Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sectio

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High Courts06 Jun 2017

Sankla Ram son of Shri Kallaji Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0026

Code of Criminal Procedure, 1973, Section 313, Section 374(1) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts06 Jun 2017Dismissed

The State of Rajasthan Vs Bhagirath son of Khimraj

Rajasthan High Court · (2017) 06 RAJ CK 0025

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts06 Jun 2017

Jagdish Prasad S/o Shri Bhanwarlal Vs Rameshwar S/o Manak Lal Suthar

Rajasthan High Court · (2017) 06 RAJ CK 0022

Motor Vehicles Act, 1988, Section 173, Section 173, Section 50, Section 50, Section 166, Section 166,

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High Courts06 Jun 2017

Shyam Sunder Vs Surjeet Singh

Rajasthan High Court · (2017) 06 RAJ CK 0001

Code of Civil Procedure, 1908, Order 9Rule 13, Section 151, Order 43Rule 1(d) - Saving of Inherent powers of CourtLimitation Act

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High Courts05 Jun 2017

M/s. Sojat Lime Company Vs Chhela Ram S/o Shri Jeeta Ram, & Ors.

Rajasthan High Court · (2017) 06 RAJ CK 0062

Indian Penal Code, 1860, Section 279, Section 304-A - Rash driving or riding on a public wayMotor Vehicles Act, 1988, Section 14,

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High Courts05 Jun 2017

Jashwant Singh S/o Harnam Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0020

Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 437A - Power to examine the accused - Appeals from convictionsIndian Penal Cod

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High Courts05 Jun 2017

Ram Singh son of Vijay Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0019

Code of Criminal Procedure, 1973, Section 446 - Procedure when bond has been forfeitedIndian Penal Code, 1860, Section 34, Section 147,

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High Courts05 Jun 2017Dismissed

State of Rajasthan Vs Chutra Ram son of Mohan Ram

Rajasthan High Court · (2017) 06 RAJ CK 0018

Code of Criminal Procedure, 1973, Section 313, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal

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High Courts02 Jun 2017

Jaipur Vidyut Vitran Nigam Limited Vs Smt. Rajjo Devi w/o Late Shri Jeet Ram

Rajasthan High Court · (2017) 06 RAJ CK 0017

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High Courts02 Jun 2017Allowed

Emkay Medicare Services Vs The President, Rajasthan Medicare Relief Society

Rajasthan High Court · (2017) 06 RAJ CK 0016

Code of Civil Procedure, 1908, Order 1Rule 10, Section 80(2), Section 100(5), Order 42Rule 2 - Notice - Second appeal

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High Courts02 Jun 2017Disposed

Lalchand S/o Shri Ratan Lal Kanthed Vs Shri Manoj Kumar Bafna S/o Late Shri Deepchand Bafna,

Rajasthan High Court · (2017) 06 RAJ CK 0015

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts02 Jun 2017

Mohan Ram S/o Jetha Ram Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0014

Code of Criminal Procedure, 1973, Section 313, Section 216, Section 374(2), Section 437A - Power to examine the accused - Court may alter charge - Ap

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High Courts02 Jun 2017

Panbai D/o Lallu Lal Saini Vs Bhagwan Sahai S/o Giriraj Saini

Rajasthan High Court · (2017) 06 RAJ CK 0013

Hindu Marriage Act, 1955, Section 13(2)(iv) - Divorce

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High Courts02 Jun 2017Allowed

Rajasthan State Electricity Board Vs Central Bank of India

Rajasthan High Court · (2017) 06 RAJ CK 0012

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High Courts02 Jun 2017Allowed

M/s Siddarth Organization Vs Dhabariya Aglomerates Pvt.

Rajasthan High Court · (2017) 06 RAJ CK 0011

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro

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High Courts02 Jun 2017

Smt. Renu Chaterji wife of Shri late O.C.Chaterji Vs State of Rajasthan

Rajasthan High Court · (2017) 06 RAJ CK 0010

Rajasthan Urban Improvement Act, 1959, Section 52(1), Section 52(2)

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