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Rajasthan High Court judgments, 2010

1,349 judgments · page 32 of 68

High Courts04 Aug 2010Allowed

Satya Narayan Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0154

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(2)
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High Courts04 Aug 2010Dismissed

Magan Lal Sharma Vs Shri Ram Dev Singh

Rajasthan High Court · (2011) 1 RCR(Civil) 766 : (2011) 1 RCR(Civil) 766 : (2010) 4 RLW 3554

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 20, Order 9 Rule 13, 151
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High Courts04 Aug 2010

Jaan Mohammed Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 439Rajasthan Bovine Animal (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 1995 — Section 4
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High Courts04 Aug 2010Allowed

Hari Ram Vs State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 332, 353, 394, 406, 409
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High Courts03 Aug 2010Allowed

Kalam Vs The State of Rajasthan

Rajasthan High Court · (2010) 08 RAJ CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
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