High Courts19 May 2014Disposed Off
Rajasthan Sahakari Bank Karamchari Sangh Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0121
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 840 of 2,241
High Courts19 May 2014
Shri Raghunath International School Vs State of Rajasthan
Rajasthan High Court · (2014) 3 WLN 545
Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3
High Courts19 May 2014Dismissed
Dashmesh Ice and Oil Factory Vs Jaipur Vidyut Vitran Nigam Limited and Others
Rajasthan High Court · (2014) 05 RAJ CK 0086
Criminal Procedure Code, 1973 (CrPC) - Section 260, 262, 263, 264, 265 — Electricity Act, 2003 - Section 126, 135, 135, 135(1A), 136
High Courts19 May 2014Disposed Off
Mukesh Kumar Meghwal Vs State and Others
Rajasthan High Court · (2014) 05 RAJ CK 0064
High Courts19 May 2014Disposed Off
Mahesh Chand Paliwal Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0029
High Courts19 May 2014Allowed
Ravi Prakash Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 3 CDR 1196
High Courts16 May 2014
Kailash Chand Sharma and Others Vs State of Raj. and Others
Rajasthan High Court · (2014) 05 RAJ CK 0263
Penal Code, 1860 (IPC) — Section 120-B, 379, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts16 May 2014Allowed
M/s. Maveric Developers and Colonizers Pvt. Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0262
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts16 May 2014Dismissed
Smt. Kamla Rathore Vs Rajendra Prasad Sharma and Another
Rajasthan High Court · (2014) 05 RAJ CK 0232
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 151
High Courts16 May 2014Dismissed
Saraswati Shiksha Evam Bal Vikas Samiti Vs Addl. District and Session Judge No. 13, Jaipur Metropolitan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0202
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 May 2014
Daulat Ram Vs State of Rajasthan
Rajasthan High Court · (2014) CriLJ 4113 : (2015) 2 Crimes 400 : (2015) 2 RLW 1000
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 433Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A)(1), 7, 7(I), 7(III)
High Courts16 May 2014
Suresh Gurjar Vs Usha Gurjar
Rajasthan High Court · AIR 2014 Raj 140 : (2014) 3 DMC 851 : (2014) 3 WLN 431
Hindu Marriage Act, 1955 — Section 13, 25, 27, 9Penal Code, 1860 (IPC) — Section 498A
High Courts16 May 2014Allowed
M/s. Ankit Construction Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0156
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts16 May 2014Disposed Off
Gajanand Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0139
High Courts16 May 2014Dismissed
Durga Shankar Vs The State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0138
High Courts16 May 2014Dismissed
Vikram Singh Chouhan Vs State of Rajasthan and Others
Rajasthan High Court · (2014) LabIC 2639
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4)
High Courts16 May 2014Dismissed
Mahaveer and Others Vs Board of Revenue and Others
Rajasthan High Court · (2014) 05 RAJ CK 0085
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, 151 — Criminal Procedure Code, 1973 (CrPC) - Section 161, 164 — Evidence Act, 1872 - Section 73 — Rajasthan Tenancy Act, 1955 - Section 88
High Courts16 May 2014Disposed off
Parasmal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 2 RLW 1075
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 406, 411, 414
High Courts16 May 2014
Capital Diagnostic and Research Center and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 05 RAJ CK 0054
Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 29, 29(2), 30
High Courts16 May 2014Dismissed
Madan Lal Sharma and Others Vs Teja Ram and Others
Rajasthan High Court · (2014) 05 RAJ CK 0051
Companies Act, 1956 - Section 209(4A) — Motor Vehicles Act, 1988 - Section 116(3), 173 — Penal Code, 1860 (IPC) - Section 279, 304A