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Rajasthan High Court judgments, 1994

539 judgments · page 24 of 27

High Courts10 Feb 1994Allowed

Prem Kumar Vs State of Rajasthan

Rajasthan High Court · (1994) 1 RLW 186 : (1994) 1 WLN 533

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304B, 498
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High Courts10 Feb 1994Allowed

Moolchand and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1994) 1 WLN 379

Rajasthan Land Revenue (Allotment of unoccupied Government Agriculture Land for Construction of Schools, Colleges, Dispensaries, Dharamshalas and other buildings of public Utility) Rules, 1963 — Rule 1
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High Courts09 Feb 1994Allowed

Basant Raj Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 2137 : (1994) 1 RLW 146 : (1994) 2 WLC 250 : (1994) 1 WLN 92

Arms Act, 1959 — Section 20, 27, 29, 30, 5Arms Rules, 1962 — Rule 62Penal Code, 1860 (IPC) — Section 510
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High Courts09 Feb 1994

Pratap Singh Vs Panchayat Samiti

Rajasthan High Court · (1995) 2 LLJ 206 : (1994) 2 WLC 609 : (1994) 1 WLN 235

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25F
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High Courts08 Feb 1994Dismissed

Sadiq Ali Vs Sagarmal

Rajasthan High Court · AIR 1994 Raj 203 : (1994) 1 WLC 519 : (1994) 1 WLN 148

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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High Courts08 Feb 1994Dismissed

Sharda Devi Vs State of Rajasthan and Another

Rajasthan High Court · (1994) 1 RLW 92 : (1994) 2 WLC 47 : (1994) 1 WLN 96

Criminal Procedure Code, 1973 (CrPC) — Section 156, 420, 467, 468, 471Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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