High Courts08 May 2019Allowed

Ajay Choudhary And Ors Vs State

Rajasthan High Court · (2019) 05 RAJ CK 0049

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(D), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 365, 394
High Courts08 May 2019Partly Allowed

Vinod Kumar Vs Bhagi Devi

Rajasthan High Court · (2019) 05 RAJ CK 0048

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts06 May 2019Dismissed

Subhash Chandra And Ors Vs Smt. Pushpa Devi

Rajasthan High Court · (2019) 05 RAJ CK 0045

Code Of Civil Procedure, 1908 — Order 7 Rule 14, Order 8 Rule 1, Order 8 Rule 1(3), Order 14 Rule 2, Order 14 Rule 5, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 226, 227
High Courts06 May 2019Disposed Off

Sunder Lal Khatri Vs Gopal

Rajasthan High Court · (2019) 05 RAJ CK 0043

Rajasthan Rent Control Act, 2001 — Section 6, 9Constitution Of India, 1950 — Article 226, 227
High Courts06 May 2019Disposed Off

Kalu Masar Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 05 RAJ CK 0041

Code Of Civil Procedure, 1908 — Section 141, Order 8 Rule 9, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 226, 227
High Courts06 May 2019Dismissed

Anil Bhandari And Ors Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 05 RAJ CK 0040

Rajasthan Municipalities Act, 1959 — Section 25, 173A, 173A(1), 173A(2), 173A(1)(2), 173A(1)(3), 173A(3), 173A(4), 297Rajasthan Municipalities Act, 2009 — Section 182, 182(2), 183(3), 194(12), 327, 344Rajasthan Municipalities (Change Of Land Use) Rules, 2000 — Rule 2(vi)