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Rajasthan High Court judgments, 2001

1,257 judgments · page 42 of 63

High Courts23 Apr 2001Dismissed

Kishan Lal Vs Shanti Devi

Rajasthan High Court · (2002) 2 CivCC 43 : (2002) 3 RCR(Civil) 345 : (2001) 3 RLW 1926 : (2002) 1 WLC 635

Civil Procedure Code Amendment Act, 1973 — Order 18, Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 118, 60Succession Act, 1925 — Section 276, 299
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High Courts23 Apr 2001Allowed

R.C. Jain Vs State of Rajasthan and Another

Rajasthan High Court · (2001) 3 RLW 1906 : (2001) 4 WLN 415

Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(10), 16(8), 16(9)
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High Courts23 Apr 2001Allowed

Bhanwarlal Vs State and Others

Rajasthan High Court · (2001) 4 RLW 549 : (2002) 1 WLN 333

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 154, 310, 311General Clauses Act, 1897 — Section 14, 16
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High Courts20 Apr 2001Dismissed

Inder Vs State of Rajasthan

Rajasthan High Court · (2001) 4 RLW 133 : (2001) 2 WLC 502 : (2002) 2 WLN 533

Constitution of India, 1950 — Article 21, 22, 301, 302, 303General Clauses Act, 1897 — Section 13, 21, 3National Security Act, 1980 — Section 12, 13, 3, 8
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High Courts20 Apr 2001Dismissed

Tej Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2001) CriLJ 4516 : (2001) 4 RLW 154 : (2001) 4 WLN 500

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22, 22(4), 22(5), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 313
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