COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 594 of 2,241

High Courts04 Apr 2017

Ramgopal S/o Shri Shiv Singh Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0200

Indian Penal Code, 1860, Section 304-II -Arms Act, 1959, Section 3, Section 25 - Licence for a acquisition and possessionof firearms and ammunition

High Courts04 Apr 2017

Sanjay Vs Sanjana Devi & anr.

Rajasthan High Court · (2017) 04 RAJ CK 0197

High Courts04 Apr 2017

LRs of Ghan Shyam Das & Ors. Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0191

Rajasthan Tenancy Act, 1955, Section 19(1)

High Courts04 Apr 2017

Late Shri Kamlesh Ramsnehi & Ors. Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0190

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

High Courts04 Apr 2017

Rashmi Choudhary Vs State of Rajasthan & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0185

High Courts04 Apr 2017Dismissed

MANGI LAL Vs NARAYANI BAI

Rajasthan High Court · (2017) 04 RAJ CK 0184

Hindu Marriage Act, 1955 — Section 9, Section 28, Section 29(2)Family Courts Act, 1984 — Section 19

High Courts04 Apr 2017

Indu Devi Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0183

Code of Criminal Procedure, 1973, Section 110 - Security for good behaviour from habitual offendersIndian Penal Code, 1860, Section 302, Section 34

High Courts04 Apr 2017

Kesar Lal Meena Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0170

High Courts04 Apr 2017

Bhanu Prakash Barot Vs Jodhpur Vidhyut Vitran Nigam Limited & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0165

Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 325, Section 149, Section 427,

High Courts04 Apr 2017

Budhmal Vs The Additional District Collector & ors.

Rajasthan High Court · (2017) 04 RAJ CK 0163

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRajasthan Panchayats Raj Act, 1994, Section 97

High Courts04 Apr 2017

Arvind Chatur & Ors. Vs Laxmi Mehta & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0159

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Hindu Succession Act, 1956, Section 8 - General rules of succ

High Courts04 Apr 2017

Avdesh & Ors. Vs Chandu Lal & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0157

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

High Courts04 Apr 2017

Baga Ram Vs The State of Rajasthan & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0154

Code of Criminal Procedure, 1973, Section 197, Section 197, Section 200, Section 200, Section 202, Section 202

High Courts04 Apr 2017

Aarif S/o Mohd Ismail Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0021

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 Courts04 Apr 2017Disposed

Atul Singh Rathore S/o Shri Ramkumar Singh Rathore Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0020

High Courts04 Apr 2017Disposed

Jalday Karmchari Sangh Kota Circle Kota Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0019

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

High Courts04 Apr 2017Dismissed

Kailash Dan S/o Shri Meghudan Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0018

High Courts04 Apr 2017Dismissed

Madan Singh Nathawat S/o Shri Bahadur Singh Nathawat Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0017

High Courts04 Apr 2017Dismissed

Methi Devi W/o Late Dallaram Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0016

Evidence Act, 1872, Section 30, Section 27 - Consideration of proved confession affecting person making it and others jointly under-trial for same offence - How much of information received from

High Courts04 Apr 2017

Manohar Lal Jaga Son of Shri Liladhar Jaga Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0015

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