Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person present

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High Courts19 Feb 2018

Murari Lal s/o Shri Munshi Lal & Anr Vs Smt. Dharmi Devi & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0031

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High Courts19 Feb 2018Allowed

Sageer Sajjad Ahmed Vs Abdul baaki S/o Mohammed Ayub & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0008

Code of Civil Procedure, 1908, Section 9 - Courts to try all civil suits unless barred

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High Courts17 Feb 2018Dismissed

Chiman Singh Vs State of Rajasthan through D.C.P.( East), Police Commissionerate, Jodhpur.

Rajasthan High Court · (2018) 02 RAJ CK 0011

Code of Criminal Procedure, 1973, Section 482, Section 161, Section 156(3) - Saving of inherent powers of High Court - Examination of witnesses by police - Police officers

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High Courts17 Feb 2018Dismissed

Sohan Lal Singathia S/o Rugha Ram Vs The State of Rajasthan Through Public Prosecutor

Rajasthan High Court · (2018) 02 RAJ CK 0007

Code of Criminal Procedure, 1973, Section 19, Section 197, Section 227 - Subordination of Metropolitan Magistrates - Prosecution of Judges and public servants - Discharge

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High Courts17 Feb 2018

Bher Singh s/o Magan Singh & Ors Vs State of Rajasthan.

Rajasthan High Court · (2018) 02 RAJ CK 0006

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Pe

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High Courts17 Feb 2018

Rajendra Singh S/o Bhanwar Singh Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0005

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts15 Feb 2018Allowed

Magni Ram s/o Shri Bhaguji Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0030

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Pe

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High Courts15 Feb 2018

Prithviraj S/o Shri Chunni Ram & Ors Vs State of Rajasthan Through the Principal Secretary & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0029

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High Courts15 Feb 2018Allowed

Arjun Lal Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0014

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437A - Examination of witnesses by police - Power to examine the accusedIndian Pe

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High Courts15 Feb 2018

Mohd. Gulzar S/o Shri Haji Mehboob Khan, Vs State of Rajasthan through the Public Prosecutor & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0012

Code of Criminal Procedure, 1973, Section 482, Section 138, Section 133, Section 137, Section 133(1) - Saving of inherent powers

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High Courts14 Feb 2018Dismissed

Sharwan Singh Vs State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,

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High Courts14 Feb 2018Disposed off

Keshu Ram S/o Shri Tansukh Ram Vs State of Rajasthan to Be Served Through Secretary & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0024

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High Courts14 Feb 2018Disposed off

Bahadur Ram S/o sh. Hari Ram Vs State of Rajasthan & Ors.

Rajasthan High Court · (2018) 02 RAJ CK 0023

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High Courts14 Feb 2018

Rajpal S/o Shri Hari Ram Vs The State of Rajasthan Through the Deputy Secretary & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0022

Rajasthan Forest Act, 1953, Section 41, Section 42, Section 77, Section 68(1)(b)

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High Courts14 Feb 2018Allowed

Dr. Tulsiram S/o Shri Bastiram & Anr Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860

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High Courts09 Feb 2018

Smt Prem Devi W/o Udai Lal & Ors Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0056

Code of Criminal Procedure, 1973, Section 195(1)(b) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence

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