High Courts12 Apr 2017Allowed
The Union of India Vs Duli Chand S/o Shri Mani Ram
Rajasthan High Court · (2017) 04 RAJ CK 0051
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 591 of 2,241
High Courts11 Apr 2017
Chandrika Bagarhatta Vs Dr. Navindra Pathak
Rajasthan High Court · (2017) 04 RAJ CK 0215
Hindu Marriage Act, 1955, Section 13 - Divorce
High Courts11 Apr 2017
Om Prakash Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0203
High Courts11 Apr 2017
Kishna Ram Vs State of Rajasthan & ors.
Rajasthan High Court · (2017) 04 RAJ CK 0194
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers
High Courts11 Apr 2017
Smt. Vinita Vs Himanshu
Rajasthan High Court · (2017) 04 RAJ CK 0156
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 19, Section 13,
High Courts11 Apr 2017
Deepak S/o Sh. Omprakash Gaur Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0050
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498A, Secti
High Courts11 Apr 2017Dismissed
Desaldan S/o Shri Virdhdan Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0049
High Courts11 Apr 2017Disposed
Late Chandrabhan Ojha S/o Late Shri Chetram Ojha (Vijay Kumar S/o Late Shri Chandrabhan Ojha) Vs Murti Mandir Shri Raghunath Ji Maharaj
Rajasthan High Court · (2017) 04 RAJ CK 0048
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts11 Apr 2017Dismissed
Raj Kumar S/o Bhagwana Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0047
High Courts11 Apr 2017Allowed
Rajesh Kuamr S/o Randheer Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0046
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts11 Apr 2017Dismissed
Sushila Soni D/o Shri Bala Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0045
High Courts10 Apr 2017
Panna Lal Vs Smt. Pushpa
Rajasthan High Court · (2017) 04 RAJ CK 0230
Indian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtHindu Ma
High Courts10 Apr 2017
Prem Singh Vs The Union of India & Ors.
Rajasthan High Court · (2017) 04 RAJ CK 0227
National Highways Act,1956, Section 3G (5)
High Courts10 Apr 2017
Ragunath Menaria Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0222
High Courts10 Apr 2017
Madhu Misra Vs Union Of India & ors.
Rajasthan High Court · (2017) 04 RAJ CK 0213
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts10 Apr 2017
Jintendra Kumar Sharma Vs The State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0188
High Courts10 Apr 2017
Rukmani Jethani And Ors Vs Gopal Singh And Ors
Rajasthan High Court · (2017) 04 RAJ CK 0186
High Courts10 Apr 2017Allowed
Bheru Singh S/o Kan Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0044
Code of Criminal Procedure, 1973, Section 313, Section 174, Section 176, Section 437A - Power to examine the accused - Police to enquire and report o
High Courts10 Apr 2017
Chaina Ram S/o Dudaram Vs State of Rajasthan
Rajasthan High Court · (2017) 04 RAJ CK 0043
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia