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Rajasthan High Court judgments, 1964

96 judgments · page 4 of 5

High Courts14 May 1964Partly Allowed

Mst. Dhoopo Vs State and Another

Rajasthan High Court · AIR 1966 Raj 238 : (1966) CriLJ 1329 : (1964) RLW 408

Criminal Procedure Code, 1898 (CrPC) — Section 33Penal Code, 1860 (IPC) — Section 41, 42, 64Rajasthan Municipalities Act, 1959 — Section 170, 170(1), 170(11), 170(6), 170(7)
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High Courts15 Apr 1964Allowed

Abdul Rehman Vs State

Rajasthan High Court · AIR 1965 Raj 1 : (1965) CriLJ 78 : (1964) RLW 273

Criminal Procedure Code, 1898 (CrPC) — Section 499(1)
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High Courts31 Mar 1964Dismissed

Pukhraj Vs Ummaidram and Others

Rajasthan High Court · AIR 1964 Raj 174 : (1964) CriLJ 339 : (1964) RLW 238

Criminal Procedure Code, 1898 (CrPC) — Section 197, 4Penal Code, 1860 (IPC) — Section 21Rajasthan Panchayat Act, 1953 — Section 17, 78
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High Courts17 Mar 1964Allowed

Baksa Vs Ishwar Singh

Rajasthan High Court · AIR 1964 Raj 242 : (1964) CriLJ 583 : (1964) RLW 288

Criminal Procedure Code, 1898 (CrPC) — Section 252(2)Penal Code, 1860 (IPC) — Section 337Rajasthan Indian Medicine Act, 1953 — Section 36(1), 36(2)
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High Courts11 Mar 1964Dismissed

Hari Ram Vs The State

Rajasthan High Court · AIR 1965 Raj 130 : (1965) CriLJ 132 : (1964) RLW 228

Evidence Act, 1872 — Section 32(1)
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High Courts05 Mar 1964

Radha Kishan Vs The State of Rajasthan

Rajasthan High Court · AIR 1964 Raj 216 : (1964) CriLJ 459 : (1964) RLW 223

Criminal Procedure Code, 1898 (CrPC) — Section 247, 249, 403Prevention of Food Adulteration Act, 1954 — Section 7
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