High Courts28 Oct 2014
Chatar Lal Talesara Vs Nathulal Chunnilal Talesara Vs Nathulal
Rajasthan High Court · (2015) 3 CDR 1108 : (2015) 3 RLW 2715
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 2(12)
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Rajasthan High Court judgments
44,813 judgments · page 810 of 2,241
High Courts28 Oct 2014Dismissed
Prakash Sarees and Others Vs Rajendra Kumar Solanki and Others
Rajasthan High Court · (2015) 2 WLN 357
Civil Procedure Code, 1908 (CPC) - Section 151 — Constitution of India, 1950 - Article 227
High Courts28 Oct 2014Allowed
Pawan Kumar Vs Board of Revenue for Rajasthan, Ajmer and Others
Rajasthan High Court · (2015) 3 RCR(Civil) 999 : (2015) 2 WLN 440
Constitution of India, 1950 - Article 227 — Hindu Minority and Guardianship Act, 1956 - Section 6 — Rajasthan Tenancy Act, 1955 - Section 188, 212, 88
High Courts28 Oct 2014
Shankar Lal Manath Vs The Judge, Industrial Tribunal
Rajasthan High Court · (2014) 10 RAJ CK 0037
Industrial Disputes Act, 1947 — Section 31(1), 33, 33(2)(b), 33(2)(b)
High Courts28 Oct 2014
Gordhan Das Vs Satya Narayan Dhabhai
Rajasthan High Court · (2015) 1 WLN 309
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts28 Oct 2014Allowed
Babu Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2015) CriLJ 3816
Criminal Procedure Code, 1973 (CrPC) - Section 200 202Evidence Act, 1872 - Section 45Negotiable Instruments Act, 1881 (NI) - Section 118 138
High Courts28 Oct 2014Dismissed
Radheyshyam Chippi Vs Om Prakash Soni
Rajasthan High Court · (2015) 1 WLN 168
High Courts27 Oct 2014
Snehlata Singh Rajawat Vs Bharat Petroleum Corp. Ltd.
Rajasthan High Court · (2014) 10 RAJ CK 0136
High Courts27 Oct 2014
Ram Bharosi Lal Vs The Board of Revenue
Rajasthan High Court · (2014) 10 RAJ CK 0090
High Courts27 Oct 2014
Ashwani Kumar Vs State of Rajasthan
Rajasthan High Court · (2015) 1 CDR 3 : (2015) LabIC 1889
Constitution of India, 1950 — Article 226
High Courts27 Oct 2014
Panna Lal Sharma Vs Municipal Corporation
Rajasthan High Court · (2014) 4 WLN 541
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts27 Oct 2014
Ranjan Polyesters Ltd. Vs Union of India
Rajasthan High Court · (2015) 315 ELT 364
High Courts27 Oct 2014Allowed
Jaipur Development Authority and Others Vs Jaipur Development Authority Appellate Tribunal and Others
Rajasthan High Court · (2015) 2 WLN 81
Jaipur Development Authority Act, 1982 - Section 83(8)(a)
High Courts27 Oct 2014Allowed
Yakub Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 3 Crimes 506
Arms Act, 1959 - Section 17 17(3) 17(3)(b)Constitution of India, 1950 - Article 226
High Courts17 Oct 2014
Life Insurance Corporation of India Vs State of Rajasthan
Rajasthan High Court · AIR 2015 Raj 14
High Courts17 Oct 2014
Narmada Transmission Private Limited Vs Rajasthan Rajya Vidyut Prasaran Nigam Limited
Rajasthan High Court · (2014) 10 RAJ CK 0118
Arbitration and Conciliation Act, 1996 — Section 34Micro, Small and Medium Enterprises Development Act, 2006 — Section 19, 32
High Courts17 Oct 2014
Angrej Kaur Vs Sukhveer Singh
Rajasthan High Court · (2014) 10 RAJ CK 0088
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 41 Rule 27, Order 6 Rule 17, 100, 96
High Courts17 Oct 2014
Shreemat Pandey and Others Vs Pradeep Jain and Others
Rajasthan High Court · (2015) 2 CDR 663
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)(b), 7Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 30 Rule 1, Order 30 Rule 2, Order 6 Rule 17
High Courts16 Oct 2014
State of Rajasthan Vs Suleman Khan
Rajasthan High Court · (2015) 1 WLN 1
Constitution of India, 1950 — Article 14, 141, 16, 309