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Rajasthan High Court judgments, 1998

460 judgments · page 21 of 23

High Courts28 Jan 1998Allowed

Rajmal and Others Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2626

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 50(1), 8
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High Courts28 Jan 1998

Kailash Chandra Vs Sri Kishan

Rajasthan High Court · AIR 1998 Raj 131 : (1998) 1 RLW 323 : (1998) WLC 273

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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High Courts23 Jan 1998Allowed

Rajendra Singh and Another Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2131 : (1999) 2 RLW 1164

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(5), 308, 439, 482Penal Code, 1860 (IPC) — Section 147, 302, 364, 365
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High Courts22 Jan 1998Allowed

Satveer Vs State of Rajasthan

Rajasthan High Court · (1998) 4 RCR(Criminal) 210 : (1998) 2 RLW 1371 : (1998) 3 WLC 171 : (1998) 1 WLN 83

Criminal Procedure Code, 1973 (CrPC) — Section 169, 207, 208, 209, 302Penal Code, 1860 (IPC) — Section 302
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High Courts22 Jan 1998Allowed

Bhinwa Ram Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3936

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 409, 420
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High Courts22 Jan 1998Dismissed

Ratanlal Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 1788

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 376, 394
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High Courts21 Jan 1998

Mangu Singh Vs Union of India (UOI) and Others

Rajasthan High Court · (1998) CriLJ 2135 : (1998) 1 RLW 414 : (1998) 2 WLC 460 : (1998) 1 WLN 70

Constitution of India, 1950 — Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
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