COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 614 of 2,241

High Courts27 Jan 2017

Salman Khan S/o Anwar Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0063

Indian Penal Code, 1860, Section 34, Section 323, Section 341, Section 347 - Acts done by several persons in furtherance of common intention - Punishme

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High Courts27 Jan 2017

Smt. Kamla Wife of Banshi Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0062

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 374(2) - Power to examine the accused - Recording of confessions and statements - Appeals from convicti

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High Courts27 Jan 2017Disposed

Smt.Takshshila Dwivedi d/o Late Shri Sharda Prasad Vs Ramesh Chandra Nagda s/o Roshan Lal Nagda

Rajasthan High Court · (2017) 01 RAJ CK 0060

Code of Civil Procedure, 1908, Order 9Rule 13

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High Courts25 Jan 2017

Sandeep Vs Nagar Nigam & ors.

Rajasthan High Court · (2017) 01 RAJ CK 0128

Code of Civil Procedure, 1908, Section 10 - Stay of suit

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High Courts25 Jan 2017Dismissed

Bhagwan Joshi S/o Shri Champa Lal Joshi Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0058

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High Courts25 Jan 2017Dismissed

M/s Choudhary Enterprises Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0056

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

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High Courts25 Jan 2017Dismissed

Devkishan s/o Shri Bagtawar Mal Vs The Rajasthan Housing Board

Rajasthan High Court · (2017) 01 RAJ CK 0055

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High Courts25 Jan 2017Dismissed

Prajlesh Nagar S/o Sh. Mahesh Chandra Nagar Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0051

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts25 Jan 2017

State of Rajasthan Vs Rahul Giri @ Bittu S/o Kailash Giri

Rajasthan High Court · (2017) 01 RAJ CK 0048

Code of Criminal Procedure, 1973, Section 313, Section 378(iii), Section 378(i) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal<

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High Courts24 Jan 2017

Rajeshwari Devi Vs Additional Chief Judicial Magistrate & Anr

Rajasthan High Court · (2017) 01 RAJ CK 0141

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRajasthan Rent Control Act, 2001, Section 15, Section 9

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High Courts24 Jan 2017

State of Rajasthan and anr. Vs Smt Dhaka Bai and ors.

Rajasthan High Court · (2017) 01 RAJ CK 0136

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts24 Jan 2017

Ramesh Chandra Vs Chandra Singh & ors.

Rajasthan High Court · (2017) 01 RAJ CK 0132

Rajasthan Tenancy Act, 1955, Section 15A -Rajasthan Colonisation Act, 1954, Section 13A

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High Courts24 Jan 2017

Iktisar Ali Vs Union of India

Rajasthan High Court · (2017) 01 RAJ CK 0117

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsIndian Penal Code, 1860,

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High Courts24 Jan 2017Dismissed

Atul alias Samlesh s/o Aaram Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0059

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murde

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High Courts24 Jan 2017Allowed

Dinesh Chandra Baranda s/o Sh. Arji Baranda Vs Bank of Baroda

Rajasthan High Court · (2017) 01 RAJ CK 0057

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High Courts24 Jan 2017Dismissed

Ganpat Lal Panwar S/o Shri Parumal Mali Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002,

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High Courts24 Jan 2017Dismissed