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COURT ARCHIVE

Rajasthan High Court judgments, 2006

966 judgments · page 36 of 49

High Courts09 Mar 2006Dismissed

Kalyan Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RCR(Criminal) 595 : (2006) 2 RLW 1466

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50
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High Courts09 Mar 2006Allowed

Pappu Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 2491 : (2006) 3 RCR(Criminal) 597 : (2006) 2 RLW 1474 : (2006) 3 WLC 609

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 8
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High Courts09 Mar 2006

Madan Bansal Vs Ramnarayan Sharma

Rajasthan High Court · (2006) 3 RCR(Civil) 341 : (2006) 2 RCR(Rent) 43 : (2006) 2 RLW 1448 : (2006) 3 WLC 399

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
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High Courts09 Mar 2006Allowed

Raju Munim Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RCR(Criminal) 181 : (2006) 2 RLW 1452

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(8), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 42, 50, 8Penal Code, 1860 (IPC) — Section 187, 307, 36, 395
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High Courts08 Mar 2006Dismissed

Nisar Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1815 : (2006) 3 WLC 562

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 420
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High Courts08 Mar 2006Allowed

Suraj Mal @ Surjya Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1806 : (2006) 2 WLC 692

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 42(1), 50
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High Courts08 Mar 2006Allowed

Bhawani Singh Vs State

Rajasthan High Court · (2006) 2 RLW 1670 : (2006) 2 WLC 752

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20Juvenile Justice Act, 1986 — Section 26
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High Courts08 Mar 2006Dismissed

Rajkumar Malhotra Vs Bhanwarlal

Rajasthan High Court · (2007) 2 RCR(Civil) 553

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
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High Courts07 Mar 2006

Abdul Latif and Others Vs Nagar Vikas Pranyas

Rajasthan High Court · AIR 2006 Raj 215 : (2007) 1 CivCC 310 : (2007) 5 RCR(Civil) 409 : (2006) 3 RLW 2288 : (2006) 4 WLC 66

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100Evidence Act, 1872 — Section 110
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