HCMONTHLY CASE LAW ARCHIVE
Read 58 LawLens analyses of Rajasthan High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The appellants (plaintiffs) filed a civil suit seeking specific performance of a contract, cancellation of a sale deed, and a perpetual injunction.
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The petitioner (plaintiff) filed a civil suit in 2022 for partition and permanent injunction regarding properties belonging to her late father, Harbhajan Singh Chhadda
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The respondent/plaintiff filed a civil suit in 2022 for partition and permanent injunction regarding property House No. J-113, Jaipur, belonging to her late father, Harbhajan Singh Chaddha.
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The plaintiff-appellant filed a suit in 1999 for recovery of rent and possession of a shop, alleging a landlord-tenant relationship based on an 11-month oral tenancy from 01.05.1988
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The Appellants (Jhutharam & Ors.) purchased land in Khasra No. 194, Village Beed Khatipura, in 1975.
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The dispute arises from a contract awarded in 2009 to HCL for the Restructured Accelerated Power Development and Reforms Programme (RAPDRP), valued at approximately ₹528.20 crores.
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The petitioner-firms (owned by members of the Tulsani family) are engaged in manufacturing sugar candy products in Bikaner
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The petitioners, including several women, were arrayed as accused following a public protest in village Basanpeer Juni, Jaisalmer, and booked under Sections 170 and 126 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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The petitioner, a domestic company, filed its income tax return (ITR-6) for Assessment Year (AY) 2020–21 on 09.01.2021.
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The High Court observed that numerous criminal investigations in Rajasthan remained pending for excessively long periods because Investigating Officers (IOs) were simultaneously burdened with maintaining law and order
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The plaintiff (respondent), a dealer for M/s Schneider Electric India Pvt. Ltd., received a purchase order from the defendant (appellant) in March 2008. After delivery issues and a subsequent fresh purchase order in A...
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The petitioner, claiming to be a shebait of Jamwai Mata Temple, challenged an order dated 30.04.2010 passed by the Assistant Commissioner, Devasthan.
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The respondents (Medical Officers/Specialists) were appointed under the Rajasthan Medical and Health Service Rules, 1963.
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The Petitioner No. 1, a registered medical education trust, was allotted 64,890 sq. meters of land in Jaipur at a concessional rate by the Jaipur Development Authority (JDA) for a hospital project vide letter dated 22...
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The petitioner sought to quash criminal proceedings and FIR No. 30/2019 (Sections 498A and 304B IPC) regarding the unnatural death of the deceased, Rihana.
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The Appellant (a joint venture) entered into a Coal Mining and Delivery Agreement (CMDA) in 2008 with the Respondent (a Rajasthan Government undertaking) for coal block development and supply
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The Petitioner, a Hindu Undivided Family (HUF), filed its return for A.Y. 2022-23 declaring an income of Rs. 8,24,770/-
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The petitioners, former officials of the Marwar Muslim Educational and Welfare Society, were accused of cheating and forgery (FIR No. 84/2022) related to the fabrication of meeting minutes and constitutional amendments
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The petitioners, former office-bearers of a welfare society, were accused in FIR No. 84/2022 of cheating and manipulating the society’s constitution to conceal financial irregularities
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The petitioner was apprehended on 06.03.2023 during a police naka-bandi where 10.300 kg of illicit opium was recovered from a bag he was carrying
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The respondent, a Gram Sevak-cum-Secretary, was accused of demanding and accepting illegal gratification for releasing the second installment of a dwelling unit allotment under the Indira Awaas Yojana
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The Respondents (Ayurved Chikitsaks) were initially engaged by the State of Rajasthan on a "contractual basis" following advertisements in 2001 and 2003
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The Respondents were engaged as casual laborers in the Customs Department, Jodhpur, around 1992.
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The petitioner, a Principal at Kendriya Vidyalaya (KV), challenged a major penalty order dated 01.05.2009, which demoted her to Vice Principal and debarred her from promotion until retirement.
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The assessee (Hindustan Zinc Ltd.) filed a declaration for A.Y. 1993-94 under the Kar Vivad Samadhan Scheme, 1998 (KVSS) to settle outstanding interest demands of approximately Rs. 20.30 crores
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The assessee filed declarations under the Kar Vivad Samadhan Scheme, 1998 (KVSS) for Assessment Years (A.Y.) 1993-94 and 1995-96.
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The State of Rajasthan appealed 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 th...
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The State of Rajasthan appealed against the judgment dated 14.02.1997 passed by the Additional District and Sessions Judge, Nimbahera, which acquitted the respondent of charges under Section 8/18 of the NDPS Act.
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The petitioner, a 91-year-old resident of Jaipur, filed a Public Interest Litigation (PIL) challenging the constitutional validity of the Rajasthan Legislative Assembly (Officers and Members Salary, Emoluments and Pen...
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The petitioner filed a Public Interest Litigation (PIL) seeking a writ of mandamus to direct the respondent authorities to remove a gravel road and crematorium structures constructed on land bearing Khasra No. 717/444...
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The petitioner (complainant) filed an application under Section 483(3) of the BNSS, 2023, seeking to cancel the bail granted to Respondent No. 2 (Sukhdev Ram) on July 7, 2025.
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The appellant, a Patwari in the Colonisation Department, was convicted by the Special Judge, Prevention of Corruption Act Cases, Bikaner, for allegedly demanding and accepting a bribe of ₹3,500 from the complainant (P...
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The petitioner sought to quash proceedings related to FIR No. 590/2004 (Police Station Nimbahera) registered under Section 379 of the IPC
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The Appellant, Magha Ram, was married to the deceased, Gayatri. On March 5, 2016, Gayatri's father (PW-2) filed a report alleging that Gayatri had been murdered for dowry by the Appellant, his mother, and brother.
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The dispute arose from a 2008 work order for the construction of a Guest House for Academic Staff
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The Petitioner, a hospitality company, purchased land at Village Chimanpura, Jaipur, between 1995 and 1998, which was converted for industrial/tourism use
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The appellants challenged an order passed by the Board of Revenue dated 15.12.2022. The Board of Revenue had set aside a decision of the Revenue Appellate Authority (RAA) and remanded the case back to the RAA for a fr...
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The petitioner filed an RTI application on 25.02.2020 seeking details of a third-party public servant (Dr. Ram Narayan Sharma), specifically his dates of joining (1998) and superannuation, along with relevant note-sheets
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Thaneshwar Prasad, an employee of the Geological Survey of India (GSI), went missing on 30.09.2001
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The Appellants (daughters of Late Jaluram) filed a revenue suit in 2009 for declaration, partition, and injunction, claiming a 2/3 share in ancestral property based on the 2005 amendment to the Hindu Succession Act.
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The petitioners filed a suit for specific performance based on an agreement to sell dated 12.03.2003
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The plaintiff-respondent No. 1 filed an eviction suit in 1979 against Narayan Singh. After Narayan Singh's death, his wife and four sons (respondents 2-5) were impleaded. The Trial Court decreed the suit on 21.03.2001.
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The appellant company filed its return for A.Y. 2007-08 declaring an income of ₹2,31,210
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The appellant, Rajasthan Chess Association, is a State-level sports body registered under the Rajasthan Sports (Registration, Recognition and Regulation of Association) Act, 2005
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Land in Village Chainpura was acquired by the State for the expansion of Jaipur Airport via notifications issued in 1969 and 1973 under the Rajasthan Land Acquisition Act, 1953
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The plaintiff-appellant filed a suit for specific performance based on two notarized agreements to sell dated 26.07.2021 and 29.09.2021 regarding agricultural land in Beawar
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The petitioner was arrested on August 13, 2025, for allegedly orchestrating a syndicate involved in large-scale GST evasion amounting to approximately ₹48.41 Crores.
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The petitioner, a registered dealer under the Rajasthan GST Act, 2017, challenged the sealing of four business premises and the provisional attachment of bank accounts via DRC-22 dated 12.03.2026.
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The Rajasthan Public Service Commission (RPSC) issued an advertisement on 03.02.2021 for 859 posts of Sub-Inspector and Platoon Commander.
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The applicant sought anticipatory bail regarding FIR No. 12/2024 involving charges of organized cyber-crime, specifically a "digital arrest" fraud.
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The petitioners’ seed godowns were seized on 25.10.2012 under the Essential Commodities Act, 1955. Following an auction order, the "Drumikaran" process was conducted on 08.01.2013
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The petitioners filed a batch of criminal miscellaneous petitions seeking to quash FIR No. 0314/2025 registered at Police Station Goverdhan Vilas, Udaipur, for offences under Sections 316(4) (Criminal breach of trust...
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The petitioner sought to quash criminal proceedings arising from FIR No. 139/2016 for offences under Sections 420, 406, and 120B of the IPC
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The appellant-complainant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that the respondent-accused failed to repay a debt of Rs. 5,00,000/- and that a cheque for Rs. 3,00,000/-...
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The State of Rajasthan introduced the Solar Policy, 2019, which promised a seven-year exemption from electricity duty from the date of commissioning for captive solar power plants
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The Appellants filed miscellaneous appeals challenging various orders passed by Family Courts under Section 24 of the Hindu Marriage Act, 1955 (interim maintenance).
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The bunch of appeals were filed assailing various orders passed by Family Courts under Section 24 of the Hindu Marriage Act, 1955.
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The parties were married on 23.04.1994 and have two adult sons.
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