Harmeet Singh Dhillon And Others Vs Dr. Randeep Dhillon And Others
.... ply with the provisions of rule 9: Provided that the time fixed by the Court for the correction of the valuation or supplying of the requisite stamp-paper shall not be extended unless the Court, for reasons to be recorded, is satisfied that the plaintiff was prevented by any cause of an exc ...
Rajasthan High Court
Master Aditya Vikram Kansagra & Anr. Vs Perry Kansagara
.... t, 1984 provides for setting up of Family Courts by the State Governments. Section 8 stipulates that where a Family Court has been established for any area the exclusive jurisdiction exercisable by any district court or any subordinate civil court and magistrate to try any suit or proceedings re ...
Delhi High Court
Ghasi Ram Vs Ramsukh And Others
.... the parties, the Court fee of Rs.102160/- as paid along with this appeal be refunded to the appellant in terms of law. An application has also been preferred under Section 61 of the Rajasthan Court Fees and Suits Valuations Act, 1961 with a prayer for refund of the Court fees as filed by t ...
Rajasthan High Court
Kedar Agarwal And Ors Vs Rajkumar Agarwal And Ors
.... ating to `A' and `B' - two brothers. `A' executes a sale deed in favour of `C'. Subsequently `A' wants to avoid the sale. `A' has to sue for cancellation of the deed. On the other hand, if `B', who is not the executant of the deed, wants to avoid it, he has to sue for a declaration that the deed ...
Rajasthan High Court, Jaipur Bench
Rajendra Kumar Vs Ashok Kumar And Ors
.... it is essential based on ignorance of provisions of Section 19 of the Specific Relief Act, 1963 ('the Act of 1963'), which inter-alia provides as under :- "19. Relief against parties and persons claiming under them by subsequent title.- Except as otherwise provided by this Chapter, spe ...
Rajasthan High Court
Kanhaiya Vs Gangaram And Ors
.... rt in case of Hans Raj & Ors. versus Prakash Chand & Ors. reported in 2001 (1) CLJ (H.P.) 10 to buttress his submissions. Heard learned counsel for the petitioner and perused the record. Section 25 of the Act of 1961 reads as under:- "Sec.25. Adoption suits.- In a suit for ...
Rajasthan High Court, Jaipur Bench
Danopharm Chemicals Pvt. Ltd. And Ors Vs Mithila Drugs Pvt. Ltd., Having Its Registered Office At F-70, Mewar Industrial Area, Udaipur
.... s placed on the judgment in Iqbal Krishan vs. Krishan: (1997) 68 DLT 318. It was prayed that the petition deserves dismissal. Learned counsel for the petitioners in rejoinder made submissions that the application filed before CLB seeking disposal of the petition in view of the settlemen ...
Rajasthan High Court
Balwinder Singh Vs Sinderpal Kaur And another
.... tion 7 (f) of the Family Courts Act. Once the said proceedings for maintenance has been filed in terms of Rule 7 of the Rules, it would be a petition as it is provided therein that a petition has to be filed in respect of all types of causes for the purpose of seeking the relief as envisaged und ...
High Court Of Punjab And Haryana At Chandigarh
Hasti Cement Pvt. Ltd. & Anr Vs Sandeep Charan & Ors
.... - particularly in Paragraphs 5, 23C and 35 of the said Schedule. Therefore, in my considered opinion, the suit is barred by section 207 of the Rajasthan Tenancy Act, 1955 read with Schedule III thereof and is liable to be rejected under Order 7 Rule 11 CPC. 11. The learned court below misdi ...
Rajasthan High Court (Jodhpur Bench)
Jagjit Singh S/o Shri Prittam Singh Vs Sukhdev Singh S/o Shri Bitta Singh
.... refunded. 3. It is to be noticed that a specific provision in this regard has already been incorporated for the refund of the Court fee by inserting a new Section 65B in the Rajasthan Court Fees and Suits Valuation Act, 1961 which reads as under:- "65-B. Refund of Fee.- Where the Court ref ...
RAJASTHAN HIGH COURT
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