High Courts15 May 2018Allowed

Vishnu Kumar Garg @APPELLANT@Hash Union Of India

Rajasthan High Court · (2018) 05 RAJ CK 0237

Read judgment

High Courts15 May 2018Dismissed

Ravindra Kumar Meena @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0236

Code of Civil Procedure, 1908 — Section 80Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Section 16, 30Constitution of India, 1950 — Article 226

Read judgment

High Courts15 May 2018Disposed Off

Ashima @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0235

Code of Criminal Procedure, 1973 — Section 174, 202, 202(2)Constitution of India, 1950 — Article 21

Read judgment

High Courts15 May 2018Dismissed

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

Rajasthan High Court · (2018) 05 RAJ CK 0144

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 498A

Read judgment

High Courts15 May 2018Partly Allowed

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

Rajasthan High Court · (2018) 05 RAJ CK 0143

Indian Penal Code, 1860 — Section 302, 304, 498ACode of Criminal Procedure, 1973 — Section 161, 313Indian Evidence Act, 1872 — Section 27

Read judgment

High Courts15 May 2018

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

Rajasthan High Court · (2018) 05 RAJ CK 0142

Code of Criminal Procedure, 1973 — Section 145, 146, 397, 401

Read judgment

High Courts15 May 2018Allowed

Vasudev @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0141

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 308, 327, 340, 384, 420, 500, 503, 505Hindu Marriage Act, 1955 — Section 13B

Read judgment

High Courts15 May 2018Disposed Off

Smt. Narmda Devi & Ors. @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · ]

Constitution of India, 1950 — Article 226

Read judgment