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Rajasthan High Court judgments, 2001

1,257 judgments · page 45 of 63

High Courts13 Apr 2001Allowed

Salman Khan Vs State and Others

Rajasthan High Court · (2001) 2 WLC 535 : (2007) 3 WLN 324

Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 2, 51, 52, 9
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High Courts13 Apr 2001Allowed

Subhash Sikhwal Vs State of Rajasthan

Rajasthan High Court · (2002) 1 DMC 646 : (2002) 2 RCR(Criminal) 284 : (2002) 1 RLW 540 : (2002) 1 WLC 684 : (2001) 4 WLN 670

Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts12 Apr 2001Allowed

Manna and Another Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 3496

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts12 Apr 2001

Jagdish Prasad Gupta Vs State of Rajasthan and Another

Rajasthan High Court · (2001) 2 RLW 1293 : (2001) 2 WLC 327 : (2001) 4 WLN 13

Constitution of India, 1950 — Article 14, 16, 226(3)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 27(2), 7
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High Courts12 Apr 2001Allowed

Vijay Kumar Vs Suresh Kumar

Rajasthan High Court · (2002) 1 DMC 391 : (2001) WLC 545

Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494, 498A
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High Courts11 Apr 2001Dismissed

Ram Saran Sharma Vs Smt. Kamla Acharya

Rajasthan High Court · (2001) 4 RLW 198

Civil Procedure Code, 1908 (CPC) — Section 100General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 109, 2
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High Courts11 Apr 2001

Suresh Chandra Vs State of Rajasthan

Rajasthan High Court · (2002) 2 RCR(Criminal) 6 : (2002) 1 RLW 25 : (2002) WLC 182 : (2001) 4 WLN 143

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 8
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High Courts11 Apr 2001Dismissed

Jaiveer Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 116 : (2001) 4 WLN 609

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 120B, 302
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High Courts10 Apr 2001

Kishan Lal Vs State of Rajasthan

Rajasthan High Court · (2001) 2 ACC 204 : (2001) CriLJ 3617 : (2001) 4 RLW 192 : (2002) 5 WLC 768 : (2001) WLC 36 : (2001) 3 WLN 311

Constitution of India, 1950 — Article 20, 21Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7
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