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COURT ARCHIVE

Rajasthan High Court judgments, 1997

554 judgments · page 1 of 28

High Courts17 Dec 1997

Amer Vs The State of Rajasthan

Rajasthan High Court · (1998) 2 RLW 1151 : (1998) 3 WLC 710 : (1998) 1 WLN 477

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 498A
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High Courts16 Dec 1997

Likhama Ram Vs State of Rajasthan and Another

Rajasthan High Court · (1998) CriLJ 2635 : (1998) 2 RLW 889 : (1998) 2 WLC 350 : (1997) 2 WLN 713

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 228, 230, 231, 231(1), 231(2)Penal Code, 1860 (IPC) — Section 302
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High Courts16 Dec 1997Dismissed

Satyavan Chaplot Vs Rajendra

Rajasthan High Court · (1998) 2 ALD(Cri) 868 : (1998) 3 CivCC 31 : (1998) CriLJ 2309 : (1998) 3 RCR(Criminal) 407 : (1998) 2 RLW 1139 : (1998) 2 WLC 190 : (1998) 1 WLN 474

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138B, 142
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High Courts12 Dec 1997

Smt. Taro Vs State of Rajasthan

Rajasthan High Court · (1999) 1 ACR 846

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 16, 18, 29, 41, 42Penal Code, 1860 (IPC) — Section 376
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High Courts11 Dec 1997Dismissed

Uda Ram Vs Central State Farm and Others

Rajasthan High Court · AIR 1998 Raj 186 : (1998) 1 RLW 376 : (1998) 2 WLC 256 : (1998) 1 WLN 560

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1Constitution of India, 1950 — Article 226
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High Courts10 Dec 1997Dismissed

Bhanwarlal Vs Union of India (UOI) and Another

Rajasthan High Court · (1998) CriLJ 1712 : (1998) 1 RLW 371 : (1998) 1 RLW 371 : (1998) 1 WLN 462

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Foreign Exchange Regulation Act, 1973 — Section 40Official Secrets Act, 1923 — Section 3
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High Courts09 Dec 1997

Hari Ram Vs State of Rajasthan

Rajasthan High Court · (1999) 1 ACR 569

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 63, 63(3)
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High Courts09 Dec 1997Dismissed

Ram Bhawan Vs Union of India (UOI)

Rajasthan High Court · (1998) CriLJ 3705 : (1998) 2 RLW 1097 : (1998) 3 WLC 250

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 309, 76(4)Criminal Procedure Code, 1973 (CrPC) — Section 197, 2, 238, 239, 482
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