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Rajasthan High Court judgments

44,813 judgments · page 1,659 of 2,241

High Courts28 Apr 1998Allowed

Makool Khan Vs State of Rajasthan and Others

Rajasthan High Court · (1998) CriLJ 4308 : (1999) 1 RLW 145 : (1999) 1 WLC 91

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 207APenal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts25 Apr 1998Allowed

Shyam Sunder Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3959 : (1998) 3 RLW 1534 : (1998) 1 WLN 671

Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Penal Code, 1860 (IPC) — Section 188, 193, 467Rajasthan Municipalities Act, 1959 — Section 165
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High Courts25 Apr 1998

Umed Mal Vs Union of India (UOI) and Others

Rajasthan High Court · (1999) 1 ALD(Cri) 281 : (1998) CriLJ 3465

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 4Constitution of India, 1950 — Article 19, 19(1), 226, 226(1), 226(1A)
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High Courts21 Apr 1998

Union of India (UOI) and Another Vs Pannalal and Another

Rajasthan High Court · (1998) CriLJ 3746 : (1999) 1 RCR(Criminal) 46 : (1998) 3 RLW 1444 : (1999) 1 WLC 293

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 20(3), 21, 22(1), 22(2), 5Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 163, 167, 173, 190
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High Courts20 Apr 1998Allowed

Devendra Kumar Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 493

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 251Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 407
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