High Courts21 Mar 2018Allowed
Ramesh Chand @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0231
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 537 of 2,241
High Courts21 Mar 2018Disposed Off
Subhash Chander Chhimpa @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0230
High Courts21 Mar 2018Disposed Off
Ashok Kumar Dangi @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0229
Constitution of India, 1950 — Article 226
High Courts21 Mar 2018Disposed Off
Smt. Anita @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0228
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Mar 2018Allowed
Mahendra Kumar @APPELLANT@Hash Satyanarayan
Rajasthan High Court · (2018) 03 RAJ CK 0227
Code of Civil Procedure, 1908 — Order 11 Rules 12, Order 11 Rules 14, Order 8 Rule 1A, 8 Rule 1A(3), Order 8 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2018Dismissed
Shish Ram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0226
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts21 Mar 2018Allowed
Chug Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0225
Code of Criminal Procedure, 1973 — Section 164, 173(8), 482Indian Penal Code, 1860 — Section 120B, 376(2)(A)(i)
High Courts21 Mar 2018Allowed
Akashdeep Morya @APPELLANT@Hash Rajasthan High Court
Rajasthan High Court · (2018) 03 RAJ CK 0223
Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 323, 324, 341, 406, 420, 452, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3
High Courts21 Mar 2018Allowed
Mukesh Gupta, Mukesh Kumar, Montu And Ors. @APPELLANT@Hash Central Bureau Of Investigation
Rajasthan High Court · (2018) 03 RAJ CK 0107
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 120B, 147, 148, 149, 153A, 201, 295, 302, 307, 323, 325, 326, 332, 334, 353, 427, 435, 436
High Courts21 Mar 2018Dismissed
Shri Rajkumar And Ors. @APPELLANT@Hash Raghunathdaas
Rajasthan High Court · (2018) 03 RAJ CK 0106
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 6A, Order 8 Rule 6G, Order 18 Rule 1, Order 18 Rule 2Constitution of India, 1950 — Article 227
High Courts21 Mar 2018Allowed
Jaswant Singh Meena And Ors. @APPELLANT@Hash Union Of India
Rajasthan High Court · (2018) 03 RAJ CK 0104
Indian Penal Code, 1860 — Section 323, 341Railway Protection Force Rules, 1987 — Rule 52.2, 67.2
High Courts20 Mar 2018Dismissed
Smt. Rami @APPELLANT@Hash Smt. Laxmi
Rajasthan High Court · (2018) 03 RAJ CK 0222
Rajasthan Tenancy Act, 1955 — Section 230Indian Evidence Act, 1872 — Section 65Constitution of India, 1950 — Article 226, 227
High Courts20 Mar 2018Dismissed
Ashok Lalwani @APPELLANT@Hash Appellate Rent Tribunal
Rajasthan High Court · (2018) 03 RAJ CK 0221
Rajasthan Rent Control Act, 2001 — Section 9, 9(c ), 9(e), 9(h), 9(g)
High Courts20 Mar 2018Disposed Off
Khetpal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0220
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
High Courts20 Mar 2018Disposed Off
Anoparam Choudhary @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0219
High Courts20 Mar 2018Dismissed
Sandeep Kumar Saharan @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0217
Constitution of India, 1950 — Article 19(1)(g), 47, 226
High Courts20 Mar 2018Dismissed
Vadera Tradelink Private Ltd. @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0216
Constitution of India, 1950 — Article 226
High Courts20 Mar 2018Allowed
Ganesha Ram @APPELLANT@Hash Judge, Labour Court, District Bikaner
Rajasthan High Court · (2018) 03 RAJ CK 0215
Industrial Disputes Act, 1947 — Section 2(j)
High Courts20 Mar 2018Disposed Off
Mukesh Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0214
Constitution of India, 1950 — Article 14, 16, 226
High Courts20 Mar 2018Disposed Off
Chetan Kumar Sharma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0190