HCMONTHLY CASE LAW ARCHIVE
Read 54 LawLens analyses of Rajasthan High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioner was engaged as a Consultant (AEE) on a consolidated remuneration of ₹40,000 per month for one year, from 4 August 2022 to 3 August 2023.
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The applicants, Shrawan Nath and Mangunath, sought suspension of their sentences pending appeals from a judgment dated 25 March 2026.
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The complainant alleged that Hemant and his uncle assaulted her, outraged her modesty and attempted to rape her.
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The petitioner applied under the 1998 advertisement for Teacher Grade-III and claimed to have scored 71.56%.
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Hindustan Zinc Limited’s mining unit manufactured lead and zinc concentrate, much of which was captively consumed by the company’s smelting units.
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Respondents sought recovery under Section 125(3) Cr.P.C. of ₹2,20,000 in interim-maintenance arrears.
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The petitioners in four writ petitions challenged transfer orders issued by their respective departments, raising various grounds
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The petitioners challenged land acquisition for the Nathdwara–Nathdwara Town railway line.
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The applicants were convicted by the Additional Sessions Judge, Jayal, for offences under Sections 304 Part II and 323 read with Section 34 IPC and sentenced to five years’ rigorous imprisonment with a fine of Rs. 10,...
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The petitioner, a Rajasthan Police Constable, was charged under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, with remaining absent from assigned sentry duty without sanctio...
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On 6 October 1996, Gopaldas was allegedly assaulted by Mangilal with a lathi and by kicks and fists. Gopaldas sustained multiple injuries, including fractures.
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The State appealed the Chief Judicial Magistrate, Sirohi’s judgment dated 18 August 1999 acquitting Mahendra Singh of offences under Sections 419 and 420 IPC, and Ummed Singh of offences under Sections 419, 420 and 12...
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During an investigation in 1980, police recovered from Basant Kumar’s residence an arrear bill relating to a teacher at the school where he was Headmaster.
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Respondent No. 2 alleged that, following a dispute concerning the removal of unclaimed cattle, the petitioner assaulted him and his wife.
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Respondent Surendra Dhariwal alleged that police personnel, including petitioners Ranidan Singh and Jagdish Kumar, seized cash and electronic articles from his Delhi shop while arresting him in a separate criminal cas...
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The assessee established a small enterprise at Sri Ganganagar in 2009 and another at Alwar in 2012. Each unit’s investment in plant and machinery was below ₹5 crore, the applicable threshold for small-enterprise statu...
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The petitioner’s father, a Post Deliveryman with the Rajasthan State Road Transport Corporation, died in harness on 20 May 2010.
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The petitioner, a Deputy Manager (Plant), challenged his suspension dated 15.06.2026.
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The petitioner, a Rajasthan Police employee who served as Manager of the Police Cooperative Upabhoka Bhandar, was charged with twelve financial irregularities allegedly committed between 1994 and 1998.
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The petitioners were included in the reserve/waiting list prepared in a recruitment for System Assistant posts under Advertisement dated 18 December 2023.
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The petitioners filed a public-interest writ petition under Article 226 challenging the District Collector’s order dated 29 June 2026, which allotted 2.42 hectares of land recorded as pasture land for construction of...
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Mohan Lal was convicted by the Additional Sessions Judge, Suratgarh, of offences under Sections 302 and 450 IPC and sentenced to life imprisonment for murder, with a concurrent ten-year sentence for house-trespass.
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The complainant filed a private complaint alleging that ten accused had defamed him through pamphlets, a demonstration and a news article published in Rajasthan Patrika.
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The petitioners were candidates in the 2025 recruitment for Sub-Inspector/Platoon Commander.
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The appellant, defendant No. 7, defended a suit seeking to invalidate two sale deeds concerning agricultural land, asserting that she was a bona fide purchaser under a registered sale deed and was in possession.
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The applicant sought bail under Section 483 of the BNSS after the Special Judge, NDPS Cases, Phalodi, rejected his application.
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The complainant alleged that Sushil Kumar had produced a false medical certificate in a pending civil suit to obtain the reopening of his evidence.
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Hindustan Zinc imported steam coal for use in captive thermal power plants and paid additional duty of customs (CVD) at concessional rates under Serial Nos. 122A/123 of Customs Notification No. 12/2012-Cus.
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The appellants challenged their conviction by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Pali, for offences under Sections 341/34, 323/34, 325/34 and 427/34 IPC.
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Ganga Ram sought recall of the order dated 19 March 2026, which had disposed of his petition to quash an FIR under Sections 13(1)(B) read with 13(2) of the Prevention of Corruption Act, 1988, as withdrawn, with libert...
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The petitioner’s GST registration was cancelled by an order dated 26 March 2025, with effect from 6 November 2024, for non-filing of returns.
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For Assessment Year 2007–08, Hindustan Zinc Ltd. claimed additional depreciation under Section 32(1)(iia) of the Income Tax Act, 1961, on new plant and machinery installed at its captive power plant and wind power plant.
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The petitioner had been a tenant in the premises since 1 September 2004.
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Appellant No. 5, convicted under Sections 147, 148, 323/149, 460/149 and 302/149 IPC and sentenced to life imprisonment by judgment dated 23 May 2023, sought permission to renew his passport, which had expired on 29 M...
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The appellant operated an Indian Oil Corporation retail outlet on NH-14 at village Aakdara. BPCL selected respondent No. 7 for a retail outlet in the same village; respondent No. 7 received a Letter of Intent and a pr...
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The petitioner challenged the constitutional validity of Section 24(iii) of the Rajasthan Municipalities Act, 2009, which disqualifies a person from contesting a municipal election where a competent court has taken co...
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The petitioner’s father, an employee of Ajmer Vidyut Vitran Nigam Ltd. (AVVNL), died in service.
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The petitioners challenged the State’s notification dated 16 March 2023, issued under the proviso to Article 309 of the Constitution, amending various service rules.
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The petitioners challenged the Sub-Divisional Officer’s order dated 24 September 2026 reserving the office of Sarpanch, Gram Panchayat Manchi, for OBC (Woman).
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The appeals challenged a Single Judge’s order rejecting the Union of India’s preliminary objection that the Rajasthan High Court lacked territorial jurisdiction over writ petitions concerning recruitment to central ar...
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H.K. Meena, a Rajasthan Commercial Taxes Department officer, first sought voluntary retirement under Rule 50 of the Rajasthan Civil Services (Pension) Rules, 1996, with effect from 31 July 2014.
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The appeals arose from the NIA investigation into the June 2022 murder of Kanhaiya Lal in Udaipur.
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The respondents participated in a pan-India recruitment process for Constable Driver posts advertised on 28 July 2020.
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The respondent was selected for the post of Compounder/Nurse Junior Grade, but his selection was cancelled after the State’s examination reportedly found disability in both legs.
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Respondent No. 4 was living in a dwelling house that had been sold to the appellant. A civil suit concerning the sale was pending, and the trial court had ordered the parties to maintain status quo. During the suit, r...
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Lal Singh, serving a sentence under a 1997 judgment, sought seven days’ parole under the Rajasthan Prisoners Release on Parole Rules, 1958.
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Govind, a Junior Assistant appointed on probation for two years, was transferred from the District Collector’s office, Balotra, to the Sub-divisional Officer’s office, Shergarh, by order dated 10 July 2026.
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The appeals challenged a Single Judge’s order concerning the election for Chairman of the Municipal Board, Khatushyamji.
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The Rajasthan Petroleum Dealers Association filed a public interest writ petition under Article 226 challenging NOCs granted for petroleum retail outlets.
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FIR No. 420/2024 was registered following an allegation that two armed persons fired approximately 35 rounds at Hotel Highway King and demanded Rs. 5 crore as extortion money, threatening to kill if payment was not made.
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The election for Chairman of the Municipal Board, Khatushyamji, was scheduled for 21 September 2026, between 10:00 a.m. and 2:00 p.m.
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M/s Lahoty Buildcon Ltd. filed a composite application under Section 9 of the Arbitration and Conciliation Act, 1996, seeking interim measures based on two agreements dated 9 November 2024 and 20 June 2025, each conta...
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The petitioner sought recall of the order dated 4 August 2026, which had disposed of his earlier recall/restoration application for non-prosecution.
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The appellant was tried for multiple offences under the Indian Penal Code and the Arms Act. The trial court acquitted him of all charges except the offence under Section 3/25 of the Arms Act, for which it convicted an...
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