Code of Criminal Procedure, 1973, Section 313, Section 320, Section 374 - Power to examine the accused - Compounding of offences - Appeals from convictions

Read judgment

High Courts01 May 2017Dismissed

Smt. Kalli Meena Vs Rekha Devi Dhanka

Rajasthan High Court · (2017) 05 RAJ CK 0188

Code of Civil Procedure, 1908, Order 7Rule 11 -Rajasthan Panchayati Raj Election Rules, 1994, Rule 81, Rule 81(1)

Read judgment

High Courts01 May 2017Allowed

Om Prakash Mutha s/o Shri Himmatmal Mutha Vs State of Rajasthan through Finance Secretary

Rajasthan High Court · (2017) 05 RAJ CK 0187

Read judgment

High Courts01 May 2017Dismissed

Anju Singh W/o Shri Shiv Singh Vs Gauri W/o Shri Naresh

Rajasthan High Court · (2017) 05 RAJ CK 0186

Rajasthan Panchayati Raj Election Rules, 1994, Rule 81, Rule 81(1) -Rajasthan Panchayati Raj Act, 1994, Section 43

Read judgment

High Courts01 May 2017Dismissed

Narayan Lal & anr. Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0161

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300, Se

Read judgment

High Courts01 May 2017Partly Allowed

Prakash S/o Shri Babu Ram Vs Arjun Das S/o Janki Das & ors.

Rajasthan High Court · (2017) 05 RAJ CK 0158

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

Read judgment

High Courts01 May 2017

Radhey Shyam s/o Shri Ram Chandra Paliwal Vs Smt. Sushila w/o Radhey Shyam Paliwal

Rajasthan High Court · (2017) 05 RAJ CK 0155

Hindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights

Read judgment

High Courts01 May 2017

Dr. Ansar Khan S/o Yunus Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0006

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 7,

Read judgment

High Courts01 May 2017Allowed

Kailash Singh S/o Girdhari Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0005

Indian Penal Code, 1860, Section 323, Section 325, Section 341, Section 308 - Punishment for voluntarily causing hurt - Punishment for voluntarily cau

Read judgment

High Courts01 May 2017Allowed

Madan S/o Shri Bhabhuta Ji Rebari Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0004

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

Read judgment

High Courts01 May 2017Allowed

Ramlal S/o Roopa Gamar (Garasiya) Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0003

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se

Read judgment

High Courts01 May 2017Allowed

Ramniwas Kukna S/o Sh. Kishna Ram Vs Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 05 RAJ CK 0002

Read judgment

High Courts28 Apr 2017

Reeta Kumari D/o Shri Bhagwan Singh Vs Rajasthan Public Service Commission

Rajasthan High Court · (2017) 04 RAJ CK 0129

Read judgment

High Courts28 Apr 2017Dismissed

Rajasthan State Industrial Development and Investment Corporation Ltd., Vs Banwari Lal

Rajasthan High Court · (2017) 04 RAJ CK 0128

Read judgment

High Courts28 Apr 2017Allowed

M/s Shree Automobiles Works, II Chopasani Road Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0127

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsCode of Civil Procedure, 1908, <

Read judgment

High Courts28 Apr 2017Disposed

Suo Motu Vs State of Raj. Through Secretary,, Department of Home Jaipur (Raj.)

Rajasthan High Court · (2017) 04 RAJ CK 0126

Code of Criminal Procedure, 1973, Section 164, Section 202 - Recording of confessions and statements - Postponement of issue of process

Read judgment