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Rajasthan High Court judgments, 2005

885 judgments · page 25 of 45

High Courts27 May 2005Allowed

Mahendra Kumar Vs Director General Prisons and Others

Rajasthan High Court · (2005) 4 RCR(Criminal) 711 : (2005) 4 RLW 2255 : (2005) 3 WLC 694

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 14, 9
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High Courts27 May 2005Dismissed

Shiyanand Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 4 RLW 2258 : (2005) 4 WLC 211

Constitution of India, 1950 — Article 226, 227Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 15Rajasthan High Court Ordinance, 1949 — Section 18
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High Courts25 May 2005Allowed

Anita Kumari Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 4 RLW 2350

Constitution of India, 1950 — Article 14, 309Rajasthan Educational Service (Collegiate Branch) Rules, 1971 — Rule 10Rajasthan Educational Service Rules, 1970 — Rule 10
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High Courts24 May 2005Dismissed

Sanjay Vs State of Rajasthan

Rajasthan High Court · (2006) 1 RLW 58 : (2005) 3 WLC 39

Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 162, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 394
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High Courts23 May 2005Allowed

Pareshar Soni Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2005 Raj 271 : (2005) 4 RLW 2239 : (2005) 3 WLC 468

Constitution of India, 1950 — Article 300ARajasthan High Court Ordinance, 1949 — Section 18Rajasthan Municipalities Act, 1959 — Section 170(1), 170(8), 173A
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High Courts20 May 2005Allowed

Sita Ram Pareek Vs State of Raj. and Others

Rajasthan High Court · (2005) 3 ALT(Cri) 4 : (2005) CriLJ 4307 : (2005) 4 RCR(Criminal) 756 : (2005) 4 RLW 2420 : (2005) 4 WLC 142

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 304B, 306, 397Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 161, 173, 307, 326
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High Courts19 May 2005Dismissed

Keshav Dev and Others Vs The State of Rajasthan

Rajasthan High Court · (2005) CriLJ 3306 : (2005) 2 DMC 398 : (2006) 2 JCR 186 : (2005) 4 RCR(Criminal) 208 : (2005) 3 RLW 1865 : (2005) 3 WLC 482

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Dowry Prohibition Act, 1961 — Section 2
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High Courts19 May 2005

Harlal Vs State

Rajasthan High Court · (2005) 05 RAJ CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 374
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