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Rajasthan High Court judgments

44,813 judgments · page 616 of 2,241

High Courts19 Jan 2017Disposed

Anju Khiriya W/o Shri Akhilesh Singh Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 01 RAJ CK 0041

Constitution of India, Article 14, Article 21, Article 16, Article 23, Article 38 - Appointment of Commission to inquire into and repo

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High Courts19 Jan 2017Dismissed

Shimbhoodayal Son of Shri Kajodmal Vs State of Rajasthan Through P.P.

Rajasthan High Court · (2017) 01 RAJ CK 0039

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts19 Jan 2017Dismissed

Smt.Rekha Saxena wife of Shri Ganesh Chandra Saxena Vs Shri Sudarshan Sethi, Principal Secretary

Rajasthan High Court · (2017) 01 RAJ CK 0038

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High Courts19 Jan 2017Dismissed

Vijay Lakshmi Yadav D/o Shri Bheeva Ram Yadav Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0035

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High Courts19 Jan 2017

Tulsiram son of Shri Gheesa Laal Vs Union of India

Rajasthan High Court · (2017) 01 RAJ CK 0034

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

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High Courts18 Jan 2017Allowed

SUKH RAM Vs STATE OF RAJASTHAN & ORS

Rajasthan High Court · (2017) 01 RAJ CK 0149

Code of Criminal Procedure, 1973, Section 110 - Security for good behaviour from habitual offendersIndian Penal Code, 1860, Section 34, Section 323

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High Courts18 Jan 2017

Fatah Ram Vs Judge, Labour Court, & Anr.

Rajasthan High Court · (2017) 01 RAJ CK 0115

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High Courts18 Jan 2017

Ashish Saxena S/o late Shri Ashok Saxena Vs State Of Rajasthan Through the Chief Engineer & Ors.

Rajasthan High Court · (2017) 01 RAJ CK 0096

Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996, Rule 5

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High Courts18 Jan 2017

Kamla W/o late Shri Ramjilal Vs Rohitash Kumar & ORS.

Rajasthan High Court · (2017) 01 RAJ CK 0087

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts18 Jan 2017

Sua S/o Bhura Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0033

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34,

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High Courts17 Jan 2017

Mohd.Tayar Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0126

Code of Criminal Procedure, 1973, Section 174, Section 437A - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, <

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High Courts17 Jan 2017

Rajveer Singh & Ors. Vs Union of India & Ors.

Rajasthan High Court · (2017) 01 RAJ CK 0088

Constitution of India, Article 14, Article 14, Article 309, Article 309 - Appointment of Commission to inquire into and report on the administration of

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High Courts17 Jan 2017

Kalu Lal Rao S/o Shri Banshi Lal Rao Vs The State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0078

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High Courts17 Jan 2017Dismissed

Bablu S/o Shri Shravan Kumar Vs Shri Pawan Arora

Rajasthan High Court · (2017) 01 RAJ CK 0032

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High Courts17 Jan 2017Allowed

Moti Lal @ Moti Ram S/o Bhera Ram, Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0031

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts16 Jan 2017

Chhote Lal Meena S/o Shri Roshan Lal Meena Vs The State of Rajasthan & Ors

Rajasthan High Court · (2017) 01 RAJ CK 0101

Rajasthan Pension Rules, 1996, Rule 50

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High Courts16 Jan 2017

Anil Kumar S/o. Shri Jagwal Laduna Vs State of Rajasthan

Rajasthan High Court · (2017) 01 RAJ CK 0030

Constitution of India, Article 16 - Dissolution of a District or a Regional Council

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High Courts16 Jan 2017Allowed

Himmat Singh Bhati S/o Shri Raj Kumar Singh Bhati, Vs The State of Rajasthan,

Rajasthan High Court · (2017) 01 RAJ CK 0029

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsRegistration Act, 1908,

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High Courts13 Jan 2017Allowed

Managing Committee, Vidya Bhawan Society, & Anr. Vs Firoz Khan S/o Yusuf Khan, & Ors.

Rajasthan High Court · (2017) 01 RAJ CK 0090

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRajasthan Non-Government Educational Institutions Act, 1989, Section 29

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High Courts13 Jan 2017

Smt. Zubaida Khatoon W/O Lt. Sh. M.I. Khan & Ors. Vs National Insurance Company Limited, M.I. Road

Rajasthan High Court · (2017) 01 RAJ CK 0075

Motor Vehicles Act, 1988, Section 170, Section 170, Section 149(2), Section 149(2) - Impleading insurer in certain cases - Duty of insurers to satis

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