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Rajasthan High Court judgments, 2002

1,112 judgments · page 44 of 56

High Courts13 Feb 2002Dismissed

Bheru Lal Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2000 Raj 245 : (2002) 3 RLW 1592 : (2002) 2 WLN 650

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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High Courts12 Feb 2002Dismissed

S.K. Bhargava Vs State of Rajasthan

Rajasthan High Court · (2002) CriLJ 2435 : (2002) 3 RLW 1827 : (2002) 3 WLC 64

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
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High Courts12 Feb 2002Dismissed

Mehmood Khan Vs State

Rajasthan High Court · (2002) CriLJ 2123 : (2002) 3 RLW 1810 : (2002) 2 WLC 380 : (2002) 1 WLN 707

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts12 Feb 2002Dismissed

Union of India (UOI) and Others Vs Digamber Jain Secondary School

Rajasthan High Court · (2003) 1 LLJ 398 : (2002) 4 RLW 2411 : (2002) 3 WLC 74

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1)Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 2(r), 2(s), 92
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High Courts12 Feb 2002Allowed

Usman Vs State of Rajasthan

Rajasthan High Court · (2003) 1 RLW 666 : (2003) 1 WLC 754 : (2002) 5 WLN 194

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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