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Rajasthan High Court judgments, 1998

460 judgments · page 6 of 23

High Courts13 Oct 1998Allowed

Vimal Chand and Vs State of Rajasthan and Another

Rajasthan High Court · (1999) CriLJ 128 : (1999) 1 RLW 74

Constitution of India, 1950 — Article 19(1), 226, 227Copyright Act, 1957 — Section 63, 64Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 157(1), 397
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High Courts13 Oct 1998Dismissed

Smt. Madhu Jajoo Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 1 : (1998) 3 RLW 1914 : (1999) 1 WLC 735

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Rajasthan High Court of Judicature Rules, 1952 — Rule 136
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High Courts13 Oct 1998Dismissed

Arjun Ram Vs Smt. Sita Devi

Rajasthan High Court · (1999) 2 CivCC 112 : (1999) 1 RLW 90

Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2(22), 2(23)
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High Courts18 Sept 1998Dismissed

Uda Ram Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 404 : (1998) 3 RLW 1857 : (1999) 1 WLC 378

Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration Act, 1954 — Section 10(4), 13(2), 16, 16(1), 16(1A)Prevention of Food Adulteration Rules, 1955 — Rule 23, 28, 9(2)
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High Courts17 Sept 1998Dismissed

Anand Singh Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 842 : (1999) 1 RCR(Criminal) 465 : (1998) 3 RLW 1756 : (1999) 1 WLC 634

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437General Clauses Act, 1897 — Section 10, 9Penal Code, 1860 (IPC) — Section 302
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