High Courts16 Apr 2018Allowed

Mansa Ram @APPELLANT@Hash Pratap Ram

Rajasthan High Court · (2018) 04 RAJ CK 0192

Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136
High Courts13 Apr 2018Allowed

Hindustan Zinc Ltd. @APPELLANT@Hash Ladu Lal

Rajasthan High Court · (2018) 04 RAJ CK 0191

Rajasthan Tenancy Act, 1955 — Section 188, 207, 212, 251, 251(2)Indian Electricity Act, 2003 — Section 145Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2
High Courts13 Apr 2018Dismissed

Riddha Ram @APPELLANT@Hash Harman Ram & Ors

Rajasthan High Court · (2018) 04 RAJ CK 0189

Rajasthan Panchayati Raj Act, 1994 — Section 43Code of Civil Procedure, 1908 — Order 1 Rule 10 Panchayati Raj (Election) Rules 1994 — Rule 80, 80(1), 81(1)Constitution of India, 1950 — Article 226, 227
High Courts13 Apr 2018Disposed Off

Smt. Lalita @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 04 RAJ CK 0006

Code of Criminal Procedure, 1973 — Section 97, 161, 156(3)Indian Penal Code, 1860 — Section 120B, 323, 342, 363, 406, 498AGuardians And Wards Act, 1890 — Section 10