High Courts13 Mar 2018Dismissed
Ganpat Lal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0185
Limitation Act, 1963 — Section 5Rajasthan Tenancy Act, 1955 — Section 15Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 540 of 2,241
High Courts13 Mar 2018Dismissed
Mohan Giri Goswami @APPELLANT@Hash Managing Committee, Rajasthan Mahil Parishad
Rajasthan High Court · (2018) 03 RAJ CK 0184
High Courts13 Mar 2018Allowed
Rajuram @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0183
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 498A
High Courts13 Mar 2018Dismissed
Jammaludin @APPELLANT@Hash Fazlu Rehman
Rajasthan High Court · (2018) 03 RAJ CK 0182
Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts13 Mar 2018Disposed Off
Ritu Sharma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0181
High Courts13 Mar 2018Allowed
Shyamlal @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0180
Code of Criminal Procedure, 1973 — Section 389, 428, 457Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 25Indian Evidence Act, 1872 — Section 103
High Courts13 Mar 2018Dismissed
Smt. Usha @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0179
Panchayati Raj (General) Rules, 1961 — Rule 266, 266(1)
High Courts13 Mar 2018Allowed
Shiv Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0178
Rajasthan Service Rules, 1951 — Section 86(2)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Section 14, 16
High Courts13 Mar 2018Dismissed
Arun Kumar @APPELLANT@Hash Special Judge, NDPS Cases
Rajasthan High Court · (2018) 03 RAJ CK 0177
Indian Evidence Act, 1872 — Section 65Code of Civil Procedure, 1908 — Order 11 Rule 12, Order 11 Rule 14Constitution of India, 1950 — Article 227
High Courts13 Mar 2018Allowed
Smt. Urmila Devi @APPELLANT@Hash Smt. Bhanwari Devi
Rajasthan High Court · (2018) 03 RAJ CK 0176
Indian Evidence Act, 1872 — Section 65Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 7 Rule 14(1)Constitution of India, 1950 — Article 227
High Courts13 Mar 2018Dismissed
Kishan Singh @APPELLANT@Hash Sita Ram
Rajasthan High Court · (2018) 03 RAJ CK 0175
Rajasthan Municipalities Act, 2009 — Section 68, 681(a), 681(f)Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts13 Mar 2018Dismissed
Principal Commissioner Of Income Tax-I @APPELLANT@Hash M/s. Panchsheel Colonizers Pvt. Ltd.
Rajasthan High Court · (2018) 03 RAJ CK 0114
Income Tax Act 1922 — Section 13, 132, 145, 145(1), 145(2), 145(3), 153A
High Courts13 Mar 2018Dismissed
Commissioner Of Central Goods And Service Tax Central Excise @APPELLANT@Hash Bhoorathanam Construction Co. (P) Ltd.
Rajasthan High Court · (2018) 03 RAJ CK 0105
Central Excise Act, 1944 — Section 35G(3)(5)
High Courts13 Mar 2018Dismissed
Principal Commissioner Of Income Tax @APPELLANT@Hash Smt. Manju Bansal
Rajasthan High Court · (2018) 03 RAJ CK 0089
Income Tax Act, 1961 — Section 44AD, 45(2), 50C
High Courts13 Mar 2018Disposed Off
Neha Jain @APPELLANT@Hash Chancellor, Shri Jagdishprasad Jhabarmal Tibrewala University
Rajasthan High Court · (2018) 03 RAJ CK 0088
Constitution of India 1950 — Article 226
High Courts13 Mar 2018Allowed
Shri Sanjay Garg @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 03 RAJ CK 0087
Railway Establishment Code — Rule 219(j), 320Constitution of India 1950 — Article 14
High Courts12 Mar 2018Dismissed
Hukma Ram @APPELLANT@Hash Balveer Singh
Rajasthan High Court · (2018) 03 RAJ CK 0174
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts12 Mar 2018Allowed
Rajesh Kumar Patidar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0173
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts12 Mar 2018Dismissed
Monu Dev Jeengar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0172
High Courts12 Mar 2018Allowed
Shambhu Lal Meena @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0171
Right of Children to free and Compulsory Education Act, 2009 — Section 23, 23(1)Rajasthan Panchayati Raj Rules 1996 — Rule 266, 266(3)