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Rajasthan High Court judgments, 2017

1,360 judgments · page 49 of 68

High Courts23 Mar 2017

Diwan Singh Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0072

Code of Criminal Procedure, 1973, Section 161, Section 437A - Examination of witnesses by policeIndian Penal Code, 1860, Section 302,
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High Courts22 Mar 2017

Surja Das & Ors. Vs Bhanwarlal

Rajasthan High Court · (2017) 03 RAJ CK 0195

Constitution of India, Article 19(1)(f) - Protection of certain rights regarding freedom of speech, etcCode of Civil Procedure, 1908, Section 21 - Objections to jurisdic
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High Courts22 Mar 2017

Rampal Sharma Vs Ashok Kumar

Rajasthan High Court · (2017) 03 RAJ CK 0173

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountLimitation Act, 1963, Section 5 - Extension of prescr
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High Courts22 Mar 2017

Dalip Singh & Ors Vs Ramesh & Ors

Rajasthan High Court · (2017) 03 RAJ CK 0135

Constitution of India, Article 226(3) - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 26Rule 10A -
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High Courts22 Mar 2017Allowed

Babu Lal S/o Ram Lal Vs State of Rajasthan

Rajasthan High Court · (2017) 03 RAJ CK 0063

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, Se
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