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Rajasthan High Court judgments, 2011

1,325 judgments · page 7 of 67

High Courts17 Nov 2011Dismissed

Mukun Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2012) 2 RLW 1760

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(8), 174Penal Code, 1860 (IPC) — Section 201, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts17 Nov 2011Dismissed

Bahadur Singh Vs Pooran Singh and ors

Rajasthan High Court · (2012) 2 RLW 1092

Civil Procedure Code, 1908 (CPC) — Section 100, 104Evidence Act, 1872 — Section 67, 68Rajasthan High Court Ordinance, 1949 — Section 18
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High Courts17 Nov 2011Allowed

Gopal Dave Vs Mukh and Others

Rajasthan High Court · (2012) 2 RLW 1897

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 29, 41, 41(d)
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High Courts16 Nov 2011

Vinod Zutshi Vs State of Rajasthan

Rajasthan High Court · (2012) 2 RLW 1027

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 482, 70(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 471
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High Courts11 Nov 2011Dismissed

Devi Singh Vs State of Rajasthan

Rajasthan High Court · (2013) 1 RLW 491

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 437(10), 439
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