High Courts09 Mar 2017
Bastiram Vs Shanti & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0156
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Transfer of Property Act, 1882, Section 52 - Transfer of pro
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 603 of 2,241
High Courts09 Mar 2017
Ambalal & Ors. Vs Ratan Lal
Rajasthan High Court · (2017) 03 RAJ CK 0152
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 9Rule 7, Order 7Rule 10-A(3) - Saving of Inherent
High Courts09 Mar 2017
Kaushal Kumar Gupta Vs State of Rajasthan & anr.
Rajasthan High Court · (2017) 03 RAJ CK 0134
High Courts09 Mar 2017
Om Prakash S/o Shri Mool Chand Vs The State of Rajasthan & Ors
Rajasthan High Court · (2017) 03 RAJ CK 0128
Code of Criminal Procedure, 1973, Section 69, Section 341 - Service of summons on witness by post - AppealIndian Penal Code, 1860, Section 362 - Ab
High Courts09 Mar 2017Dismissed
National Law University,, Jodhpur through its Registrar. Vs Shreyansh Bhandawat S/o Shri Sundeep Bhandawat
Rajasthan High Court · (2017) 03 RAJ CK 0045
High Courts09 Mar 2017Allowed
Ranjeet @ Ranveer S/o Shri Kanhaiya Lal Kothari Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0044
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376, S
High Courts09 Mar 2017Allowed
Vikram Singh S/o Shri Man Singh Chouhan Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0043
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 Courts09 Mar 2017
Smt. Shakuntala Devi W/o Shri Vijay Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0042
High Courts08 Mar 2017
Heeralal S/o Dalla Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0129
Code of Criminal Procedure, 1973, Section 164, Section 357A - Recording of confessions and statementsProtection Of Children From Sexual Offences Act, 2012,
High Courts08 Mar 2017Allowed
Shri Pushtikar Education Trust Vs Aswani Purohit S/o Shri Gopikishan Purohit
Rajasthan High Court · (2017) 03 RAJ CK 0041
Code of Civil Procedure, 1908, Section 151, Order 6Rule 17 - Saving of Inherent powers of Court
High Courts08 Mar 2017Allowed
Gulab Singh S/o Sh. Devi Singh Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0040
High Courts08 Mar 2017Allowed
Khemraj Meena S/o Sh. Kaluji Meena Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0038
High Courts08 Mar 2017Allowed
Mahesh Bhai S/o Shri Rasik Bhai Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0037
Code of Criminal Procedure, 1973, Section 439, Section 446 - Special powers of High Court or Court of Session regarding bail - Procedure when bond has been forfeitedIndian
High Courts08 Mar 2017Allowed
Nizamudeen S/o Late Mohammed Khan Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) 03 RAJ CK 0036
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017Disposed
Vivek Chaturvedi Vs State Of Raj And Ors
Rajasthan High Court · (2017) 03 RAJ CK 0035
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017Allowed
Ajaysingh Vs State
Rajasthan High Court · (2017) 03 RAJ CK 0025
Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsProt
High Courts07 Mar 2017Dismissed
MADAN LAL Vs KANHAIYA LAL
Rajasthan High Court · (2017) 03 RAJ CK 0189
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtRajasthan Munici
High Courts07 Mar 2017
Radheyshyam Vs Meera Daughter of Ramkishore
Rajasthan High Court · (2017) 03 RAJ CK 0182
Hindu Marriage Act, 1955, Section 24, Section 9 - Maintenance pendente lite and expenses of proceedings - Restitution of conjugal rights
High Courts07 Mar 2017
Rakesh Kumar Vs Board of Revenue & Ors
Rajasthan High Court · (2017) 03 RAJ CK 0180
Constitution of India, Article 227 -Rajasthan Tenancy Act, 1955, Section 91
High Courts07 Mar 2017
Bhaskar Pareek Vs The State of Rajasthan & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0155