Zakir Mohammed Vs State Of Rajasthan
.... ided he executes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for their appearance in this court on 28.03.2024 and whenever ordered to do so till the disposal of the appeal on the conditions indicated below:- ...
Rajasthan High Court
Manager, Happy Hours School Vs Sugan Lal And Others
.... d with the relief granted by the order under consideration and thus, the order dated 18.10.2023 be recalled. 3. Heard learned counsel for the applicant. 4. On perusal of the order dated 18.10.2023, it is apparent that a detailed order was passed after hearing both the parties and cons ...
Rajasthan High Court
Dr. Anuradha Srivastava Vs State Of Rajasthan And Others
.... ly chores on her own. Notwithstanding, she has been put to extreme hardship vide impugned order dated 21.02.2024 (Annex.5) whereby she has been transferred from Jodhpur to Pali, which requires daily commute of two hours one way. 2. Learned counsel for the petitioner argues that given her cu ...
Rajasthan High Court
Durga Singh Vs State Of Rajasthan And Others
.... look into a complaint received against him. He submits that the petitioner report was given ex parte. Neither was granted any opportunity of hearing nor asked to join the inquiry proceedings nor otherwise was he served any notice to defend himself after the inquiry committee furnished its repor ...
Rajasthan High Court
Mange Ram Vs State Of Rajasthan And Others
.... red from Sangaria, District Hanumgarh to Barmer, which is 600 K.m. away. His entire family has been forced to harsh consequences, who will have to necessarily shift with the petitioner. 3. Learned counsel also points out that petitioner’s wife is unable to shift with him due to the educatio ...
Rajasthan High Court
Dipan Barman Vs State Of Assam
.... e of occurrence was sought from the President/Secretary on some given dates, but the said Society could not provide the CCTV footage as they were not equipped to keep the record for such a long duration. The CDR records cannot be said to be evidence relating to the offence alleged against the pr ...
Gauhati High Court
Sabura Khatun Vs Union Of India And 12 Ors
.... or the petitioner however submits that the cases of Ohab Ali (supra) and Rukia Begum (supra) are per incuriam the decision laid down by a Full Bench of this Court in the case of Muslim Mondal Vs. State of Assam reported in 2013(1) GLT 809. He also relies upon a decision of the Hon’ble Supreme Co ...
Gauhati High Court
Kulsum Khatun @ Kursun Khatoon @ Umme Kulsum Nessa Vs Union Of India And 5 Ors
.... person.” 10. In this connection, the observation of the Hon’ble Supreme Court in the case of Fateh Mohd. Vs. Delhi Administration [AIR 1963 SC 1035] which followed the principles laid down by the Constitutional Bench in the case of Ghaus Mohammad Vs. Union of India [AIR 1961 SC 1526] in th ...
Gauhati High Court
Baharul Islam Vs Union Of India And 6 Ors
.... the materials on record, we are reminded that a Writ Court in exercise of jurisdiction under Article 226 of the Constitution of India would confine its powers to examine the decision making process only. Further, the present case pertains to a proceeding of a Tribunal which has given its findin ...
Gauhati High Court
A.S. Gupta Vs Badrinath Dewedi S/O. Late S. Ram Kishore Shastri & Others
.... ections are not complied. However in the ends of justice another two weeks time granted to comply with the office objections and also made it clear that if office objections are not complied within two weeks, the appeal will be dismissed for non-prosecution. Inspite of it, the counsel for appell ...
Karnataka High Court At Bengaluru
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