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Rajasthan High Court judgments, 2000

765 judgments · page 17 of 39

High Courts26 Jul 2000

Maninga and Others Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 5001 : (2001) 1 RCR(Criminal) 670 : (2000) WLC 759

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 34
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High Courts26 Jul 2000

Barkat Ali and Others Vs Badrinarain

Rajasthan High Court · AIR 2001 Raj 51 : (2001) 2 CivCC 88 : (2002) 2 RCR(Civil) 284 : (2001) 1 RLW 489 : (2000) 4 RLW 17 : (2000) 4 WLC 390 : (2000) 3 WLN 637

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 24, Order 21 Rule 54, Order 9 Rule 7Constitution of India, 1950 — Article 19(1), 32Limitation (Amendment) Act, 1972 — Section 11, 3
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High Courts24 Jul 2000Dismissed

Sumar Khan Vs State

Rajasthan High Court · (2001) CriLJ 43 : (2000) 4 RLW 29 : (2000) 4 WLC 364 : (2001) 1 WLN 114

Constitution of India, 1950 — Article 21, 22, 22(5)General Clauses Act, 1897 — Section 3(8)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 8
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High Courts24 Jul 2000Allowed

Hazari and Another Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 1298 : (2000) 4 RLW 108 : (2000) 4 WLC 432 : (2001) 1 WLN 536

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 41(1), 42, 42(1)
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High Courts21 Jul 2000Dismissed

Manoj Kumar Sharma Vs Jagdish Thanwardas

Rajasthan High Court · (2001) 3 RLW 1876 : (2000) 4 RLW 560 : (2000) 2 WLC 98 : (2001) 1 WLN 516

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 1(4), Order 16 Rule 1A
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