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COURT ARCHIVE

Rajasthan High Court judgments, 1990

366 judgments · page 2 of 19

High Courts17 Dec 1990Dismissed

Salma Bano Vs Mohammed Rafiq and Another

Rajasthan High Court · (1991) 1 WLN 402

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 319Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 7
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High Courts17 Dec 1990Allowed

Om Prakash Vs The state of Rajasthan

Rajasthan High Court · (1990) 2 RLW 328 : (1990) WLN 189

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 279, 304A, 338, 406, 420
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High Courts17 Dec 1990Allowed

Abdul Hamid Vs Mst. Asia

Rajasthan High Court · (1990) 2 WLN 411

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 7
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High Courts17 Dec 1990Dismissed

Salma Banoo Vs Mohd. Rafiq and Another

Rajasthan High Court · (1990) 2 WLN 274

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 319Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5, 6, 7
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High Courts17 Dec 1990Allowed

Devi Singh Vs The State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 578

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 419
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High Courts10 Dec 1990Dismissed

Otar Mal Vs Bhika Ram and Others

Rajasthan High Court · (1990) 2 RLW 608 : (1990) 2 WLN 367

Arms Act, 1959 — Section 25, 27, 29, 3, 30Criminal Procedure Code, 1973 (CrPC) — Section 378
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