HCMONTHLY CASE LAW ARCHIVE
Read 48 LawLens analyses of Rajasthan High Court judgments published in August 2026, covering key rulings, legal principles and case law.
← BACK TO RAJASTHAN COURT REPORTPERMANENT MONTHLY EDITIONS
The appellant-State issued a work order valued at ₹6,35,43,815 to M/s Trimurti Construction on 15.05.2013.
4 MIN READ→
The appellant applied for a scholarship under the Rajiv Gandhi Scholarship for Academic Excellence Scheme, 2021, claiming eligibility under Category E-1, applicable where gross family income is below ₹8 lakhs per annum.
3 MIN READ→
Rooparam, the petitioner’s husband and an undertrial prisoner, had been lodged in Central Jail, Jodhpur since 20 August 2023. On 2 July 2025, he allegedly became unwell in the barrack, was taken to the jail dispensary...
4 MIN READ→
The appellant challenged the judgment and decree dated 10.02.2026 of the Additional District Judge, Pokhran, which dismissed his civil suit under Order VII Rule 11 CPC.
4 MIN READ→
The lead petition and approximately 390 connected writ petitions challenged transfer orders issued by various State departments, Boards, Nigams, Discoms, local authorities, financial institutions and other establishme...
4 MIN READ→
The petitioner and several hundred employees challenged transfer orders issued by various departments, Boards, Nigams, Discoms, local authorities and other establishments.
5 MIN READ→
A large batch of writ petitions challenged transfer orders issued by the State Government, its Departments, Boards, Nigams, Discoms, local authorities, educational institutions and other instrumentalities.
5 MIN READ→
The minor petitioner, aged 17 years, applied through his mother for issuance of a passport to pursue studies abroad.
3 MIN READ→
The respondents-plaintiffs instituted a suit for specific performance concerning the property in question, relying, inter alia, on agreements dated 04.03.1976 and 21.06.2001.
4 MIN READ→
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), corresponding to Section 482 of the Code of Criminal Procedure, seeking quashing of FIR No. 08/2026 dated 04.02.2026, registered by...
4 MIN READ→
The lead petition challenged the petitioner’s transfer order dated 10 July 2026 and consequential relieving order, seeking quashing of the transfer and continuation as Senior Veterinary Officer at the First Class Vete...
6 MIN READ→
The respondent-concessionaire was awarded a Build, Operate and Transfer/Design-Build-Finance-Operate-Transfer project for constructing, operating and maintaining an alternate route to Ghat Ki Guni through a tunnel in...
5 MIN READ→
The disputed land formed part of an area recorded in the inventory prepared under the Rajasthan Land Reforms and Acquisition of Land-Owners’ Estates Act, 1963 (“1963 Act”) as pasture land over which the erstwhile Rule...
5 MIN READ→
The petitioner, then serving as Station House Officer, Police Station Kotgate, Bikaner, received court notices for service upon certain respondents in Criminal Case No. 56/2022 pending before the Additional District &...
3 MIN READ→
The State Government issued an advertisement dated 09.11.2024 inviting applications for appointment as Members of the District Consumer Disputes Redressal Commission under the Consumer Protection Act, 1986 and the Con...
3 MIN READ→
On 3 March 2023, the accused-appellants, Pahad Singh and Dungar Singh, allegedly went to the house of Indira Kanwar in connection with a proposed Aata-Sata marriage arrangement and assaulted her with axes. When Hari S...
3 MIN READ→
The respondent-plaintiff instituted a suit for specific performance of an agreement to sell.
3 MIN READ→
On 3 March 2023, Pahad Singh and Dungar Singh allegedly went to the residence of Indira Kanwar and assaulted her with axes following a dispute concerning an Aata-Sata marriage proposal involving her daughter.
4 MIN READ→
The petitioner lodged FIR No. 320/2024 at Police Station Vaishali Nagar, Alwar, alleging theft of her gold and silver ornaments.
2 MIN READ→
The appellant supplied galvanized steel structures and allied materials to the respondents under a work order for 220 KV and 132 KV grid substations.
3 MIN READ→
The petitioner, a registered proprietorship firm engaged in bullion, gems and jewellery, was issued a show-cause notice dated 21.05.2024 proposing penalties under Section 122(1) of the Central Goods and Services Tax A...
3 MIN READ→
M/s Container Corporation of India Limited (CONCOR) was appointed custodian of the Inland Container Depot at Bhagat Ki Kothi, Jodhpur under Section 45(1) of the Customs Act, 1962.
3 MIN READ→
The petitioner purchased a 1,000-square-yard plot forming part of Khasra No. 90 at Village Roopwas, Tehsil Niwai, District Tonk, through a registered sale deed dated 16 February 1993, and subsequently constructed a re...
4 MIN READ→
The petitioners challenged the notification dated 09.11.1993 issued under Section 4 and the declaration dated 19.06.1995 issued under Section 6 of the Land Acquisition Act, 1894 (“1894 Act”), by which their lands at D...
4 MIN READ→
Jitendra Kumar, who was married to Asha, the elder daughter of deceased municipal employee Mohan Lal, claimed that Mohan Lal had adopted him through an adoption deed dated 01.11.2012. Mohan Lal died on 03.11.2012, and...
4 MIN READ→
The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging dishonour of Cheque No. 33010963 dated 05.01.2017 for ₹70,46,032.
3 MIN READ→
The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 46/2025 registered at Police Station Sadar, Ganganagar, for offences under Sections 111(2)(b), 111(3), 111(...
4 MIN READ→
On 12 February 2024, during police nakabandi, the police received secret information at approximately 5:00 a.m. that a pickup vehicle transporting poppy husk, escorted by a Baleno car, would travel from Charbhuja to N...
4 MIN READ→
On 03.06.2024, during routine police nakabandi on a national highway, the police stopped a Hyundai Aura allegedly escorting a Nissan Datsun Go car. The applicants, Tejpal Singh and Purshottam Das, were occupants of th...
5 MIN READ→
The appellant-contractor was awarded a Pradhan Mantri Gram Sadak Yojana works contract for upgrading the road from Village Jili to Sadu Choti, District Churu, under Work Order No. 508-17 dated 07.05.2010.
4 MIN READ→
During routine patrolling, and without prior information, police found the applicant near a truck/trailer on a public road.
4 MIN READ→
The petitioner filed its return for Assessment Year 2014–15 declaring income of ₹22,84,090.
3 MIN READ→
The appellant-plaintiff instituted a suit seeking declaration, cancellation of a Release Deed (Haqtyagnama) dated 22.11.2021, and permanent injunction concerning land bearing Khasra Nos. 118/326, 261/327 and 636/122 a...
3 MIN READ→
The judgment concerned a batch of writ petitions challenging eviction, vacation and show-cause notices issued to persons and institutions managing Dargahs, Masjids, Madrasas and other structures situated within approx...
4 MIN READ→
Nima, daughter of complainant Bhagga, had been married to Premlal for approximately seven years and had two children.
4 MIN READ→
The petitioner’s elder brother, Ishwarlal, a Safai Karmchari employed with Nagar Parishad, Rajsamand, died in harness on 22 January 2017, leaving behind his mother and the petitioner, who was then a minor aged about 1...
3 MIN READ→
Kalu Ram preferred a first appeal under Section 96 read with Order XLI Rule 1 CPC against the ex parte judgment and decree dated 30.04.2025 passed by the Additional District Judge, Pali, in Civil Original Suit No. 196...
3 MIN READ→
The respondent, a construction company registered under the taxable-service categories of Commercial or Industrial Construction Services (“CICS”) and Works Contract Services (“WCS”), discharged service tax under the C...
3 MIN READ→
In the 2018 recruitment for Physical Training Instructor, Grade-III, the petitioners were declared successful, but were denied appointment during document verification because their B.P.Ed. degrees/educational documen...
4 MIN READ→
The respondents instituted a civil suit seeking declaration and cancellation of a sale deed dated 23.04.2010.
3 MIN READ→
The petitioners instituted a suit for partition and permanent injunction concerning Plot No. 167, asserting that the property continued to remain joint.
3 MIN READ→
The petitioner filed a suit for permanent injunction concerning an abadi plot forming part of Araji Nos. 2441 and 2442 at Village Sisarma, District Udaipur, claiming possession under a patta dated 07.12.1975 allegedly...
3 MIN READ→
During a police nakabandi on 20 November 2025, 26.9 kilograms of poppy husk/straw were allegedly recovered from the bonnet compartment of a Mahindra Thar bearing registration No. PB-09-AK-5000.
4 MIN READ→
On 28 September 2023, during police nakabandi at Police Station Nohar, a black Scorpio and a silver Innova allegedly attempted to evade the blockade.
5 MIN READ→
The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of the proceedings in Sessions Case No. 14/2021 arising from FIR No. 202/2020 registered at Police Station Soorsagar, J...
3 MIN READ→
The petitioner was appointed as a Constable through a regular recruitment process on 03.06.2013 and was undergoing probation when he met with an accident on 29.06.2014.
4 MIN READ→
The State of Rajasthan implemented the Keer Kheda Gadia Lohar Yojana around 2005 to rehabilitate members of the Gadia Lohar community.
4 MIN READ→
Respondent No. 3, Surendra Kumar Sethia, instituted a civil suit claiming that he held a valid patta over the disputed property and seeking an injunction restraining the State authorities from constructing a road ther...
3 MIN READ→