COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 556 of 2,241

High Courts04 Dec 2017Dismissed

Urmila D/o Shri Dharampal Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0008

Indian Penal Code, 1860, Section 376, Section 451, Section 511, Section 354 - Punishment for rape - House-trespass in in order to commit offence punis

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High Courts01 Dec 2017Dismissed

M/s Maa Agar HP Gas Servies Vs Hindustan Petroleum Corporation Ltd. & Ors.

Rajasthan High Court · (2017) 12 RAJ CK 0065

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr

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High Courts01 Dec 2017Dismissed

Manoj S/o Shri Patram B/c Jatav Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0007

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High Courts01 Dec 2017Disposed

Nasir Khan S/o Sh. Shahak Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0006

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High Courts01 Dec 2017Dismissed

Smt. Sugan Bai W/o Shri Bhikhamchandji Porwal Vs Smt. Manju W/o Late Hukam Singh Mehta

Rajasthan High Court · (2017) 12 RAJ CK 0005

Code of Civil Procedure, 1908, Order 14Rule 2 -Registration Act, 1908, Section 49 - ct of non-registration of documents required to be registered

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High Courts01 Dec 2017Disposed

Surendra Singh S/o Prabhu Dayal Bochlya Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0004

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High Courts01 Dec 2017Disposed

Ramlal Yogi S/o Shri Hajarilal Yogi Vs The State of Rajasthan

Rajasthan High Court · (2017) 12 RAJ CK 0001

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High Courts30 Nov 2017Disposed

Asaman S/o Omprakash Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0075

Code of Criminal Procedure, 1973, Section 482, Section 181(4) - Saving of inherent powers of High Court - Place of trial in case of certain offencesIndian Penal Code, 1860

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High Courts30 Nov 2017Dismissed

Narayan Das S/o Shri Aasan Das Vs Shafi Mohd. S/o Shri Nena

Rajasthan High Court · (2017) 11 RAJ CK 0074

Code of Civil Procedure, 1908, Order 6Rule 17, Order 41Rule 27, Order 1Rule 8

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High Courts30 Nov 2017Dismissed

State of Rajasthan Vs Rakesh Sharma S/o Shri Shanker Lal

Rajasthan High Court · (2017) 11 RAJ CK 0073

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High Courts29 Nov 2017Dismissed

Jaspal Singh S/o Indar Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0009

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 147,

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High Courts29 Nov 2017Disposed

Gulam Kadar s/o Shri Noorsamand Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0008

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420 - Punis

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High Courts29 Nov 2017Disposed

Harsh Parihar S/o Shri Rakesh Parihar Vs The State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0007

Indian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt

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High Courts29 Nov 2017Dismissed

Krishna Kumar Vs Riico And Ors

Rajasthan High Court · (2017) 11 RAJ CK 0006

Code of Civil Procedure, 1908, Order 1Rule 10, Section 151, Order 47Rule 1, Order 1Rule 10(2) - Saving of Inherent po

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High Courts29 Nov 2017Disposed

Smt. Pooja Saxena D/o Late Shri Vijay Prakash Saxsena Vs Vivek Mathur S/o Shri Umesh Chand Mathur

Rajasthan High Court · (2017) 11 RAJ CK 0005

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and

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High Courts28 Nov 2017Dismissed

Gopal Ram S/o Late Chiman Lal Vs State of Rajasthan to Be Served Through Secretary

Rajasthan High Court · (2017) 11 RAJ CK 0004

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High Courts28 Nov 2017Disposed

Jiwan Singh S/o Shri Sher Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0003

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High Courts28 Nov 2017Disposed

Nitesh s/o Shri Anil Vs The Rajasthan University of Health Sciences

Rajasthan High Court · (2017) 11 RAJ CK 0002

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High Courts27 Nov 2017Dismissed

Navlakhi Devi Rathi Wife of Shri Mohanlal Rathi Vs The Divisional Commissioner

Rajasthan High Court · (2017) 11 RAJ CK 0072

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High Courts27 Nov 2017Disposed

Samudra Singh Bhati S/o Shri Bhanwar Singh Bhati Vs The State of Rajasthan

Rajasthan High Court · (2017) 11 RAJ CK 0071

Negotiable Instruments Act, 1881, Section 138, Section 147 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences to be compoundable

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