Central Excises and Salt Act, 1944 — Section 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 143, 332, 336, 341, 353

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High Courts18 Apr 2011

Ahan Mohd. Vs The State of Rajasthan and Others

Rajasthan High Court · (2011) 04 RAJ CK 0022

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High Courts15 Apr 2011

Ashok Kumar Vs State of Rajasthan

Rajasthan High Court · (2011) 04 RAJ CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 364

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High Courts15 Apr 2011Dismissed

Dr. Sanvar Mal Kantva Vs State of Rajasthan and Others Dr. Abhinav Likhyani and Others Vs Rajasthan University of Health Sciences

Rajasthan High Court · (2011) 3 RLW 2743

Constitution of India, 1950 — Article 14, 29(2), 32Rajasthan University as adopted by the Rajasthan University of Health Sciences Ordinances — Ordinance 278Rajasthan University of Health Sciences Act, 2005 — Section 23, 40, 40(1), 40(2), 40(4)

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High Courts15 Apr 2011

Smt. Bai Devi Vs State of Rajasthan

Rajasthan High Court · (2011) 04 RAJ CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts15 Apr 2011

Gyanesur @ Gyanchandra Vs State of Rajasthan

Rajasthan High Court · (2011) 04 RAJ CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts15 Apr 2011Dismissed

Dhanna and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (2011) 04 RAJ CK 0013

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High Courts13 Apr 2011Dismissed

National Textile Corporation (DP and R) Ltd. (The) and Another Vs The Rent Control Appellate Tribunal and Others

Rajasthan High Court · (2011) 4 RLW 2803

Arbitration and Conciliation Act, 1996 — Section 11, 18, 2(3), 8, 8(1)Transfer of Property Act, 1882 — Section 106, 111(g), 111(h), 3(x)

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High Courts13 Apr 2011

Ritesh Tripathi and Others Vs State and Others

Rajasthan High Court · (2011) 04 RAJ CK 0047

Right of Children to Free and Compulsory Education Act, 2009 — Section 23, 23(1)Right of Children to Free and Compulsory Education Rules, 2010 — Rule 23(1)

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High Courts13 Apr 2011