High Courts02 Sept 2016Allowed
Deepak Saini Vs Suman Devi
Rajasthan High Court · (2017) 1 WLCRajUC 1
Family Courts Act, 1984 - Section 15, Section 9Hindu Marriage Act, 1955 - Section 9
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 638 of 2,241
High Courts02 Sept 2016Allowed
Shyam Sunder Gupta Vs Shri Madan Lal Guta
Rajasthan High Court · (2017) 1 WLCRajUC 44
Arbitration and Conciliation Act, 1996 - Section 11(6), Section 11(7)
High Courts02 Sept 2016Allowed
Girraj Ji Stone Crushers Private Limited Vs Union of India
Rajasthan High Court · (2017) AIR(Raj) 9 : (2017) 2 WLC 120
Arbitration and Conciliation Act, 1996 - Section 10, Section 11
High Courts02 Sept 2016Disposed off
Smt. Jyanki Devi Teacher Training College Vs The State of Rajasthan
Rajasthan High Court · (2017) 1 WLC 435
Constitution of India, 1950 - Article 226
High Courts02 Sept 2016Dismissed
Jai Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 2 WLC 101
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
High Courts02 Sept 2016Dismissed
Manish Kumar Sharma Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 262
Criminal Procedure Code, 1973 (CrPC) - Section 439(2)
High Courts02 Sept 2016Allowed
Bhairu Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1573
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 243, 323, 342, 363, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts02 Sept 2016Dismissed
Rakesh Kumar Garg Vs State of Rajasthan
Rajasthan High Court · (2016) 4 WLN 466
Constitution of India, 1950 - Article 226
High Courts02 Sept 2016Dismissed
Kishna Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 172 AIC 648 : (2016) 4 CriLR 1817 : (2017) 1 RajCriC 147 : (2017) 1 WLC 408
Penal Code, 1860 (IPC) — Section 302
High Courts02 Sept 2016Dismissed
Bhanwari Devi Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1716
Penal Code, 1860 (IPC) — Section 323, 323, 34, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Sept 2016Allowed
Rajesh Kasara Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 484
Constitution of India, 1950 — Article 226
High Courts02 Sept 2016Allowed
Mahendra Singh Sankhla Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 510
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts02 Sept 2016Allowed
Jagdish Prasad Verma Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 508
Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts02 Sept 2016Allowed
Pappu Vs State of Rajasthan
Rajasthan High Court · (2016) 4 DNJ 1499 : (2016) 2 WLCRajUC 488
High Courts02 Sept 2016Dismissed
State of Rajasthan Vs Rajendra Gupta
Rajasthan High Court · (2016) 2 WLCRajUC 499
Rajasthan High Court of Judicature Rules, 1952 — Rule 134
High Courts02 Sept 2016Dismissed
State of Rajasthan Vs Karmjeet Kaur
Rajasthan High Court · (2016) 4 DNJ 1481 : (2016) RRD 744 : (2016) 2 WLCRajUC 503
Rajasthan Stamp Act, 1998 — Section 65
High Courts02 Sept 2016Dismissed
Smt. Monika Vs Surendra Bhansali
Rajasthan High Court · (2016) 2 WLCRajUC 496
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14 (3)
High Courts02 Sept 2016Allowed
Ganesh Lal Vs Ajmer Vidhyut Vitran Nigam Limited
Rajasthan High Court · (2016) 2 WLCRajUC 495
Constitution of India, 1950 — Article 226
High Courts01 Sept 2016Dismissed
Pawan Kumar Yadav Vs State of Rajasthan
Rajasthan High Court · (2017) 1 WLCRajUC 233
Constitution of India, 1950 - Article 226
High Courts01 Sept 2016Dismissed
Shribai - Petitioner @HASH Smt. Rukmani Sharma and Others
Rajasthan High Court · (2016) 4 DNJ 1604
Constitution of India, 1950 - Article 226