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Rajasthan High Court judgments

44,813 judgments · page 1,388 of 2,241

High Courts21 Jul 2005Allowed

Laxman Ram Meghwal and Others Vs State of Rajasthan

Rajasthan High Court · (2006) 1 RCR(Criminal) 512 : (2005) 4 RLW 2492 : (2005) WLC 638

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 319, 397Penal Code, 1860 (IPC) — Section 143, 323, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts21 Jul 2005Allowed

Brij Mohan Agarwal Vs State of Rajasthan

Rajasthan High Court · (2005) 4 RLW 2369 : (2005) 4 WLC 308

Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411
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High Courts20 Jul 2005Dismissed

Vishnu Dutta Soni Vs State of Rajasthan

Rajasthan High Court · (2006) CriLJ 1061 : (2006) 2 RLW 1016 : (2006) 1 WLC 780

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 374, 4(1)Penal Code, 1860 (IPC) — Section 302, 307, 323, 498A
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High Courts20 Jul 2005Allowed

Suresh Kumar @ Sushil Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 116 : (2006) 1 DMC 130 : (2005) 4 RLW 2618

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 113A, 5Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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High Courts20 Jul 2005Dismissed

Laxman Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 4 RLW 2576 : (2005) 4 WLC 346

Land Acquisition (Amendment) Act, 1984 — Section 1(2), 11, 15ALand Acquisition Act, 1894 — Section 11, 15A, 17(4), 18, 4(1)Rajasthan Land Acquisition (Amendment) Act, 1987 — Section 2
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High Courts19 Jul 2005Dismissed

Munshi Vs Tejvir

Rajasthan High Court · (2006) 1 CivCC 391 : (2005) 4 RLW 2367 : (2005) 4 WLC 682

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Constitution of India, 1950 — Article 227
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