High Courts24 Mar 2017Disposed
Govind Giri S/o Shri Shivgiri Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0077
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 600 of 2,241
High Courts24 Mar 2017Dismissed
Manohar Ram S/o Shri Kastura Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0076
High Courts24 Mar 2017Disposed
Manoj Kumar Joshi S/o Dal Chand Joshi Vs The Director, Elementary Education
Rajasthan High Court · (2017) 03 RAJ CK 0075
High Courts24 Mar 2017Allowed
Smt Sunita Sharma w/o Shri Pravin Kumar Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0073
High Courts23 Mar 2017
Tarachand Kumawat Vs Shri Digambar Jain Bada Mandir
Rajasthan High Court · (2017) 03 RAJ CK 0194
Rajasthan Rent Control Act, 2001, Section 9, Section 19(6)
High Courts23 Mar 2017
Ranjeet Modi Vs Principal Secretary & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0172
Constitution of India, Article 136, Article 32, Article 142 - Special leave to appeal by the Supreme Court - Remedies for enforcement of rights conferred by this Part - Enf
High Courts23 Mar 2017
Deepak Vs Smt Kaushalya Devi & Anr.
Rajasthan High Court · (2017) 03 RAJ CK 0158
Code of Civil Procedure, 1908, Order 1Rule 10
High Courts23 Mar 2017
Raja Chaudhary Vs Narendra Lohar
Rajasthan High Court · (2017) 03 RAJ CK 0148
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountLimitation Act, 1963, Section 5 - Extension of prescr
High Courts23 Mar 2017
Mal Chand S/o Jugal Kishore Vs Shiv Kumar S/o Mela Ram & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0122
Code of Civil Procedure, 1908, Order 6Rule 17 -Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating thereto
High Courts23 Mar 2017
Gautam Singh S/o Shri Shiv Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0071
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S
High Courts23 Mar 2017Allowed
Hari Singh Sankhla S/o. Shri Bhanwari Lal Sankhla Vs The Judge, Labour Court & Industrial Tribunal
Rajasthan High Court · (2017) 03 RAJ CK 0070
Industrial Disputes Act, 1947, Section 25F, Section 25F, Section 25G, Section 25N, Section 25H, Section 2(OO)(BB)<
High Courts23 Mar 2017
Prabhu Lal S/o Tulsi Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0069
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section
High Courts23 Mar 2017Disposed
Raman Lal Son of Sh. Jamuna Das Vs Daya Shankar S/o Sh. Puran Chand
Rajasthan High Court · (2017) 03 RAJ CK 0068
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts23 Mar 2017Dismissed
The State Of Rajasthan Vs Shri Om Prakash Gaur son of Shri Devi Lal Gaur
Rajasthan High Court · (2017) 03 RAJ CK 0067
High Courts23 Mar 2017Dismissed
The State Of Rajasthan Vs Shri Liyakat Ali son of Late Shri Ashik Ali
Rajasthan High Court · (2017) 03 RAJ CK 0066
High Courts23 Mar 2017Dismissed
State of Rajasthan Vs Babu Khan son of Khinwar Khan
Rajasthan High Court · (2017) 03 RAJ CK 0011
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 324, Section 447, Se
High Courts23 Mar 2017Allowed
Sunil S/o Jayendra Yadav Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0010
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 Courts22 Mar 2017
Surja Das & Ors. Vs Bhanwarlal
Rajasthan High Court · (2017) 03 RAJ CK 0195
Constitution of India, Article 19(1)(f) - Protection of certain rights regarding freedom of speech, etcCode of Civil Procedure, 1908, Section 21 - Objections to jurisdic
High Courts22 Mar 2017
Rampal Sharma Vs Ashok Kumar
Rajasthan High Court · (2017) 03 RAJ CK 0173
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountLimitation Act, 1963, Section 5 - Extension of prescr
High Courts22 Mar 2017
Gopal Prasad S/o Shri Bansidhar Vs Managing Director, & Antr.
Rajasthan High Court · (2017) 03 RAJ CK 0143
Industrial Disputes Act, 1947, Section 33(2)(b) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings