HCHIGH COURT REPORT
Recent LawLens analyses from the Rajasthan High Court and its benches.
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The petitioner challenged a confiscation order dated 1 October 2026 in FORM GST MOV-11, along with a demand for a bank guarantee of ₹42,05,898.
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The petitioners applied for appointment as Nursing Officers under the recruitment advertisement dated 5 May 2023.
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The petitioners challenged the non-award of bonus marks in the Nursing Officer Recruitment 2023.
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The Court considered four petitions under Article 227 of the Constitution arising from civil suits concerning construction on disputed property in Chopasani Housing Board, Jodhpur.
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The petitioners sought bonus marks in the Nursing Officer Recruitment 2023, contending that their work under various government schemes was similar to Nursing Officer duties and should count as qualifying experience.
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The petitioners in this consolidated batch of writ petitions challenged the non-award of bonus marks in the Nursing Officer Recruitment 2023.
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The petitioners in four connected writ petitions challenged Section 21(g) of the Assisted Reproductive Technology (Regulation) Act, 2021 (“ART Act”), after ART clinics refused treatment because one spouse exceeded the...
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