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Rajasthan High Court judgments

44,813 judgments · page 1,694 of 2,241

High Courts28 Jan 1997Allowed

Bal Kishan Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 1857 : (1997) 2 RLW 765 : (1997) 3 WLC 55 : (1997) 1 WLN 264

Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16, 16A, 20
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High Courts27 Jan 1997Dismissed

Raj Prakash Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 1852 : (1997) 3 RLW 1612 : (1997) 1 WLN 260

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 13(2), 16Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 18, 42ZZZ, 47
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High Courts24 Jan 1997Dismissed

Rameshwar Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2064 : (1998) 1 RCR(Criminal) 57 : (1997) 3 RLW 1636 : (1997) 1 WLN 250

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 13(3), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17
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High Courts24 Jan 1997Dismissed

Ashwini Kumar Bhardwaj Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2150 : (1997) 1 RLW 260 : (1997) 1 WLC 673 : (1997) 1 WLN 143

Arms Act, 1959 — Section 25, 27, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 219, 220Evidence Act, 1872 — Section 27
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High Courts24 Jan 1997Dismissed

Lal Chand Vs State of Rajasthan

Rajasthan High Court · (1997) 3 RLW 1639 : (1997) 1 WLN 248

Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A, 7
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High Courts24 Jan 1997Allowed

Dilip Singh Vs State of Rajasthan and Another

Rajasthan High Court · (1997) CriLJ 2461 : (1997) 3 RLW 1736 : (1997) 2 WLC 349

Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Evidence Act, 1872 — Section 114, 45, 51, 60Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 16, 16(1), 7(1)
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High Courts21 Jan 1997Dismissed

Chhelaram Vs Manak

Rajasthan High Court · AIR 1997 Raj 284 : (1997) 2 WLC 85 : (1997) 1 WLN 138

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A, Order 41 Rule 3A(1), Order 41 Rule 9, 100Limitation Act, 1963 — Section 3, 5
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High Courts20 Jan 1997Allowed

Narain Soni Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 1859 : (1997) 2 RLW 749 : (1997) 3 RLW 1721

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts20 Jan 1997

Dharm Singh Vs The State of Rajasthan

Rajasthan High Court · (1997) 1 RLW 419 : (1997) WLC 70 : (1997) 1 WLN 130

Rules for the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970 — Rule 10
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High Courts17 Jan 1997Allowed

Ashwini Kumar Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 813

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190(1), 319, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 59(2), 8Opium Act, 1878 — Section 4, 9
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