Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailPrevention of Corruption Act, 1988, Section 7,

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High Courts01 May 2017Allowed

Kailash Singh S/o Girdhari Singh Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0005

Indian Penal Code, 1860, Section 323, Section 325, Section 341, Section 308 - Punishment for voluntarily causing hurt - Punishment for voluntarily cau

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High Courts01 May 2017Allowed

Madan S/o Shri Bhabhuta Ji Rebari Vs The State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0004

Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164 - Special powers of High Court or Court of Session regarding bail - Examination of witnesses by pol

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High Courts01 May 2017Allowed

Ramlal S/o Roopa Gamar (Garasiya) Vs State of Rajasthan

Rajasthan High Court · (2017) 05 RAJ CK 0003

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se

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High Courts01 May 2017Allowed

Ramniwas Kukna S/o Sh. Kishna Ram Vs Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 05 RAJ CK 0002

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High Courts28 Apr 2017

Reeta Kumari D/o Shri Bhagwan Singh Vs Rajasthan Public Service Commission

Rajasthan High Court · (2017) 04 RAJ CK 0129

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High Courts28 Apr 2017Dismissed

Rajasthan State Industrial Development and Investment Corporation Ltd., Vs Banwari Lal

Rajasthan High Court · (2017) 04 RAJ CK 0128

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High Courts28 Apr 2017Allowed

M/s Shree Automobiles Works, II Chopasani Road Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0127

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsCode of Civil Procedure, 1908, <

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High Courts28 Apr 2017Disposed

Suo Motu Vs State of Raj. Through Secretary,, Department of Home Jaipur (Raj.)

Rajasthan High Court · (2017) 04 RAJ CK 0126

Code of Criminal Procedure, 1973, Section 164, Section 202 - Recording of confessions and statements - Postponement of issue of process

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High Courts27 Apr 2017

Sanam & Anr Vs State of Rajasthan & Ors

Rajasthan High Court · (2017) 04 RAJ CK 0232

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High Courts27 Apr 2017

Gomaram Vs Kukaram & Ors.

Rajasthan High Court · (2017) 04 RAJ CK 0175

Rajasthan Panchayati Raj Act, 1994, Section 97

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High Courts27 Apr 2017

Lakharam S/o Vagta Ram Vs The State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0131

Code of Criminal Procedure, 1973, Section 438, Section 439, Section 161, Section 149 - Direction for grant of bail to person apprehending arrest - Spe

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High Courts27 Apr 2017Allowed

Juber Khan S/o Nawab Khan Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0121

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec

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High Courts27 Apr 2017Allowed

Kamal Kumar S/o Satyanarain Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0120

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

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High Courts26 Apr 2017Allowed

Parbat Singh S/o Shri Narayan Singh Vs The Rajasthan State Road Transport Corporation

Rajasthan High Court · (2017) 04 RAJ CK 0136

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts26 Apr 2017

Ramesh Kumar Suthar S/o Shri Rikhab Chand Suthar Vs State of Rajasthan

Rajasthan High Court · (2017) 04 RAJ CK 0134

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High Courts26 Apr 2017

Sanwriya @ Thawarchand Vs State

Rajasthan High Court · (2017) 04 RAJ CK 0132

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 380, S

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