High Courts12 Sept 2017Disposed
Heera Ram S/o Shri Sukha Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0026
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 563 of 2,241
High Courts12 Sept 2017Dismissed
Hemlata Bhand D/o Shri Nathu Lal Bhand Vs State of Rajasthan Through the Secretary
Rajasthan High Court · (2017) 09 RAJ CK 0025
Hindu Marriage Act, 1955, Section 13-B(2)
High Courts11 Sept 2017Allowed
Ajmal Hussain S/o Mohd. Umar Vs Jannat W/o Wali Mohammed
Rajasthan High Court · (2017) 09 RAJ CK 0024
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 114,
High Courts11 Sept 2017Disposed
Asha Panwar D/o Shri Roop Singh Panwar Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0023
High Courts11 Sept 2017Disposed
Ratan Lal Sukhwal S/o Bheru Lal Sukhwal Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0022
High Courts08 Sept 2017Disposed
Hanuman Prasad S/o Dhula Ram Vs The State of Rajathan
Rajasthan High Court · (2017) 09 RAJ CK 0020
High Courts08 Sept 2017Dismissed
Heeralal S/o Bhanwarlal Mali Vs Legal representatives of Bhanwarlal
Rajasthan High Court · (2017) 09 RAJ CK 0019
Hindu Succession Act, 1956, Section 15 - General rules of succession in the case of female Hindus
High Courts08 Sept 2017Dismissed
Keshu Son of Shri Hameer Ji Vs Shantilal Son of Shri Mangilal Acharya
Rajasthan High Court · (2017) 09 RAJ CK 0018
High Courts08 Sept 2017
Khadag Singh S/o Shri Bhanwar Lal Mali Vs Heeralal S/o Bhanwarlal Mali
Rajasthan High Court · (2017) 09 RAJ CK 0017
Hindu Succession Act, 1956, Section 15 - General rules of succession in the case of female Hindus
High Courts07 Sept 2017
Dasharath Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0042
Code of Criminal Procedure, 1973, Section 401 -Rajasthan Prisoners Release on Parole Rules, 1958, - Rule 12, Rule 10, Rule 4, Rule 3, Rule 9, Rule 5, Rule 2(d), Rule 10-A (i-a)
High Courts07 Sept 2017Allowed
Rahul Kumar S/o Babloo Kumar Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0016
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts07 Sept 2017Dismissed
Ruchika Watts D/o Shri Sagan Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0015
Hindu Marriage Act, 1955, Section 13B - Divorce by mutual consent
High Courts07 Sept 2017Allowed
Smt. Sunita Diwedi w/o Vinod Kumar Sharma Vs Vinod Kumar Sharma s/o late Shri Murari Lal Sharma
Rajasthan High Court · (2017) 09 RAJ CK 0001
Hindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights
High Courts06 Sept 2017
Meena Jain & Ors Vs United India Insurance Co. Ltd. & Anr
Rajasthan High Court · (2017) 09 RAJ CK 0041
Motor Vehicles Act, 1988, Section 147, Section 147, Section 2(9), Section 2(9), Section 166, Section 166 - Re
High Courts06 Sept 2017Allowed
Gyan Singh S/o Shri Veer Singh, Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0014
High Courts06 Sept 2017Disposed
Santosh Devi W/o Late Bhajan Das, Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0013
High Courts06 Sept 2017
Gurnam Singh s/o Shri Darshan Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0012
Arms Act, 1959, Section 3, Section 25(1-B) - Licence for a acquisition and possessionof firearms and ammunition.- - Punishment for certain offences
High Courts06 Sept 2017Allowed
Babar Lal Sharma S/o Shri Shankar Lal Sharma Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0011
High Courts05 Sept 2017
Salam Khan S/o Shri Khuda Bux Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0007
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 120B, Section 420, S
High Courts04 Sept 2017
Bhanwar Lal Vs The State of Rajasthan
Rajasthan High Court · (2017) 09 RAJ CK 0009
Code of Criminal Procedure, 1973, Section 433 - Power to commute sentencePrevention of Food Adulteration Act, 1954, Section 16(1)(c) - Penalties