High Courts17 Nov 2016Dismissed
Geeta Singh Meena Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 242 : (2017) 2 RLW 1018
Protection of Women From Domestic Violence Act, 2005 - Section 23
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 626 of 2,241
High Courts17 Nov 2016Dismissed
Shri Hitesh Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 173 AIC 490 : (2017) 1 CriLR 168 : (2017) 1 RajCriC 11 : (2017) 1 WLC 482
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts17 Nov 2016Dismissed
State of Rajasthan Vs Smt. Mad Kanwar
Rajasthan High Court · (2017) 2 WLN 336
Constitution of India, 1950 - Article 226Rajasthan Public Premises (Eviction of Unauthorised Occupations) Act, 1964 - Section 4
High Courts17 Nov 2016Allowed
Suresh Kumar Saini S/o Bhagwana Ram Saini, aged about 35 years, Resident of Ward No.1, Churu(Raj.). - Petitioner @HASH State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 2011
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts17 Nov 2016Dismissed
Ved Prakash Vs Member Singh
Rajasthan High Court · (2017) 1 WLN 94
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 14
High Courts17 Nov 2016Dismissed
Mani Ram Vs Ramniwas
Rajasthan High Court · (2017) 1 WLN 87
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Rajasthan Panchayat (Election) Raj Rules, 1994 - Rule 89
High Courts17 Nov 2016Disposed Off
Satya Narain Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 58
Constitution of India, 1950 - Article 226
High Courts17 Nov 2016Disposed Off
Dhan Yogi Vs Bablu Jogi
Rajasthan High Court · (2017) 1 WLN 45
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts17 Nov 2016Dismissed
Prabhunarayan Vs Manmohan Natani
Rajasthan High Court · (2017) 1 WLN 34
Rajasthan Rent Control Act, 2001 - Section 9
High Courts17 Nov 2016Allowed
Kumbha Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 172 AIC 658 : (2016) 4 CriLR 2143 : (2017) 1 Crimes 653 : (2017) 2 RCRCriminal 689 : (2017) 1 RLW 225 : (2017) 2 WLC 49
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 49, Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12
High Courts17 Nov 2016Allowed
Mahaveer Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 438
Rajasthan Prisons (Shortening of Sentences) Rules, 1958 - Rule 14(c), Rule 9
High Courts16 Nov 2016Allowed
Jai Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 2 CriLR 552 : (2017) 1 RajCriC 254 : (2017) 2 WLC 110
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 341
High Courts16 Nov 2016Disposed off
Radhey Shyam Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 316
Constitution of India, 1950 - Article 226
High Courts16 Nov 2016Dismissed
Smt. Rama Vs State of Rajasthan
Rajasthan High Court · (2017) 2 WLN 348
Constitution of India, 1950 - Article 226Rajasthan Panchayati Raj Act, 1994 - Section 97
High Courts16 Nov 2016Dismissed
Gautam Nath Vs Sohan Singh
Rajasthan High Court · (2017) 1 WLN 95
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts16 Nov 2016Disposed Off
Rajasthan State Road Transport Corporation Vs Ramavtar
Rajasthan High Court · (2017) 1 WLN 65
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Nov 2016Dismissed
Bhagirath Vs Manohar Lal
Rajasthan High Court · (2017) 1 WLN 57
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Nov 2016Allowed
Kishan Lal Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 420
High Courts15 Nov 2016Allowed
Bhage Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 2 CriCC 99 : (2017) 1 WLCRajUC 36
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 147, Section 149, Section 332, Section 353
High Courts15 Nov 2016Allowed
Kochar Hospital and Research Center Pvt. Ltd. Vs Rajasthan Tax Board, Ajmer
Rajasthan High Court · (2017) 1 CivCC 725 : (2017) 1 WLCRajUC 29
Constitution of India, 1950 - Article 226Stamp Act, 1899 - Section 47A(2A)