High Courts13 Apr 2017Dismissed
Kalu Ram Poonia S/o Shri Khyali Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0069
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 590 of 2,241
High Courts13 Apr 2017
Natha Ram S/o Shri Raja Ram Choudhary Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0067
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts13 Apr 2017Allowed
Ranjeet Singh S/o Shri Bhagwana Ram Vs The Union of India
Rajasthan High Court · (2017) 04 RAJ CK 0065
Indo-Tibetan Border Police Force Act, 1992, Rule 41, Rule 42, Section 44(e)
High Courts13 Apr 2017Dismissed
Smt. Uma Garg W/o Shri Madanlal Garg Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0064
High Courts13 Apr 2017Dismissed
Smt. Banarasi Devi W/o Shri Prem Kumar Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0063
High Courts12 Apr 2017Allowed
MUKAN SINGH RAJPUROHIT Vs STATE OF RAJASTHAN & ORS.
Rajasthan High Court · (2017) 04 RAJ CK 0208
Constitution of India, Article 14 -Rajasthan Pension Rules, 1996, Rule 91
High Courts12 Apr 2017
Union Of India & Ors. Vs Dal Chand Balai
Rajasthan High Court · (2017) 04 RAJ CK 0168
High Courts12 Apr 2017
Sunita Devi Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0152
Rajasthan Civil Services (Pension) Rules, 1996, Rule 67, Rule 62
High Courts12 Apr 2017
Firm Rajasthan Glass House Vs State of Rajasthan & ors.
Rajasthan High Court · (2017) 04 RAJ CK 0144
Land Acquisition Act, 1894, Section 4, Section 6, Section 48 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for
High Courts12 Apr 2017
Bhagwati Lal @ Pappu S/o Ashok Kumar Kalal Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0062
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 Courts12 Apr 2017
Bheemsain S/o Sh Omprakash Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0061
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts12 Apr 2017
Brijesh Kumar S/o Shri Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0060
High Courts12 Apr 2017
Chandra Prakash S/o Onkar Soni Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0059
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 Courts12 Apr 2017
Kedar Prasad Meena S/o Shri Badri Narayan Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0058
High Courts12 Apr 2017
Javed Iqbal S/o Shri Akhlakh Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0057
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts12 Apr 2017
Lal Chand S/o shri Rambhu Prasad Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0056
High Courts12 Apr 2017Allowed
Manju Devi W/o Madan Lal Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0055
Indian Penal Code, 1860, Section 323, Section 342, Section 427, Section 365, Section 143, Section 384,
High Courts12 Apr 2017
Manoj Rao S/o Shri Bhanwar Lalji Rao Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0054
High Courts12 Apr 2017
Narendra Kumar s/o shri Kachru Lalji Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0053
High Courts12 Apr 2017
State of Rajasthan Vs Arjun Ram S/o Buxsa Ram Jat
Rajasthan High Court · (2017) 04 RAJ CK 0052
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases