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Rajasthan High Court judgments

44,813 judgments · page 1,017 of 2,241

High Courts27 Jun 2012Dismissed

Shyam Sunder Vs Prakash Chand

Rajasthan High Court · (2013) 3 CDR 1416 : (2013) 2 RCR(Rent) 73 : (2013) 3 RLW 1901

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 17 Rule 2, Order 22 Rule 10, Order 6 Rule 17, 1Registration Act, 1908 — Section 17(2)(6)
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High Courts25 Jun 2012Dismissed

Madan Bansal Vs Ramnarayan Sharma

Rajasthan High Court · (2013) 1 CDR 41 : (2013) 3 RLW 1932

Civil Procedure Code, 1908 (CPC) — Section 100, 96Transfer of Property Act, 1882 — Section 111, 111(f)
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High Courts21 Jun 2012Dismissed

Nand Kishore and Another Vs Vishwanath Kayal

Rajasthan High Court · (2013) 1 CDR 270 : (2013) 3 RLW 2623

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115General Clauses Act, 1897 — Section 15, 24, 27Transfer of Property Act, 1882 — Section 106
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High Courts21 Jun 2012Dismissed

Ramjan Baksh Vs Nagar Palika, Chaksu

Rajasthan High Court · (2012) 06 RAJ CK 0007

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 110Rajasthan Municipalities Act, 2009 — Section 271
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High Courts15 Jun 2012Allowed

Smt. Sobha Vs State of Rajasthan

Rajasthan High Court · (2013) 1 Crimes 153 : (2013) 2 RLW 935

Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Penal Code, 1860 (IPC) — Section 302, 304B, 316, 498A
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High Courts14 Jun 2012Dismissed

Abdul Gafoor Vs State of Rajasthan

Rajasthan High Court · (2012) 06 RAJ CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437(5), 439(2)Penal Code, 1860 (IPC) — Section 120B, 380, 448, 454, 467
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High Courts14 Jun 2012

Ved Prakash Vs State of Rajasthan

Rajasthan High Court · (2012) 3 Crimes 667 : (2012) 4 RLW 3389

Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 243Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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