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Rajasthan High Court judgments, 2017

1,360 judgments · page 51 of 68

High Courts10 Mar 2017

Subhash Kumar Gupta Vs Sub-Divisional Officer

Rajasthan High Court · (2017) 03 RAJ CK 0183

Land Acquisition Act, 1894, Section 11 - Enquiry and award by CollectorRight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013,
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High Courts10 Mar 2017

Mathura Vs Sunita Choudhary

Rajasthan High Court · (2017) 03 RAJ CK 0169

Code of Civil Procedure, 1908, Order 21Rule 32 -Contempt of Courts Act, 1971, Section 10, Section 13 - Power of High Court to punish c
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High Courts10 Mar 2017

Mala Ram S/o Bhepa Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0121

Code of Criminal Procedure, 1973, Section 482, Section 457 - Saving of inherent powers of High Court - Procedure by police upon seizure of propertyMotor Vehicles Act, 1988
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High Courts10 Mar 2017

Urmila W/o Gauri Shanker Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0046

Code of Criminal Procedure, 1973, Section 437, Section 437(1) - When bail may be taken in case of non-bailable offence - When bail may be taken in case of non-bailable offence
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High Courts09 Mar 2017Dismissed

JK Tyre & Industries Limited Vs Union of India

Rajasthan High Court · (2017) 03 RAJ CK 0164

Central Excise Act, 1944, Section 35, Section 4(1)(b) - Appeals to Commissioner (Appeals)]. - Valuation of excisable goods for purposes of charging of duty of exciseCentral E
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High Courts09 Mar 2017

Bastiram Vs Shanti & Ors.

Rajasthan High Court · (2017) 03 RAJ CK 0156

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Transfer of Property Act, 1882, Section 52 - Transfer of pro
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High Courts09 Mar 2017

Ambalal & Ors. Vs Ratan Lal

Rajasthan High Court · (2017) 03 RAJ CK 0152

Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 9Rule 7, Order 7Rule 10-A(3) - Saving of Inherent
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