Constitution of India, Article 226 - Power of High Courts to Issue certain writsRajasthan Panchayati Raj Rules, 1996, Rule 22(2) -Rajasthan Panchayati

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High Courts07 Jul 2017Disposed

Satya Narayan S/o Shri Sugan Lal Vs State Of Rajsthan

Rajasthan High Court · (2017) 07 RAJ CK 0015

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High Courts07 Jul 2017Dismissed

Jeet Singh S/o Bhag Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0014

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts07 Jul 2017Disposed

Shankariya s/o Narsa Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0013

Indian Penal Code, 1860, Section 147, Section 379, Section 323, Section 325, Section 149, Section 452 - Puni

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High Courts06 Jul 2017Allowed

Shri Lal Singh son of ram Singh Rajput Vs Shri Ram Singh son of Man Singh Rajput

Rajasthan High Court · (2017) 07 RAJ CK 0084

Workmens Compensation Act, 1923, Section 4(1)(b) - Amount of compensation

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High Courts06 Jul 2017Allowed

Amit Kumar Choudhary S/o Ratan Lal Choudhary Vs State of Rajasthan & Anr.

Rajasthan High Court · (2017) 07 RAJ CK 0083

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver

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High Courts06 Jul 2017

Ratan Lal son of Shri Ram Gopal Vs State of Rajasthan and Anr.

Rajasthan High Court · (2017) 07 RAJ CK 0082

Code of Criminal Procedure, 1973, Section 313, Section 299 - Power to examine the accused - Record of evidence in absence of accusedIndian Penal Code, 1860,

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High Courts06 Jul 2017Partly Allowed

LRs of Mohd. Hussain S/o. Ibrahim Mansuri, R/o. Villabhnagar, District - Udaipur and others Vs Hiralal s/o. Sukhlal Suthar, R/o. Bhatewar, Teh. Vallabhnagar, Distt. Udaipur and others

Rajasthan High Court · (2017) 07 RAJ CK 0081

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High Courts06 Jul 2017Allowed

Ashwini Kumar S/o Govind Ram Panwar Vs State of Rajasthan

Rajasthan High Court · (2017) 07 RAJ CK 0080

Code of Criminal Procedure, 1973, Section 482, Section 451, Section 457 - Saving of inherent powers of High Court - Order for custody and disposal of property pending tria

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