High Courts04 May 2017
Jethu Singh & ors. Vs Board of Revenue, Ajmer & ors.
Rajasthan High Court · (2017) 05 RAJ CK 0156
Code of Civil Procedure, 1908, Section 11 - Res Judicata
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 583 of 2,241
High Courts04 May 2017
M/S Lav Kush Textiles, E-227, MIA, Basni, Phase-II, Jodhpur Vs The Commissioner, Central Excise, Jaipur-II
Rajasthan High Court · (2017) 05 RAJ CK 0091
Cenvat Credit Rules, 2002, Rule 5
High Courts04 May 2017
Amit S/o Bhuru (Bheru) by caste Saini Vs Tha State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0023
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol
High Courts04 May 2017Allowed
Guru Meharban Singh S/o Ramkishore Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0022
Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 325, Section 149, Section 354,
High Courts04 May 2017Allowed
Harish S/o Shri Ashok, B/c Jat Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0021
Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 341 - Puni
High Courts04 May 2017Allowed
Mahendra Singh S/o Shri Akhe Singh Ji Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0020
Indian Penal Code, 1860, Section 34, Section 323, Section 325, Section 341 - Acts done by several persons in furtherance of common intention - Punishme
High Courts04 May 2017Allowed
Neetu Harsh D/o Shri Vijay Kumar Harsh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0019
Constitution of India, Article 15 - Annulment or suspension of acts and resolutions of District and Regional CouncilsPersons With Disabilities (Equal Opportunities, Protection of Rights and Ful
High Courts04 May 2017Allowed
Pappu Singh @ Roop Singh S/o Sh. Val Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0018
Indian Penal Code, 1860, Section 34, Section 323, Section 342, Section 365 - Acts done by several persons in furtherance of common intention - Punishme
High Courts04 May 2017Dismissed
Rajasthan Art Emporium Vs D.C.I.T., Circle, Jodhpur
Rajasthan High Court · (2017) 05 RAJ CK 0017
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 271(1)(c), Sec
High Courts04 May 2017Allowed
Union of India Vs Dhanna Ram S/o Sh. Heera Ram
Rajasthan High Court · (2017) 05 RAJ CK 0016
High Courts04 May 2017
Vikram Singh S/o Shri Nirbhay Singh Anjna Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0015
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S
High Courts03 May 2017
Sultan Ram Vs The Board of Revenue
Rajasthan High Court · (2017) 05 RAJ CK 0196
Rajasthan Tenancy Act, 1955, Section 251-A
High Courts03 May 2017
Kalu Lal Vs The State of Rajasthan & ors.
Rajasthan High Court · (2017) 05 RAJ CK 0182
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts03 May 2017
G.L. Jaiman S/o Shri Radheyshyam Jaiman, & Antr. Vs Maharaja Ganga Singh University through its Registrar, & Ors.
Rajasthan High Court · (2017) 05 RAJ CK 0169
University of Bikaner Act, 2003, Section 48, Section 20(k) -Maharshi Dayanand Saraswati University Act, 1987, Section 22(1)(2)(3) -Maharshi Dayanand Saraswati University Rules, 1987, Rule 32(1), Rule 22(2)
High Courts03 May 2017Disposed
Akshay Kumar Surana, son of Shri Prakash Chand Surana Vs Union of India
Rajasthan High Court · (2017) 05 RAJ CK 0014
High Courts03 May 2017
Kailash S/o Soor Singh Mama Bhil Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0011
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 392 - Punishment for ro
High Courts03 May 2017
Kalu Ram S/o Shri Birbal Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0010
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts03 May 2017
Gurvinder Singh S/o Kewal Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 05 RAJ CK 0001
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts02 May 2017
Jalaram Vs Legal Representatives of Shri Joraram & Ors
Rajasthan High Court · (2017) 05 RAJ CK 0185
Code of Civil Procedure, 1908, Section 151, Section 104, Order 39Rule 1, Order 39Rule 2, Order 43Rul
High Courts02 May 2017
Ghanshyam Son Vs Kajodmal & Ors.
Rajasthan High Court · (2017) 05 RAJ CK 0184
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