Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 244, 273, 299, 299(1), 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7

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High Courts21 Apr 1997

Birbal Vs State of Rajasthan

Rajasthan High Court · (1997) 2 ACC 124

Criminal Procedure Code, 1973 (CrPC) — Section 173, 397Penal Code, 1860 (IPC) — Section 279, 304, 304A, 337, 338

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High Courts21 Apr 1997Dismissed

Narsee Ram Meena Vs University of Rajasthan and Others

Rajasthan High Court · AIR 1998 Raj 18 : (1997) 2 WLC 508

Constitution of India, 1950 — Article 226Rajasthan University Act, 1946 — Section 29

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High Courts20 Apr 1997Dismissed

Mahaveer Enterprises Vs Union of India

Rajasthan High Court · (1997) 95 TAXMAN 220

Constitution of India, 1950 — Article 14, 246(1), 366(1)Finance Act, 1999 — Section 2(1A)Income Tax Act, 1961 — Section 10, 10(1), 139, 2, 2(1)

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High Courts15 Apr 1997

Jaipur Chamber of Commerce and Industries and Another Vs Ram Chandra Kasliwal and Others

Rajasthan High Court · (1997) 2 WLC 655 : (1997) 1 WLN 477

Constitution of India, 1950 — Article 226, 37, 48ALimitation Act, 1963 — Section 5, 6

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High Courts15 Apr 1997

Commissioner of Income Tax Vs Shiv Hari Madhu Sudan

Rajasthan High Court · (1998) 145 CTR 349 : (1998) 233 ITR 649 : (1998) 100 TAXMAN 128

Income Tax Act, 1961 — Section 256, 263

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High Courts11 Apr 1997Allowed

Balaknath Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2722

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 342

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High Courts10 Apr 1997

Bhagwan Swaroop Srivastava Vs Smt. Asha Srivastava and Others

Rajasthan High Court · (1998) CriLJ 265

Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 109, 114, 420, 494, 495

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High Courts09 Apr 1997Allowed

Dalli Vs Amritlal Dhakad

Rajasthan High Court · (1997) 2 CivCC 372 : (1997) 3 RCR(Criminal) 824 : (1997) 2 RLW 951

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts09 Apr 1997Dismissed

Laxmi Raj Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 557 : (1997) 2 RLW 957

Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401Penal Code, 1860 (IPC) — Section 341, 342, 447

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High Courts09 Apr 1997Allowed

Jagdhatri Coke Manufacturers, Govindpur Vs Hindustan Zinc Ltd., Udaipur and Others

Rajasthan High Court · AIR 1997 Raj 182

Constitution of India, 1950 — Article 14

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High Courts09 Apr 1997

BIRLA CEMENT WORKS Vs CENTRAL BOARD OF DIRECT TAXES and Others

Rajasthan High Court · (1997) 139 CTR 540

Finance Act, 1995 — Section 34Income Tax Act, 1961 — Section 194C

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High Courts09 Apr 1997Dismissed

Mangla Ram Vs Board of Revenue and Others

Rajasthan High Court · (1997) 2 RLW 829 : (1997) 3 WLC 530 : (1997) 1 WLN 654

Constitution of India, 1950 — Article 136, 226, 227

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High Courts07 Apr 1997Dismissed

Smt. Vimla Sharma Vs Registrar, Co-operative Societies and Others

Rajasthan High Court · (1997) 1 WLN 490

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts04 Apr 1997

Mukesh Kumar Ajmera Vs State of Rajasthan and Others

Rajasthan High Court · (1997) 2 RLW 1061 : (1997) 2 WLC 672 : (1997) 1 WLN 682

Constitution of India, 1950 — Article 14, 21, 243F, 243G, 246

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High Courts04 Apr 1997Allowed

Ayub Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 132

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 50, 8

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