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Rajasthan High Court judgments, 2016

1,745 judgments · page 68 of 88

High Courts01 Mar 2016Dismissed

Mamta Vs Santosh and others

Rajasthan High Court · (2016) 162 AIC 639

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, Order 27 Rule 5A, Order 7 Rule 11, 79Rajasthan Panchayati Raj (Election) Rules, 1994 - Rule 80Rajasthan Panchayati Raj Act, 1994 - Section 43
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High Courts01 Mar 2016Dismissed

Suresh Chandra Vs State

Rajasthan High Court · (2017) ACD 345 : (2016) 3 DCR 751 : (2017) 1 NIJ 227

Criminal Procedure Code, 1973 (CrPC) - Section 446, Section 82, Section 83Negotiable Instruments Act, 1881 (NI) - Section 138
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High Courts01 Mar 2016Dismissed

Basant Raj Mehta Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 03 RAJ CK 0027

Criminal Procedure Code, 1973 (CrPC) - Section 195(1)(b) (ii), Section 195(1)(b)(ii), Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 420, Section 467, Section 468, Section 471
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High Courts26 Feb 2016Dismissed

Brijesh Yadav Vs State of Rajasthan

Rajasthan High Court · (2016) CriLJ 3169 : (2016) 2 RajCriC 735 : (2016) 2 RLW 1623 : (2016) 4 WLC 127

Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 37
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High Courts26 Feb 2016Allowed

Ashok Vs State of Rajasthan

Rajasthan High Court · (2016) 3 WLN 10

Evidence Act, 1872 - Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 52A, 8
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High Courts26 Feb 2016Dismissed

Ravi @ Ravikant Vs State of Rajasthan

Rajasthan High Court · (2016) 161 AIC 718 : (2016) 4 CriCC 74 : (2016) CriLJ 3309 : (2016) 2 CriLR 676 : (2016) 1 RajCriC 518 : (2016) 2 RLW 1455 : (2016) 3 WLC 756

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 8
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High Courts26 Feb 2016Allowed

Vinod Vs State of Rajasthan

Rajasthan High Court · (2016) 2 CriLR 839 : (2016) 2 RajCriC 609 : (2016) 2 RLW 1693 : (2016) 4 WLC 148

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(6), 53Penal Code, 1860 (IPC) — Section 342, 363, 366A, 376
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High Courts26 Feb 2016Dismissed

Seema Jain Vs Dhanishth Jain and another.

Rajasthan High Court · (2016) 3 DCR 744 : (2016) 2 NIJ 66 : (2016) 3 RajCriC 1059 : (2016) 1 WLCRajUC 574 : (2016) 2 WLN 220

Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Negotiable Instruments Act, 1881 (NI) — Section 138
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