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COURT ARCHIVE

Rajasthan High Court judgments, 1994

539 judgments · page 12 of 27

High Courts03 Jun 1994Allowed

Chand Devi Vs The State of Rajasthan

Rajasthan High Court · (1994) 1 RLW 522 : (1994) 2 WLN 354

Civil Procedure Code, 1908 (CPC) — Section 100, 115, 80Constitution of India, 1950 — Article 21Limitation Act, 1963 — Section 5
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High Courts26 May 1994Dismissed

Lal Mohd. Vs Mst. Haroon

Rajasthan High Court · AIR 1995 Raj 42 : (1994) 1 RLW 295 : (1994) 2 WLC 743 : (1994) 2 WLN 315

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
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High Courts25 May 1994Dismissed

Soyab Mohammad Vs Rashida Bano Munni

Rajasthan High Court · (1994) 2 DMC 611

Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
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High Courts25 May 1994Dismissed

State of Rajasthan Vs Rajesh Agrawal and Others etc.

Rajasthan High Court · (1996) CriLJ 1057 : (1994) 1 RLW 259 : (1994) 2 RLW 95 : (1994) 1 WLN 642

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 326Essential Commodities Act, 1955 — Section 12, 3, 7Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts24 May 1994Partly Allowed

Khema and Others Vs Shri Bhagwan and Others

Rajasthan High Court · AIR 1995 Raj 94 : (1994) 1 RLW 547 : (1994) 2 RLW 14 : (1995) 3 WLC 440 : (1994) 2 WLN 322

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Rajasthan Tenancy Act, 1955 — Section 40, 41, 42Specific Relief Act, 1963 — Section 31
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High Courts23 May 1994Dismissed

Radha through State Vs Khajan Singh and Others

Rajasthan High Court · (1995) 1 DMC 341 : (1994) 2 RLW 91 : (1994) 2 WLC 601 : (1994) 2 WLN 114

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 376, 406, 498AProbation of Offenders Act, 1958 — Section 4
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