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Rajasthan High Court judgments

44,813 judgments · page 1,411 of 2,241

High Courts04 Jan 2005Dismissed

Dinesh @ Buddha Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 1452 : (2005) 2 RCR(Criminal) 679 : (2005) 2 RCR(Criminal) 678 : (2005) 1 RLW 534 : (2005) 1 WLC 766

Penal Code, 1860 (IPC) — Section 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts04 Jan 2005Dismissed

Commissioner of Income Tax Vs Mohinder Kumar and Party

Rajasthan High Court · (2005) 195 CTR 335 : (2006) 284 ITR 250 : (2006) 151 TAXMAN 253

Constitution of India, 1950 — Article 162, 265, 366(28), 73Finance Act, 1983 — Section 18Income Tax Act, 1961 — Section 139(1), 256(1), 256(2), 28, 36(1)
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High Courts04 Jan 2005Allowed

Ranchod B. Das Vs LRs of Kanhaiya Lal

Rajasthan High Court · (2005) 3 RLW 2056 : (2005) 2 WLC 10

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25Evidence Act, 1872 — Section 31Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 14(1), 14(2), 14(3)
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High Courts03 Jan 2005

Raj Kumar Vs Arjunlal

Rajasthan High Court · (2005) 3 RLW 1539 : (2005) 2 WLC 230

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(4), 3, 8
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High Courts02 Jan 2005Allowed

Kalyan Vs State of Rajasthan

Rajasthan High Court · (2006) 2 RLW 1213

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 448
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High Courts20 Dec 2004Allowed

Ramu and Others Vs Hari Narayan and Others

Rajasthan High Court · (2005) 2 ACC 807 : (2005) ACJ 2053

Civil Procedure Code, 1908 (CPC) — Section 144Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 217(1), 217(2)
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