High Courts01 Feb 2024Dismissed
Jagdish Chandra Meghwal Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0158
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 61 of 2,241
High Courts01 Feb 2024Allowed
Viram Lal Balotiya Vs Arif Mohammad Pathan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0157
Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Feb 2024Disposed Of
Pushpa Kanwar Vs Pratap Singh
Rajasthan High Court · (2024) 02 RAJ CK 0156
Code Of Civil Procedure, 1908 — Order 14 Rule 1
High Courts01 Feb 2024Dismissed
Oriental Insurance Company Ltd Vs Rampal And Others
Rajasthan High Court · (2024) 02 RAJ CK 0155
Motor Vehicles Act, 1988 — Section 170
High Courts01 Feb 2024Disposed Of
Varsha Vs Laxmi Narain And Ors
Rajasthan High Court · (2024) 02 RAJ CK 0154
Limitation Act, 1963 — Section 5
High Courts01 Feb 2024Dismissed
State Of Rajasthan And Others Vs M/s Kmc Constructions Ltd And Others
Rajasthan High Court · (2024) 02 RAJ CK 0153
Arbitration And Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts31 Jan 2024Dismissed
State Of Rajasthan And Others Vs Manvendra Singh Rathore
Rajasthan High Court · (2024) 01 RAJ CK 0144
Constitution Of India, 1950 — Article 14
High Courts31 Jan 2024Partly Allowed
Narain Lal Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0143
High Courts31 Jan 2024Disposed Of
Dhanraj And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0142
Constitution Of India, 1950 — Article 226
High Courts31 Jan 2024Disposed Of
Bhagwati Devi And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0141
Constitution Of India, 1950 — Article 226, 227
High Courts31 Jan 2024Allowed
Ramniwas Bishnoi Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0140
Code Of Criminal Procedure, 1973 — Section 439
High Courts31 Jan 2024Dismissed
Rajasthan State Industrial Development And Investment Corporation Ltd Vs Ganga Ram And Others
Rajasthan High Court · (2024) 01 RAJ CK 0139
Land Acquisition Act, 1894 — Section 18, 54
High Courts31 Jan 2024Dismissed
National Insurance Co Ltd Vs Bhagwati Devi And Ors
Rajasthan High Court · (2024) 01 RAJ CK 0138
Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(ii), 149(7), 165, 166A, 166, 168, 168(3), 174
High Courts30 Jan 2024Allowed
Saddam Husain Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0132
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 450Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6
High Courts30 Jan 2024Allowed
Raju Singh Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0131
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts30 Jan 2024Allowed
Ravi Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0130
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts30 Jan 2024Allowed
Bhaga Ram Suthar Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0129
Code Of Criminal Procedure, 1973 — Section 439Rajasthan Excise Act, 1950 — Section 14, 19, 54, 54A, 57
High Courts30 Jan 2024Allowed
Sunil Kumar Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0128
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(b)(ii), 3(2)(v), 3(2)(vi), 14AIndian Penal Code, 1860 — Section 120B, 201, 342, 376 D, 376(2)(n),Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts29 Jan 2024Allowed
Prabhu Dayal Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0137
Code Of Criminal Procedure, 1973 — Section 482
High Courts29 Jan 2024Allowed
Raju Ram @ Khumma Ram Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0136
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120(B), 302, 394, 397, 465, 468Arms Act, 1959 — Section 3, 25, 27