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Rajasthan High Court judgments

44,813 judgments · page 1,077 of 2,241

High Courts25 Jul 2011Allowed

Rajesh and Another Vs State of Rajasthan

Rajasthan High Court · (2011) 3 DMC 819 : (2012) 1 RLW 823

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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High Courts22 Jul 2011Dismissed

Ashok Kumar Vs State of Rajasthan

Rajasthan High Court · (2012) 1 DMC 323 : (2012) 2 RCR(Criminal) 383 : (2012) 1 RLW 832

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 176, 201, 304B, 406
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High Courts18 Jul 2011

State of Rajasthan Vs Manoj Yadav

Rajasthan High Court · (2012) CriLJ 456

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 303, 34, 363
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High Courts15 Jul 2011Allowed

Ashok Kumar Saxena Vs State of Raj.

Rajasthan High Court · (2011) CriLJ 4774 : (2011) 4 RLW 3273

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 202Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 323
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High Courts14 Jul 2011Allowed

Bhanwarlal Vs State of Rajasthan

Rajasthan High Court · (2011) 186 ECR 292

Central Excises and Salt Act, 1944 — Section 14, 19Criminal Procedure Code, 1973 (CrPC) — Section 457Evidence Act, 1872 — Section 27
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High Courts14 Jul 2011Allowed

Mahendra Shah Vs Baldev Singh

Rajasthan High Court · (2013) ACJ 1017 : (2011) 131 FLR 559

Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 2(1)(n), 4(a)
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