High Courts21 Mar 2017Disposed
Ravi Shanker Sharma S/o Late Shri Vijay Shanker Vs Arya Samaj, Kishanpole
Rajasthan High Court · (2017) 03 RAJ CK 0060
Code of Civil Procedure, 1908, Section 100 - Second appeal
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Rajasthan High Court judgments
44,813 judgments · page 602 of 2,241
High Courts21 Mar 2017Dismissed
Roshan Lal Verma S/o Shri Prabhu Ram Verma Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0058
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Mar 2017
Smt. Laxmi W/o. Mohan Ram & Ors. Vs Board of Revenue for Rajasthan & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0167
Evidence Act, 1872, Section 65 -Rajasthan Tenancy Act, 1955, Section 88, Section 89, Section 188, Section 230, Section 92A
High Courts20 Mar 2017
Kamlesh Kumar Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0161
High Courts20 Mar 2017
Ganshyam Vs State
Rajasthan High Court · (2017) 03 RAJ CK 0054
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 Courts20 Mar 2017
Jogendra Kumar S/o Prem Kumar Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0053
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 Courts10 Mar 2017
Subhash Kumar Gupta Vs Sub-Divisional Officer
Rajasthan High Court · (2017) 03 RAJ CK 0183
Land Acquisition Act, 1894, Section 11 - Enquiry and award by CollectorRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013,
High Courts10 Mar 2017
Sandeep Kumar & Ors. Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0171
High Courts10 Mar 2017
Mathura Vs Sunita Choudhary
Rajasthan High Court · (2017) 03 RAJ CK 0169
Code of Civil Procedure, 1908, Order 21Rule 32 -Contempt of Courts Act, 1971, Section 10, Section 13 - Power of High Court to punish c
High Courts10 Mar 2017
Managing Director Vs The Judge, & Antr.
Rajasthan High Court · (2017) 03 RAJ CK 0142
Industrial Disputes Act, 1947, Section 33(2), Section 33(1), Section 25-F, Section 25-G, Section 25-H, Section
High Courts10 Mar 2017
Mala Ram S/o Bhepa Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0121
Code of Criminal Procedure, 1973, Section 482, Section 457 - Saving of inherent powers of High Court - Procedure by police upon seizure of propertyMotor Vehicles Act, 1988
High Courts10 Mar 2017Disposed
Smt.Meera Bhargava Vs Jaipur Vidyut Vitran Nigam Limited
Rajasthan High Court · (2017) 03 RAJ CK 0052
Central Civil Services (Pension) Rules, 1972, Rule 55A -Rajasthan Civil Services (Pension) Rules, 1996, - Rule 77, Rule 3(c), Rule 3(f), Rule 3(p), Rule 77(ii), Rule 77(ii)
High Courts10 Mar 2017Dismissed
Chandra Singh S/o Sh. Hari Singh Vs Smt. Shanta Devi W/o Sunder Lal Shuhalka
Rajasthan High Court · (2017) 03 RAJ CK 0051
Code of Civil Procedure, 1908, Order 41Rule 27 -Rajasthan Panchayati Raj Act, 1994, Section 97
High Courts10 Mar 2017Allowed
Fateh Singh S/o Pahar Singh Rathore Vs Rakesh S/o Goverdhan Rawal
Rajasthan High Court · (2017) 03 RAJ CK 0050
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts10 Mar 2017Disposed
Mahaveer Prasad Todi W/o Shri Rameshwar Lal Ji Todi Vs Shri Gokul Chandramaji Haveli Pushti Margiya Trust
Rajasthan High Court · (2017) 03 RAJ CK 0049
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts10 Mar 2017
Mangu Singh S/o Shri Badri Singh Chouhan Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0048
High Courts10 Mar 2017
Rajendra Singh Rawal S/o Shri Sohan Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0047
High Courts10 Mar 2017
Urmila W/o Gauri Shanker Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0046
Code of Criminal Procedure, 1973, Section 437, Section 437(1) - When bail may be taken in case of non-bailable offence - When bail may be taken in case of non-bailable offence
High Courts09 Mar 2017
Smt. Prabhadevi Singhvi Vs Union of India & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0176
Income Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 143(3), Section 143(3)
High Courts09 Mar 2017Dismissed
JK Tyre & Industries Limited Vs Union of India
Rajasthan High Court · (2017) 03 RAJ CK 0164
Central Excise Act, 1944, Section 35, Section 4(1)(b) - Appeals to Commissioner (Appeals)]. - Valuation of excisable goods for purposes of charging of duty of exciseCentral E