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Rajasthan High Court judgments, 2016

1,745 judgments · page 41 of 88

High Courts01 Jul 2016Disposed Off

Ismail Vs State of Rajasthan

Rajasthan High Court · (2016) 3 RajCriC 1267

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 433(d)Prevention of Food Adulteration Act, 1954 - Section 16, Section 7
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High Courts01 Jul 2016Disposed Off

Raja Ram Vs State of Rajasthan

Rajasthan High Court · (2016) 3 RajCriC 1229

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 433(d)Prevention of Food Adulteration Act, 1954 - Section 16, Section 7
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High Courts28 Jun 2016Allowed

Rajendra Singh @ Kaku Vs State of Rajasthan

Rajasthan High Court · (2017) 1 RajCriC 49

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 148, Section 149, Section 323, Section 324, Section 325, Section 326
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High Courts28 Jun 2016Allowed

Budh Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 1 RajCriC 87

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Motor Vehicles Act, 1988 - Section 181, Section 3Penal Code, 1860 (IPC) - Section 279, Section 304A
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High Courts24 Jun 2016Partly Allowed

Wazir Mohd. Vs State of Rajasthan

Rajasthan High Court · (2017) 1 RajCriC 28

Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 323, Section 324, Section 326, Section 34, Section 447
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High Courts23 Jun 2016Disposed Off

Kamlesh Vs State of Rajasthan

Rajasthan High Court · (2016) 4 CriLR 1827

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7Probation of Offenders Act, 1958 — Section 4
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