Gaurav Sharma S/O. Shri Ramesh Chandra Sharma Vs University Of Rajasthan
.... s to settle personal scores. 5. The Hon’ble Apex Court in the case of Gurpal Singh Vs. State of Punjab reported in (2005) 5 SCC 136 has held that that the Court must not allow its process to be abused for oblique considerations by masked phantoms, who monitor at times from be ...
Rajasthan High Court (Jaipur Bench)
The Rajasthan Medical Services Corporation Ltd. Vs M/S Bal Pharma Ltd.
.... rty to make alternative purchase from other bidders or from the open market, at the risk and cost of the supplier. The appellants exercised the right under clause 13 (9). 9. It would be relevant to reproduce contents of E-mail sent by the respondent:- “As per condition give ...
Rajasthan High Court (Jaipur Bench)
M/S Bal Pharma Limited Vs Rajasthan Chikitsa Sewa Nigam
.... at liberty to make alternative purchase from other bidders or from the open market, at the risk and cost of the supplier. The appellants exercised the right under clause 13 (9). 9. It would be relevant to reproduce contents of E-mail sent by the respondent:- “As per condit ...
Rajasthan High Court (Jaipur Bench)
Hussain Mohammad Son Of Shri Pyar Mohammad Vs State Of Rajasthan
.... bsp; ...
Rajasthan High Court (Jaipur Bench)
Amit Vs Shri Ganesh Raj Bansa
.... e accompanied by as many copies thereof as there are respondents mentioned in the petition and every such copy shall be attested by the petitioner under his own signature to be a true copy of the petition. 83. Contents of petition .—(1) An election petition— (a) shall contain a concis ...
Rajasthan High Court (Jodhpur Bench)
Indra Vs Jagdish Chandra
.... he date of the application submission, 02.07.2019. The request for the remaining compensation amount by the petitioners is rejected. The applicant has not submitted a certified copy of their savings account from the bank officer, a copy of the PAN card, and a copy of the Aadhaar card, which must ...
Rajasthan High Court (Jodhpur Bench)
Kapil Ram @ Kapil Ram Singhani Vs State Of Rajasthan
.... to commit suicide, conviction in terms of Section 306 IPC is not sustainable. 16. In order to bring a case within the purview of Section 306 of IPC there must be a case of suicide and in the commission of the said offence, the person who is said to have abetted the commission of ...
Rajasthan High Court (Jodhpur Bench)
Purshottam Sindhi Vs State
.... uelty or harassment concerned and the death in question. There must be existence of a proximate and live link.” 9. The testimony of PW2- Ramesh is to the effect that the mother-in-law of the deceased was shouting and on her asking, he went to the roof of their house where he saw ...
Rajasthan High Court (Jaipur Bench)
Mithu Singh Vs State Of Rajasthan
.... to do, or must be related in some manner, with the discharge of official duty. No question of sanction can arise under Section 197, unless the act complained of is an offence; the only point for determination is whether it was committed in the discharge of official duty. There must be a reasonab ...
Rajasthan High Court (Jodhpur Bench)
State Vs Naina Ram
.... rest of the accused, on 27.10.1996 itself, as per Exh.P-1. The above-mentioned fact is further clarified upon perusal of the memo prepared on 27.10.1996, as well as the report lodged on the same date, which PW-2 Amar Singh was not in a position to deny during his examination-in-chief and cross-e ...
Rajasthan High Court (Jodhpur Bench)
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