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COURT ARCHIVE

Rajasthan High Court judgments, 1996

496 judgments · page 2 of 25

High Courts12 Dec 1996Allowed

Roshan Lal Vs State of Raj.

Rajasthan High Court · (1997) 1 RLW 465 : (1997) 1 WLC 554 : (1996) 2 WLN 474

Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 68Penal Code, 1860 (IPC) — Section 24, 25, 415, 420, 467
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High Courts12 Dec 1996Dismissed

Ishari Singh Vs State of Rajasthan and Another

Rajasthan High Court · (1997) CriLJ 2222 : (1997) 1 RLW 312 : (1997) 3 WLC 253 : (1996) 2 WLN 477

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173, 173(2), 204Evidence Act, 1872 — Section 114, 136, 165, 3, 60
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High Courts05 Dec 1996Allowed

Chatar Lal Vs Motor Accident Claims Tribunal

Rajasthan High Court · (1997) 1 RLW 169 : (1997) 1 WLC 560 : (1996) 2 WLN 322

Civil Procedure Code, 1908 (CPC) — Section 115, 132, 133, 144, 145Constitution of India, 1950 — Article 227, 300ACriminal Procedure Code, 1973 (CrPC) — Section 195
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High Courts05 Dec 1996Allowed

Devendera Kumar Vs State and Others

Rajasthan High Court · (1997) 2 DMC 311 : (1997) 2 RCR(Criminal) 86 : (1997) 1 RLW 92 : (1997) 1 WLC 513 : (1996) 2 WLN 530

Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts03 Dec 1996Allowed

Jagdish Chandra Vs State of Rajasthan

Rajasthan High Court · (1997) 2 RCR(Criminal) 438 : (1997) 1 RLW 287 : (1996) 2 WLN 542

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 114, 125, 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 29, 42, 55
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