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Rajasthan High Court judgments

44,813 judgments · page 1,085 of 2,241

High Courts19 May 2011

Birbal Ram Vs State of Rajasthan

Rajasthan High Court · (2011) 7 RCR(Criminal) 2206 : (2011) 4 RLW 2893

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts18 May 2011Allowed

Rambabu Vs State of Rajasthan

Rajasthan High Court · (2012) 3 RLW 2284

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 439Penal Code, 1860 (IPC) — Section 304B, 305, 396, 53
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High Courts18 May 2011Allowed

State of Rajasthan Vs Mubin and Others

Rajasthan High Court · (2011) 4 RLW 3515

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 154, 228, 378, 390, 482Penal Code, 1860 (IPC) — Section 396
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High Courts17 May 2011Dismissed

Manmohan Singh Vs Ankur Enterprises

Rajasthan High Court · (2012) 2 BC 384 : (2011) 4 CivCC 94 : (2011) 4 RCR(Civil) 746 : (2011) 4 RCR(Civil) 746 : (2011) 4 RCR(Criminal) 650 : (2011) 4 RCR(Criminal) 650 : (2011) 3 RLW 2237

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203, 204, 4Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 143, 144
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High Courts13 May 2011Dismissed

Prabhati Devi (Smt.) Vs Balu and Others

Rajasthan High Court · (2011) 3 CivCC 629 : (2011) 6 RCR(Civil) 741 : (2011) 3 RLW 2690

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
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High Courts13 May 2011Allowed

Suresh Kumar Vs State of Rajasthan and Another

Rajasthan High Court · (2011) CriLJ 4756 : (2011) 4 RCR(Criminal) 556 : (2011) 4 RCR(Criminal) 556 : (2011) 4 RLW 3081

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 227, 228, 319Penal Code, 1860 (IPC) — Section 143, 148, 149, 308, 323
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