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Rajasthan High Court judgments

44,813 judgments · page 1,747 of 2,241

High Courts14 Sept 1994Allowed

Bhakhar Ram and Another Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 1345 : (1995) 1 DMC 350 : (1994) 2 WLN 653

Dowry Prohibition (Amendment) Act, 1986 — Section 113BDowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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High Courts13 Sept 1994Allowed

Mishri Lal Vs Vidhadhar Singh Poonia and Others

Rajasthan High Court · (1994) 2 RLW 273 : (1995) 1 WLC 137 : (1994) 2 WLN 488

Criminal Procedure Code, 1973 (CrPC) — Section 110, 41, 482Penal Code, 1860 (IPC) — Section 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts06 Sept 1994Dismissed

Derby Textiles Ltd. Vs Union of India (UOI)

Rajasthan High Court · (1994) 74 ELT 815 : (1994) 2 RLW 524 : (1995) 1 WLC 510

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128Rajasthan High Court Ordinance, 1949 — Section 18
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High Courts06 Sept 1994Allowed

Yaqub Ali Vs State of Rajasthan and Others

Rajasthan High Court · (1995) CriLJ 1376 : (1994) 2 RLW 555 : (1995) 2 WLC 730

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 145(6), 146Judicial Officers Protection Act, 1850 — Section 3
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High Courts05 Sept 1994Dismissed

Tola Ram Vs State of Rajasthan

Rajasthan High Court · (1996) CriLJ 8 : (1994) 2 RLW 225 : (1995) 1 WLC 144

Criminal Procedure Code, 1973 (CrPC) — Section 328, 329, 330, 331, 332Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 84
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High Courts02 Sept 1994Dismissed

Ramdeo and Another Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 653 : (1994) 2 RLW 47 : (1993) 3 WLC 33 : (1994) 2 WLN 512

Evidence Act, 1872 — Section 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67
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High Courts30 Aug 1994Dismissed

Dr. (Smt.) Shipra Vs Shri Shanti Lal

Rajasthan High Court · AIR 1995 Raj 50 : (1994) 2 RLW 606

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 81(3), 82, 83, 86(4)
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High Courts30 Aug 1994Allowed

Jai Ram Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 1020 : (1994) 2 RLW 549 : (1995) 2 WLC 499

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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