Sitaram Vs State Of Rajasthan
.... learned trial court allowed the said application. 3. In the aforesaid backdrop, I have heard learned counsel for the respective parties and have gone through the case file. 4. Leaned counsel for the petitioner inter alia argues that the learned trial court witho ...
Rajasthan High Court (Jodhpur Bench)
Munshi Ram Vs State Of Rajasthan
.... are not far to seek, inasmuch as, the elaborate discussion contained in the impugned order itself is self explanatory and needs no further elaboration. Qua the maintainability also the revision court has taken a correct view by giving cogent reasons thereof. On merits as well, learned Additiona ...
Rajasthan High Court (Jodhpur Bench)
M/S Ak Jilshan Cont Vs State Of Rajasthan
.... the order of suspension of certificate of registration. 7. The power to suspend registration is statutory in nature and is, therefore, required to be exercised in the manner provided under the law and no other manner. Where the statutory provision incorporates the principles of ...
Rajasthan High Court (Jaipur Bench)
Mahendra Singh Vs State Of Rajasthan
.... tioner filed an application under Section 91 CrPC before the Trial Court to obtain a copy of the complete inquest report, but the learned trial court rejected both application on 11.07.2024. Hence, this petition. 3. In the aforesaid backdrop, I have heard learned counsel for the ...
Rajasthan High Court (Jodhpur Bench)
Teja Ram Vs State And Anr
.... iour. This perspective emphasizes the potential of offenders to reform and reintegrate into society as law-abiding citizens. 9.1. Probation is one of the mechanisms used to achieve this reformation objective. In certain cases, certain offenders may be asked to remain under community supervis ...
Rajasthan High Court (Jodhpur Bench)
Chhotulal S/O Motilal Vs Ghasi S/O Rama
.... ively. Hence, the present petition. 3. Learned Senior Counsel for the petitioners submits that Section 42 of the Act was not applicable as the land was allotted to ancestors of petitioners by the State Government and it was not case of sale or gift by SC/ST. 4. N ...
Rajasthan High Court (Jaipur Bench)
Sumta Vs State Of Rajasthan
.... e filing the charge-sheet as long as he is convinced that there is criminal culpability attributable to the accused. Therefore, he submits that no interference is warranted by this Court and that the petition should be dismissed. 5. Given the nature of the allegations and the of ...
Rajasthan High Court (Jodhpur Bench)
Gulzari Lal S/O Late Shri Banwari Lal Vs State Of Rajasthan
.... the authority whether or not to re-employ. Re-employment of a person is in the absolute discretion of the employer, taking into consideration the nature of the exigencies of service, availability of experienced hands, need of the institution, work load and other relevant circum ...
Rajasthan High Court (Jaipur Bench)
M/S Power Grid Corporation Of India Ltd. Vs State Of Rajasthan
.... f persons mentioned in section 24 of the CGST Act. Under Clause (iii) of section 24, person liable to pay tax under reverse charge has to get registration. 12. The petitioner, if not exempted by the notification is liable to pay tax on reverse charge basis. In other words, the l ...
Rajasthan High Court (Jaipur Bench)
Salendra Singh @ Chhinda Vs State Of Rajasthan
.... I.R. was promptly lodged soon after the incident. The victim became prey of gang-rape because petitioner had called her to a secluded place. The victim did not go with petitioner voluntarily, so that she could be gang-raped. Nor could she have imagined that she could be gang-raped by several peo ...
Rajasthan High Court (Jodhpur Bench)
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