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Rajasthan High Court judgments, 2003

757 judgments · page 2 of 38

High Courts28 Nov 2003Allowed

PACL India Ltd. Vs Union of India (UOI)

Rajasthan High Court · (2004) 2 BC 331 : (2004) 120 CompCas 470 : (2004) 4 CompLJ 271 : (2004) 49 SCL 250

Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999 — Regulation 5(1)Securities and Exchange Board of India Act, 1992 — Section 11AA, 11AA(1), 11AA(2), 12(1B)
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High Courts25 Nov 2003Allowed

Bhim Singh Vs Kan Singh

Rajasthan High Court · (2004) 2 BC 475 : (2004) 1 CivCC 608 : (2004) CriLJ 4306 : (2004) 1 RCR(Civil) 22 : (2004) 2 RCR(Criminal) 22 : (2004) 1 RLW 432 : (2004) 1 WLC 526

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts19 Nov 2003Dismissed

Prithviraj Vs State of Rajasthan

Rajasthan High Court · (2004) CriLJ 2190 : (2004) 4 RLW 2224 : (2004) 2 WLC 601

Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
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High Courts15 Nov 2003

Mahendra Singh Vs State of Rajasthan

Rajasthan High Court · (2004) CriLJ 1606 : (2004) 3 RCR(Criminal) 171 : (2003) 4 WLC 616

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 62(2)Penal Code, 1860 (IPC) — Section 302
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