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Rajasthan High Court judgments, 2002

1,112 judgments · page 55 of 56

High Courts07 Jan 2002Allowed

Dhima Ram and Others Vs State and Others

Rajasthan High Court · (2002) CriLJ 2348

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 42, 55, 57
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High Courts07 Jan 2002Allowed

Bihari Lal Vs State of Rajasthan

Rajasthan High Court · (2002) CriLJ 1716 : (2002) 3 RCR(Criminal) 280 : (2002) 1 WLN 684

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 50, 55
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High Courts07 Jan 2002

Salim Vs State of Rajasthan

Rajasthan High Court · (2002) 4 RCR(Criminal) 40 : (2002) 3 RLW 1769 : (2002) 3 WLC 84 : (2002) 4 WLN 228

Evidence Act, 1872 — Section 9Motor Vehicles Act, 1988 — Section 134, 184, 187Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts07 Jan 2002Allowed

Kasan Vs State of Rajasthan

Rajasthan High Court · (2002) CriLJ 1460 : (2002) 2 RCR(Criminal) 648

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 161, 363, 366, 376
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High Courts07 Jan 2002Allowed

Salag Ram Vs State of Rajasthan

Rajasthan High Court · (2002) CriLJ 1707

Criminal Procedure Code, 1973 (CrPC) — Section 299Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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