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Rajasthan High Court judgments, 2011

1,325 judgments · page 22 of 67

High Courts17 Aug 2011Dismissed

Mohammad Sabir Vs State

Rajasthan High Court · (2011) 08 RAJ CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 386(2)Penal Code, 1860 (IPC) — Section 363, 366A, 376
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High Courts16 Aug 2011Allowed

Gopi Ram Vs State of Rajasthan

Rajasthan High Court · (2012) 1 Crimes 141 : (2011) 4 RLW 3593

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 319, 397, 401Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
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High Courts12 Aug 2011Allowed

Jaipur Development Authority Vs Lalaram and Others

Rajasthan High Court · (2012) 3 RLW 2504

Constitution of India, 1950 — Article 12, 136, 14, 162, 166Jaipur Development Authority Act, 1982 — Section 11, 18, 3, 31, 31(3)Rajasthan Land Revenue Act, 1956 — Section 102A, 103
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High Courts12 Aug 2011Dismissed

Smt. Sunita Ajmera Vs Authorised Officer, Canara Bank and Others

Rajasthan High Court · AIR 2011 Raj 165 : (2012) 2 BC 581 : (2012) 1 RLW 337

Constitution of India, 1950 — Article 14, 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(10), 13(12), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 13, 13(2), 13(2)(1)
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High Courts12 Aug 2011Dismissed

Hastimal Chaplot Vs State of Rajasthan

Rajasthan High Court · (2012) 1 Crimes 473 : (2012) 1 RLW 289

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
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High Courts11 Aug 2011Allowed

Madan Singh Vs Suraj Kanwar

Rajasthan High Court · (2011) 4 RLW 3475

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 7Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 96Constitution of India, 1950 — Article 14
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