High Courts06 Oct 2016Dismissed
Indian Oil Corporation Ltd. Vs Navratan Singh
Rajasthan High Court · (2016) 4 DNJ 1593 : (2017) 1 RLW 587 : (2017) 1 WLCRajUC 389 : (2016) 4 WLN 269
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 632 of 2,241
High Courts05 Oct 2016Allowed
Raju Ram Nayak Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriLR 66
Electricity Act, 2003 - Section 136Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12
High Courts05 Oct 2016Dismissed
Chief Chemist, Public Health and Engineering Department Vs The Judge, Labour Court, Bhilwara
Rajasthan High Court · (2016) 2 WLCRajUC 753
Industrial Disputes Act, 1947 - Section 16F, Section 25
High Courts05 Oct 2016Allowed
Rahmuddin Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLN 295
Arms Act, 1959 - Section 17Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Disposed Off
Manish Sharma - Petitioner @HASH Hansraj
Rajasthan High Court · (2016) 4 DNJ 1659 : (2016) 2 WLCRajUC 750
Constitution of India, 1950 - Article 227
High Courts05 Oct 2016Dismissed
State of Rajasthan - Appellant @HASH Dharma Ram S/o Choona Ram, b/c Bishnoi
Rajasthan High Court · (2016) 168 AIC 824 : (2016) 4 CriLR 1902
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 17, Section 18
High Courts05 Oct 2016Dismissed
The State of Rajasthan through the Sub Registrar-I, Bikaner, district Bikaner - Petitioner @HASH Rakesh Kumar s/o Shri Prabhu Narayan Mathur, r/o Quarter No. 2, Mohan Quarters, Rani Bajar, Bikaner
Rajasthan High Court · (2016) 4 DNJ 1609 : (2017) RRD 51 : (2016) 4 WLN 443
Constitution of India, 1950 - Article 226Stamp Act, 1899 - Section 47A(1)
High Courts05 Oct 2016Allowed
LRs of Mehanga Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 2129 : (2017) 2 RCRCriminal 594
Penal Code, 1860 (IPC) - Section 161Prevention of Corruption Act, 1988 - Section 5(1)(d)
High Courts05 Oct 2016Dismissed
State of Rajasthan Vs Khinvre Khan
Rajasthan High Court · (2017) 1 CriCC 844 : (2016) 4 CriLR 2125
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 42(1), Section 42(2)
High Courts05 Oct 2016Dismissed
Ashok Kumar Sharma Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 2162
Evidence Act, 1872 - Section 45
High Courts05 Oct 2016Allowed
Maliram Vs Narnath son of Boduram
Rajasthan High Court · (2016) 4 WLN 404
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts05 Oct 2016Dismissed
Ramesh Chand Bhadana Vs Smt. Geeta Devi
Rajasthan High Court · (2016) 4 WLN 389
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9Evidence Act, 1872 - Section 115
High Courts05 Oct 2016Dismissed
State of Rajasthan Vs Umar Khan
Rajasthan High Court · (2016) 4 CriLR 1836
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 201, 302 34, 34
High Courts04 Oct 2016Dismissed
Rajasthan Rajya Vidyut Prasaran Nigam Ltd. Vs The State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 13
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 17(4), Section 6
High Courts04 Oct 2016Dismissed
M/s Mahalaxmi Industries Limited Vs Rajasthan Rajya Vidhyut Prasaran Nigam Ltd.
Rajasthan High Court · (2017) 1 WLN 15
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 164
High Courts04 Oct 2016Dismissed
Shriram GIC Ltd. Vs Satyanarayan Das
Rajasthan High Court · (2017) 1 WLN 226
Motor Vehicles Act, 1988 - Section 166
High Courts04 Oct 2016Disposed Off
Chhatisgarh Power & Coal Beneficiation Limited Vs State of Rajasthan
Rajasthan High Court · (2017) AIR(Raj) 25
High Courts04 Oct 2016Allowed
Sandeep Kumar Vs Union of India
Rajasthan High Court · (2017) 2 WLN 333
Constitution of India, 1950 - Article 226
High Courts04 Oct 2016Allowed
Ajendra Agarwal S/o Shri G.R.Agarwal through G.R. Agarwal Builders and Developers Limited, Office at AA Class Contractor, Public Works Departments, Defence Lab Road, Ratanada, Jodhpur - Petitioner @HASH The State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1914
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 420
High Courts04 Oct 2016Dismissed
State of Rajasthan through Secretary, Medical and health (Group IV), Department of Ayurved, Jaipur - Appellant @HASH Vandana Devi Vyas Wd/o Late Shri Chandra Mohan Vyas, resident of 21-A, Marwar Nagar, behind Railway Station, Mahamandir, Jodhpur - Respond
Rajasthan High Court · (2016) 4 WLN 453 : (2016) 4 WLN 350