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Rajasthan High Court judgments, 2005

885 judgments · page 12 of 45

High Courts22 Sept 2005Allowed

Prithvi Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 4 RLW 2865 : (2004) 2 WLC 436

Constitution of India, 1950 — Article 14, 309, 32Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 14, 15
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High Courts21 Sept 2005

State of Rajasthan and Others Vs Laxmi Narain

Rajasthan High Court · (2005) 4 RLW 3055

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 80Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 10, 2Rajasthan Police Subordinate Service Rules, 1974 — Rule 36, 36(1)
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High Courts20 Sept 2005Allowed

Hanif Vs State of Rajasthan

Rajasthan High Court · (2005) 4 RLW 2975 : (2006) 1 WLC 75

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts16 Sept 2005Allowed

Gayatri Vs Om Prakash

Rajasthan High Court · (2006) 1 DMC 709 : (2006) 1 WLC 264

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2)
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High Courts16 Sept 2005Dismissed

State of Rajasthan and Others Vs Madho Singh Bhati

Rajasthan High Court · (2006) 2 RLW 1347 : (2006) 2 WLC 14

Limitation Act, 1963 — Section 5Rajasthan Municipalities (Class IV Service) Rules, 1964 — Rule 20Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 238, 297, 309, 36, 38
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