High Courts28 Jan 2016Partly Allowed
Safedi Devi and Others Vs Kajod and Others
Rajasthan High Court · (2016) 01 RAJ CK 0075
Constitution of India, 1950 - Article 320(3)(c)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 680 of 2,241
High Courts28 Jan 2016Allowed
Jagdish Narayan Vs State of Rajasthan and Others
Rajasthan High Court · (2016) 2 WLN 190
Constitution of India, 1950 — Article 14Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 9
High Courts27 Jan 2016Disposed Off
Suo Motu Vs State of Rajasthan
Rajasthan High Court · (2016) 3 WLC 505
Constitution of India, 1950 — Article 21, 226
High Courts27 Jan 2016Allowed
Smt. Asmat Nazeer Vs Mohd. Umar
Rajasthan High Court · (2016) 4 CivCC 333 : (2016) 2 WLCRajUC 73
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 1
High Courts27 Jan 2016Disposed Off
Ramesh Kumar Vs Additional District Judge, Chomu, Jaipur
Rajasthan High Court · (2016) 4 WLN 441
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 12, Order 13 Rule 10
High Courts27 Jan 2016Dismissed
Vikram Manda Bishnoi Vs Indian Oil Corporation Ltd.
Rajasthan High Court · (2016) 3 WLN 360
Constitution of India, 1950 - Article 14
High Courts27 Jan 2016Allowed
Sugan Chand Vs Abdul Aziz
Rajasthan High Court · (2016) 2 DNJ 888 : (2016) 1 WLCRajUC 548 : (2016) 4 WLN 434
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17(2)Stamp Act, 1899 — Section 35
High Courts27 Jan 2016Disposed Off
Suo Motu Vs The State of Rajasthan and Others
Rajasthan High Court · (2016) 01 RAJ CK 0079
Constitution of India, 1950 - Article 14, Article 19, Article 19(1)(d), Article 21, Article 23Criminal Procedure Code, 1973 (CrPC) - Section 174
High Courts25 Jan 2016Allowed
Hardev Singh Vs Smt. Sumitra & Ors.
Rajasthan High Court · (2016) 3 WLN 207
High Courts25 Jan 2016Disposed Off
Vijay Raj Vs Shankar Lal & ors.
Rajasthan High Court · (2016) 2 WLN 128
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Constitution of India, 1950 — Article 300A
High Courts25 Jan 2016Dismissed
Smt. Prasadi Devi Vs State of Rajasthan
Rajasthan High Court · (2016) 1 RajCriC 333 : (2016) 4 RLW 2901 : (2016) 3 WLC 196
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Jan 2016Dismissed
Smt. Leela Vs State of Rajasthan and Others
Rajasthan High Court · (2016) 2 CriLR 660
Penal Code, 1860 (IPC) — Section 147, 148, 302 149, 307, 323, 324
High Courts25 Jan 2016Partly Allowed
Ramesh Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 563
Penal Code, 1860 (IPC) — Section 201, 302
High Courts25 Jan 2016Allowed
Dilip Kumar Vs State of Rajasthan
Rajasthan High Court · (2016) 2 CriLR 801 : (2016) 3 RLW 2039
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2016Dismissed
Jawaluddin Vs State of Rajasthan
Rajasthan High Court · (2017) 2 RLW 1314 : (2016) 3 WLC 395
Constitution of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts22 Jan 2016Disposed Off
Rakesh Tholiya Vs State of Rajasthan & Ors.
Rajasthan High Court · (2016) AIRCC 1953
High Courts22 Jan 2016Dismissed
Sukh Ram Vs Rameshwar and Others
Rajasthan High Court · (2016) 2 DNJ 620
Rajasthan Rent Control Act, 2001 — Section 3
High Courts22 Jan 2016Partly Allowed
Smt. Sunita Vs State of Rajasthan and Others
Rajasthan High Court · (2016) 4 AICLR 795 : (2016) 3 CriCC 652 : (2016) 2 CriLR 793 : (2016) 1 RajCriC 468 : (2016) 2 WLCRajUC 26
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts22 Jan 2016Dismissed
Alladeen Vs State of Rajasthan
Rajasthan High Court · (2016) 161 AIC 711 : (2016) 2 CriLR 638
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jan 2016Allowed
Deeta Ram @ Deepa Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 1 CriLR 509
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 342, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6