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Rajasthan High Court judgments, 2005

885 judgments · page 36 of 45

High Courts14 Mar 2005

Anar Devi Vs Chandra Devi

Rajasthan High Court · AIR 2005 Raj 270 : (2005) 3 RLW 1634 : (2005) 3 WLC 731

Legal Services Authorities Act, 1987 — Section 12, 2(C)
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High Courts14 Mar 2005

Ajay Pram Vs Smt. Abha Pram

Rajasthan High Court · (2005) 4 RCR(Civil) 185 : (2005) 3 RLW 2022

Civil Procedure Code, 1908 (CPC) — Section 151Divorce Act, 1869 — Section 10, 10A, 14, 36
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High Courts14 Mar 2005Dismissed

Heera Lal Vs Mandir Shri Thakurji Sangria and Another

Rajasthan High Court · (2005) 2 RLW 1114 : (2005) 2 WLC 799

Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Section 29(2), 5Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 13(4), 13(5)
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High Courts11 Mar 2005Allowed

I.R. Trivedi Vs State of Raj. and Others

Rajasthan High Court · (2005) 4 RLW 2590 : (2005) 4 WLC 119

Constitution of India, 1950 — Article 14, 16Rajasthan Civil Services (Revised Pay Scales for Government Polytechnic College Teachers) Rules, 2001 — Rule 12
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High Courts11 Mar 2005Allowed

Gaffar and Another Vs State of Raj.

Rajasthan High Court · (2005) 3 RLW 1940 : (2005) 2 WLC 590

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 307
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High Courts11 Mar 2005Dismissed

Rameshwar Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 1059

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34
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High Courts04 Mar 2005

Jitesh Kumawat Vs Naresh and Another

Rajasthan High Court · (2006) 1 BC 480 : (2006) 1 CivCC 633 : (2005) CriLJ 3419 : (2005) 4 RCR(Criminal) 592

Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts02 Mar 2005Dismissed

Munshi Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 2932 : (2005) 2 RLW 1008 : (2005) 2 WLC 747

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 482Penal Code, 1860 (IPC) — Section 120B, 380, 406, 420, 453
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High Courts02 Mar 2005Allowed

Mohan Singh Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 2127 : (2005) 3 RLW 1560 : (2005) 2 WLC 768

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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