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Rajasthan High Court judgments

44,813 judgments · page 1,696 of 2,241

High Courts07 Jan 1997Allowed

Raghunath Prasad Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2219 : (1997) 1 WLN 53

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482, 483Evidence Act, 1872 — Section 45, 51
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High Courts06 Jan 1997Dismissed

Anil Kumar and Others Vs State of Rajasthan

Rajasthan High Court · (1997) 2 RCR(Criminal) 813 : (1997) 1 RLW 391 : (1997) WLC 102 : (1997) 1 WLN 25

Criminal Procedure Code, 1973 (CrPC) — Section 177, 207, 238, 397, 482Penal Code, 1860 (IPC) — Section 498A
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High Courts06 Jan 1997Allowed

Laxman Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2718 : (1997) 1 RLW 201 : (1997) 2 WLC 20 : (1997) 1 WLN 4

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 364Penal Code, 1860 (IPC) — Section 302, 34
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High Courts06 Jan 1997Dismissed

State of Rajasthan and Others Vs Hajari Ram

Rajasthan High Court · AIR 1997 Raj 71 : (1997) 1 WLN 27

Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 13A, 17(4), 24Rajasthan Colonisation Act, 1954 — Section 28Rajasthan Land Revenue (Allotment of Land for Agriculture Purpose) Rules, 1970 — Rule 17
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High Courts06 Jan 1997

Tola Ram and Others Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 2156 : (1997) 1 RLW 234 : (1997) 1 WLN 17

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 173, 216, 217, 251, 263Foreigners Act, 1946 — Section 14
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High Courts03 Jan 1997Dismissed

Kallu Khan Vs Naval Kishore Bairathi

Rajasthan High Court · AIR 1997 Raj 138 : (1997) 2 RLW 876 : (1997) 2 WLC 117 : (1997) 1 WLN 1

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 14(2)
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High Courts03 Jan 1997Allowed

Dr. Shiv Kant Pandey and Another Vs Ishwari Singh

Rajasthan High Court · AIR 1997 Raj 155 : (1997) 2 CivCC 41 : (1997) 3 RCR(Civil) 60 : (1997) 1 RLW 583 : (1997) 1 WLC 484

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Evidence Act, 1872 — Section 62, 63Stamp Act, 1899 — Section 26, 35
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High Courts03 Jan 1997Allowed

Ballabh Dass and Another Vs S.B.B.J. and Others

Rajasthan High Court · AIR 1997 Raj 199 : (1997) 1 WLC 479

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, Order 46 Rule 4A, Order 8 Rule 6C, 113Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 31
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High Courts02 Jan 1997Dismissed

Lallu Lal Agrawal Vs Damodar Prasad Gupta

Rajasthan High Court · (1997) 3 CivCC 593 : (1998) 94 CompCas 797 : (1997) CriLJ 1545 : (1997) 3 RCR(Criminal) 215 : (1997) 2 RLW 726 : (1997) 1 WLN 236

Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts20 Dec 1996Dismissed

Gulam Farid and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1997) CriLJ 2226 : (1997) 1 RLW 269 : (1997) 1 WLC 583 : (1996) 2 WLN 571

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 482
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High Courts20 Dec 1996Allowed

Ashwani Kumar Bhardwaj Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 1365

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 3, 37, 8National Security Act, 1980 — Section 3
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High Courts19 Dec 1996

Sharad Dhakar Vs State

Rajasthan High Court · (1998) 2 RCR(Criminal) 91 : (1998) 1 RLW 195 : (1996) 2 WLN 563

Arms Act, 1959 — Section 27, 7Criminal Procedure Code, 1973 (CrPC) — Section 294, 391Foreigners Act, 1946 — Section 14, 3, 9
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