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Rajasthan High Court judgments

44,813 judgments · page 1,432 of 2,241

High Courts29 Apr 2004Allowed

Rameshwar Lal and Others Vs State of Rajasthan

Rajasthan High Court · (2004) 04 RAJ CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 319, 397Penal Code, 1860 (IPC) — Section 323, 352, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(5), 3(1)(X)
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High Courts27 Apr 2004

Ashok Bapna Vs State of Rajasthan

Rajasthan High Court · (2004) 3 RLW 1714 : (2004) 3 WLC 19

Constitution of India, 1950 — Article 21Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 7
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High Courts26 Apr 2004Dismissed

Munna Ram Vs State of Rajasthan

Rajasthan High Court · AIR 2004 Raj 241 : (2004) 4 RLW 2298 : (2004) 3 WLC 307

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
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High Courts26 Apr 2004

Beg Singh Vs General Manager Vijaya Bank and Others

Rajasthan High Court · (2005) 1 LLJ 467 : (2005) 1 RCR(Criminal) 96 : (2004) 4 RLW 2404 : (2004) 3 WLC 404

Arms Act, 1959 — Section 30Penal Code, 1860 (IPC) — Section 307Service Matters and Probation of Offenders Act, 1954 — Section 12
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