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Rajasthan High Court judgments, 1994

539 judgments · page 7 of 27

High Courts05 Aug 1994Dismissed

Nemi Kumar @ Bapu Bhai Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 252 : (1995) 1 WLC 643 : (1994) 2 WLN 632

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts03 Aug 1994Allowed

Mohd. Nazim Khan Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 222 : (1995) 2 WLC 702 : (1994) 2 WLN 601

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471
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High Courts28 Jul 1994

Inder Chand Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 62 : (1995) 2 WLC 369 : (1994) 2 WLN 416

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 146, 155, 7, 8
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High Courts28 Jul 1994

State of Rajasthan Vs Narayan

Rajasthan High Court · (1995) 2 RLW 44 : (1994) 3 WLC 717 : (1994) 2 WLN 420

Criminal Procedure Code, 1973 (CrPC) — Section 167Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 3
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High Courts28 Jul 1994Dismissed

Ganpat Ram Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 1466 : (1994) 2 RLW 236 : (1995) 1 WLC 281

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 311, 313, 374(2)Penal Code, 1860 (IPC) — Section 114, 302, 34
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High Courts26 Jul 1994Allowed

Gouri Shanker Vs Madan Mohan and Others

Rajasthan High Court · AIR 1995 Raj 163 : (1994) 2 RLW 331 : (1995) 1 WLC 344 : (1994) 2 WLN 411

Civil Procedure Code, 1908 (CPC) — Section 11Rajasthan Pre-emption Act, 1966 — Section 6
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