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COURT ARCHIVE

Rajasthan High Court judgments, 1983

284 judgments · page 10 of 15

High Courts12 May 1983Partly Allowed

Gopal Singh Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1984 Raj 174 : (1983) RLW 475 : (1983) WLN 375

Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 10, 9Rajasthan Tenancy (Fixation of Ceiling of Land) Government Rules, 1963 — Rule 17, 17(1), 17(2), 17(4)Rajasthan Tenancy Act, 1955 — Section 13, 30B, 30D, 53
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High Courts10 May 1983

State of Rajasthan Vs Ram Dayal

Rajasthan High Court · (1984) CriLJ 1224

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
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High Courts02 May 1983Allowed

The State of Rajasthan Vs Nihal Khan

Rajasthan High Court · (1983) WLN 72

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 454
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High Courts28 Apr 1983

Sapala Vs State of Rajasthan

Rajasthan High Court · (1983) WLN 220

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 379, 411
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High Courts20 Apr 1983Allowed

Babu Lal Vs State

Rajasthan High Court · (1983) WLN 114

Prevention of Food Adulteration Act, 1954 — Section 2, 20, 7
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High Courts18 Apr 1983Dismissed

Akkho Vs Smt. M.B. Augustus

Rajasthan High Court · (1983) RLW 613 : (1983) WLN 139

Civil Procedure Code, 1908 (CPC) — Section 146Transfer of Property Act, 1882 — Section 109
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