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Rajasthan High Court judgments

44,813 judgments · page 405 of 2,241

High Courts03 May 2019Allowed

Managing Committee Vs Mrs. Seema Saraswat And Ors

Rajasthan High Court · (2019) 05 RAJ CK 0036

Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18Delhi School Education Act, 1973 — Section 2(h), 8(2)Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-Aid and Service Conditions, Etc.) Rules, 1993 — Rule 39, 64
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High Courts03 May 2019Allowed

Laxmi Narayan Kansara Vs Tejpal

Rajasthan High Court · (2019) 05 RAJ CK 0030

Rajasthan Rent Control Act, 2001 — Section 9Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 226, 227
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High Courts03 May 2019Allowed

Champa Lal Vs State

Rajasthan High Court · (2019) 05 RAJ CK 0027

Indian Penal Code, 1860 — Section 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AEvidence Act, 1872 — Section 27
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High Courts02 May 2019

Vijay Mehra Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0026

Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 3, 3(c), 4, 5(m), 6Indian Penal Code, 1860 — Section 376, 376(2)(i), 511Code Of Criminal Procedure, 1973 — Section 313, 357(A)
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High Courts02 May 2019

Babu Madak And Ors Vs State

Rajasthan High Court · (2019) 05 RAJ CK 0025

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(b)(ii)(c), 29, 42Code Of Criminal Procedure, 1973 — Section 389
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High Courts02 May 2019Dismissed

Madan Lal Vs Kanta

Rajasthan High Court · (2019) 05 RAJ CK 0024

Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule (1A)(3)
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High Courts02 May 2019Disposed Off

Shanti Lal Vs Nemichand

Rajasthan High Court · (2019) 05 RAJ CK 0020

Rajasthan Rent Control Act, 2001 — Section 9, 21Code Of Civil Procedure, 1908 — Order 26 Rule 10Constitution Of India, 1950 — Article 226, 227
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High Courts02 May 2019Allowed

Baljindra Singh Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0018

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 29Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
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