COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 627 of 2,241

High Courts15 Nov 2016Dismissed

Raj Kumar Brahmin Vs State of Rajasthan

Rajasthan High Court · (2017) 1 CriLR 171 : (2017) 1 RajCriC 252 : (2017) 1 WLC 751

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 306, Section 498A

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High Courts15 Nov 2016Disposed Off

Prakash Kumar Vs State of Rajasthan

Rajasthan High Court · (2017) ACD 294 : (2017) 1 BC 180 : (2017) 1 DCR 272 : (2017) 1 NIJ 29

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts15 Nov 2016Disposed off

Shri Avadhesh Sharma Vs The State of Rajasthan

Rajasthan High Court · (2017) 2 CriCC 167 : (2017) 2 CriLR 550 : (2017) 1 RajCriC 1 : (2017) 1 WLC 473

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Drugs and Cosmetics Act, 1940 - Section 32Penal Code, 1860 (IPC) - Section 420, Section 487

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High Courts15 Nov 2016Dismissed

Employees Provident Fund Organization Vs Smt. Gafooran

Rajasthan High Court · (2017) 1 WLCRajUC 419

Employees Pension Scheme, 1971 - Para 16

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High Courts10 Nov 2016Allowed

Satish Vyas Vs Suryakant Vyas

Rajasthan High Court · (2017) 1 WLCRajUC 51

Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 45

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High Courts10 Nov 2016Dismissed

State of Rajasthan Vs Navneet Kumar Rajpurohit

Rajasthan High Court · (2017) 1 WLCRajUC 11

Constitution of India, 1950 - Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 - Rule 10-A, Rule 16

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High Courts10 Nov 2016Allowed

Kalu Ram Vs Bheem Singh

Rajasthan High Court · (2017) ACD 296 : (2017) 1 NIJ 102

Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts10 Nov 2016Disposed off

Najir Mohammed Vs State of Rajasthan

Rajasthan High Court · (2017) 1 WLN 292

Constitution of India, 1950 - Article 226

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High Courts10 Nov 2016Dismissed

Ram Narayan Vs The Board of Revenue

Rajasthan High Court · (2017) 1 WLN 308

Constitution of India, 1950 - Article 226, Article 227Rajasthan Tenancy Act, 1955 - Section 18, Section 212

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High Courts09 Nov 2016Allowed

Vijay Laxmi Wife Of Santosh Kumar Daughter Of Vishan Lal, Aged About 22 Years, By Caste Harijan (Mehatar), Resident Of Railway Station Road, Indra Colony, Sambhar Lake, Tehsil Phulera, District Jaipur (Rajasthan) Shri Sanjay Tamboli Son Of Shri Chhotu Ji,

Rajasthan High Court · (2016) 4 DNJ 1661

Civil Procedure Code, 1908 (CPC) - Section 24

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High Courts08 Nov 2016Allowed

Sudama Dutt Sharma S/o Shri Devdutt Sharma, by caste Brahman Vs The State of Rajasthan

Rajasthan High Court · (2017) 1 Crimes 169

Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12

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High Courts08 Nov 2016Allowed

Kewal Singh Rajput Vs State of Rajasthan

Rajasthan High Court · (2017) 2 CriLR 556

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 42(1), Section 42(2), Section 8

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High Courts08 Nov 2016Allowed

Sumitra Meghwal Vs The State of Rajasthan

Rajasthan High Court · (2017) LIC 169

Constitution of India, 1950 - Article 309Rajasthan Vidyalay Sahayak Subordinate Service Rules, 2015 - Rule 15, Rule 2(j), Rule 25

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High Courts08 Nov 2016Allowed