COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 539 of 2,241

High Courts15 Mar 2018Dismissed

Naresh Chandra Jajra @APPELLANT@Hash Jodhpur Development Authority

Rajasthan High Court · (2018) 03 RAJ CK 0202

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974 — Rule 14

Read judgment

High Courts15 Mar 2018Partly Allowed

Raju Ranjan @APPELLANT@Hash Chairman, Army Welfare Education Society

Rajasthan High Court · (2018) 03 RAJ CK 0201

Army Public Schools Rules — Rule 126, 186(l)Constitution of India, 1950 — Article 12

Read judgment

High Courts15 Mar 2018Allowed

Smt. Saroj @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0200

Industrial Disputes Act, 1947 — Section 33C(2)Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996 — Rule 2(b)

Read judgment

High Courts15 Mar 2018Allowed

Atul Dilip Mhatre @APPELLANT@Hash Union of India

Rajasthan High Court · (2018) 03 RAJ CK 0199

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2, 8, 8(A), 9, 9(A), 22, 22(c ), 23( c), 25, 25(A), 27(A), 29, 37, 37A, 67Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 53(A), 64(A), 65(A), 66, 67

Read judgment

High Courts15 Mar 2018Allowed

Khetaram @APPELLANT@Hash Ramlal

Rajasthan High Court · (2018) 03 RAJ CK 0198

Code of Criminal Procedure, 1973 — Section 320, 320(9), 357, 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136

Read judgment

High Courts15 Mar 2018Dismissed

Pr. Commissioner Of Income Tax @APPELLANT@Hash M/s Instrumentation Limited

Rajasthan High Court · (2018) 03 RAJ CK 0094

Limitation Act, 1963 — Section 5

Read judgment

High Courts15 Mar 2018Dismissed

Ram Prasad And Ors. @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0093

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 477ACode of Criminal Procedure, 1973 — Section 156(3), 482

Read judgment

High Courts14 Mar 2018Dismissed

Brij Lal @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0197

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts14 Mar 2018Disposed Off

Balbeer Singh @APPELLANT@Hash Bhoop Singh

Rajasthan High Court · (2018) 03 RAJ CK 0196

Limitation Act, 1963 — Section 3Code of Civil Procedure, 1908 — Order 7 Rule 11

Read judgment

High Courts14 Mar 2018Dismissed

Jayphal Ram @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0195

Code of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 120B, 201, 302, 379

Read judgment

High Courts14 Mar 2018Allowed

Ravindra Singh Shaktawat @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0194

Read judgment

High Courts14 Mar 2018Disposed Off

Chhagan Lal @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0193

Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Mar 2018Dismissed

Dr. Aminu Deen @APPELLANT@Hash Secretary, Indian Council of Agricultural Research

Rajasthan High Court · (2018) 03 RAJ CK 0192

Central Civil Services Conduct Rules 1964 — Rule 3(1)(iii)Constitution of India, 1950 — Article 14, 32, 311

Read judgment

High Courts14 Mar 2018Allowed

Om Prakash Dhadhich @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0191

Rajasthan Panchayati Raj Prabodhak Service Rules, 2008 — Rule 13, 40Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Mar 2018Disposed Off

Shri Ramesh Kumar Kachhawaha @APPELLANT@Hash State Bank of India

Rajasthan High Court · (2018) 03 RAJ CK 0188

Constitution of India, 1950 — Article 14, 136, 226

Read judgment

High Courts14 Mar 2018Disposed Off

Moti Ram Jat @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0092

Code of Criminal Procedure, 1973 — Section 397, 401, 401(2), 482Indian Penal Code, 1860 — Section 201, 302, 364, 392

Read judgment

High Courts14 Mar 2018Dismissed

Commissioner Of Central Excise @APPELLANT@Hash Mr. Arun Jain

Rajasthan High Court · (2018) 03 RAJ CK 0091

Central Excise Tariff Act, 1985 — Section 11A, 14

Read judgment

High Courts14 Mar 2018Dismissed

Jaipur District Cricket Association @APPELLANT@Hash Registrar, Cooperative Societies

Rajasthan High Court · (2018) 03 RAJ CK 0090

Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 — Section 5, 16, 24, 35Constitution of India 1950 — Article 226

Read judgment

High Courts13 Mar 2018Disposed Off

Saurabh Modi @APPELLANT@Hash Ms. Shweta

Rajasthan High Court · (2018) 03 RAJ CK 0187

Read judgment

High Courts13 Mar 2018Dismissed

Ashok Kumar Khatik @APPELLANT@Hash Indian Oil Corporation Limited

Rajasthan High Court · (2018) 03 RAJ CK 0186

Constitution of India, 1950 — Article 226

Read judgment