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Rajasthan High Court judgments

44,813 judgments · page 1,340 of 2,241

High Courts04 Sept 2006Dismissed

B.N. Singh Vs DCM Shriram Indus. Ltd.

Rajasthan High Court · (2007) 5 RCR(Civil) 791 : (2007) 2 RCR(Rent) 367 : (2007) 3 RLW 2382 : (2007) 76 SCL 1

COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 11, 397, 468, 472Industrial Disputes Act, 1947 — Section 2
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High Courts01 Sept 2006Allowed

Paramjeet Singh Vs State of Rajasthan

Rajasthan High Court · (2007) CriLJ 591

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 428, 482Penal Code, 1860 (IPC) — Section 379, 395, 457
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High Courts31 Aug 2006Allowed

State of Raj. Vs Shera Ram

Rajasthan High Court · (2006) 08 RAJ CK 0053

Arms Act, 1959 — Section 25, 3Central Excises and Salt Act, 1944 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
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High Courts30 Aug 2006Dismissed

Ramakant Vs State of Rajasthan

Rajasthan High Court · (2007) 5 RCR(Criminal) 435 : (2006) 4 RLW 3337

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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High Courts29 Aug 2006Allowed

Smt. Satki Devi and Another etc. Vs Tikam Singh and Others

Rajasthan High Court · (2006) CriLJ 4721 : (2007) 2 RCR(Criminal) 846 : (2007) 2 RLW 1620

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 225, 24, 301Penal Code, 1860 (IPC) — Section 201, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 18, 2, 20
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High Courts29 Aug 2006Dismissed

Bulaki Ram Saini Vs State and Another

Rajasthan High Court · (2007) 1 RLW 4

Criminal Procedure Code, 1973 (CrPC) — Section 256, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 397
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