COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 599 of 2,241

High Courts25 Mar 2017

Dharmendra Joshi S/o Late Shri Vishanlal @ Vishnu Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0092

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailEvidence Act, 1872, Section 27 - How much of information

Read judgment

High Courts25 Mar 2017Dismissed

Gautam S/o Shri Udaji Patel Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0091

Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace

Read judgment

High Courts25 Mar 2017Allowed

Hukam Singh S/o Shri Vijay Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0090

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

Read judgment

High Courts25 Mar 2017Dismissed

Keshav Dev S/o Sh. Hargyan Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0089

Code of Criminal Procedure, 1973, Section 195(1)B2 - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence

Read judgment

High Courts25 Mar 2017Disposed

Khushboo Sharma D/o Jagdish Chandra Sharma Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0088

Read judgment

High Courts25 Mar 2017Disposed

Madan Lal Jakhar S/o Puran Chand Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0087

Read judgment

High Courts25 Mar 2017Disposed

Abhilasha Chouhan Daughter of Shri Bhagwan Singh Chouhan Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0086

Read judgment

High Courts25 Mar 2017

Mohd Aarif S/o Mohd Yusuf Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 03 RAJ CK 0085

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

Read judgment

High Courts25 Mar 2017Disposed

Nand Kishore Chhaparwal S/o Shri Ram Chandra Chhaparwal,, Vs Asan Das Limani S/o Shri Wali Ram Sindhi

Rajasthan High Court · (2017) 03 RAJ CK 0084

Constitution of India, Article 227 -Rent Control Act, 1947, - Section 6, Section 9(i), Section 9(J)

Read judgment

High Courts25 Mar 2017

Rajkumar @ Dinesh Vs Uoi

Rajasthan High Court · (2017) 03 RAJ CK 0083

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bail

Read judgment

High Courts25 Mar 2017Allowed

Sanjay @ Sonu Meena S/o Shriu Vijay Lal Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0082

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

Read judgment

High Courts25 Mar 2017Dismissed