High Courts14 Dec 2016Dismissed
Pushpa Rani Vs Om Prakash
Rajasthan High Court · (2017) 2 CivCC 15 : (2017) 1 WLCRajUC 231
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 97, Section 151
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 622 of 2,241
High Courts14 Dec 2016Allowed
Raju Ram @ Rajesh Banjara Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 202
Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102, Section 12(1)
High Courts14 Dec 2016Disposed Off
Punjab National Bank Vs Ram Kishore Mahansariya
Rajasthan High Court · (2017) 1 WLCRajUC 164
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Section 96
High Courts14 Dec 2016Allowed
Indian Council of Agricultural Research Vs Bheem Raj Solanki
Rajasthan High Court · (2017) 1 WLCRajUC 206
Central Civil Services (Pension) Rules, 1972 - Rule 54(12)(b)
High Courts14 Dec 2016Dismissed
Naveen Rathi Vs Aneet Jain
Rajasthan High Court · (2017) 1 WLCRajUC 249
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1 (r)
High Courts13 Dec 2016Dismissed
Shiv Dayal Dave Vs The State of Rajasthan Through the Secretary
Rajasthan High Court · (2017) 2 WLN 128
Constitution of India, 1950 - Article 226Rajasthan Municipalities Act, 2009 - Section 336
High Courts13 Dec 2016Disposed off
Smt. Durga Vs Shanti Lal
Rajasthan High Court · (2017) 2 WLN 131
Hindu Marriage Act, 1955 - Section 25
High Courts13 Dec 2016Dismissed
United India Insurance Company Limited Vs Sushila Devi
Rajasthan High Court · (2017) 2 WLN 130
Motor Vehicles Act, 1988 - Section 140, Section 173
High Courts13 Dec 2016Disposed Off
Gajendra Kumar Upadhyay Vs State of Rajasthan through PP
Rajasthan High Court · (2017) 1 WLCRajUC 275
Notaries Act, 1952 - Section 13Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts13 Dec 2016Allowed
Dr. Mamta Pareek Vs State Government
Rajasthan High Court · (2017) 1 WLCRajUC 152
Rajasthan Civil Services (Pension) Rules, 1996 - Rule 12, Rule 50(1)
High Courts13 Dec 2016Allowed
Ravinder Kumar Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 439
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 323, Section 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 14-A, Section 18
High Courts13 Dec 2016Partly Allowed
M/s Bhiwadi Metal Rollwell P.L. Vs State of Raj.
Rajasthan High Court · (2017) 1 WLCRajUC 245
Rajasthan Public Demands Recovery Act, 1952 - Section 4
High Courts13 Dec 2016Disposed Off
Basanti Devi Vs Phula Devi Meena
Rajasthan High Court · (2017) 1 WLCRajUC 148
Constitution of India, 1950 - Article 226
High Courts09 Dec 2016Dismissed
Nangi, widow of Nathola Vs Board of Revenue for Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 171
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Section 92Constitution of India, 1950 - Article 226
High Courts09 Dec 2016Allowed
State of Rajasthan Vs Kedar
Rajasthan High Court · (2017) 1 WLCRajUC 157
Constitution of India, 1950 - Article 226
High Courts08 Dec 2016Allowed
Secretary, Ajmer Merwara Gram Seva Mandal Vs Presiding Officer, Labour Court-Cum-Industrial Tribunal
Rajasthan High Court · (2017) 152 FLR 592 : (2017) LabLR 548 : (2017) 1 LLJ 670
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 33-C(2)
High Courts08 Dec 2016Allowed
Mrs. Shashi Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 180
Rajasthan Civil Services (Special Selection and Special Conditions of Service of Project Director, Project Officers and Officers in the Women Development Project) Rules, 1984 - Rule 10, Rule 13, Rule 15, Rule 7
High Courts08 Dec 2016Dismissed
Raju Lal Vs Ranjeet Singh
Rajasthan High Court · (2017) 2 CriCC 230 : (2017) 1 WLCRajUC 144
Criminal Procedure Code, 1973 (CrPC) - Section 391, Section 397, Section 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts07 Dec 2016Disposed Off
Lala Ram Sharma Vs Rajasthan State Co-Operative Bank Ltd.
Rajasthan High Court · (2017) 152 FLR 594
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(3), Section 4(5)
High Courts07 Dec 2016Allowed
Sukhdev Patel Vs State of Raj.
Rajasthan High Court · (2017) LIC 492
Constitution of India, 1950 - Article 309Rajasthan Civil Services (Classification, Control and Appeal) Act, 1958 - Rule 13(2)