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Rajasthan High Court judgments, 2005

885 judgments · page 40 of 45

High Courts10 Feb 2005Allowed

Hira Lal Vs State of Rajasthan

Rajasthan High Court · (2005) 4 RCR(Criminal) 47 : (2005) 3 RLW 2014

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 176(2), 439, 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15B, 19, 2, 24, 27A
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High Courts10 Feb 2005Dismissed

Raj Kumar Vs District Judge and Others

Rajasthan High Court · (2005) 2 ACC 710 : AIR 2005 Raj 292 : (2005) 2 CivCC 194 : (2005) 2 RCR(Civil) 541 : (2005) 2 RLW 770 : (2005) 2 RLW 769 : (2005) 2 WLC 92

Fatal Accidents Act, 1855 — Section 1A, 1A(2)
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High Courts09 Feb 2005Allowed

Sheelu @ Suresh Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 2253 : (2005) 2 RLW 1262 : (2005) 2 WLC 725

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts07 Feb 2005Allowed

Girraj and Others Vs State of Rajasthan

Rajasthan High Court · (2005) 3 RLW 1665 : (2005) 2 WLC 599

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325
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