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Rajasthan High Court judgments, 2000

765 judgments · page 13 of 39

High Courts25 Aug 2000Dismissed

Om Prakash Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 230 : (2000) 4 RLW 346 : (2001) 1 WLN 575

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 323, 342, 376(2)
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High Courts24 Aug 2000Allowed

N.S. Bohra Vs Suresh Kumar Hawa and Others

Rajasthan High Court · (2001) 3 RLW 1917 : (2000) 3 WLC 635

Limitation Act, 1963 — Section 14, 5Rajasthan Civil Services (Absoruption of Surplus Personnel) Rules, 1969 — Rule 11, 11(5), 11(6), 15, 15(1)Rajasthan Mines and Geological Service Rules, 1960 — Rule 27
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High Courts24 Aug 2000

Narendra Singh Jhala Vs State of Rajasthan

Rajasthan High Court · (2001) 89 FLR 992 : (2002) 4 LLJ 673 : (2000) 4 RLW 531 : (2000) 4 WLC 685 : (2001) 1 WLN 313

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
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High Courts22 Aug 2000

Paramjeet Singh Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 757 : (2001) 3 RCR(Criminal) 239 : (2000) 4 RLW 598 : (2001) 4 WLC 326 : (2001) 1 WLN 43

Criminal Procedure Code, 1973 (CrPC) — Section 102, 313Penal Code, 1860 (IPC) — Section 149, 34, 394, 397
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High Courts21 Aug 2000

Lalu and Another Vs State of Rajasthan

Rajasthan High Court · (2000) 4 RLW 284 : (2000) 4 WLC 534 : (2001) 1 WLN 315

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts17 Aug 2000

Pooran Ram Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 91 : (2001) 1 RLW 631 : (2001) 2 WLN 91

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 397Evidence Act, 1872 — Section 113, 114Penal Code, 1860 (IPC) — Section 373, 376
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High Courts16 Aug 2000

D.P. Metals Vs State of Rajasthan

Rajasthan High Court · (2000) 4 RLW 486 : (2001) 121 STC 311 : (2001) 4 WLC 115 : (2000) 3 WLN 445

Constitution of India, 1950 — Article 14, 19(1)Rajasthan Sales Tax Act, 1994 — Section 68, 78, 78(2), 78(5)Rajasthan Sales Tax Rules, 1995 — Rule 53
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High Courts11 Aug 2000Allowed

Bheem Raj Vs Rajasthan Patrika and Others

Rajasthan High Court · (2000) 4 RLW 316 : (2000) 4 WLC 721 : (2001) 1 WLN 586

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162, 172
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