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Rajasthan High Court judgments

44,813 judgments · page 1,595 of 2,241

High Courts28 Nov 2000

Laxminarain Vs State and Ramesh Etc.

Rajasthan High Court · (2001) 2 RLW 892 : (2001) 1 WLC 508 : (2001) 1 WLN 665

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323
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High Courts28 Nov 2000Allowed

Basant Nahata Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 127 : (2000) 4 RLW 186 : (2001) 1 WLC 433 : (2001) 1 WLN 226

Arbitration Act, 1940 — Section 16Constitution of India, 1950 — Article 136, 14, 19, 226, 301Income Tax Act, 1961 — Section 5
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High Courts24 Nov 2000Dismissed

Bharat Lal Vs Sriom and Others

Rajasthan High Court · (2002) ACJ 1906 : (2001) 4 WLC 498

Civil Procedure Code, 1908 (CPC) — Section 3Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 107, 111, 138, 146, 176
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High Courts23 Nov 2000

State of Rajasthan Vs Mahipal Singh Sisodia

Rajasthan High Court · (2001) 2 RLW 836 : (2001) 2 RLW 923 : (2001) 1 WLC 294 : (2001) 2 WLN 117

Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86Rajasthan Panchayati Raj Act, 1994 — Section 89Rajasthan Police Subordinate Service Rules, 1989 — Rule 11
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High Courts21 Nov 2000

Mahendra Lodha Vs State of Rajasthan

Rajasthan High Court · (2001) 1 RLW 463 : (2001) 1 WLC 337 : (2001) 1 WLN 321

Central Motor Vehicles Rules, 1989 — Rule 108, 112, 113, 114, 115Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 193, 207, 45, 74, 93
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