High Courts03 May 2000Allowed

Madanlal Vs State of Rajasthan

Rajasthan High Court · (2000) 2 WLN 423

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 May 2000

Prithvi Raj Singh Vs Kuldeep Singh

Rajasthan High Court · (2001) 1 RLW 34 : (2000) 4 WLC 192 : (2000) 3 WLN 108

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 105, Order 21 Rule 97, 151
High Courts01 May 2000

Siyaram Vs State of Rajasthan

Rajasthan High Court · (2000) 3 RLW 1753 : (2000) 3 WLC 380 : (2000) 2 WLN 73

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167, 267Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 332