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Rajasthan High Court judgments, 1996

496 judgments · page 19 of 25

High Courts18 Apr 1996Dismissed

Bhanwarsingh Vs The State of Rajasthan

Rajasthan High Court · (1996) CriLJ 3086 : (1996) 1 RLW 697 : (1996) 1 RLW 697 : (1996) 2 WLC 745 : (1996) 1 WLN 170

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 360, 389, 432, 432(1), 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 27, 31A, 32
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High Courts12 Apr 1996

State of Rajasthan Vs Vinod Malhotra

Rajasthan High Court · (1997) CriLJ 1488 : (1996) 1 WLN 669

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 129, 235, 235(2), 313, 354(3)Evidence Act, 1872 — Section 21, 24, 25, 27, 8
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High Courts11 Apr 1996Allowed

Ruldu Singh Vs State of Rajasthan

Rajasthan High Court · (1996) CriLJ 3176 : (1996) 1 RLW 587 : (1996) 2 WLC 684 : (1996) 1 WLN 132

Constitution of India, 1950 — Article 14, 141, 144, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 228(1), 311General (Criminal) Rules, 1980 — Rule 42, 43
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High Courts10 Apr 1996

Shanker Lal Vs State of Rajasthan and Another

Rajasthan High Court · (1996) 2 RCR(Criminal) 715 : (1996) 1 RLW 652 : (1996) 3 WLC 339 : (1996) 1 WLN 370

Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 482Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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