High Courts18 Jan 2024Allowed
Padam Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 64 of 2,241
High Courts18 Jan 2024Partly Allowed
Sardar Khan Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0079
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 15(B)Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Jan 2024Disposed Of
Anil Vs Ali Mohd And Others
Rajasthan High Court · (2024) 01 RAJ CK 0078
Limitation Act, 1963 — Section 5
High Courts17 Jan 2024Partly Allowed
Suresh Chandra And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0092
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 411
High Courts17 Jan 2024Dismissed
Ravi Patel And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0091
Indian Penal Code, 1860 — Section 308, 325, 326, 341
High Courts17 Jan 2024Dismissed
Harmeet Singh Dhillon And Others Vs Dr. Randeep Dhillon And Others
Rajasthan High Court · (2024) 01 RAJ CK 0090
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 14 Rule 2Rajasthan Court Fees And Suits Valuation Act, 1961 — Section 11, 24
High Courts17 Jan 2024Disposed Of
Ranjeet Singh Vs TATA AIG General Insurance Co. Ltd And Others
Rajasthan High Court · (2024) 01 RAJ CK 0089
High Courts16 Jan 2024Disposed Of
Shree Balaji Education Society Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0077
Constitution Of India, 1950 — Article 226
High Courts16 Jan 2024Disposed Of
M/s R And B Infra Project Ltd Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0076
High Courts16 Jan 2024Allowed
Aditya Birla Finance Limited Vs Bheru Lal Salvi
Rajasthan High Court · (2024) 01 RAJ CK 0075
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17
High Courts16 Jan 2024Allowed
Ashok Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0074
Code Of Criminal Procedure, 1973 — Section 389Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts16 Jan 2024Allowed
Ranchod Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0073
Code Of Criminal Procedure, 1973 — Section 389
High Courts16 Jan 2024Dismissed
Ratan Lal Rawa And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0072
High Courts16 Jan 2024Allowed
Praveen Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0071
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 37
High Courts16 Jan 2024Allowed
New India Assurance Company Limited Vs Phooli Devi And Others
Rajasthan High Court · (2024) 01 RAJ CK 0070
Code Of Civil Procedure, 1908 — Order Order 41 Rule 22, 41 Rule 43
High Courts12 Jan 2024Allowed
Jayesh @ Jassu Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0052
Indian Penal Code, 1860 — Section 323, 341, 395Code Of Criminal Procedure, 1973 — Section 439
High Courts12 Jan 2024Allowed
Surendrapal Singh @ Bablu Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0051
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 323, 341, 376D
High Courts12 Jan 2024Allowed
Bhagu Ram And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0050
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts12 Jan 2024Allowed
Jai Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0049
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(a), 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 120B, 147, 323, 341, 342, 365, 395
High Courts12 Jan 2024Disposed Of
Shantilal And Others Vs Kunti Devi And Others
Rajasthan High Court · (2024) 01 RAJ CK 0048
Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 149(2), 150, 168(3), 174