Kishori Vs Board of Revenue and Others
.... as they are relevant to this case, they are as follows: 14. The State shall not deny to any person equality before the law or the equal protection of the laws within the territory of India.'' Article 19(1)(f) says : ''All citizens shall have the right : * * * * * (f) to acquire, hold and ...
Rajasthan High Court (Jaipur Bench)
Seth Bhanwarlal Vs State
.... total sums; and the local officers had no power what ever over them, and finally disappeared before them. No one in fact knew (or cared) what was actually wrung out of the villages, so long as the contract sum was paid into the treasury." Again at page 259 :- Under such a system, oppression of ...
Rajasthan High Court (Jaipur Bench)
Phoolchand Vs Motilal
.... re specified in the second schedule shall be heard and determined by a Revenue Court and no Court other than a Revenue Court, shall take cognisance of any such suit or application based on a cause of action in respect of which relief could be obtained by means of any such suit or application, A suit ...
Rajasthan High Court (Jaipur Bench)
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