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Rajasthan High Court judgments, 2001

1,257 judgments · page 36 of 63

High Courts17 May 2001Allowed

Roop Narayan Vs Shambhoo Lal

Rajasthan High Court · (2002) 2 CivCC 212 : (2002) 4 RCR(Civil) 412 : (2002) 3 RLW 1934 : (2002) WLC 232

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 43 Rule 1, Order 9 Rule 8
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High Courts17 May 2001Dismissed

Abdul Majid alias Raju Vs State of Rajasthan

Rajasthan High Court · (2002) 1 DMC 730 : (2002) 1 RLW 165 : (2002) 1 WLC 164 : (2002) 1 WLN 435

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 498
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High Courts17 May 2001

Lal Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 171 : (2001) 3 WLC 788 : (2001) 4 WLN 573

Arms Act, 1959 — Section 25, 7Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 313Penal Code, 1860 (IPC) — Section 120, 302, 307
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High Courts15 May 2001Allowed

State of Rajasthan Vs Mohan Singh and Another

Rajasthan High Court · (2002) 1 RLW 225 : (2000) 1 WLC 546 : (2003) 2 WLN 232

Constitution of India, 1950 — Article 23, 309Minimum Wages Act, 1948 — Section 12, 12(1), 13, 14(1), 20(2)Rajasthan Minimum Wages Rules, 1959 — Rule 26
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High Courts15 May 2001Allowed

Roop Lal Vs State of Rajasthan

Rajasthan High Court · (2001) 4 RLW 624 : (2002) 2 WLC 191 : (2003) 2 WLN 122

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 40, 41, 42, 43
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