COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 543 of 2,241

High Courts07 Mar 2018Disposed Off

Pema Ram @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0152

Prohibition of Child Marriage Act, 2006 — Section 12Hindu Marriage Act, 1955 — Section 5(iii), 11, 12Hindu Minority and Guardianship Act, 1956 — Section 6

Read judgment

High Courts07 Mar 2018Allowed

Union of India @APPELLANT@Hash Dinesh Kumar Asthana

Rajasthan High Court · (2018) 03 RAJ CK 0151

Read judgment

High Courts07 Mar 2018Dismissed

Chhagan Singh @APPELLANT@Hash Pitu Ram

Rajasthan High Court · (2018) 03 RAJ CK 0150

Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304A

Read judgment

High Courts07 Mar 2018Disposed Off

Adarsh Shikshan Sansthan Churu (Rajasthan) @APPELLANT@Hash Pyari Devi

Rajasthan High Court · (2018) 03 RAJ CK 0149

Code of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9, Order 6 Rule 17

Read judgment

High Courts07 Mar 2018Dismissed

Vijay Bherumal Ramchandani @APPELLANT@Hash Tejbhan

Rajasthan High Court · (2018) 03 RAJ CK 0148

Code of Civil Procedure, 1908 — Order 7 Rule 11Limitation Act, 1963 — Article 54

Read judgment

High Courts07 Mar 2018Partly Allowed

Dr. Anjana Paliwal @APPELLANT@Hash Mohan Lal Sukhadia University

Rajasthan High Court · (2018) 03 RAJ CK 0147

Code of Criminal Procedure, 1973 — Section 107, 116

Read judgment

High Courts07 Mar 2018Dismissed

Dr. Niranjan Narayan Singh @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0146

Bhupal Nobles’ University, Udaipur Act, 2015 — Section 2(r ), 2(u), 18, 18(1), 29, 38

Read judgment

High Courts07 Mar 2018Dismissed

Pushpa Devi @APPELLANT@Hash Sharif Khan

Rajasthan High Court · (2018) 03 RAJ CK 0145

Motor Vehicles Act, 1988 — Section 128, 166, 173

Read judgment

High Courts07 Mar 2018Allowed

Sudheer Kumar Khanna @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0144

Rajasthan Services (Pension) Rules, 1996 — Rule 3(r ), 20, 20(2), 50, 89Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 — Rule 16

Read judgment

High Courts07 Mar 2018Dismissed

Kanhaiya Lal @APPELLANT@Hash Civil Judge, Suratgarh

Rajasthan High Court · (2018) 03 RAJ CK 0143

Code of Criminal Procedure, 1973 — Section 91, 195, 340Rajasthan High Court General Rules (Civil), 1986 — Rule 181Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts07 Mar 2018Dismissed

Devi Singh @APPELLANT@Hash Union of India

Rajasthan High Court · (2018) 03 RAJ CK 0142

Border Security Force Rules, 1969 — Section 19, 19(1)(b)Central Civil Services (Pension) Rules, 1972 — Rule 49(2)(b)Central Government Rules — Rule 182

Read judgment

High Courts07 Mar 2018Dismissed

State Of Rajasthan @APPELLANT@Hash Ramjan Khan

Rajasthan High Court · (2018) 03 RAJ CK 0141

Code of Criminal Procedure, 1973 — Section 161, 164, 378Indian Penal Code, 1860 — Section 302, 307, 498AIndian Evidence Act, 1872 — Section 32(1)

Read judgment

High Courts07 Mar 2018Dismissed

Hasti Cement Pvt. Ltd. & Anr @APPELLANT@Hash Sandeep Charan & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0140

Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 1, Order 1 Rule 9Hindu Succession Act, 1956 — Section 22Rajasthan Tenancy Act, 1955 — Section 207, 242

Read judgment

High Courts07 Mar 2018

Priyanka Meena And Anr @APPELLANT@Hash State Of Rajasthan And Anr

Rajasthan High Court · (2018) 03 RAJ CK 0086

Indian Penal Code, 1860 — Section 363, 366Code of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts07 Mar 2018Disposed Off

Munni Devi @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0060

Indian Penal Code, 1860 — Section 143, 302Code of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts07 Mar 2018Allowed

Ankit @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0059

Indian Penal Code, 1860 — Section 120B, 420Code of Criminal Procedure, 1973 — Section 439Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992 — Section 3, 4, 5

Read judgment

High Courts07 Mar 2018Allowed