High Courts12 Mar 2018Allowed
Usha Verma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0170
Rajasthan Civil Services (Pension) Rules, 1996 — Rule 75
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 541 of 2,241
High Courts12 Mar 2018Allowed
Israr Mohd @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0169
Code of Criminal Procedure, 1973 — Section 482Rajasthan Forest Act, 1953 — Section 41, 42, 68
High Courts12 Mar 2018Disposed Off
Arun Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0168
Constitution of India, 1950 — Article 226
High Courts12 Mar 2018Allowed
Lrs. of Shri Sirmal @APPELLANT@Hash Lrs of Nazir Hussain
Rajasthan High Court · (2018) 03 RAJ CK 0167
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 10 (A)
High Courts12 Mar 2018Allowed
Smt. Urvashi Sharma @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0166
Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136
High Courts12 Mar 2018Allowed
Dwarka Das Jaju And Ors. @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0113
Indian Penal Code, 1860 — Section 406Code of Criminal Procedure, 1973 — Section 401(3)
High Courts12 Mar 2018Dismissed
Naresh Kasliwal @APPELLANT@Hash Rajasthan State Industrial Development And Investment Corporation (Riico)
Rajasthan High Court · (2018) 03 RAJ CK 0085
Constitution of India, 1950 — Article 12, 226
High Courts12 Mar 2018Allowed
Sandeep Alias Kalu @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0084
Indian Penal Code, 1860 — Sections 34, 302, 392, 394Code of Criminal Procedure, 1973 — Section 235, 313, 437AIndian Evidence Act, 1872 — Section 27
High Courts08 Mar 2018Allowed
Naresh Kumar Chawla @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0164
Rajasthan Medical and Health Subordinate Services Rules, 1965 — Rule 19
High Courts08 Mar 2018Dismissed
Rajneesh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0163
Central Motor Vehicle Rules, 1989 — Rule 14(2)Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 2018Dismissed
Medical Council of India @APPELLANT@Hash Thakra Ram
Rajasthan High Court · (2018) 03 RAJ CK 0162
Constitution of India, 1950 — Article 226
High Courts08 Mar 2018Dismissed
New India Assurance Co. Ltd. @APPELLANT@Hash Sushma, Sushila
Rajasthan High Court · (2018) 03 RAJ CK 0161
Motor Vehicles Act, 1988 — Section 133, 173
High Courts08 Mar 2018Disposed Off
Mithu Singh @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0160
High Courts08 Mar 2018Disposed Off
Suresh Kumar @APPELLANT@Hash State of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0159
High Courts08 Mar 2018Dismissed
M/S. Jain Bandhu Sneh Resorts Pvt. Ltd. @APPELLANT@Hash Rajasthan Financial Corporation
Rajasthan High Court · (2018) 03 RAJ CK 0158
Constitution of India, 1950 — Article 226
High Courts08 Mar 2018
Ramesh Bishnoi @APPELLANT@Hash Union of India
Rajasthan High Court · (2018) 03 RAJ CK 0157
Indian Penal Code, 1860 — Section 354, 447, 509
High Courts08 Mar 2018Allowed
Kaluram @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0083
Electricity Act, 2003 — Section 136, 137Code of Criminal Procedure, 1973 — Section 439
High Courts08 Mar 2018Allowed
Raees @ Imammuddin @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0082
Indian Penal Code, 1860 — Sections 363, 366A, 368, 376Code of Criminal Procedure, 1973 — Section 439Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(12)
High Courts08 Mar 2018Disposed Off
Rajveer @APPELLANT@Hash State Of Rajasthan And Ors
Rajasthan High Court · (2018) 03 RAJ CK 0081
Indian Penal Code, 1860 — Sections 307, 323, 325, 341Code of Criminal Procedure, 1973 — Section 161, 439
High Courts08 Mar 2018Allowed
Pawan Kumar @APPELLANT@Hash State Of Rajasthan
Rajasthan High Court · (2018) 03 RAJ CK 0080
Juvenile Justice Act, 2000 — Section 12(1), 101