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Rajasthan High Court judgments, 1998

460 judgments · page 18 of 23

High Courts26 Feb 1998Allowed

Smt. Indra Sharma and Others Vs Chairman, RSEB, Jaipur

Rajasthan High Court · (2000) ACJ 689 : AIR 1998 Raj 140 : (1998) 2 RLW 720 : (1998) 2 RLW 1156 : (1998) 2 WLC 414 : (1998) 1 WLN 491

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Motor Vehicles Act, 1988 — Section 166, 168, 176Rajasthan Motor Vehicles Rules, 1964 — Rule 1
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High Courts20 Feb 1998Allowed

Bhoma Ram Vs Union of India (UOI)

Rajasthan High Court · (1998) CriLJ 1749

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 42, 67
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High Courts18 Feb 1998Allowed

Rajendra Singh Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2126 : (1998) WLC 537

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 498ARajasthan Police Rules, 1965 — Rule 6.22, 6.22(3), 6.72
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High Courts18 Feb 1998

Surja Ram Vs Shri Krishan Lal

Rajasthan High Court · (1998) 1 RLW 623 : (1998) 2 WLC 558 : (1998) 1 WLN 164

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 1, 56, 57
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