High Courts11 Feb 2015Allowed

Chand Mal and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0240

Criminal Procedure Code, 1973 (CrPC) - Section 100, 100(4), 103(1), 103(2), 156Evidence Act, 1872 - Section 25, 27Penal Code, 1860 (IPC) - Section 187, 302, 394, 411
High Courts11 Feb 2015Dismissed

State of Rajasthan Vs V Construction

Rajasthan High Court · (2015) 02 RAJ CK 0215

Arbitration Act, 1940 - Section 28(3), 30, 33Arbitration and Conciliation Act, 1996 - Section 34, 34(2)(b), 37Contract Act, 1872 - Section 74
High Courts11 Feb 2015Allowed

Ravji Vs State of Rajasthan

Rajasthan High Court · (2015) 2 WLN 390

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 374Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 339, 397, 449
High Courts10 Feb 2015Disposed off

Anshuman Chowdhary Vs Mamta

Rajasthan High Court · (2015) 2 WLN 167

Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(i-a), 13-B
High Courts10 Feb 2015Allowed

Chetram Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0180

Criminal Procedure Code, 1973 (CrPC) - Section 100, 100(4), 103(1), 103(2), 156Evidence Act, 1872 - Section 25, 27, 47Penal Code, 1860 (IPC) - Section 120-B, 187, 201, 302
High Courts10 Feb 2015

Amit Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0179

Arms Act, 1959 - Section 25, 3, 4Criminal Procedure Code, 1973 (CrPC) - Section 173Evidence Act, 1872 - Section 6
High Courts10 Feb 2015

Rajendra and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0178

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Penal Code, 1860 (IPC) - Section 109, 304, 366, 376(2)(G), 456Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2) (v), 3(2)(v)