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Rajasthan High Court judgments

44,813 judgments · page 381 of 2,241

High Courts09 Aug 2019Dismissed

Dharmender Mathur Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 08 RAJ CK 0302

Rajasthan Civil Services (Classification, Control & Appeal) Rules, 1958 — Rule 6, 12, 14, 14(i), 14(ii), 14(iii), 14(iv), 14(v), 14(vi), 14(vii), 15, 16, 16(10), 16(11), 19A
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High Courts09 Aug 2019Disposed Off

Virendra Kumar And Ors Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 08 RAJ CK 0036

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 3(1), 3(6), 6(3)Rajasthan Municipalities (Safai Employees Service) Rules, 2012 — Rule 9, 10, 11Rajasthan Police Subordinate Service Rules, 1989 — Rule 7(1)
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High Courts09 Aug 2019Dismissed

Parvej Malkani And Ors Vs Jog Singh Rajguru

Rajasthan High Court · (2019) 08 RAJ CK 0035

Rajasthan Rent Control Act, 2001 — Section 2(c), 2(e), 9(a)(e), 9(a)(f), 15Rajasthan Premises (Control Of Rent And Eviction) Act, 1950 — Section 3(iii)Constitution Of India, 1950 — Article 227
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High Courts09 Aug 2019Allowed

Ganesh Joshi Vs State

Rajasthan High Court · (2019) 08 RAJ CK 0032

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5T), 14A(2)Indian Penal Code, 1860 — Section 201, 302
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High Courts09 Aug 2019Partly Allowed

Kewal Krishan Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 21(B)Code Of Criminal Procedure, 1973 — Section 313, 374
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High Courts08 Aug 2019Dismissed

Sanjay Vs Sunil And Ors

Rajasthan High Court · (2019) 08 RAJ CK 0295

Rajasthan Rent Control Act, 2001 — Section 2(c)Rajasthan Premises (Control Of Rent And Eviction) Act, 1950 — Section 3(iii)
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