Land Acquisition Act, 1894 — Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24

Read judgment

High Courts14 May 2018Dismissed

State of Rajasthan @APPELLANT@Hash Rajasthan Judicial Employees Association

Rajasthan High Court · (2018) 05 RAJ CK 0129

Rajasthan High Court Rules 1952 — Rule 134Constitution of India, 1950 — Article 141, 229

Read judgment

High Courts14 May 2018Disposed Off

Kapil Patidar @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0128

Code of Civil Procedure, 1908 — Order 41 Rule 27Constitution of India, 1950 — Article 226

Read judgment

High Courts14 May 2018Dismissed

State of Rajasthan @APPELLANT@Hash Nvuoco Vistas Corporation Limited

Rajasthan High Court · (2018) 05 RAJ CK 0127

Indian Stamp Act, 1899 — Section 2, 2(10), 6Rajasthan Stamps Law (Adaptation) Act, 1952 — Section 2, 3(vi), 47A, 47A(1), 47A(2), 47D

Read judgment

High Courts11 May 2018Allowed

Bhanwar Singh Meena And Ors. @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0228

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 323, 336, 341, 384, 427

Read judgment

High Courts11 May 2018Allowed

Om Prakash, Prakash @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0227

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12, 12(1), 101Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 332, 435, 336, 353, 395, 427Prevention of Damage to Public Property Act 1984 — Section 3, 5

Read judgment

High Courts11 May 2018Allowed

Prakash @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0226

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379Provisions of Mines and Minerals (Development & Regulation) Act, 1957 — Section 21

Read judgment

High Courts11 May 2018

Shri Sant Jaikara Baba Alias Ramdas Parwal @APPELLANT@Hash M/s Subh Laxmi Taxtile

Rajasthan High Court · (2018) 05 RAJ CK 0225

Read judgment

High Courts11 May 2018Dismissed

Managing Committee @APPELLANT@Hash Shri Rajhans Upadhyay

Rajasthan High Court · (2018) 05 RAJ CK 0224

Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993 — Rule 12Code of Civil Procedure, 1908 — Order 8 Rule 5

Read judgment

High Courts11 May 2018Dismissed

Shri Narayan @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0223

Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts11 May 2018Dismissed

Pr. Commissioner of Income Tax-I @APPELLANT@Hash Shri Prakash Chand Modi

Rajasthan High Court · (2018) 05 RAJ CK 0126

Read judgment

High Courts11 May 2018Dismissed

Shyamsunder @APPELLANT@Hash Smt. Jyoti

Rajasthan High Court · (2018) 05 RAJ CK 0125

Hindu Marriage Act, 1955 — Section 9, 13, 13(1A)(ii)Constitution of India, 1950 — Article 142

Read judgment

High Courts11 May 2018Disposed Off

Madan Lal @APPELLANT@Hash State of Rajasthan & Ors.

Rajasthan High Court · (2018) 05 RAJ CK 0124

Mines and Mineral (Development & Regulation) Act, 1957 — Section 15Limitation Act, 1963 — Section 5, 18Rajasthan Minor Mineral Concession Rules, 2017 — Rule 63, 63(4)

Read judgment