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Rajasthan High Court judgments

44,813 judgments · page 1,745 of 2,241

High Courts17 Nov 1994Allowed

Koja Ram Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 1575 : (1994) 2 RLW 312 : (1995) 3 WLC 450

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 341, 354, 376, 376(1)
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High Courts16 Nov 1994

Pushap Raj and Another Vs State of Rajasthan

Rajasthan High Court · (1995) 1 ALT(Cri) 21 : (1995) CriLJ 1776 : (1995) 1 RLW 275 : (1994) 2 WLN 687

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
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High Courts15 Nov 1994

Bhinya Ram Vs State of Rajasthan

Rajasthan High Court · (1994) 1 WLC 188 : (1994) 2 WLN 675

Criminal Procedure Code, 1973 (CrPC) — Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 37Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
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High Courts15 Nov 1994Allowed

Panchayat Samiti Vs Pratap Singh

Rajasthan High Court · (1995) 71 FLR 740 : (1999) 3 LLJ 1401 : (1995) 1 WLC 565

Constitution of India, 1950 — Article 14, 16, 21, 266, 309Industrial Disputes Act, 1947 — Section 25F
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High Courts15 Nov 1994Dismissed

Himmat Singh Vs The State of Rajasthan

Rajasthan High Court · (1995) CriLJ 2967

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2), 170, 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 18, 25, 25A, 29
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High Courts15 Nov 1994Allowed

Prem Singh alias Pappu Papiya Vs Union of India (UOI)

Rajasthan High Court · (1995) CriLJ 1122 : (1995) 2 RCR(Criminal) 163 : (1994) 2 RLW 674 : (1995) 2 WLC 430

Customs Act, 1962 — Section 10, 104, 108, 10J, 110Imports and Exports (Control) Act, 1947 — Section 3(1)(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 20, 21, 22
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High Courts09 Nov 1994Dismissed

Navneet Rai Vs Otmal

Rajasthan High Court · AIR 1995 Raj 119 : (1995) 2 WLC 190

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
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High Courts08 Nov 1994Dismissed

Rewant Ram Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 772

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 42(1), 42(2), 50
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High Courts19 Oct 1994Allowed

Mahaveer Prasad Vs State

Rajasthan High Court · (1995) 1 WLC 93 : (1994) 2 WLN 538

Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 3, 7
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