High Courts06 Jul 2017
Smt. Jahuran Began widow of Mohd. Hussain, & Ors. Vs Hiralal s/o. Sukhlal Suthar, & Ors.
Rajasthan High Court · (2017) 07 RAJ CK 0078
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 571 of 2,241
High Courts06 Jul 2017
Dhoom Singh S/o Bhilo Pargi Vs State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0012
Code of Criminal Procedure, 1973, Section 174, Section 374 - Police to enquire and report on suicide, etc - Appeals from convictionsIndian Penal Code, 1860,
High Courts06 Jul 2017
Madan Singh Champawat Son of Shri Dungar Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0010
High Courts06 Jul 2017
Pratap Singh S/o Shri Kishan Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0009
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374 - Examination of witnesses by police - Power to examine the accused - Appeals from convictions(
High Courts06 Jul 2017
Prem Singh Vs State Of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0008
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2), Section 437A - Examination of witnesses by police - Power to examine the
High Courts06 Jul 2017Allowed
Sadasukh Poonia S/o Shri Ram Lal Poonia Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) 07 RAJ CK 0007
High Courts06 Jul 2017
Satish Kumar s/o Shri Bishambhar Dayal Vs Union Of India
Rajasthan High Court · (2017) 07 RAJ CK 0006
High Courts06 Jul 2017
Smt. Kamla Devi W/o Late Hari Singh Vs Sampat Singh S/o Late Bhanwar Lal
Rajasthan High Court · (2017) 07 RAJ CK 0005
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 8Rule 9
High Courts05 Jul 2017Dismissed
Rameshwar Dayal Sharma S/o Late Shri Champa Lal Sharma Vs The Assistant Commissioner, Devasthan Department, Jaipur.
Rajasthan High Court · (2017) 07 RAJ CK 0076
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts05 Jul 2017Dismissed
Vijayendra Choudhary S/o Shri Kalyan Prasad Vs State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0075
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts05 Jul 2017Disposed
Kunj Bihari S/o Tulsiram, B/c Gurjar Vs Digambar Singh S/o Babulal, B/c Mali
Rajasthan High Court · (2017) 07 RAJ CK 0011
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts04 Jul 2017
M/s.Suman Gopaliya & Sons & Ors. Vs Krishi Upaj Mandi Samiti Vishistha Shreni Alwar & Ors.
Rajasthan High Court · (2017) 07 RAJ CK 0094
Code of Criminal Procedure, 1973, Section 468, Section 467, Section 472 - Bar to taking cognizance after lapse of the period of limitation - Definitions - Continuing offen
High Courts04 Jul 2017
Vandana Parihar (Vyas) Vs State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0093
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Se
High Courts04 Jul 2017Allowed
Dinesh Kumar S/o Roopji Guru Vs Chetan Kumar S/o Shri Ajeetmal Dagariya
Rajasthan High Court · (2017) 07 RAJ CK 0004
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts04 Jul 2017
Raju @ Rajiya S/o Mala Ram Ji Vs The State of Rajasthan
Rajasthan High Court · (2017) 07 RAJ CK 0003
Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bail
High Courts04 Jul 2017Allowed
Rameshwar Prasad S/o Ladu Ram Vs Smt. Sugna Devi W/o Shri Rameshwar Prasad
Rajasthan High Court · (2017) 07 RAJ CK 0002
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 40
High Courts04 Jul 2017Dismissed
State of Rajasthan Vs Anaturam S/o Shri Jaskaran Sharma
Rajasthan High Court · (2017) 07 RAJ CK 0001
High Courts03 Jul 2017
STATE OF RAJ AND ORS; DIRECTOR ELEMENTARY EDU &ORS Vs CHANDRA RAM; LAXMAN SINGH
Rajasthan High Court · (2017) 07 RAJ CK 0088
Constitution of India, Article 14 -Rajasthan Panchayat Samitis and Zila Parishad Act, 1959, Section 79, Section 86
High Courts03 Jul 2017
Rajendra Kumar S/o Sohanlalji Balotiya, & Antr. Vs Rameshchandra S/o Ruplalji Kakhani, & Ors.
Rajasthan High Court · (2017) 07 RAJ CK 0077
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts03 Jul 2017Disposed
Puneet Sewa Steels & Alloys Pv Vs State
Rajasthan High Court · (2017) 07 RAJ CK 0074