High Courts01 May 2014Dismissed
Smt. Fooli Devi Vs Smt. Keli Devi and Others
Rajasthan High Court · (2014) 05 RAJ CK 0159
Hindu Marriage Act, 1955 — Section 16Succession Act, 1925 — Section 372, 383, 384
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 849 of 2,241
High Courts01 May 2014Partly Allowed
Tarveeni Devi and Others Vs Sarjeet Singh and Others
Rajasthan High Court · (2014) 05 RAJ CK 0082
Motor Vehicles Act, 1988 - Section 133
High Courts01 May 2014Allowed
Jangir Singh Vs State of Rajasthan
Rajasthan High Court · (2014) CriLJ 2792 : (2015) 2 RLW 1801
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6A
High Courts01 May 2014
ICICI Lombard General Insurance Co. Ltd. Vs Gautam and Others
Rajasthan High Court · (2015) 2 ACC 128 : (2016) ACJ 673 : (2015) 1 CDR 534 : (2015) 1 RLW 336
Constitution of India, 1950 — Article 14, 21Motor Vehicles Act, 1988 — Section 163A, 166
High Courts30 Apr 2014Dismissed
Assistant Engineer Vs Jhabar Mal Meel
Rajasthan High Court · (2014) 2 WLN 602
Criminal Procedure Code, 1973 (CrPC) — Section 313Electricity Act, 2003 — Section 135
High Courts30 Apr 2014
Manju Surana Vs Special Judge
Rajasthan High Court · (2014) CriLJ 4115
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173(2), 190, 192Penal Code, 1860 (IPC) — Section 109, 120B, 120B, 149, 161
High Courts30 Apr 2014
The Chief Manager RSRTC Vs The Workmen's Compensation Commissioner
Rajasthan High Court · (2014) 4 WLN 190
Workmens Compensation Act, 1923 — Section 3, 3(1), 30
High Courts30 Apr 2014
Paras Ram Vs Madan Mohan Gupta
Rajasthan High Court · (2014) 4 WLN 186
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 11, Order 11 Rule 12, Order 11 Rule 21, Order 43 Rule 1(f)Criminal Procedure Code, 1973 (CrPC) — Section 104, 14Specific Relief Act, 1963 — Section 19
High Courts30 Apr 2014Allowed
Manohar Singh Vs Union of India and Others
Rajasthan High Court · (2014) LabIC 3023 : (2015) 2 RLW 1322
Constitution of India, 1950 — Article 217(1)Evidence Act, 1872 — Section 114General Insurance Business (Nationalisation) Act, 1972 — Section 17A
High Courts30 Apr 2014
State of Rajasthan Vs Bajrang Singh
Rajasthan High Court · (2014) LabIC 3387
Constitution of India, 1950 — Article 14, 16, 16(1), 309
High Courts30 Apr 2014Partly Allowed
Shankar Lal and Others Vs Shriram and Others
Rajasthan High Court · (2014) 04 RAJ CK 0027
Motor Vehicles Act, 1988 - Section 173
High Courts30 Apr 2014Dismissed
Jai Narain Vyas University and Others Vs Charu Vyas and Others
Rajasthan High Court · (2014) 04 RAJ CK 0018
Constitution of India, 1950 - Article 14, 226
High Courts29 Apr 2014Dismissed
Hema and Others Vs Nanu and Others
Rajasthan High Court · (2014) 04 RAJ CK 0126
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 41
High Courts29 Apr 2014Disposed Off
Dinesh Kumar Vs State of Raj. and Others
Rajasthan High Court · (2014) 04 RAJ CK 0125
Constitution of India, 1950 — Article 21, 21A
High Courts29 Apr 2014Allowed
Shri Jain Swetambar Terapanthi Manav Hitkari Sangh and Others Vs The Rajasthan Non-Government Educational Institutions Tribunal and Others
Rajasthan High Court · (2014) 04 RAJ CK 0092
Delhi School Education Act, 1973 - Section 8(3)
High Courts29 Apr 2014
A.K. Pandya Vs State of Rajasthan and Another
Rajasthan High Court · (2014) CriLJ 3411
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 205, 233, 243Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Apr 2014Dismissed
Madan Lal Vs Bhabhu Mal and Others
Rajasthan High Court · (2014) 04 RAJ CK 0070
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Apr 2014
Sunita Vs Ashok Kumar
Rajasthan High Court · (2014) 4 WLN 227
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts29 Apr 2014Dismissed
University of Rajasthan and Others Vs Vineeta Chauhan and Others
Rajasthan High Court · (2014) 04 RAJ CK 0056
Constitution of India, 1950 - Article 23
High Courts29 Apr 2014Dismissed
Ishwar Lal Vs Labour Court, Udaipur
Rajasthan High Court · (2014) 04 RAJ CK 0046
Constitution of India, 1950 - Article 226, 227 — Industrial Disputes Act, 1947 - Section 2(j), 2(s), 25F(a)