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Rajasthan High Court judgments, 1997

554 judgments · page 9 of 28

High Courts29 Aug 1997

State of Raj. Vs Laldeen and Others

Rajasthan High Court · (1997) 3 RLW 1840 : (1997) 2 WLN 396

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
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High Courts27 Aug 1997

Harbans Singh Vs State of Rajasthan and Another

Rajasthan High Court · (1998) CriLJ 433 : (1997) 3 RLW 2041 : (1997) 3 RLW 2041

Constitution of India, 1950 — Article 19, 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 197, 465, 482Penal Code, 1860 (IPC) — Section 499, 500, 501
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High Courts26 Aug 1997Dismissed

Ganpat Singh Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 716 : (1998) 3 RCR(Criminal) 19 : (1997) 3 RLW 1873 : (1998) 3 WLC 614

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 12, 4
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High Courts20 Aug 1997Dismissed

Smt. Santosh Vs Union of India (UOI) and Others

Rajasthan High Court · (1998) CriLJ 612 : (1997) 3 RLW 1576 : (1997) 3 RLW 1576 : (1998) 1 WLC 90 : (1997) 2 WLN 375

Constitution of India, 1950 — Article 14, 161, 20(1), 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433, 433A, 438Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 — Section 32A
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High Courts20 Aug 1997Allowed

Kalu Chand Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1998 Raj 33 : (1997) 3 RLW 1567 : (1998) 1 WLC 494

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Rajasthan Municipalities Act, 1959 — Section 80, 80(2)
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