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Rajasthan High Court judgments, 2009

1,183 judgments · page 55 of 60

High Courts21 Jan 2009

Adesh Saint Vs Dr. Pramod Bhatnagar

Rajasthan High Court · (2010) 1 RCR(Criminal) 592 : (2009) 4 RLW 3065

Contract Act, 1872 — Section 182Electricity Act, 1910 — Section 50Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts21 Jan 2009Dismissed

State of Rajasthan Vs Doonga

Rajasthan High Court · (2009) 3 RLW 2530

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 376
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High Courts20 Jan 2009Allowed

Ram Sahal Vs State and Others

Rajasthan High Court · (2009) 1 RLW 782

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 120, 120B, 167, 182, 418Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts20 Jan 2009

Akhilesh Vs State of Rajasthan

Rajasthan High Court · (2009) CriLJ 2205 : (2010) 6 RCR(Criminal) 2600 : (2009) 1 RLW 746

Criminal Procedure Code, 1973 (CrPC) — Section 161, 176, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304B, 306
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High Courts20 Jan 2009Dismissed

Balraj Singh Vs State of Rajasthan and Another

Rajasthan High Court · (2009) CriLJ 2042 : (2009) 2 RCR(Criminal) 551 : (2009) 1 RLW 824

Arms Act, 1959 — Section 27Central Excises and Salt Act, 1944 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 397, 399
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High Courts19 Jan 2009Dismissed

State of Rajasthan Vs Thakur Lal and Another

Rajasthan High Court · (2009) 3 RLW 1925

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 299, 313Penal Code, 1860 (IPC) — Section 324, 325, 34, 363, 365Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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