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Rajasthan High Court judgments, 2010

1,349 judgments · page 48 of 68

High Courts05 Apr 2010Dismissed

Sattar Khan Vs State of Rajasthan

Rajasthan High Court · (2010) 04 RAJ CK 0070

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts02 Apr 2010

Rakesh Sharma Vs State of Rajasthan and Another

Rajasthan High Court · (2010) 4 BC 423 : (2011) 6 RCR(Criminal) 246 : (2010) 2 RLW 1847

Criminal Procedure Code, 1973 (CrPC) — Section 142, 143, 144, 145, 146Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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High Courts01 Apr 2010Dismissed

Suresh Bawari Vs State of Rajasthan

Rajasthan High Court · (2010) CriLJ 4175 : (2010) 3 RLW 2682

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 43, 50
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High Courts01 Apr 2010Dismissed

Gram Panchayat Vs Rang Lal and Others

Rajasthan High Court · (2010) 126 FLR 986 : (2010) 4 LLJ 705 : (2010) 3 RLW 2114

Payment of Gratuity Act, 1972 — Section 1(3), 4, 7Rajasthan Panchayati Raj Act, 1994 — Section 9
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High Courts31 Mar 2010Dismissed

Mangu Singh Vs State and Another

Rajasthan High Court · (2010) 2 WLN 637

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 10, 10A, 10A(4), 3, 4
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