High Courts01 May 2002Allowed

Ameer Mohammed Vs Barkat Ali

Rajasthan High Court · AIR 2002 Raj 406 : (2003) 4 RLW 2354 : (2002) 4 WLC 425 : (2002) 5 WLN 604

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 96Evidence Act, 1872 — Section 45Specific Relief Act, 1963 — Section 20
High Courts30 Apr 2002Allowed

Kishan Lal and Another Vs State of Rajasthan

Rajasthan High Court · (2002) 3 WLN 571

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 50, 67, 8
High Courts30 Apr 2002Allowed

Vinod Baid Vs State of Rajasthan and Another

Rajasthan High Court · (2002) 3 WLC 628 : (2003) 3 WLN 449

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 201Penal Code, 1860 (IPC) — Section 406, 420, 45Reserve Bank of India Act, 1934 — Section 45QA, 58B, 58E
High Courts26 Apr 2002Allowed

Nanda Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2002) 04 RAJ CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 397Penal Code, 1860 (IPC) — Section 147, 379, 447Probation of Offenders Act, 1958 — Section 4