High Courts13 Jan 2017Allowed
Hemant Kumar Ojha s/o Shri Radha Krishna Ojha Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0028
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 617 of 2,241
High Courts13 Jan 2017
M.M. Travels Agency Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0027
Rajasthan Transparency Public Procurement Act, 2012, Section 46(4)
High Courts13 Jan 2017Allowed
Ram Kishore S/o Hadman Ram Vs State of Rajathan
Rajasthan High Court · (2017) 01 RAJ CK 0026
Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod
High Courts13 Jan 2017Allowed
Raju S/o Shri Nanak Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0025
Code of Criminal Procedure, 1973, Section 161, Section 164, Section 374 - Examination of witnesses by police - Recording of confessions and statements - Appeals from convi
High Courts13 Jan 2017Allowed
Ravi Shekhar Purohit S/o Shri Bhagwan Das Vs The State Of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0024
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 17
High Courts13 Jan 2017Allowed
SMT. RAMESHWARI W/O INDRA SINGH Vs THE RAJASTHAN COOPERATIE DIARY FEDERATION LIMITED
Rajasthan High Court · (2017) 01 RAJ CK 0023
High Courts12 Jan 2017Dismissed
Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0121
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts12 Jan 2017
Gulab Kothari , Editor, Rajasthan Patrika, Jaipur Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0116
Constitution of India, Article 21, Article 21, Article 48, Article 48 -Rajasthan Tenancy Act, 1955, Section 16, Section 16, Section 5(28), Secti
High Courts12 Jan 2017
Jagdish Singh Shekhawat Vs The Union Of India & ors.
Rajasthan High Court · (2017) 01 RAJ CK 0100
Border Security Force Act, 1968, Section 10 - Termination of service by Central GovernmentCentral Civil Services (Pension) Rules, 1972, Rule 48A -
High Courts12 Jan 2017Dismissed
Kumari Urmila d/o Budh Prakash Koli, Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0022
Indian Penal Code, 1860, Section 34, Section 313, Section 376(2)(g) - Acts done by several persons in furtherance of common intention - Causing miscarriage without womans c
High Courts11 Jan 2017
Amar Chand & Ors. Vs Sushila & Ors.
Rajasthan High Court · (2017) 01 RAJ CK 0105
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts11 Jan 2017Allowed
Ganshyam S/o Govind Ram Vs State of Rajathan
Rajasthan High Court · (2017) 01 RAJ CK 0021
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
High Courts10 Jan 2017Dismissed
Kamlesh Vs Ranjeet Singh And Ors
Rajasthan High Court · (2017) 01 RAJ CK 0151
Rajasthan Tenancy Act, 1955 — Section 88, 91, 92A, 188, 212Constitution Of India, 1950 — Article 227
High Courts10 Jan 2017
RAJASTHAN STATE ROAD TRANSPORT CORPORATION & Ors Vs RAM KUMAR JAITELY & Anr
Rajasthan High Court · (2017) 01 RAJ CK 0139
Industrial Disputes Act, 1947, Section 10, Section 11(a) - Reference of disputes to Boards, Courts or Tribunals - Procedure and powers of conciliation officers. Boards, Courts and Tribunals and
High Courts10 Jan 2017
Mohd. Frooq S/o Siraj Mohd. Vs Smt. Rukmani Jain W/o Gopal Jain,
Rajasthan High Court · (2017) 01 RAJ CK 0094
Rajasthan Rent Control Act, 2001, Section 21, Section 9A
High Courts10 Jan 2017Allowed
Nemichand S/o Shri Nathu Ram, Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0020
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
High Courts09 Jan 2017
Smt. Harsha Jethwani & anr. Vs Smt. Renu Vedi & anr.
Rajasthan High Court · (2017) 01 RAJ CK 0092
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRajasthan Rent Control Act, 2001, Section 21, Section
High Courts09 Jan 2017
Smt. Sharda Choudhary Vs Mal Singh S/o Khum Singh
Rajasthan High Court · (2017) 01 RAJ CK 0082
Code of Civil Procedure, 1908, Order 17Rule 2 -Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts09 Jan 2017Allowed
The New India Assurance Company Limited Vs Smt Seema Devi wife of late Shri Raju Kandera
Rajasthan High Court · (2017) 01 RAJ CK 0061
Motor Vehicles Act, 1988, Section 167, Section 167, Section 166, Section 166, Section 140, Section 140 -
High Courts09 Jan 2017Dismissed
Ram Krishna Garg Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0019
Rajasthan Service of Engineers (Building and Roads Branch) Rules, 1954, Rule 11, Rule 24(a)