High Courts15 Sept 2005

Jagir Singh Vs Ranjeet Singh and Others

Rajasthan High Court · AIR 2006 Raj 105 : (2005) 4 RLW 2941 : (2005) 4 WLC 447

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 22Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19, 20
High Courts15 Sept 2005Allowed

Raghupati Singh Vs Kalua and Others

Rajasthan High Court · (2006) 1 ACC 153 : (2007) ACJ 607 : (2006) 1 RCR(Civil) 240 : (2005) 4 RLW 2938 : (2005) 4 WLC 769

Motor Vehicles Act, 1988 — Section 10, 10(2), 149(2), 149(4), 149(5)Rajasthan High Court Ordinance, 1949 — Section 18
High Courts09 Sept 2005Dismissed

Sugna Ram Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 109 FLR 475 : (2006) 1 RLW 103

Constitution of India, 1950 — Article 226, 311, 311(1)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13
High Courts09 Sept 2005Allowed

Naresh Sharma and Others Vs RPSC and Another

Rajasthan High Court · (2005) 4 RLW 3019 : (2005) 4 WLC 612

Constitution of India, 1950 — Article 16(4), 309, 320Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1999 — Rule 10, 11, 12, 13, 14
High Courts06 Sept 2005Dismissed

Bhagwan Singh Vs State and Another

Rajasthan High Court · (2005) 4 RLW 3048 : (2005) 4 WLC 465

Constitution of India, 1950 — Article 14, 16, 50Rajasthan Legal (State and Subordinate) Services Rules, 1981 — Rule 41, 6