Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33Rajasthan Employment of Disabled Persons Rules, 2000 — Rule 4, 6

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High Courts19 Aug 2010Allowed

Miss Gudia and Ramakant and Others Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0156

Criminal Procedure Code, 1973 (CrPC) — Section 299, 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 332, 336Prevention of Damage to Public Property Act, 1984 — Section 3

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High Courts19 Aug 2010Allowed

Hanuman Prasad Nai Vs Kuldeep Sharma and Another

Rajasthan High Court · (2011) 5 RCR(Civil) 249 : (2010) 4 RLW 3256

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts19 Aug 2010

Munna and Others Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0143

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 308, 323, 341

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High Courts19 Aug 2010

Bhanwar Lal and Others Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 308, 323, 341

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High Courts19 Aug 2010Allowed

Ramcharan Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 143, 332, 353

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High Courts19 Aug 2010Allowed

Devi Food Products Vs A-One Products

Rajasthan High Court · (2011) 46 PTC 45

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 62Trade Marks Act, 1999 — Section 134, 135

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High Courts19 Aug 2010Allowed

Devi Shanker Vs State of Rajasthan

Rajasthan High Court · (2011) 1 RLW 804

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34

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High Courts19 Aug 2010Allowed

Shree Cement Ltd. Vs Union of India and Others

Rajasthan High Court · (2011) 2 RLW 1368

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 226(3), 297, 298Land Acquisition Act, 1894 — Section 4, 6, 6(1)(b)

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High Courts19 Aug 2010Allowed