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COURT ARCHIVE

Rajasthan High Court judgments, 1996

496 judgments · page 5 of 25

High Courts01 Nov 1996Dismissed

State of Rajasthan Vs Mohanlal

Rajasthan High Court · (1997) CriLJ 1091

Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(5), 397, 401Foreign Exchange Regulation Act, 1973 — Section 37(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42, 42(1)
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High Courts01 Nov 1996Dismissed

State of Rajasthan Vs Purkha Ram

Rajasthan High Court · (1997) CriLJ 943

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 165(5), 397, 401Foreign Exchange Regulation Act, 1973 — Section 37(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 41, 42, 42(1)
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High Courts31 Oct 1996Dismissed

State of Rajasthan Vs Ravinder Kumar and Others

Rajasthan High Court · (1997) CriLJ 826

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 7, 7(1)
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High Courts30 Oct 1996Dismissed

Smt. Panki Vs State of Rajasthan

Rajasthan High Court · (1997) 1 RLW 101 : (1997) 1 WLC 647 : (1996) 2 WLN 313

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 209, 437, 439, 441, 483
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High Courts29 Oct 1996Dismissed

Shri Paresar Vs Municipal Board

Rajasthan High Court · (1997) 1 RLW 125 : (1997) 1 WLC 443 : (1996) 2 WLN 414

Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 4Transfer of Property Act, 1882 — Section 10
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High Courts09 Oct 1996Allowed

State of Rajasthan Vs Bhera

Rajasthan High Court · (1997) CriLJ 1237 : (1997) 1 RLW 148 : (1997) 1 WLC 745 : (1996) 2 WLN 371

Childrens Act, 1960 — Section 19Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 313, 39
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