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Rajasthan High Court judgments, 1998

460 judgments · page 7 of 23

High Courts02 Sept 1998Allowed

Daler Singh Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 1471 : (1999) 1 RCR(Criminal) 582 : (1998) 3 RLW 1791 : (1999) 1 WLC 274

Criminal Procedure Code, 1973 (CrPC) — Section 361Penal Code, 1860 (IPC) — Section 354, 364, 456Probation of Offenders Act, 1958 — Section 4, 4(3)
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High Courts01 Sept 1998Allowed

Sidhkaran Vs Smt. Manjulata

Rajasthan High Court · AIR 1999 Raj 40 : (1999) 1 CivCC 703 : (1999) 3 RCR(Civil) 146 : (1998) 3 RLW 1801 : (1998) 3 WLC 764

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 16 Rule 6
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High Courts25 Aug 1998

Sohan Lal and Another Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 1261 : (1999) 1 RCR(Criminal) 518 : (1998) 3 RLW 1809 : (1998) 3 RLW 1809 : (1999) 2 WLC 344

Criminal Procedure Code, 1973 (CrPC) — Section 193, 319Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts20 Aug 1998

State of Rajasthan Vs Khuma

Rajasthan High Court · (1999) CriLJ 5051

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 201, 302, 397
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High Courts19 Aug 1998Allowed

Manoj Kumar Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 10

Criminal Procedure Code, 1973 (CrPC) — Section 125, 320(1), 320(2), 320(9), 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 494, 498A
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High Courts18 Aug 1998

Ganpat Lal and Others Vs The State

Rajasthan High Court · (1999) CriLJ 563 : (1999) 1 RCR(Criminal) 584 : (1998) 3 RLW 1824 : (1999) 2 WLC 101

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 299, 482, 483Penal Code, 1860 (IPC) — Section 147, 148, 149, 452
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