Contract Act, 1872, Section 72 - Liability of person to whom money is paid, or thing delivered by mistake or under coercionLimitation Act, 1963, Section 17 - Effect of f

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High Courts15 Feb 2017Allowed

Vikram Sisodia s/o Shri Prem Prakash Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0064

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High Courts15 Feb 2017

Shri Jeewan Ram, son of Shri Sukhdev Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0063

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3

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High Courts15 Feb 2017Disposed

Deen Dayal Gupta S/o Shri Lal Gupta Vs The State of Rajasthan

Rajasthan High Court · (2017) 02 RAJ CK 0013

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High Courts15 Feb 2017

Phenphudi widow of late Balu Ram Vs Harsukh Ram S/o. Moola Ram

Rajasthan High Court · (2017) 02 RAJ CK 0005

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 29, Order 41Rule 28,

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High Courts14 Feb 2017

Smt. Bali Devi Vs Chhagan Lal

Rajasthan High Court · (2017) 02 RAJ CK 0137

Transfer of Property Act, 1882, Section 54 - "Sale defined"Registration Act, 1908, Section 47, Section 17, Section 49 - from whic

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High Courts14 Feb 2017

Mudra Electronics Registered Firm & Anr. Vs Dilip Minda

Rajasthan High Court · (2017) 02 RAJ CK 0134

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17 -

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High Courts14 Feb 2017

Mahendra Singh Bhati Vs Union of India

Rajasthan High Court · (2017) 02 RAJ CK 0131

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Feb 2017

Gopal Lal Parashar Vs The Presiding Officer & Anr.

Rajasthan High Court · (2017) 02 RAJ CK 0125

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartIndustrial Disputes

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High Courts14 Feb 2017

Green Belt Society Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 02 RAJ CK 0124

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Rajasthan Municipalities Act, 1959, Section 285

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High Courts14 Feb 2017

Chhagni Ram Gehlot Vs State of Rajasthan & Ors.

Rajasthan High Court · (2017) 02 RAJ CK 0123

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Feb 2017

Bheem Raj S/o Shri Prithvi Raj Vs The State of Rajasthan, & Ors.

Rajasthan High Court · (2017) 02 RAJ CK 0114

Code of Criminal Procedure, 1973, Section 482, Section 397(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revisionIndian Penal Co

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High Courts14 Feb 2017

Ashapurna Buildcom Limited Vs Arti Daughter of Late Shri HadmanRam

Rajasthan High Court · (2017) 02 RAJ CK 0108

Employees Compensation Act, 1923, Section 30, Section 12, Section 4A(3)(a)

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High Courts14 Feb 2017

Rajesh Devi Wife of Shri Vinay Kumar Vs State of Rajasthan Through Secretary, Panchayati Raj, Government Secretariat, Jaipur, & Ors.

Rajasthan High Court · (2017) 02 RAJ CK 0105

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 466 - Cheating and dishonestly inducing delivery of property - Forgery for pur

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