High Courts24 Nov 2014Allowed
Ram Lal Vs The Judge, Labour Court-cum-Industrial Tribunal and Others
Rajasthan High Court · (2015) 3 CDR 1160
Criminal Procedure Code, 1973 (CrPC) - Section 107Industrial Disputes Act, 1947 - Section 25 25F 25-F
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Rajasthan High Court judgments
44,813 judgments · page 803 of 2,241
High Courts24 Nov 2014Dismissed
Rajasthan State Road Development and Construction Corporation Ltd. and Others Vs Five Star Builders and Contractor
Rajasthan High Court · (2015) 3 CDR 1400
Arbitration Act, 1940 - Section 30 33Arbitration and Conciliation Act, 1996 - Section 18 30 31 34 34(2)
High Courts21 Nov 2014
Sugana Ram Vs Union of India
Rajasthan High Court · (2015) CriLJ 933 : (2015) 1 RLW 798
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 173(4), 174Penal Code, 1860 (IPC) — Section 304B, 304B, 306, 34, 498A
High Courts21 Nov 2014
Sugan Singh Vs State of Rajasthan
Rajasthan High Court · (2014) 11 RAJ CK 0152
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 498A
High Courts21 Nov 2014
Ramesh Kumar Vs State of Rajasthan
Rajasthan High Court · (2014) 11 RAJ CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 120B, 363, 366A, 380, 384
High Courts21 Nov 2014
Asif Vs State of Rajasthan
Rajasthan High Court · (2014) 11 RAJ CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Information Technology Act, 2000 — Section 67Penal Code, 1860 (IPC) — Section 120B, 354, 363, 366, 376D
High Courts21 Nov 2014
Yash Middha Vs The State of Rajasthan
Rajasthan High Court · (2015) 2 CDR 1001 : (2015) 3 RLW 2092 : (2015) 4 WLN 140
Constitution of India, 1950 — Article 226, 243G, 243O, 243ZG, 329Penal Code, 1860 (IPC) — Section 323, 34, 452Rajasthan Municipalities Act, 2009 — Section 24, 24(iii), 31
High Courts21 Nov 2014
Bharat Kumar Jain Vs Union of India
Rajasthan High Court · (2014) 11 RAJ CK 0102
Environment (Protection) Act, 1986 — Section 3(2)
High Courts21 Nov 2014
Hitesh Parihar Vs State of Rajasthan
Rajasthan High Court · (2015) 3 RLW 2392
Constitution of India, 1950 — Article 14, 21, 21A, 309National Council for Teacher Education Act, 1993 — Section 23Rajasthan Panchayati Raj Act, 1994 — Section 89
High Courts21 Nov 2014
Jagdish Prasad Vaishnav Vs Municipal Council and Others
Rajasthan High Court · (2015) 2 WLN 29
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 2014
LRs of Sajjan Singh Vs State of Raj.
Rajasthan High Court · (2015) 2 WLN 69
Constitution of India, 1950 — Article 226Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2)Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 10, 9
High Courts20 Nov 2014
Deepak Kumar Khinvasara Vs Oil India Limited
Rajasthan High Court · (2014) 11 RAJ CK 0126
Constitution of India, 1950 — Article 12, 311
High Courts20 Nov 2014
Sudha Parhar Vs Jaipur Development Authority
Rajasthan High Court · (2014) 11 RAJ CK 0123
Constitution of India, 1950 — Article 226, 300AJaipur Development Authority Act, 1982 — Section 44
High Courts20 Nov 2014
Babulal Vs Kanhiyalal
Rajasthan High Court · (2015) 2 WLN 83
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 22C(2)
High Courts20 Nov 2014
State of Raj. Vs Anil Acharya
Rajasthan High Court · (2014) 11 RAJ CK 0096
Industrial Disputes Act, 1947 — Section 10(1)
High Courts20 Nov 2014
Pushkar Lal Vs Kamal Singh and Others
Rajasthan High Court · (2015) 1 CDR 410 : (2015) 1 WLN 155
Administration of Evacuee Property Act, 1950 — Section 12, 22, 23, 27, 28Civil Procedure Code, 1908 (CPC) — Section 100Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 2(c), 20, 27
High Courts19 Nov 2014
Kalyan Singh Vs State of Rajasthan Ved Priya Vs Rajasthan High Court
Rajasthan High Court · (2015) 2 CDR 595 : (2015) 1 SCT 390 : (2015) 1 WLN 53
Constitution of India, 1950 — Article 14, 226, 311, 311(2)
High Courts19 Nov 2014
Praveena Tank Vs Arvind Kumar Tank
Rajasthan High Court · AIR 2015 Raj 7 : (2015) 1 CDR 496 : (2015) 2 DMC 407 : (2015) 2 RLW 1368 : (2015) 1 WLN 135
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia)
High Courts19 Nov 2014
Navi khan Vs State of Rajasthan
Rajasthan High Court · (2014) 11 RAJ CK 0106
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Nov 2014
Guotam Kumar Sharma Vs State of Raj.
Rajasthan High Court · (2014) 11 RAJ CK 0100