High Courts06 Apr 2018Allowed
Smt. Brijesh Singh And Ors. @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0086
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 533 of 2,241
High Courts06 Apr 2018Dismissed
Ashok Kumar Mishra And Ors. @APPELLANT@Hash Rajasthan Rajya Vidyut Prasaran Nigam Limited & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0085
High Courts06 Apr 2018Dismissed
Shabnam Bano And Ors. @APPELLANT@Hash Somdutt Sharma & Ors.
Rajasthan High Court · (2018) 04 RAJ CK 0084
High Courts06 Apr 2018Dismissed
Birbal And Ors. @APPELLANT@Hash Board Of Revenue For Rajasthan & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0083
High Courts06 Apr 2018Allowed
Shital Prasad Sharma And Ors. @APPELLANT@Hash State Of Rajasthan & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0082
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(n), 3(2), 7(c), 4, 4(2), 4(3), 4(2)(b), 9, 9(1), 9(2), 11, 16, 17Rajasthan Civil Services (CCA) Rules, 1958 — Rule 14, 16, 16(6)(a), 18ARajasthan Civil Services (Conduct) Rules, 1971 — Rule 25, 25-AA
High Courts05 Apr 2018Dismissed
Suraj Giri Gusai @APPELLANT@Hash Daulat Singh Devra
Rajasthan High Court · (2018) 04 RAJ CK 0135
Indian Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2
High Courts05 Apr 2018Allowed
Shankar Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0134
Code of Criminal Procedure, 1973 — Section 107, 116, 156(3), 164, 482Indian Penal Code, 1860 — Section 323, 376, 384, 452
High Courts05 Apr 2018Disposed Off
Devi Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0133
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 467, 468, 471
High Courts05 Apr 2018Allowed
Mahendra Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0132
Juvenile Justice (Care & Protection) Act, 2000 — Section 102Code of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 307, 324, 326, 333, 447
High Courts05 Apr 2018Allowed
Kishan Lal @APPELLANT@Hash Smt. Sire Kanwar
Rajasthan High Court · (2018) 04 RAJ CK 0131
Code of Civil Procedure, 1908 — Order 22 Rule 9Constitution of India, 1950 — Article 226
High Courts05 Apr 2018Allowed
Chunni Lal, Chuna Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0130
Indian Penal Code, 1860 — Section 344, 363, 366, 376Code of Criminal Procedure, 1973 — Section 161, 164, 200, 202
High Courts05 Apr 2018Disposed Off
Sita Dangi @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0129
Constitution of India, 1950 — Article 226
High Courts05 Apr 2018Allowed
Hanif Khan @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0128
Code of Criminal Procedure, 1973 — Section 174, 313, 374(2)Indian Penal Code, 1860 — Section 306, 498A
High Courts05 Apr 2018Allowed
Keshar Singh Bhati @APPELLANT@Hash Ajit Kumar
Rajasthan High Court · (2018) 04 RAJ CK 0127
Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136
High Courts05 Apr 2018Allowed
Choru Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0126
Indian Penal Code, 1860 — Section 120B, 363, 366, 376Code of Criminal Procedure, 1973 — Section 164, 190, 193, 319
High Courts05 Apr 2018Allowed
Rishi Baghari @APPELLANT@Hash State Bank Of India
Rajasthan High Court · (2018) 04 RAJ CK 0125
Constitution of India, 1950 — Article 226
High Courts05 Apr 2018Dismissed
Smt. Vimla Devi And Ors. @APPELLANT@Hash Shyam Lal & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0081
High Courts05 Apr 2018
Rajesh, Rakesh And Ors. @APPELLANT@Hash State Of Rajasthan & Anr.
Rajasthan High Court · (2018) 04 RAJ CK 0080
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 341, 380Code of Criminal Procedure, 1973 — Section 437, 439(2), 482
High Courts05 Apr 2018Allowed
Ajmer Vidyut Vitaran Nigam Limited @APPELLANT@Hash Hindustan Zinc Limited
Rajasthan High Court · (2018) 04 RAJ CK 0079
Arbitration & Conciliation Act, 1996 — Section 4, 16(2), 16(3), 28(3), 28(1)(a), 34, 34(2)(b)(i), 37Electricity Act, 2003 — Section 2(17), 2(28), 4, 42, 42(2), 42(5), 42(6), 62, 86(1)(f), 94, 111, 125, 158, 181, 182Indian Contract Act, 1872 — Section 21, 23, 34
High Courts04 Apr 2018Disposed Off
Smt.Kamala Kanwar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 04 RAJ CK 0124