COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 579 of 2,241

High Courts18 May 2017

Gatiya @ Kalia Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0088

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex

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High Courts18 May 2017Allowed

Basti Ram S/o Shri Nimba Ram Ji Vs Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 05 RAJ CK 0082

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High Courts18 May 2017

Bhupendra Deyol S/o Shri Dalveer Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0081

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High Courts18 May 2017

Hari Kishan S/o Vishnu Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0078

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts18 May 2017Dismissed

Smt. Anand Kiran W/o Shri Vinod Kumar Gehlot Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0074

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High Courts18 May 2017Dismissed

Surendra Singh Nunia S/o Shri Prahalad Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0072

Code of Criminal Procedure, 1973, Section 482, Section 300 - Saving of inherent powers of High Court - Person once convicted or acquitted not to be tried for same offenceI

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High Courts18 May 2017

Sunil Chandra Son of Kunwar Singh Vs Union of India

Rajasthan High Court · (2017) 05 RAJ CK 0071

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

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High Courts17 May 2017Allowed

Anil Dudha Bhai Kaneria & Ors. Vs The State of Rajasthan through Public Prosecutor. & Anr.

Rajasthan High Court · (2017) 05 RAJ CK 0201

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

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High Courts17 May 2017

N.V.S. Prasad Vs Union of India & Ors.

Rajasthan High Court · (2017) 05 RAJ CK 0194

Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of Assam

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High Courts17 May 2017

State of Rajasthan Vs Dr. Kailash Chandra Jain

Rajasthan High Court · (2017) 05 RAJ CK 0190

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 468(2), Section 473 - Calling for records to exercise powers of revision - High Co

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High Courts17 May 2017Dismissed

Pahalwan Singh S/o Shri Jaimal Singh Vs Legal representatives of Vishambhar Das S/o Late Shri Mehru (Kamla Devi )

Rajasthan High Court · (2017) 05 RAJ CK 0097

Rajasthan Colonisation (Allotment and Sale of Government Land to Pong Dam Oustees and Their Transferees in the Indira Gandhi Canal Colony Area) Rules, 1972, Rule 6A, Rule 6(4)

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High Courts17 May 2017Dismissed

Faruq Mohd. S/o Shri Salmuddin Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0080

Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013, Rule 16

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High Courts17 May 2017

Girdhari Ram S/o Shri Ramdeva Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0079

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High Courts17 May 2017Disposed

M/s. Jaipur Bottling Company,, D-81, Road No. 7, Vs The Nagar Nigam, Through Mayor, Lal Kothi

Rajasthan High Court · (2017) 05 RAJ CK 0077

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High Courts17 May 2017Dismissed

Ram Dayal Son of Shri Ram Lal Sen Vs The Assistant Registrar, Accounts and Finance

Rajasthan High Court · (2017) 05 RAJ CK 0076

Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmen

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High Courts17 May 2017

Ramesh S/o Shri Kalu, by caste Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0075

Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod

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High Courts17 May 2017

Smt. Manita Bishnoi W/o Vishnu Kumar Vs Vishnu Kumar S/o Shri Raja Ram

Rajasthan High Court · (2017) 05 RAJ CK 0073

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesHindu Marriage Act, 1955, Section 13 - Divorce

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High Courts17 May 2017

Vijay Singh Gurjar Son of Shri Poonya Ram Gurjar Vs The Union of India

Rajasthan High Court · (2017) 05 RAJ CK 0069

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

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High Courts16 May 2017

Utpal Kriplani Vs M/S The Computer Super Market, & Antr.

Rajasthan High Court · (2017) 05 RAJ CK 0167

Negotiable Instruments Act, 1881, Section 138, Section 141, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies - Co

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High Courts16 May 2017

Brejesh Kumar Sharma Vs State Of Rajasthan & Ors (Phed)

Rajasthan High Court · (2017) 05 RAJ CK 0068

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