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Rajasthan High Court judgments, 2005

885 judgments · page 45 of 45

High Courts04 Jan 2005Dismissed

Richhpal Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2005) 1 RLW 682 : (2005) 1 WLC 548

Constitution of India, 1950 — Article 243, 315(1), 320, 321Rajasthan Panchayati Raj (Amendment) Ordinance, 2004 — Section 89, 89(6A)Rajasthan Panchayati Raj Rules, 1996 — Rule 259
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High Courts04 Jan 2005Allowed

Ranchod B. Das Vs LRs of Kanhaiya Lal

Rajasthan High Court · (2005) 3 RLW 2056 : (2005) 2 WLC 10

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25Evidence Act, 1872 — Section 31Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 14(1), 14(2), 14(3)
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High Courts03 Jan 2005

Raj Kumar Vs Arjunlal

Rajasthan High Court · (2005) 3 RLW 1539 : (2005) 2 WLC 230

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(4), 3, 8
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High Courts02 Jan 2005Allowed

Kalyan Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1213

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 448
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