High Courts29 May 2017Allowed
Harish @ Hemant son of Shri Nathmal Ji Vs Smt.Vimla @ Vaishali @ wife of Harish
Rajasthan High Court · (2017) 05 RAJ CK 0141
Hindu Marriage Act, 1955, Section 13 - Divorce
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 576 of 2,241
High Courts29 May 2017
Heera Lal S/o Shri Bhanwar Das Vaishnav Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0140
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts29 May 2017
Kamlesh Kumar Meena S/o Shri Gokul Meena Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 05 RAJ CK 0139
High Courts29 May 2017Dismissed
Municipal Corporation, Jodhpur Vs Ghyan Singh son of Shri Santosh Singh
Rajasthan High Court · (2017) 05 RAJ CK 0138
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts29 May 2017
Urban Improvement Trust Vs Nand Lal Kumawat S/o Shri Kalu Lal Kumawat
Rajasthan High Court · (2017) 05 RAJ CK 0137
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts29 May 2017Allowed
Pappukanwar Vs State
Rajasthan High Court · (2017) 05 RAJ CK 0136
Indian Penal Code, 1860, Section 306 - Abetment of SuiddeScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 14A(2), Sec
High Courts29 May 2017
Prem Chand S/o Sanga Ram Nayak (Bheel) Vs Om Prakash S/o Nihal Chand Sindhi
Rajasthan High Court · (2017) 05 RAJ CK 0135
Rajasthan Stamp Act, 1998, Section 39, Section 42, Section 37, Section 44, Section 37(1), Section 37(2),
High Courts29 May 2017
Satyanarayan S/o Shri Moola Ram By Caste Tanwar (Mali), Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0134
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts29 May 2017
Vinod Kumar S/o Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0133
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 379 - Punishment for th
High Courts26 May 2017Allowed
Deepak Bariya Vs Rajasthan Public Service Commission, Ajmer And Ors
Rajasthan High Court · (2017) 05 RAJ CK 0203
High Courts26 May 2017
Chandra Shekhar Dave & Ors. Vs State of Rajsthan & Anr.
Rajasthan High Court · (2017) 05 RAJ CK 0179
Constitution of India, Article 226(3) - Power of High Courts to Issue certain writs
High Courts26 May 2017Dismissed
Arvind Kumar Saini, S/o Shri Radheyshyam Saini Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0132
High Courts26 May 2017
Farukh S/o Shri Nishar Ahmed Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0131
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 363 - Punishment for ki
High Courts26 May 2017Allowed
Narpat Singh S/o Shri Takhat Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0130
Indian Penal Code, 1860, Section 34, Section 323, Section 504, Section 341 - Acts done by several persons in furtherance of common intention - Punishme
High Courts26 May 2017Allowed
Ram Singh S/o Sh. Khinv Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0129
Indian Penal Code, 1860, Section 190, Section 506, Section 450, Section 429, Section 376D - Threat of injury to induce person to
High Courts26 May 2017
Thaku s/o Shri Jeta Vs The State Of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0128
Indian Penal Code, 1860, Section 302, Section 323, Section 325 - Punishment for murder - Punishment for voluntarily causing hurt - Punishment for voluntarily causing griev
High Courts26 May 2017
Vikas @ Umashankar S/o Ramkishan Mali Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0127
Indian Penal Code, 1860, Section 376, Section 376D - Punishment for rape - Intercourse by any member of the management or staff of a hospiti with any women in that hospital
High Courts25 May 2017Dismissed
VARUN KUMAR Vs AJMER VIDHYUT VITRAN NIGAM LTD
Rajasthan High Court · (2017) 05 RAJ CK 0198
Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, Rule 2(c)
High Courts25 May 2017
Hanuman Puri Vs The Rajasthan High Court
Rajasthan High Court · (2017) 05 RAJ CK 0192
Constitution of India, Article 309 -Rajasthan Subordinate Civil Courts Ministerial Establishment Rules, 1986, Rule 14, Rule 15, Rule 9
High Courts25 May 2017
Laxmi Narayan Vs
Rajasthan High Court · (2017) 05 RAJ CK 0181
Code of Criminal Procedure, 1973, Section 482, Section 427, Section 427(1), Section 427(2) - Saving of inherent powers of High Court - Sentence on off