COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 605 of 2,241

High Courts03 Mar 2017Allowed

Sunil Vishnoi S/o Sh. Rameshwarlal Vishnoi, Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0021

Code of Criminal Procedure, 1973, Section 439, Section 161 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by policeIndian Pen

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High Courts03 Mar 2017Dismissed

Uday Bhanu Maheshwari S/o Shri Babu Lal Maheshwari Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 03 RAJ CK 0019

Code of Criminal Procedure, 1973, Section 57, Section 439, Section 173(8), Section 167 - Person arrested not to be detained more than twenty-four hours

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High Courts02 Mar 2017Allowed

NARENDRA KUMAR RAO ALIAS PARSIYA Vs STATE OF RAJASTHAN

Rajasthan High Court · (2017) 03 RAJ CK 0175

Code of Criminal Procedure, 1973, Section 313, Section 54A, Section 437A - Power to examine the accused - Identification of person arrestedIndian Pen

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High Courts02 Mar 2017

Bajrang Lal Meena Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0165

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts02 Mar 2017

Ravi Das S/o Lala Ram Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 03 RAJ CK 0018

Indian Penal Code, 1860, Section 323, Section 451, Section 354, Section 143, Section 341 - Punishment for voluntarily causing hur

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High Courts02 Mar 2017Allowed

Suganlal @ Sanju S/o Shri Sawaroopram Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0017

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol

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High Courts02 Mar 2017

V K Gupta Vs State Of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0016

Rajasthan Financial Corporation Employees Pension Regulations, 1990, Regulation 3 -Rajasthan State Financial Corporation Act, 1951, Section 48(1)

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High Courts02 Mar 2017

Gena Ram S/o Shri Dungaji Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0015

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 409,

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High Courts01 Mar 2017Allowed

Anita Kumari D/o Padam Singh & Anr Vs State of Rajasthan Through PP

Rajasthan High Court · (2017) 03 RAJ CK 0127

Code of Criminal Procedure, 1973, Section 437, Section 438, Section 439 - When bail may be taken in case of non-bailable offence - Direction for grant of bail to person ap

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High Courts01 Mar 2017

State of Rajasthan Vs Mangal Singh S/o Buddha

Rajasthan High Court · (2017) 03 RAJ CK 0123

Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 161, Section 162,

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High Courts01 Mar 2017Allowed

Ravi S/o Shri Jagdish Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0014

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 399, S

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High Courts01 Mar 2017Allowed

Jabbar S/o Ali Bux Mewati Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0012

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 394 - Voluntarily causi

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High Courts01 Mar 2017Allowed

Arvind S/o Shri Kanyha Lal Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0008

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia

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High Courts01 Mar 2017Allowed

Jairam S/o Sh. Chhotu Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0006

Code of Criminal Procedure, 1973, Section 439, Section 164 - Special powers of High Court or Court of Session regarding bail - Recording of confessions and statementsIndia

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High Courts01 Mar 2017Disposed

Mahaveer Singh S/o Shri Mohan Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0005

Constitution of India, Article 14, Article 309 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Recruitment and cond

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High Courts01 Mar 2017