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COURT ARCHIVE

Rajasthan High Court judgments, 2001

1,257 judgments · page 50 of 63

High Courts16 Mar 2001

Hanuman Prasad Vs District Judge, Merta and Others

Rajasthan High Court · AIR 2001 Raj 398 : (2001) 2 RLW 1019 : (2001) 2 WLC 423 : (2001) 2 WLN 271

Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 230(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts16 Mar 2001Dismissed

Logar Vs State of Rajasthan

Rajasthan High Court · (2001) 3 RLW 1453 : (2001) 3 WLC 512 : (2001) 2 WLN 397

Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 397, 401Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 279, 304
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High Courts15 Mar 2001

Har Sahay Meena Vs U.O.I.

Rajasthan High Court · (2001) 2 RLW 1178 : (2001) 4 WLC 718 : (2001) 3 WLN 265

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 149, 151, 161(3), 162, 227Evidence Act, 1872 — Section 142, 40
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High Courts14 Mar 2001Dismissed

Suresh Chand and Others Vs State of Rajasthan

Rajasthan High Court · (2001) 2 DMC 17 : (2001) 4 RLW 565 : (2001) 4 WLC 684 : (2001) 4 WLN 642

Criminal Procedure Code, 1973 (CrPC) — Section 139, 438, 438(1), 438(2), 439(2)Penal Code, 1860 (IPC) — Section 201, 304B, 498A
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High Courts14 Mar 2001Dismissed

Karna Ram Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 521 : (2002) 1 WLC 93 : (2002) 1 WLN 417

Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 302
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