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Rajasthan High Court judgments

44,813 judgments · page 1,368 of 2,241

High Courts09 Jan 2006Allowed

Jagdish Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 991 : (2006) 1 WLC 556

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 326
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High Courts09 Jan 2006Allowed

State of Rajasthan and Others Vs Ram Niwas and Another

Rajasthan High Court · (2006) CriLJ 2477 : (2006) 4 RCR(Criminal) 2 : (2006) 1 WLC 563

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 306, 306(1), 306(4)Evidence Act, 1872 — Section 113, 114, 118, 133, 27Penal Code, 1860 (IPC) — Section 149, 302, 303, 323, 34
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High Courts06 Jan 2006Dismissed

Salim Khan Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 1223 : (2006) 2 RLW 1286 : (2006) 1 WLC 559

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts06 Jan 2006Dismissed

Madan Lal Vs State of Rajasthan

Rajasthan High Court · (2006) 1 DMC 864 : (2006) 4 RLW 2621 : (2006) WLC 614

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
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High Courts05 Jan 2006Allowed

State of Rajasthan and Others Vs Jangir Kaur

Rajasthan High Court · AIR 2006 Raj 195

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 80Rajasthan Irrigation and Drainage Act, 1954 — Section 52Rajasthan Irrigation and Drainage Rules, 1955 — Rule 1
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High Courts05 Jan 2006Dismissed

Raman Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 1201 : (2006) 2 RLW 994 : (2006) 2 WLC 546

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 376
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