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Rajasthan High Court judgments

44,813 judgments · page 1,637 of 2,241

High Courts28 Jun 1999

Yusuf Khan Vs State

Rajasthan High Court · (1999) 3 RLW 1872 : (1999) 2 WLC 763 : (1999) 1 WLN 573

Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 120B, 384
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High Courts23 Jun 1999Dismissed

Chander Prakash Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 349 : (1999) 3 RLW 1551 : (1999) 3 WLC 563 : (1999) 1 WLN 564

Constitution of India, 1950 — Article 226Rajasthan Panchayati Raj Act, 1994 — Section 38(1), 38(4), 39(1)Rajasthan Panchayati Raj Rules, 1996 — Rule 2, 22(1), 22(2), 336(4)
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High Courts17 Jun 1999Dismissed

Mohammed Yunus Vs Urban Improvement Trust, Jodhpur and Others

Rajasthan High Court · AIR 1999 Raj 334 : (1999) 3 RLW 1714 : (1999) 3 WLC 645 : (1999) 1 WLN 552

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226Rajasthan Public Premises (Eviction of Unauthorised Occupations) Act, 1964 — Section 2
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High Courts03 Jun 1999Allowed

Chatra Vs The State of Rajasthan

Rajasthan High Court · (1999) 3 RLW 1549 : (1999) 3 WLC 642 : (1999) 1 WLN 653

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 482, 91Evidence Act, 1872 — Section 145
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High Courts19 May 1999Dismissed

Jetha Ram Vs Shaker Lal and Another

Rajasthan High Court · AIR 2000 Raj 34 : (1999) 3 RLW 1529 : (1999) 3 WLC 702 : (1999) 1 WLN 536

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 18(1), Order 7 Rule 18(2)
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High Courts13 May 1999Dismissed

Shrinath Travel Agency Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2000 Raj 83 : (2000) 1 RLW 34 : (2000) 1 WLC 376 : (1999) 1 WLN 640

Central Motor Vehicles Rules, 1989 — Rule 82 , 83, 84, 85, 85AConstitution of India, 1950 — Article 226Motor Vehicles (All India Permit for Tourist Transport Operators) Rules, 1993 — Rule 1
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High Courts13 May 1999Dismissed

Mana Ram Vs Secretary

Rajasthan High Court · (2000) 3 LLJ 1474 : (2000) 1 RLW 702 : (2000) WLC 54

Workmens Compensation Act, 1923 — Section 3, 30
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