High Courts24 Jul 2015Dismissed

Saraswati Vs Narayan

Rajasthan High Court · (2015) 4 WLN 505

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 18Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 3
High Courts24 Jul 2015Allowed

Anup K. Paul Vs State of Rajasthan and Others

Rajasthan High Court · (2016) CriLJ 509 : (2015) 4 RLW 2962

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 482Evidence Act, 1872 - Section 114-A, 3, 90Penal Code, 1860 (IPC) - Section 313, 361, 375, 376, 376(2)(n)
High Courts24 Jul 2015Dismissed

Sarswati Vs Narayan

Rajasthan High Court · (2015) 07 RAJ CK 0142

Civil Procedure Code, 1908 (CPC) - Order 18 Rule 18Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 1, 3
High Courts23 Jul 2015

Shantilal Vs Ashok Kumar

Rajasthan High Court · (2015) 07 RAJ CK 0141

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 43 Rule 1, Order 6 Rule 17, 151
High Courts22 Jul 2015Dismissed

Pokarram Vs Anand Rop and Others

Rajasthan High Court · (2015) 07 RAJ CK 0158

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99, 100, 151Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
High Courts22 Jul 2015Dismissed

Saroj Devi Natani Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 07 RAJ CK 0130

Land Acquisition Act, 1894 - Section 17, 18, 4, 5A, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(1)(b), 24(2)