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Rajasthan High Court judgments, 2015

2,074 judgments · page 43 of 104

High Courts18 May 2015Allowed

Ram Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 05 RAJ CK 0027

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2), 437APenal Code, 1860 (IPC) - Section 201, 302, 34, 382, 460Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
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High Courts18 May 2015Disposed off

Shriram Vs State of Rajasthan

Rajasthan High Court · (2015) 05 RAJ CK 0026

Penal Code, 1860 (IPC) - Section 302, 304-IIScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5), 3(2)(v)
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High Courts15 May 2015Allowed

State of Rajasthan and Others Vs Ghanchi Mahasabha

Rajasthan High Court · (2016) 1 WLN 9

Constitution of India, 1950 - Article 14, 39Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 - Section 10, 10(1) (a), 12, 14, 2(b)Rajasthan Tenancy Act, 1955 - Section 16, 5, 5(18), 5(3), 5(37)
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High Courts15 May 2015Partly Allowed

Meena Kumari Gurjar Vs Union of India and Others

Rajasthan High Court · (2015) 3 RLW 2371

Jai Narain Vyas University Jodhpur Act, 1962 - Section 23(j)National Commission for Backward Classes Act, 1993 - Section 11, 9(2)University Grants Commission Act, 1956 - Section 26
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High Courts15 May 2015Allowed

Jabir Hussain Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 1 WLN 468

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 41 Rule 1, Order 41 Rule 2Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 35
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High Courts15 May 2015Allowed

Monika Vs Chandra Prakash

Rajasthan High Court · AIR 2015 Raj 129 : (2015) 4 CDR 2165 : (2015) 3 DMC 594 : (2015) 3 WLN 419

Hindu Marriage Act, 1955 - Section 10, 13Penal Code, 1860 (IPC) - Section 120-B, 406, 498-AProtection of Women From Domestic Violence Act, 2005 - Section 12
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High Courts15 May 2015Dismissed

Fusa Ram Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 05 RAJ CK 0052

Constitution of India, 1950 - Article 14, 19(1)(g), 21, 226Land Acquisition Act, 1894 - Section 12, 16, 16(1), 17 (30A), 17(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24 (2), 24(2)
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High Courts14 May 2015Dismissed

Ramkalyan Gupta Vs State of Rajasthan

Rajasthan High Court · (2015) 05 RAJ CK 0188

Constitution of India, 1950 - Article 14, 226Penal Code, 1860 (IPC) - Section 392Rajasthan Co-operative Societies Act, 1965 - Section 72, 74, 74(1)
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