High Courts11 Apr 2019Allowed

Madan Lal And Anr. And Ors Vs State

Rajasthan High Court · (2019) 04 RAJ CK 0037

Code Of Criminal Procedure, 1973 — Section 313, 347(2)Indian Penal Code, 1860 — Section 34, 302, 380, 460Evidence Act, 1872 — Section 27, 114(a)
High Courts10 Apr 2019

M/s. Chundri Ghar Textiles Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 04 RAJ CK 0058

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)Transfer Of Property Act, 1882 — Section 65A, 111, 111(f)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
High Courts10 Apr 2019Dismissed

Nathu Ram And Ors Vs Gopal Ram And Ors

Rajasthan High Court · (2019) 04 RAJ CK 0057

Rajasthan Tenancy Act, 1955 — Section 88, 188, 212, 225Limitation Act, 1963 — Section 5Code Of Civil Procedure, 190 — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20
High Courts10 Apr 2019Allowed

Mukesh Vs State

Rajasthan High Court · (2019) 04 RAJ CK 0052

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18Code Of Criminal Procedure, 1973 — Section 439
High Courts10 Apr 2019

Suresh Kumar Vs State

Rajasthan High Court · (2019) 04 RAJ CK 0051

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 449Arms Act, 1959 — Section 27