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Rajasthan High Court judgments

44,813 judgments · page 1,621 of 2,241

High Courts08 Mar 2000Allowed

Prabhu and Another Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 1962

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts08 Mar 2000Allowed

Ganesha Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 3420 : (2000) 2 RLW 771 : (2000) 2 WLC 723 : (2000) WLC 380

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 209, 319Penal Code, 1860 (IPC) — Section 302, 34
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High Courts06 Mar 2000Dismissed

Bhanwarlal Vs State of Rajasthan

Rajasthan High Court · (2000) 2 WLN 495

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 326, 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts06 Mar 2000Dismissed

Kunaram Vs State of Rajasthan

Rajasthan High Court · (2000) 2 WLN 506

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 21, 326Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts02 Mar 2000Allowed

Sohanlal Vs State of Rajasthan

Rajasthan High Court · (2000) 3 RLW 1782 : (2000) 2 WLN 151

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts02 Mar 2000Allowed

Ratan Singh and Others Vs Chain Singh

Rajasthan High Court · (2000) CriLJ 2736 : (2000) 3 RCR(Criminal) 617 : (2000) 3 WLC 142

Criminal Procedure Code, 1973 (CrPC) — Section 200, 256Penal Code, 1860 (IPC) — Section 143, 149, 426, 500
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High Courts01 Mar 2000Allowed

Kishan Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 3408 : (2000) 2 WLN 498

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts29 Feb 2000Dismissed

Jiya Ram Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 2502 : (2000) 3 RLW 1787

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts29 Feb 2000Allowed

Champalal and Another Vs State of Rajasthan

Rajasthan High Court · (2000) CriLJ 2620 : (2000) WLC 296 : (2000) 2 WLN 74

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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