HCMONTHLY CASE LAW ARCHIVE
Read 25 LawLens analyses of Rajasthan High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The husband of Respondent No. 1, Abhay Singh, was employed as a driver by Respondent No. 4 (owner) for a tempo (Vikram)
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The Union of India (Appellant) issued tenders for security fencing along the Indo-Pak border in 1991-92.
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The State of Rajasthan issued a notification under Section 4 of the Land Acquisition Act, 1894 on 13.12.1979 for establishing a Krishi Upaj Mandi.
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The original applicant, Sunny, joined the Sub Post Office, Shastri Nagar, Jodhpur, as a part-time casual sweeper on September 3, 1984
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The petitioner was intercepted during a police naka-bandi on March 6, 2023, while riding an unregistered motorcycle
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The State of Rajasthan appealed an acquittal judgment dated 26.03.2012 passed by the Special Judge, PCA Cases, Jodhpur
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The plaintiff (Respondent No. 1) filed a suit for cancellation of a sale deed and permanent injunction regarding agricultural land. He alleged that in 2012, he executed an agreement and Power of Attorney (P/A) in favo...
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The petitioners, former office-bearers of the Marwar Muslim Educational and Welfare Society, were accused of cheating and forging society minutes to conceal financial irregularities in FIR No. 84/2022.
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The petitioners filed a Public Interest Litigation (PIL) alleging that Respondent Nos. 11 and 12 (Brahma Kumaris Sansthan) engaged in illegal construction, excavation, and encroachment on reserved forest land and reve...
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The Respondents (Ayurved Chikitsaks) were initially engaged on a contractual basis between 2002 and 2004 pursuant to advertisements dated 19.12.2001 and 06.10.2003
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The State filed an appeal against the judgment dated 07-08-1997 passed by the Additional District and Sessions Judge, Barmer, which acquitted the respondent of charges under Sections 363, 376, 343, and 451 of the Indi...
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The petitioner’s father, Shri Mahesh Dutt, an employee of the respondent-Railways, died in harness on 24.12.1997
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The dispute arose from a 2008 work order for the construction of a university guest house.
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The petitioner challenged an order dated 09.12.2025 passed by the Joint Commissioner, Central Goods and Services Tax (CGST), Udaipur.
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The four respondents were engaged as daily wage Group-D workers by the Customs Department in 1992.
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The petitioner, while serving as Principal at Kendriya Vidyalaya (KV) AFS Bawana (2005-06), was subjected to a disciplinary inquiry for five charges, primarily involving the unauthorized award of excessive grace marks...
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The Petitioner, a federation of private colleges, challenged the minutes of a meeting dated 18.02.2026 issued by the Rajasthan NEET PG Admission Board
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The Petitioner was granted a 50-year mining lease for quartz and feldspar on 07.02.2020
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The High Court considered a batch of writ and miscellaneous petitions involving petitioners from various districts in Rajasthan (including Sirohi, Barmer, Jodhpur, and Nagaur) who were subjected to social boycott and...
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The petitioner is facing trial for murder under the Bharatiya Nyaya Sanhita (BNS) before the Additional Sessions Judge No. 3, Chittorgarh.
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The petitioners (AIIMS Jodhpur) removed the respondent, a Nursing Officer, from service on 23.03.2023 following disciplinary proceedings.
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The State of Rajasthan introduced the Solar Policy, 2019, to promote renewable energy, which included a specific assurance under Clause 16.4 for a seven-year exemption from electricity duty starting from the Commercia...
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The State of Rajasthan notified the Solar Policy, 2019, which explicitly assured an exemption from the payment of electricity duty for a period of seven years from the Commercial Operation Date (COD) for captive solar...
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This bunch of appeals was filed to challenge various orders passed by Family Courts under Section 24 of the Hindu Marriage Act, 1955 (HMA), which pertains to maintenance pendente lite.
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