COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 804 of 2,241

High Courts19 Nov 2014

Secretary Vs Manish Vaishnav

Rajasthan High Court · (2014) 11 RAJ CK 0095

Constitution of India, 1950 — Article 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

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High Courts19 Nov 2014

Dhanwantri Institute of Medical Science (DIMS) Vs State of Rajsthan

Rajasthan High Court · (2014) 11 RAJ CK 0086

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)

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High Courts19 Nov 2014Dismissed

Kailash Malpani Vs Rent Tribunal, Jodhpur and Others

Rajasthan High Court · (2015) 1 RCR(Rent) 651

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High Courts19 Nov 2014Allowed

Rajasthan Public Service Commission Vs Ramesh Prakash

Rajasthan High Court · (2015) 2 CDR 871

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High Courts19 Nov 2014Dismissed

Shri Sharma Steeltech (India) Pvt. Ltd. and Others Vs Union of India and Others

Rajasthan High Court · (2015) 2 WLN 49

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1Constitution of India, 1950 - Article 226(2)Trade Marks Act, 1999 - Section 134 134(2)

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High Courts19 Nov 2014Dismissed

Ghevar Chand Vs District Collector, Nagaur and Others

Rajasthan High Court · (2015) 1 WLN 116

Constitution of India, 1950 - Article 226Rajasthan Municipalities Act, 2009 - Section 73(2)

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High Courts19 Nov 2014Dismissed

B.S. Yadav Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 3 BC 343 : (2016) 1 RLW 288

Criminal Procedure Code, 1973 (CrPC) - Section 482Limitation Act, 1963 - Section 5Negotiable Instruments Act, 1881 (NI) - Section 138 142

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High Courts18 Nov 2014

Ramdhan Kumawat Vs The State of Rajasthan

Rajasthan High Court · (2014) 11 RAJ CK 0149

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High Courts18 Nov 2014

Shanker Lal Harsh Vs State of Rajasthan

Rajasthan High Court · (2014) 11 RAJ CK 0127

Constitution of India, 1950 — Article 26

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High Courts18 Nov 2014

C. Sampat Singh Vs National Insurance Company Limited

Rajasthan High Court · (2014) 11 RAJ CK 0114

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High Courts18 Nov 2014

Natwar Lal Vs Prahlad Singh

Rajasthan High Court · (2015) 1 WLN 461

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts18 Nov 2014Dismissed

Supla Jain Vs Ratan Lahoti and Others

Rajasthan High Court · (2015) 2 WLN 114

Civil Procedure Code, 1908 (CPC) - Section 151 — Contempt of Courts Act, 1971 - Section 10 — Penal Code, 1860 (IPC) - Section 448

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High Courts18 Nov 2014

Rajendra Kumar Vs Purshottam Holani and Others

Rajasthan High Court · (2015) 2 WLN 21

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5

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High Courts18 Nov 2014Disposed off

Deepchand Vs Mahaveer Chand and Others

Rajasthan High Court · (2015) 2 WLN 106

Registration Act, 1908 - Section 17 49Stamp Act, 1899 - Section 2(15)(iii) 33 35

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High Courts18 Nov 2014Allowed

Manmohan Vs State of Rajasthan

Rajasthan High Court · (2015) 3 RLW 2627

Criminal Procedure Code, 1973 (CrPC) - Section 161 173 313 364 437AEvidence Act, 1872 - Section 114 25 27 9Penal Code, 1860 (IPC) - Section 201 302 34 364 365

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High Courts17 Nov 2014

Ravindra Singh Vs Amarjeet Kaur

Rajasthan High Court · (2014) 11 RAJ CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 9

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High Courts17 Nov 2014

Mosam Vs State of Rajasthan

Rajasthan High Court · (2014) 11 RAJ CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 41A, 438Penal Code, 1860 (IPC) — Section 143, 308, 323, 325, 34

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High Courts17 Nov 2014

Gehrilal Jain (Choudhary) Vs Union of India

Rajasthan High Court · (2014) 11 RAJ CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Income Tax Act, 1961 — Section 142(1), 143, 158BD, 276(C), 276(C)(2)

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High Courts17 Nov 2014

Pramod Kumar Vs The State of Rajasthan

Rajasthan High Court · (2015) 2 WLN 377

Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 341Rajasthan Municipalities Act, 2009 — Section 24, 24(iii)

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High Courts17 Nov 2014

Rajesh Bhati Vs State of Rajasthan

Rajasthan High Court · (2014) 11 RAJ CK 0073

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471

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