High Courts11 Aug 2000

Smt. Rukma Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 596 : (2001) 1 RLW 567 : (2001) 1 RLW 567 : (2000) 3 WLC 102 : (2001) 1 WLN 108

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 32Penal Code, 1860 (IPC) — Section 306, 498
High Courts09 Aug 2000Dismissed

Nanda Ram Vs Punjab National Bank

Rajasthan High Court · (2000) 4 RLW 290 : (2001) 4 WLC 196 : (2002) 1 WLN 170

Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12Rajasthan Tenancy Act, 1955 — Section 37
High Courts09 Aug 2000Allowed

Subhash Chandra Das Vs State and Another

Rajasthan High Court · (2001) 2 CivCC 232 : (2001) 3 RCR(Criminal) 455 : (2001) WLC 318

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 506
High Courts04 Aug 2000

Kailash Chandra Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 29 : (2001) 1 RLW 638 : (2001) 4 WLC 462 : (2002) 1 WLN 382

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 144, 152Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 26, 63(4)