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Rajasthan High Court judgments, 2000

765 judgments · page 29 of 39

High Courts19 Apr 2000

Manchha Ram Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 1 RLW 112 : (2000) 2 WLN 267

Constitution of India, 1950 — Article 14, 16Dependants of Deceased Government Servant Dying while in Service Rules, 1975 — Rule 5Rajasthan Compassionate Appointment of Dependants of Deceased Government Servant Rules, 1996 — Rule 10
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High Courts18 Apr 2000Allowed

Azad Singh and Another Vs The State of Rajasthan

Rajasthan High Court · (2000) 3 RLW 1776 : (2000) WLC 481 : (2000) 2 WLN 119

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 50, 57
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High Courts18 Apr 2000

Vikas and Others Vs Versus State of Rajasthan

Rajasthan High Court · (2000) 3 RLW 1596 : (2000) 4 WLC 461 : (2000) 2 WLN 558

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 120B, 302, 304B, 364
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High Courts10 Apr 2000Dismissed

Kera Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2000) 2 RLW 1269 : (2000) WLC 639 : (2000) 2 WLN 89

Criminal Procedure Code, 1973 (CrPC) — Section 148, 304, 307, 313, 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 302
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