Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Income Tax Act, 1961 — Section 44ABSocieties Registration Act, 1860 — Section 1B, 20, 4

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High Courts16 Mar 2001Dismissed

Hanuman Prasad and Brothers Vs Union of India and Another

Rajasthan High Court · (2002) 1 RLW 144 : (2001) 4 WLN 464

Arbitration Act, 1940 — Section 16(1)Limitation Act, 1963 — Section 5

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High Courts16 Mar 2001

Om Prakash and others Vs Regional Transport Authority and others

Rajasthan High Court · (2001) 2 RLW 1118 : (2001) 2 WLN 279

Indore City Municipal Act, 1909 — Section 135(2), 233(1)Motor Vehicles Act, 1988 — Section 88

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High Courts15 Mar 2001Dismissed

Ram Swaroop Meena Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 3 RLW 1775 : (2001) 2 WLC 393 : (2001) 3 WLN 525

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401, 439(4)Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34

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High Courts15 Mar 2001

Braham Singh and Another Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 392 : (2001) 2 RLW 992 : (2001) 3 WLC 150 : (2001) 2 WLN 248

Constitution of India, 1950 — Article 226

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High Courts15 Mar 2001

Meera Singh Vs State of Rajasthan and others

Rajasthan High Court · (2001) 2 RLW 975 : (2002) 2 WLN 365

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156, 157, 173(8), 174

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High Courts15 Mar 2001

Har Sahay Meena Vs U.O.I.

Rajasthan High Court · (2001) 2 RLW 1178 : (2001) 4 WLC 718 : (2001) 3 WLN 265

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 149, 151, 161(3), 162, 227Evidence Act, 1872 — Section 142, 40

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High Courts15 Mar 2001Allowed

Om Prakash and Others Vs State of Rajasthan

Rajasthan High Court · (2002) 1 WLN 115

Criminal Procedure Code, 1973 (CrPC) — Section 193, 313, 319Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325

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High Courts14 Mar 2001Allowed

K.S. Sharma Vs Jodhpur Vidyut Vitaran Nigam Ltd.

Rajasthan High Court · (2002) 1 RLW 159 : (2001) 4 WLC 698

Rajasthan State Electricity Board Employees (Classification, Control and Appeals) Regulations, 1962 — Regulation 28, 7

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High Courts14 Mar 2001Dismissed

Suresh Chand and Others Vs State of Rajasthan

Rajasthan High Court · (2001) 2 DMC 17 : (2001) 4 RLW 565 : (2001) 4 WLC 684 : (2001) 4 WLN 642

Criminal Procedure Code, 1973 (CrPC) — Section 139, 438, 438(1), 438(2), 439(2)Penal Code, 1860 (IPC) — Section 201, 304B, 498A

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High Courts14 Mar 2001Dismissed

Karna Ram Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 521 : (2002) 1 WLC 93 : (2002) 1 WLN 417

Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 302

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High Courts14 Mar 2001

Commissioner of Income Tax Vs Sriram and Co.

Rajasthan High Court · (2001) 169 CTR 148 : (2001) 250 ITR 169 : (2002) 120 TAXMAN 238

Income Tax Act, 1961 — Section 260A, 32

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High Courts14 Mar 2001Partly Allowed

Mohan Singh Vs State of Rajasthan

Rajasthan High Court · (2001) 3 RLW 1766 : (2001) 3 WLC 373 : (2000) WLC 97 : (2001) 3 WLN 250

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts14 Mar 2001Dismissed

Tulsi Ram Vs Judge, Industrial Tribunal and Another

Rajasthan High Court · (2001) 90 FLR 1160 : (2001) 3 RLW 1374 : (2001) 2 WLC 714 : (2001) 2 WLN 403

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 26

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High Courts13 Mar 2001

Commissioner of Income Tax Vs Sriram Jagannath

Rajasthan High Court · (2001) 250 ITR 689

Income Tax Act, 1961 — Section 256(1)

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High Courts13 Mar 2001

R.S.R.T.C. Vs Shri Ramji Lal

Rajasthan High Court · (2001) 90 FLR 1158 : (2001) 2 RLW 1208 : (2001) 2 WLC 675

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