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COURT ARCHIVE

Rajasthan High Court judgments, 2002

1,112 judgments · page 54 of 56

High Courts09 Jan 2002Dismissed

Balaram Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 2 RCR(Criminal) 16 : (2003) 1 RLW 132 : (2002) 2 WLN 603

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 323, 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts09 Jan 2002Dismissed

Devi Shankar Vs Ugam Raj

Rajasthan High Court · (2002) 4 RLW 2392 : (2002) 3 WLN 19

Civil Procedure Code, 1908 (CPC) — Section 100, 101Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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High Courts08 Jan 2002Allowed

Ram Chandra Vs State of Rajasthan

Rajasthan High Court · (2002) 01 RAJ CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 42(2), 43
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High Courts08 Jan 2002Allowed

Balar Fabrics Pvt. Ltd. Vs Union of India (UOI)

Rajasthan High Court · (2003) 85 ECC 142 : (2002) 142 ELT 309 : (2002) 3 RLW 1930 : (2002) 2 WLC 475 : (2002) 1 WLN 718

Central Excises and Salt Act, 1944 — Section 35C(1)Customs Act, 1962 — Section 129B(1)Income Tax Act, 1922 — Section 33(4), 66
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High Courts08 Jan 2002Allowed

Mangu Singh Vs Mehra Ram

Rajasthan High Court · AIR 2002 Raj 231 : (2002) 2 WLC 505

Civil Procedure Code, 1908 (CPC) — Section 96Rajasthan Money Lenders Act, 1963 — Section 22, 23
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High Courts08 Jan 2002Dismissed

State of Rajasthan Vs Maga Ram

Rajasthan High Court · (2002) CriLJ 3307 : (2003) 2 RCR(Criminal) 37 : (2003) 1 RLW 225 : (2002) 3 WLN 412

Penal Code, 1860 (IPC) — Section 409, 465, 466, 467
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