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COURT ARCHIVE

Rajasthan High Court judgments, 2006

966 judgments · page 45 of 49

High Courts24 Jan 2006

Sukhdev Singh Vs Baxis Singh and Another

Rajasthan High Court · (2006) 2 RLW 1036

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 2, Order 8 Rule 3, Order 8 Rule 5, 96Criminal Procedure Code, 1973 (CrPC) — Section 145Rajasthan Stamp Law (Adaptation) Act, 1952 — Section 35
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High Courts23 Jan 2006Dismissed

Sarjeet Singh Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1832 : (2006) 2 WLC 754

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 364, 394, 411
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High Courts23 Jan 2006Dismissed

Kallash Chandra Harijan Vs State of Rajasthan and Others

Rajasthan High Court · (2006) 2 RLW 1700

National Council for Teacher Education Act, 1993 — Section 12, 32National Council for Teachers Education (Determination of Minimum Qualifications for Recruitment of Teachers in Schools) Regulations, 2001 — Regulation 4, 5Rajasthan Panchayati Raj (Amendment) Act, 2004 — Section 89(1)
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High Courts20 Jan 2006Allowed

Sandeep Thakran Vs State of Rajasthan

Rajasthan High Court · (2006) 4 RLW 2709 : (2006) 2 WLC 197

Criminal Procedure Code, 1973 (CrPC) — Section 313Identification of Prisoners Act, 1920 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 201, 302, 394
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High Courts20 Jan 2006Allowed

Puran Mal Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1052

Criminal Procedure Code, 1973 (CrPC) — Section 161 , 216, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
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High Courts19 Jan 2006

Ganesh Lal Vs State of Rajasthan

Rajasthan High Court · (2006) 3 RLW 1842 : (2006) 2 WLC 710

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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