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Rajasthan High Court judgments, 2016

1,745 judgments · page 79 of 88

High Courts25 Jan 2016Disposed Off

Vijay Raj Vs Shankar Lal & ors.

Rajasthan High Court · (2016) 2 WLN 128

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Constitution of India, 1950 — Article 300A
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High Courts25 Jan 2016Dismissed

Smt. Prasadi Devi Vs State of Rajasthan

Rajasthan High Court · (2016) 1 RajCriC 333 : (2016) 4 RLW 2901 : (2016) 3 WLC 196

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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High Courts22 Jan 2016Dismissed

Jawaluddin Vs State of Rajasthan

Rajasthan High Court · (2017) 2 RLW 1314 : (2016) 3 WLC 395

Constitution of India, 1950 — Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts22 Jan 2016Allowed

Deeta Ram @ Deepa Ram Vs State of Rajasthan

Rajasthan High Court · (2016) 1 CriLR 509

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 342, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts22 Jan 2016Dismissed

Jawaluddin and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 01 RAJ CK 0040

Constitution of India, 1950 - Article 226, Article 32Land Acquisition Act, 1894 - Section 11, Section 4, Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
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High Courts21 Jan 2016Dismissed

Ramprasad and Others Vs State of Rajasthan

Rajasthan High Court · (2016) 01 RAJ CK 0030

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151, Section 169Penal Code, 1860 (IPC) - Section 103, Section 105, Section 148, Section 149, Section 302, Section 304, Section 307, Section 323, Section 325, Section 441
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