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Rajasthan High Court judgments

44,813 judgments · page 1,645 of 2,241

High Courts12 Feb 1999Dismissed

Subhash Kumar Vs State of Rajasthan and Another

Rajasthan High Court · (2000) 1 CivCC 695 : (1999) CriLJ 2796 : (1999) 4 RCR(Criminal) 58

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 202, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 38
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High Courts12 Feb 1999Allowed

Ibrahim Khan Vs State and Another

Rajasthan High Court · (1999) CriLJ 2614 : (1999) 2 RLW 784 : (1999) 2 RLW 784 : (1999) 3 WLC 406 : (1999) 1 WLN 111

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 302, 307
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High Courts12 Feb 1999Allowed

Falku Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 2138 : (1999) WLC 408

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
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High Courts10 Feb 1999Allowed

Ran Singh Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 2089 : (1999) WLC 501

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302
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High Courts09 Feb 1999Allowed

Bhanwar Singh Vs State of Raj. and Another

Rajasthan High Court · (1999) 2 RLW 861 : (1999) 2 WLC 30 : (1999) 1 WLN 102

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 323, 34, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts09 Feb 1999Dismissed

Jugal Kishore Vs Roshan Lal

Rajasthan High Court · (1999) CriLJ 2296 : (1999) 2 RLW 787 : (1999) 3 WLC 317 : (1999) 1 WLN 105

Criminal Procedure Code, 1973 (CrPC) — Section 292, 293, 294, 302, 391Negotiable Instruments Act, 1881 (NI) — Section 138, 139
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High Courts09 Feb 1999

Roop Singh Vs Jabbar Singh

Rajasthan High Court · (1999) 2 RLW 810 : (1999) 2 RLW 776 : (1999) 3 WLC 766 : (1999) 1 WLN 261

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
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High Courts09 Feb 1999Allowed

Dinesh and Others Vs State of Rajasthan

Rajasthan High Court · (1999) 2 RLW 795 : (1999) 2 WLC 518 : (1999) 1 WLN 264

Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 27Hire Purchase Act, 1972 — Section 1(2)
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