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Rajasthan High Court judgments, 2000

765 judgments · page 26 of 39

High Courts03 May 2000

Mangilal Vs State

Rajasthan High Court · (2000) 2 WLN 424

Penal Code, 1860 (IPC) — Section 323, 325, 326Probation of Offenders Act, 1958 — Section 4
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High Courts03 May 2000Allowed

State of Rajasthan Vs Rakesh

Rajasthan High Court · (2000) 3 RLW 1423 : (2000) 3 WLC 368 : (2000) 2 WLN 191

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 194, 302
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High Courts03 May 2000Allowed

Madanlal Vs State of Rajasthan

Rajasthan High Court · (2000) 2 WLN 423

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts02 May 2000

Ramratan Vs Bulakidas through his L.Rs.

Rajasthan High Court · (2001) 1 RLW 194 : (2000) 3 WLN 356

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 6 Rule 2, 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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High Courts01 May 2000

Prithvi Raj Singh Vs Kuldeep Singh

Rajasthan High Court · (2001) 1 RLW 34 : (2000) 4 WLC 192 : (2000) 3 WLN 108

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 105, Order 21 Rule 97, 151
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High Courts01 May 2000

Siyaram Vs State of Rajasthan

Rajasthan High Court · (2000) 3 RLW 1753 : (2000) 3 WLC 380 : (2000) 2 WLN 73

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167, 267Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332
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