High Courts04 Jan 2017
Indra Mal son of Shri Sobhag Mal Jain, Vs State Bank of Bikaner & Jaipur,
Rajasthan High Court · (2017) 01 RAJ CK 0097
Limitation Act, 1908, Section 19, Section 18
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 619 of 2,241
High Courts04 Jan 2017
Rampratap son of Shri Rampal Meena Vs State of Rajasthan through PP.
Rajasthan High Court · (2017) 01 RAJ CK 0093
Indian Penal Code, 1860, Section 302, Section 304, Section 323 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for voluntar
High Courts04 Jan 2017
Santosh Sharma S/o Shri Kanhaiya lal Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0091
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts04 Jan 2017
Abhishek @ Bachcha Vs Smt. Kaushalya Devi
Rajasthan High Court · (2017) 01 RAJ CK 0081
Juvenile Justice (Care and Protection of Children) Act, 2000, Section 49 - Presumption and determination of ageJuvenile Justice (Care and Protection of Children) Rules, 2007,
High Courts04 Jan 2017Allowed
Smt. Anshu Mala David Widow Vs Shri Anish Paul & Anr.
Rajasthan High Court · (2017) 01 RAJ CK 0079
Civil Procedure Code, 1908, Order 1Rule 10, Section 151, Order 6Rule 17
High Courts04 Jan 2017Disposed
Narayan Ram Vs The State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0012
Code of Civil Procedure, 1908, Order 6Rule 14
High Courts04 Jan 2017Allowed
Bheema Ram S/o Shri Mohan Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0009
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Section
High Courts04 Jan 2017
Bhinya Ram @ Bhappa Ram S/o Meera Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0008
High Courts04 Jan 2017
Sunil son of Mangi Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 01 RAJ CK 0007
High Courts04 Jan 2017Dismissed
RAMANAND S/O SHRI RAMDAS AGARWAL Vs LEARNED CIVIL JUDGE (s.D.) MERTA (RAJ.)
Rajasthan High Court · (2017) 01 RAJ CK 0006
Code of Civil Procedure, 1908, Order 23Rule 1, Section 151, Order 23Rule 3 - Saving of Inherent powers of Court
High Courts03 Jan 2017
Madan Lal Vs Smt Santosh Devi
Rajasthan High Court · (2017) 01 RAJ CK 0124
Indian Penal Code, 1860, Section 498, Section 323, Section 342 - Enticing or taking away or detaining with criminal intent a married woman - Punishment for voluntarily cau
High Courts03 Jan 2017
State of Rajasthan & Ors Vs Ganpat Ram
Rajasthan High Court · (2017) 01 RAJ CK 0122
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, Rule 16
High Courts03 Jan 2017
Ladulal & Ors. Vs Bheru & Anr.
Rajasthan High Court · (2017) 01 RAJ CK 0112
Rajasthan Tenancy Act, 1955, Section 88, Section 89, Section 188, Section 92A
High Courts03 Jan 2017
Navratan Vs The Judge Labout Court No.2, Jaipur & ors.
Rajasthan High Court · (2017) 01 RAJ CK 0099
Industrial Disputes Act, 1947, Section 25F, Section 25G -Consitution of India, - Article 226
High Courts03 Jan 2017Dismissed
Shri Samast Panch Digamber Jain Dasha Narsinghpura Samaj, (Kishtoor Chand) Vs Shiv Lal s/o Shri Ramchandraji Samdani
Rajasthan High Court · (2017) 01 RAJ CK 0004
High Courts03 Jan 2017Dismissed
Smt.Durgesh W/o Shri Jaganath Khandapa Vs Dr.Subhash Chandra Khuntia
Rajasthan High Court · (2017) 01 RAJ CK 0003
High Courts02 Jan 2017
HUKUM CHAND AND ANR Vs INDUSTRIAL TRIBUNAL, JAIPUR AND ANR
Rajasthan High Court · (2017) 01 RAJ CK 0118
Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmenMinimum Wages Act, 1948, Section 20(2) - Claim
High Courts02 Jan 2017
Kamla Wd/o Shri Mangilal Vs Ram Awatar
Rajasthan High Court · (2017) 01 RAJ CK 0077
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts22 Dec 2016Dismissed
State of Rajasthan Vs Ram Singh
Rajasthan High Court · (2017) 2 CriCC 176 : (2017) 1 WLCRajUC 92
Criminal Procedure Code, 1973 (CrPC) - Section 378(iii)Penal Code, 1860 (IPC) - Section 366A, Section 376DProtection of Children from Sexual Offences Act, 2012 - Section 3, Section 4
High Courts22 Dec 2016Partly Allowed
Shyam Lal Solanki Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 88
Constitution of India, 1950 - Article 226