High Courts13 Jun 2006Dismissed

Bhim Sen Garg Vs State of Rajasthan and Others

Rajasthan High Court · (2006) CriLJ 3643 : (2006) 3 RLW 2411 : (2006) 4 WLC 579

Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(2), 156, 156(1)Information Technology Act, 2000 — Section 5, 6, 65
High Courts02 Jun 2006Dismissed

Sumitra Devi (Smt.) Vs Ratan Lal through LRs.

Rajasthan High Court · (2006) 3 RLW 2381 : (2006) 3 WLC 767

Civil Procedure Code, 1908 (CPC) — Section 100, 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 13(4), 13(5)
High Courts31 May 2006Dismissed

Shree Ram Vs Radhaballabh and Another

Rajasthan High Court · (2006) 3 RLW 2334 : (2006) 4 WLC 30

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts29 May 2006Dismissed

Shakti Singh and Another Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 3017 : (2007) 5 RCR(Criminal) 197 : (2006) 4 RLW 2664 : (2006) 4 WLC 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 323, 336