Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Rajasthan HC: Writ Petition Against Rejection of Temporary Injunction Not Maintainable - (24 Jan 2022)

TENANCY

Rajasthan High Court has observed that writ petition against rejection of temporary injunction application by trial court is not maintainable under Articles 226 and 227 of the Constitution, as a hierarchy of appellate authorities have been provided in the (Rajasthan Tenancy) Act of 1955.

Tags : RAJASTHAN HIGH COURT   REJECTION OF TEMPORARY INJUNCTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved