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Rajasthan High Court judgments

44,813 judgments · page 1,749 of 2,241

High Courts10 Aug 1994Dismissed

Gajendra Singh and Another Vs State of Rajasthan and Others

Rajasthan High Court · (1995) CriLJ 2133 : (1994) 2 RLW 377 : (1995) 3 WLC 501 : (1994) 2 WLN 643

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 145(6), 146(1)Penal Code, 1860 (IPC) — Section 379, 427, 447Transfer of Property Act, 1882 — Section 54
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High Courts09 Aug 1994Allowed

Nema Ram and Others Vs Mangilal

Rajasthan High Court · (1994) 2 RLW 254 : (1995) 1 WLC 443 : (1994) 2 WLN 486

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 319Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 341
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High Courts09 Aug 1994

Mahendra Kumar Vs Bheem Raj Meena

Rajasthan High Court · (1994) 2 RLW 366 : (1995) 1 WLC 477 : (1994) 2 WLN 637

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 117, 5, 81, 83, 86
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High Courts05 Aug 1994Dismissed

Nemi Kumar @ Bapu Bhai Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 252 : (1995) 1 WLC 643 : (1994) 2 WLN 632

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts03 Aug 1994Allowed

Mohd. Nazim Khan Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 222 : (1995) 2 WLC 702 : (1994) 2 WLN 601

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471
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High Courts28 Jul 1994

Inder Chand Vs State of Rajasthan

Rajasthan High Court · (1994) 2 RLW 62 : (1995) 2 WLC 369 : (1994) 2 WLN 416

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 146, 155, 7, 8
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