COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 554 of 2,241

High Courts18 Dec 2017

Sudama S/o Lohde B/c Gurjar Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0046

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S

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High Courts15 Dec 2017Disposed

Pravesh Dikshit S/o Trikok Chand Sharma Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0056

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High Courts15 Dec 2017Disposed

Hemlata W/o. Shri Kamalkant Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0045

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts15 Dec 2017

Rajasthan Public Service Commission Vs Pradeep Bera S/o Sahadev Bera

Rajasthan High Court · (2017) 12 RAJ CK 0044

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High Courts15 Dec 2017Disposed

Smt. Sapna W/o Shri Neeraj Khandelwal Vs Neeraj Khandelwal S/o Shri Laxminarayan Khandelwal

Rajasthan High Court · (2017) 12 RAJ CK 0043

Indian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trustHindu Ma

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High Courts15 Dec 2017Disposed

Sunita W/o. Shri Dinesh Chandra Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0042

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Dec 2017Allowed

Jodhpur Vidhyut Vitran Nigam Ltd. Vs Ram Kumar S/o Dhanpat

Rajasthan High Court · (2017) 12 RAJ CK 0041

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High Courts14 Dec 2017

Magraj Sharma, S/o Late Sh. Radha Kishan Sharma Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0040

Constitution of India, Article 225 -Rajasthan High Court Rules, 1952, Rule 134

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High Courts14 Dec 2017Allowed

Man Singh S/o Shri Havji Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0039

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2), Section 437A, Section 357-A - Examination of witne

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High Courts14 Dec 2017Dismissed

Smt Anita Dharam wife of Shri Vinod Kumar Vs Vinod Kumar son of Shri Badri Narain

Rajasthan High Court · (2017) 12 RAJ CK 0038

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 32

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High Courts13 Dec 2017Allowed

Firm Della Technica, Regd. Office : P-121 Vs Firm Jai Jagdamba Enterprises

Rajasthan High Court · (2017) 12 RAJ CK 0037

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 142, Section 142A

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High Courts13 Dec 2017Allowed

Kantilal S/o Shri Ratan Lal Vs Vidyadhar S/o Ummedramji

Rajasthan High Court · (2017) 12 RAJ CK 0036

Code of Civil Procedure, 1908, Section 104, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1(r) - Orders from which app

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High Courts12 Dec 2017Disposed

Anjali Kandara W/o. Shri Dhanraj Kalyana Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0035

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts12 Dec 2017

Anurag Srivastav And Anr Vs State Of Raj And Anr

Rajasthan High Court · (2017) 12 RAJ CK 0034

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406 - Husba

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High Courts12 Dec 2017Disposed

Durga Shankar S/o. Shri Bhanwar Lal Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0033

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts12 Dec 2017Disposed

Devi Lal S/o. Shri Roshan Lal Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0032

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts12 Dec 2017

Kamna Shekhawat D/o Shri Jivraj Singh Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 12 RAJ CK 0031

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High Courts12 Dec 2017

Lal Singh S/o Shri Uday Singh Shaktawat Vs Chandresh S/o Shri Bhagat Singh Mehta

Rajasthan High Court · (2017) 12 RAJ CK 0030

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 96, Or

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High Courts12 Dec 2017Disposed

Leela W/o. Shri Vinod Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0029

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts12 Dec 2017Disposed

Radha Kishan S/o Shri Gotu Lal Harijan Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0028

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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