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Rajasthan High Court judgments, 1989

481 judgments · page 19 of 25

High Courts03 Apr 1989

Achalia Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 14 : (1989) WLN 109

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
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High Courts03 Apr 1989Allowed

Bhanwarlal Vs Tejmal and Others

Rajasthan High Court · AIR 1990 Raj 1 : (1989) 1 RLW 161 : (1989) 2 WLN 267 : (1989) 1 WLN 409

Rajasthan Stamp Rules, 2004 — Rule 33Stamp Act, 1899 — Section 29, 38
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High Courts23 Mar 1989Allowed

Salim and Others Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 553 : (1989) WLN 294

Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
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High Courts16 Mar 1989Allowed

Bastichand Bhanwali Vs Dharam Vir Kalia

Rajasthan High Court · AIR 1989 Raj 135 : (1989) 1 RLW 103 : (1989) 2 WLN 478

Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
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High Courts15 Mar 1989Dismissed

Hemnath Vs Jalam Singh

Rajasthan High Court · (1989) 1 RLW 113 : (1990) 1 WLN 590

Stamp Act, 1899 — Section 36Transfer of Property Act, 1882 — Section 123
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