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Rajasthan High Court judgments

44,813 judgments · page 1,656 of 2,241

High Courts13 Aug 1998Dismissed

Bhanwar Lal Vs State of Rajasthan and Others

Rajasthan High Court · (1999) 1 ALD(Cri) 375 : (1999) 1 CivCC 502 : (1999) CriLJ 949 : (1999) 1 RCR(Criminal) 515 : (1998) 3 RLW 1803 : (1998) 3 RLW 1803 : (1999) 2 WLC 103

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts13 Aug 1998

Hasan Singh Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 12 : (1998) 3 RLW 1718

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(8), 177, 178Penal Code, 1860 (IPC) — Section 406, 498A
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High Courts10 Aug 1998

Raju @ Rajendra Vs Mst. Pushpa Devi and Another

Rajasthan High Court · (1999) 2 CivCC 506 : (1999) 2 DMC 32 : (1999) 1 RCR(Criminal) 303 : (1998) 3 RLW 1726 : (1998) 3 RLW 1726 : (1999) 2 WLC 81

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 7
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High Courts10 Aug 1998Allowed

Prem Raj Vs State of Rajasthan and Others

Rajasthan High Court · (1999) CriLJ 819 : (1999) 1 RCR(Criminal) 339 : (1998) 3 RLW 1715 : (1998) 3 RLW 1715 : (1999) 2 WLC 89

Criminal Procedure Code, 1973 (CrPC) — Section 242, 242(3), 243, 311, 482Evidence Act, 1872 — Section 137, 138, 139, 140, 141
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High Courts04 Aug 1998Dismissed

Ashok Kumar Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3985 : (1998) WLC 526

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42(2), 8
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High Courts27 Jul 1998Dismissed

Saleem and Others Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 1419 : (1999) 2 RLW 1130 : (1997) 3 WLC 364

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45, 51Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 326
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