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Rajasthan High Court judgments, 2018

2,016 judgments · page 42 of 101

High Courts06 Aug 2018Allowed

Nand Kishore @APPELLANT@Hash Raghunath

Rajasthan High Court · (2018) 08 RAJ CK 0195

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 323, 354, 406, 452, 498ADowry Prohibition Act, 1961 — Section 4
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High Courts06 Aug 2018Allowed

Mahendra Singh @APPELLANT@Hash Union Of India

Rajasthan High Court · (2018) 08 RAJ CK 0192

Border Security Force Act, 1968 — Section 14, 17, 46, 64, 64(c ), 70, 74, 74(2), 114, 115, 117Prevention of Corruption Act, 1988 — Section 13(2), 13(1)( c), 13(1)(e)Border Security Force Rule, 1969 — Rule 46, 46(ii), 46(iii), 63, 63(6), 142, 142(2), 143(4)(a), 143(4)(e), 151, 167(2)
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High Courts06 Aug 2018Dismissed

Prakash Chand @APPELLANT@Hash Ganga Vishan Gujarati

Rajasthan High Court · (2018) 08 RAJ CK 0019

Rajasthan Land Revenue Act, 1956 — Section 261(2)Rajasthan Land Revenue (Land Records) Rules, 1957 — Rule 171, 171A, 171A(2), 273, 284, 284(i), 284(ii), 286, 287, 288, 292, 297, 298, 299, 301, 347A, 347BRajasthan Subordinate Services (Recruitment and other Services Conditions) Rules, 1960 — Rule 9, 347A, 347A(8), 347B
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High Courts03 Aug 2018Partly Allowed

Lal Chand @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 08 RAJ CK 0190

Code of Criminal Procedure, 1973 — Section 313, 374, 437AIndian Penal Code, 1860 — Section 34, 147, 149, 302, 304, 307, 323, 325, 341, 427, 435Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(ii)(v), 3(1)(ii)(v)
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