HCMONTHLY CASE LAW ARCHIVE
Read 25 LawLens analyses of Rajasthan High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The petitioner challenged the Sessions Judge, Jaisalmer’s order framing charges under Sections 137(2), 74 and 78(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS), Sections 7/8 and 11/12 of the POCSO Act, 2012, and Sectio...
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The respondent-plaintiff sued for specific performance of an agreement dated 17 April 2019 concerning the supply of mineral stone, and for a permanent injunction.
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The petitioner was facing trial for offences including Section 376-D of the Indian Penal Code, 1860, and Sections 5(G)/6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).
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The appellant, a police constable, was convicted under Section 409 IPC on 15 May 2017 and sentenced to five years’ rigorous imprisonment.
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An FIR alleging offences under Sections 318(4), 338, 336(3), 316(2) and 61(2) of the Bharatiya Nyaya Sanhita, 2023, was registered against the petitioners.
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The petitioner filed a partition suit and an application for temporary injunction under Order XXXIX Rules 1 and 2 CPC.
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On 15 February 2023, the Central Narcotics Bureau searched premises in Chittorgarh allegedly connected with Rameshwar and Kalu and recovered narcotic substances.
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The petitioner, an LIC clerk, was suspended on 24 August 2009 solely because he was facing a criminal trial; LIC initiated no departmental inquiry. After a full trial, he was acquitted, and his suspension was revoked.
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The complainant alleged that the petitioners were attempting to convert local residents to Christianity by denigrating Hindu deities and using supernatural activities to allure them.
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Khudabaksh, then about 10 years old, was injured when a Bolero Camper overturned while he was travelling in it.
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The State had transferred seven leases covering approximately 271.40 acres of government land to M/s. Arfat Petrochemicals Private Limited (APPL) in 2007, following the AAIFR rehabilitation scheme for J.K. Synthetics...
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The petitioner, a minor born during his parents’ marriage, was placed in his mother’s exclusive custody when their marriage was dissolved by mutual consent in 2017.
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The complainant, Navin Choudhary, lodged FIR No. 404/2025 at Police Station Murlipura, Jaipur, alleging offences under Sections 318(4), 316(2), 338, 336(3), 340(2) and 61(2)(a) of the Bharatiya Nyaya Sanhita, 2023 (“B...
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The petitioner-accused faced prosecution for offences under Sections 147, 148, 149, 323, 341, 336, 365, 308 and 506 IPC.
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An incident allegedly occurred on 20 September 2022, during which Vijay Singh was assaulted and sustained injuries. He died on 28 September 2022. The complainant lodged an FIR alleging offences by Liyakat Ali, Mohd. V...
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The appellant, a permanent resident of Rajasthan belonging to the General Category and qualifying as a widow, applied for the post of Class-IV Employee pursuant to the advertisement dated 12.12.2024.
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Jakhar Travels instituted proceedings under Section 18 of the Rajasthan Rent Control Act, 2001, seeking protection against interference with its alleged possession of the premises and apprehended forcible dispossessio...
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Respondent No. 1 instituted a suit for specific performance concerning agricultural land against the appellants and the State/Registrar.
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The respondent, an employee/beneficiary of the appellants, suffered a serious cardiac ailment and was treated at Mathura Das Mathur Hospital, Jodhpur, a Government hospital.
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The appellant, widow of a police constable appointed in 1979, challenged the termination of her husband’s service.
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The petitioners, Ramesh Chandra and Bheem Raj Ranka, challenged the order dated 05.08.2025 passed by the Special Judge, Prevention of Corruption Act Cases, Rajsamand, directing framing of charges against them and othe...
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An advertisement dated 16.12.2022 invited applications for Primary School Teacher (General/Special Education), Level-1. Rajendra Singh cleared the written examination, was provisionally and finally selected, and was c...
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The respondents were initially engaged as Lower Division Clerks on consolidated remuneration of ₹12,000 per month.
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The parties were married on 23.10.2015.
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The appellant-plaintiff, Goma Devi, executed a registered sale deed dated 16 April 2009 in favour of the respondents in respect of the disputed agricultural land for a stated consideration of ₹24,00,000.
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