High Courts04 May 2018Disposed Off
Harish Kumar Meghwal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0073
Rajasthan Education Subordinate Service Rules, 1971 — Rule 20, 21
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 521 of 2,241
High Courts04 May 2018Dismissed
Manish Ajmera @APPELLANT@Hash Smt. Mahima
Rajasthan High Court · (2018) 05 RAJ CK 0072
High Courts04 May 2018Disposed Off
Kesha Ram @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0071
Code of Criminal Procedure, 1973 — Section 482Electricity Act, 2003 — Section 135, 138, 152, 152(2)
High Courts04 May 2018Disposed Off
United India Insurance Company Limited @APPELLANT@Hash Smt. Champa Bai
Rajasthan High Court · (2018) 05 RAJ CK 0070
Code of Civil Procedure, 1908 — Section 151Motor Vehicles Act, 1988 — Section 173Legal Service Authorities Act, 1987 — Section 20, 20(i)(a), 22E
High Courts04 May 2018Dismissed
Narendra Prakash @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0069
Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 394, 482
High Courts04 May 2018Allowed
Suresh Chandra Sharma @APPELLANT@Hash Smt. Anusuiya Sharma
Rajasthan High Court · (2018) 05 RAJ CK 0068
Arbitration & Conciliation Act, 1996 — Section 8, 9, 11, 11(6A), 12Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d)
High Courts04 May 2018Allowed
ANCL & Co. (India) Pvt. Ltd. @APPELLANT@Hash RSWM Ltd. (Unit LNJ Denim)
Rajasthan High Court · (2018) 05 RAJ CK 0067
Arbitration & Conciliation Act, 1996 — Section 11, 11(6A), 12
High Courts04 May 2018Partly Allowed
Shankar Lal @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0066
Code of Criminal Procedure, 1973 — Section 313, 374, 437AIndian Penal Code, 1860 — Section 141, 148, 149, 302, 323, 324, 326Indian Evidence Act, 1872 — Section 27
High Courts04 May 2018Allowed
Keshavdev Vs State Of Rajasthan And Ors
Rajasthan High Court · (2018) 05 RAJ CK 0034
Juvenile Justice (Care & Protection of Children) Act, 2015 — Section 12, 12(1), 101Indian Penal Code, 1860 — Section 34, 302
High Courts04 May 2018Dismissed
Human Settlement Technology Center Vs State Of Rajasthan And Ors
Rajasthan High Court · (2018) 05 RAJ CK 0033
Jaipur Development Authority Act, 1982 &mdash, Section 54, 54(3)Constitution of India, 1950 — Article 73, 162, 202, 246, 266
High Courts04 May 2018Allowed
Vijay Kumar Vs State Of Rajasthan And Ors
Rajasthan High Court · (2018) 05 RAJ CK 0032
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 302, 306
High Courts04 May 2018Allowed
Krishan And Ors Vs State Of Raj And Anr
Rajasthan High Court · (2018) 05 RAJ CK 0031
Code of Criminal Procedure, 1973 — Section 313, 482Indian Penal Code, 1860 — Section 323, 341, 447, 451Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(F), 3(1)(S)
High Courts04 May 2018Allowed
Yogita Vs State Of Rajasthan And Ors
Rajasthan High Court · (2018) 05 RAJ CK 0030
High Courts04 May 2018Dismissed
Dr. (Mrs.) Premlata Singariya Vs University of Rajasthan Ors
Rajasthan High Court · (2018) 05 RAJ CK 0029
High Courts03 May 2018Allowed
Govind Dan @APPELLANT@Hash Swami Keshwanand Rajasthan Agricultural University
Rajasthan High Court · (2018) 05 RAJ CK 0064
High Courts03 May 2018Allowed
Rajkumar @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0063
Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 &mdashl; Section 138, 142, 143, 147
High Courts03 May 2018Disposed Off
Smt. Pooja @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0062
Haryana Panchayati Raj Act, 1994 — Section 175(1)(q), 177(1)Rajasthan Municipalities (Safai Employees Service) Rules, 2012 — Rule 6
High Courts03 May 2018
Vijay Kumar @APPELLANT@Hash State of Rajasthan & Ors.
Rajasthan High Court · (2018) 05 RAJ CK 0061
Rajasthan Municipalities (Safai Employees Service) Rules, 2012 — Rule 6
High Courts03 May 2018Dismissed
State of Rajasthan @APPELLANT@Hash Gyan Chand
Rajasthan High Court · (2018) 05 RAJ CK 0060
Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996 — Rule 11Rajasthan Forest Subordinate Service Rules, 1963 — Rule 16Rajasthan Engineering Subordinate Service (Irrigation Branch) Rules, 1967 — Rule 21
High Courts03 May 2018Dismissed
M/s Ganpati Multi Commodity Businees Pvt. Ltd., @APPELLANT@Hash Amritpal
Rajasthan High Court · (2018) 05 RAJ CK 0059
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 31(5)