HCMONTHLY CASE LAW ARCHIVE
Read 26 LawLens analyses of Rajasthan High Court judgments published in June 2026, covering key rulings, legal principles and case law.
← BACK TO RAJASTHAN COURT REPORTPERMANENT MONTHLY EDITIONS
The Petitioner, a contesting candidate who secured 689 votes in the 2023 Rajasthan State Assembly Elections for the Bayana Constituency (No. 076), challenged the election of Respondent No. 1 (the returned candidate wi...
3 MIN READ→
The petitioner, an Ex-Corporal of the Indian Air Force, was discharged in 1979 after being diagnosed with "Bronchial Asthma," assessed at 30% disability for life.
2 MIN READ→
The Respondent, a Squadron Leader in the Indian Air Force (IAF) serving at Jodhpur, was transferred to Tezpur, Assam, vide Signal dated 27.02.2026.
2 MIN READ→
The respondent, a Master Warrant Officer (MWO) in the "Education Instructor" trade of the Indian Air Force, was discharged on 31.08.1996 after 26 years of service
3 MIN READ→
The respondent, Prem Singh Gurjar, was enrolled in the Air Force on 17.11.1973 and promoted to the rank of Master Warrant Officer (MWO) on 01.07.2002.
3 MIN READ→
The petitioner’s history sheet was originally opened in 1986 following six criminal cases. In 2005, as these matters were compromised or resulted in acquittal, the history sheet was moved to the "silent bag"
3 MIN READ→
The petitioner’s husband, Shri Ghamandnath, was sentenced to three months’ civil imprisonment by the Naib Tehsildar under Section 91 of the Rajasthan Land Revenue Act, 1956, for encroaching on government land.
2 MIN READ→
The petitioners, grandsons of Shri Nanka @ Nanji, claimed ancestral rights over land in Khasra No. 713, Dungarpur. The land was acquired by the Rajasthan Housing Board (RHB) in 1988, with a final award passed in 1990
3 MIN READ→
The State Government issued notifications in early 2025 prescribing guidelines for the delimitation of Panchayats and the creation of revenue villages under the Rajasthan Panchayati Raj Act, 1994, and the Rajasthan La...
3 MIN READ→
The petitioner filed an application under Section 251A of the Rajasthan Tenancy Act, 1955, seeking a 30-foot wide permanent way through the respondents' khatedari land in Khasra No. 1053/1009
3 MIN READ→
The complainant, Manisha Jain, filed an FIR alleging offences under Sections 366, 376, and 384 of the IPC.
2 MIN READ→
The respondent, Seema Jakhar, was the SHO of Police Station Barloot when two individuals were intercepted with 141 kgs of poppy straw. It was alleged that the respondent accepted a bribe of ₹10,00,000 to manipulate th...
2 MIN READ→
The respondents (plaintiffs) filed a civil suit for perpetual and mandatory injunction against the petitioner (defendant), claiming ownership and possession of property inherited from the late Pradeep Singh
3 MIN READ→
The respondent, an Income Tax Officer (Assessing Officer), passed an assessment order on 24.12.2009 for M/s Kwal Pro Exports (AY 2007-08), granting exemption under Section 10B of the IT Act.
2 MIN READ→
On June 11, 2004, near village Joyla, a bus belonging to Khalsa Motors collided with a jeep, after which an angry mob of 50 to 100 people allegedly vandalized and set the bus on fire.
2 MIN READ→
On September 5, 1996, the deceased, Om Prakash, recorded a statement (Ex.P/15) alleging that the appellant, Liladhar, inflicted a knife blow near his left ear
2 MIN READ→
The respondents-plaintiffs (a registered society) filed a suit for declaration of ownership, recovery of possession, and mesne profits regarding a property in Shivganj, claiming title through a 1900 Patta.
3 MIN READ→
The petitioner, a Teacher Grade-III appointed in 2003, was placed under suspension by an order dated 23.09.2025 issued by the District Education Officer (DEO), Banswara
2 MIN READ→
The petitioner served as an Airman for over 22 years before being granted a "Branch Commission" in the rank of Flying Officer on 17/12/1988
2 MIN READ→
The petitioner, a public servant, challenged an order dated 21.10.2022 passed by the District Collector (Land Records), Hanumangarh, which granted prosecution sanction against him.
2 MIN READ→
The respondent (plaintiff), an illiterate widow, filed a suit seeking cancellation of an adoption deed dated 20.07.2009. She alleged that the appellant’s biological parents fraudulently obtained her thumb impressions...
2 MIN READ→
Respondent No. 1 (wife) filed an application under Section 12 of the Domestic Violence (DV) Act in 2014, alleging cruelty and dowry demands.
2 MIN READ→
On December 8, 2017, a live electric wire maintained by the respondent electricity department snapped and fell onto a hut, igniting a fire
2 MIN READ→
The Petitioner was awarded an Engineering, Procurement, and Construction (EPC) contract on 14.12.2022 for the "Traffic improvement and beautification work at OTS Crossing, Jaipur" for Rs. 184.30 Crores.
3 MIN READ→
The petitioners’ lands were acquired for the Bharatmala Project Package 3.
2 MIN READ→
The petitioner, a 31-year-old student running a private study center, alleged continuous police harassment due to his residential proximity to a notorious absconding gangster, Virendra Charan
2 MIN READ→