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Rajasthan High Court judgments, 2006

966 judgments · page 25 of 49

High Courts03 Jul 2006

Irshad @ Risal Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 3013 : (2006) 3 WLC 761

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 89Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 120B, 302
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High Courts03 Jul 2006Allowed

Pappu and Another Vs Rekha and Another

Rajasthan High Court · (2006) CriLJ 3728 : (2006) 4 WLC 549

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 190(2), 200Penal Code, 1860 (IPC) — Section 406, 498A, 68, 69
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High Courts13 Jun 2006Dismissed

Bhim Sen Garg Vs State of Rajasthan and Others

Rajasthan High Court · (2006) CriLJ 3643 : (2006) 3 RLW 2411 : (2006) 4 WLC 579

Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156, 156(1)Information Technology Act, 2000 — Section 5, 6, 65
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High Courts02 Jun 2006Dismissed

Sumitra Devi (Smt.) Vs Ratan Lal through LRs.

Rajasthan High Court · (2006) 3 RLW 2381 : (2006) 3 WLC 767

Civil Procedure Code, 1908 (CPC) — Section 100, 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 13(4), 13(5)
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High Courts31 May 2006Dismissed

Shree Ram Vs Radhaballabh and Another

Rajasthan High Court · (2006) 3 RLW 2334 : (2006) 4 WLC 30

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
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