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Rajasthan High Court judgments, 2006

966 judgments · page 20 of 49

High Courts02 Aug 2006Dismissed

Sanjiv Arora Vs State of Rajasthan

Rajasthan High Court · (2007) 5 RCR(Criminal) 443

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 195(1)(b)(i), 195(3), 340Penal Code, 1860 (IPC) — Section 120B, 193, 436
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High Courts02 Aug 2006Allowed

Karan Singh through his Lrs. Vs The Collector and Another

Rajasthan High Court · (2006) 4 RLW 3132 : (2006) 4 WLC 720

Constitution of India, 1950 — Article 311(2)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 16(3), 16(6), 16(7), 16(9)Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 14
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High Courts01 Aug 2006Dismissed

Biram Lal and Others Vs State

Rajasthan High Court · (2007) 1 RLW 713

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 143, 383, 384, 385, 388
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High Courts31 Jul 2006

Surya Power Ltd. Vs Bank of India and Another

Rajasthan High Court · (2007) 2 RLW 1481 : (2007) 78 SCL 407

COMPANIES ACT, 1956 — Section 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 28State Financial Corporations Act, 1951 — Section 29
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High Courts31 Jul 2006

Badri Lal and Others Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 3259

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(5)
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