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Rajasthan High Court judgments, 2005

835 judgments · page 1 of 42

High Courts20 Dec 2005Dismissed

Union of India (UOI) and Another Vs Kuldeep Dhankar

Rajasthan High Court · (2006) 4 ARBLR 81 : (2006) 2 RLW 1074 : (2006) 2 WLC 302

Arbitration Act, 1940 — Section 20, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan High Court Ordinance, 1949 — Section 18
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High Courts20 Dec 2005Allowed

Neelesh Jain Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 2151 : (2006) 1 RLW 653 : (2006) 2 WLC 214

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 172, 173, 173(6)Evidence Act, 1872 — Section 114, 123, 124, 145, 161
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High Courts15 Dec 2005Allowed

Nasru Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 954 : (2006) 1 RLW 471 : (2006) 1 WLC 706

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374, 376Penal Code, 1860 (IPC) — Section 323, 341, 376, 379
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High Courts14 Dec 2005Dismissed

Union of India (UOI) Vs Grasim Industries Ltd.

Rajasthan High Court · (2006) 204 ELT 230 : (2006) 2 WLC 552

Central Excise Rules, 1944 — Rule 57A, 57B, 57G, 57G(1), 57G(11)Central Excises and Salt Act, 1944 — Section 35GIncome Tax Act, 1961 — Section 32
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High Courts12 Dec 2005Dismissed

R.S.R.T.C. and Others Vs Khub Chand

Rajasthan High Court · (2006) 1 RLW 462 : (2006) 1 WLC 419

Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes Act, 1947 — Section 17, 17(1), 2Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 — Section 35
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