High Courts07 Mar 2017
Brij Mohan Chand Mathur & ors. Vs The State of Rajasthan & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0154
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 604 of 2,241
High Courts07 Mar 2017
Dilip Singh Through Lrs & Another Vs Smt Anita Sharma And Others
Rajasthan High Court · (2017) 03 RAJ CK 0136
Code of Civil Procedure, 1908, Section 151, Section 148 - Saving of Inherent powers of Court - Enlargement of time
High Courts07 Mar 2017Disposed
Kapoor Chand S/o Niranjan Lal Vs Rajendra Sharma S/o Chiranji Lal Jangir
Rajasthan High Court · (2017) 03 RAJ CK 0039
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts07 Mar 2017Dismissed
Arjun Kumar S/o Shree Ram Kumar Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0034
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Mar 2017Allowed
Babu Lal Singhal S/o Sh. Prabhu Dayal Singhal Vs Dilip Singh s/o Soni Singh
Rajasthan High Court · (2017) 03 RAJ CK 0033
Rent Control Act, 2001, Section 9, Section 19(8)
High Courts07 Mar 2017Allowed
Karmiram S/o Bharmalji Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0032
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 147, S
High Courts07 Mar 2017Allowed
Purkha Ram @ Pukh Raj S/o Gordhan Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0031
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 307, S
High Courts07 Mar 2017Disposed
Rais Khan s/o Shri Abdul Waheed Vs Devendra Mohan Bhola S/o Purushottam Bhola
Rajasthan High Court · (2017) 03 RAJ CK 0030
High Courts06 Mar 2017
Ambuja Cement Limited & Ors Vs Babu Lal Mali & Ors
Rajasthan High Court · (2017) 03 RAJ CK 0166
Industrial Disputes Act, 1947, Section 10, Section 33C(2) - Reference of disputes to Boards, Courts or Tribunals - Recovery of money due from an employer
High Courts06 Mar 2017
Altaf Hussain son of Shri Mohammed Swaleh Vs High Court of Judicature for Rajasthan at Jodhpur and Others
Rajasthan High Court · (2017) 03 RAJ CK 0153
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Mar 2017
Vikas Garg Vs Govind Naraian Agrawal & ors
Rajasthan High Court · (2017) 03 RAJ CK 0133
Code of Civil Procedure, 1908, Order 7 Rule 11 -Rajasthan Agricultural Produce Markets Act, 1961, Section 31, Section 16, Section 31(2)
High Courts06 Mar 2017Dismissed
Commissioner of Income Tax (Exemptions), Jaipur Vs M/S Advent Age Education Foundation,, 1-C, Madhuban
Rajasthan High Court · (2017) 03 RAJ CK 0027
Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A - Appeal to High Court
High Courts06 Mar 2017
Sajjan Kumar S/o Shri Mani Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0024
High Courts06 Mar 2017Dismissed
State of Rajasthan Vs Mukesh Kumar s/o Shri Om Prakash Soni
Rajasthan High Court · (2017) 03 RAJ CK 0023
Indian Penal Code, 1860, Section 498A, Section 406 -Rajasthan Police Subordinate Services Rules, 1989, - Rule 15, Rule 13
High Courts06 Mar 2017Allowed
The Chairman cum Managing Director Vs Sohan Lal Rajpurohit s/o Shri Mohan Lal Rajpurohit
Rajasthan High Court · (2017) 03 RAJ CK 0020
High Courts03 Mar 2017Dismissed
RADHEY SHYAM SON OF KALYAN MAL & ORS. Vs AKSHAY KUMAR JAIN
Rajasthan High Court · (2017) 03 RAJ CK 0184
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts03 Mar 2017
Rajender Singh Solanki & Ors Vs State of Rajasthan
Rajasthan High Court · (2017) 03 RAJ CK 0181
Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts03 Mar 2017
Seema Agarwal Vs State Bank Of Bikaner And Jaipur & ors.
Rajasthan High Court · (2017) 03 RAJ CK 0177
Code of Civil Procedure, 1908, Section 100, Order 41Rule 17 - Second appeal
High Courts03 Mar 2017
Ramvati Vs State of Rajasthan & Ors.
Rajasthan High Court · (2017) 03 RAJ CK 0137
Code of Criminal Procedure, 1973, Section 372, Section 378(3), Section 2(wa) - No appeal to lie unless otherwise provided - Appeal in case of acquittal - Definitions
High Courts03 Mar 2017Allowed
BHAGWANARAM Vs STATE
Rajasthan High Court · (2017) 03 RAJ CK 0028
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 323, S