High Courts20 Sept 2016Dismissed
Rajendra Singh Vs Smt. Snehlata
Rajasthan High Court · (2016) 4 CriLR 1829
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
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Rajasthan High Court judgments
44,813 judgments · page 635 of 2,241
High Courts19 Sept 2016Allowed
Bheru Lal Vs State of Raj.
Rajasthan High Court · (2017) 1 RajCriC 209 : (2016) 4 WLN 436
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, Section 25, Section 8, Section 8
High Courts19 Sept 2016Partly Allowed
Kumari Noorjahan Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (2017) AAC 1338 : (2016) 4 DNJ 1542 : (2017) 2 WLC 38
Motor Vehicles Act, 1988 — Section 173
High Courts17 Sept 2016Dismissed
The Life Insurance Corporation of India Vs The Permanent Lok Adalat
Rajasthan High Court · (2016) 2 WLCRajUC 570
Legal Aid Services Authority Act, 1987 - Section 22-C
High Courts17 Sept 2016Dismissed
Bhabhut Ram Vs Rent Appellate Tribunal, Pali (Raj.)
Rajasthan High Court · (2017) 1 CivCC 11 : (2016) 2 WLCRajUC 610
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Section 151
High Courts16 Sept 2016Disposed off
Rajesh Kumar Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 346
Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Dismissed
Smt. Usha Tirpathi, W/o Shankar Prasad, age about 44 years, by caste Tirpathi, resident of Gali No. 9, Rampura Basti Bikaner - Appellant @HASH Shankar Prasad S/o Shri Tilakmane, by caste Tirpathi Brahman, resident of Rampura Basti, Gali No. 9, Lalgarh, Bi
Rajasthan High Court · (2016) AIR(Raj) 184 : (2017) 1 DMC 322 : (2017) 1 RLW 806 : (2016) 4 WLN 412
Hindu Marriage Act, 1955 - Section 13(1)(i-a), Section 9
High Courts16 Sept 2016Dismissed
Radhey Shyam Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1808 : (2017) 1 RLW 365
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts15 Sept 2016Allowed
Rohitash Kumar Vs State of Raj.
Rajasthan High Court · (2017) 1 RajCriC 203
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, Section 20, Section 50, Section 8
High Courts15 Sept 2016Disposed Off
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (2017) 2 CriCC 394
Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337, Section 338
High Courts15 Sept 2016Partly Allowed
Mangilal S/o Motilal Ji Chodhary, R/o Zinc Smelter, Debari, District Udaipur - Claimant/Appellant @HASH Shri Ramlal Gurjar R/o Sulwara, Tehsil Asind, District Bhilwara (Driver)
Rajasthan High Court · (2016) AAC 2274
Motor Vehicles Act, 1988 - Section 166
High Courts15 Sept 2016Partly Allowed
Ramesh Chand S/o Shri. Nanu Ram, by caste Meena, resident of Nawatapura, Tehsil Aaspur, District Doongarpur - Petitioner/Appellant @HASH Ramesh Chand S/o Shri. Bhura @ Bhura Lal, by caste Dodiar, resident of Nawatapura, Tehsil Aaspur, Distt. Doongarpur -
Rajasthan High Court · (2016) AAC 2289 : (2017) 1 ALLMR 65
Motor Vehicles Act, 1988 - Section 147, Section 149
High Courts15 Sept 2016Allowed
Ramesh Chandra Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriCC 483 : (2016) CriLJ 5100
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts15 Sept 2016Disposed Off
Mohammad Shhabir Khan Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 66
High Courts15 Sept 2016Dismissed
Dinesh Chandra, S/o Mangi Lal Ji Brahman, Aged about 44 years - Plaintiff @HASH Jamna Lal S/o Ekling Ji Lad (Brahman), R/o-Gilund, Tehsil-Relmagra, District-Rajsamand
Rajasthan High Court · (2016) AIR(Raj) 187 : (2017) 1 RLW 814
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3
High Courts14 Sept 2016Allowed
Ram Kishan Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 24 : (2017) 1 WLC 224
Penal Code, 1860 (IPC) - Section 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts14 Sept 2016Dismissed
M/s. Akashdeep Printers and Traders Vs Oriental Bank of Commerce
Rajasthan High Court · (2017) 173 AIC 485 : (2017) AIR(Raj) 20 : (2017) 1 WLC 417
Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 26(3)
High Courts14 Sept 2016Disposed Off
Harnath Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 291
Motor Vehicles Act, 1988 - Section 146, Section 181, Section 196, Section 3Penal Code, 1860 (IPC) - Section 279, Section 304A
High Courts14 Sept 2016Dismissed
M/s Auto Corus "Auto Compound", Adalat Road, Aurangabad through Partner Annirudha Dhoot S/o. Shri Venugopal Dhoot, r/o. Station Road, Aurangabad (Owner of Trailer No. GJ 16-U-9093) - Petitioner/Non-claimant @HASH The Motor Accident Claims Tribunal, Ajmer
Rajasthan High Court · (2016) 4 DNJ 1637
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts14 Sept 2016Dismissed
State of Rajasthan through Secretary, Department of Medical and Health, Government of Rajasthan, Jaipur - Appellant @HASH Pradeep Singh s/o Shri Heer Singh Inda, aged 35 years, r/o Tartoliya, Tehsil Abu Road, District Sirohi (Raj.)
Rajasthan High Court · (2016) 4 RLW 2860