Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 306, 302, 498APrevention of Corruption Act, 1988 — Section 5(1)(d)(ii)Rajasthan Civil Services (Pension) Rules, 1996 — Rule 7(4)

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High Courts05 Mar 2018Allowed

Ashok Kumar @APPELLANT@Hash State of Rajasthan & Anr

Rajasthan High Court · (2018) 03 RAJ CK 0122

Code Of Criminal Procedure, 1973 — Seciton 482Indian Penal Code, 1860 — Section 320, 406, 418, 420, 465, 468, 471, 487

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High Courts05 Mar 2018Allowed

Ramniwas @APPELLANT@Hash State of Rajasthan & Anr

Rajasthan High Court · (2018) 03 RAJ CK 0121

Code Of Criminal Procedure, 1973 — Seciton 482Indian Penal Code, 1860 — Section 320, 406, 418, 420, 468, 471, 487

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High Courts05 Mar 2018Disposed Off

Smt.Renu Malviya @APPELLANT@Hash State Of Rajasthan & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0120

Code Of Criminal Procedure, 1973 — Seciton 36, 156(3), 200, 482Indian Penal Code, 1860 — Section 365

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High Courts05 Mar 2018Disposed Off

Smt. Khatun @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0119

Code Of Criminal Procedure, 1973 — Seciton 36, 156(3), 200, 482Indian Penal Code, 1860 — Section 120B, 346, 365, 368, 420

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High Courts05 Mar 2018Disposed Off

Smt. Mani Bai & Ors @APPELLANT@Hash Purushottam & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0118

Constitution of India, 1950 — Article 227

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High Courts05 Mar 2018Allowed

Raghavendra Ojha @APPELLANT@Hash Raj State Co-Op. S.G. Mills Fed. & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0117

Rajasthan Cooperative Societies Act, 1965 — Section 74, 130Rajasthan Cooperative Societies Rules, 1969 — Rule 42Rajasthan State Cooperative Spinning and Ginning Mills Federation Employees Service Rules, 1994 — 3.1, 3.5, 3.9, 3.28, 3.29, 3.29(4)a, 3.29(4)b

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High Courts05 Mar 2018Allowed

Vaishali Lamba @APPELLANT@Hash State of Rajasthan & Ors

Rajasthan High Court · (2018) 03 RAJ CK 0116

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High Courts05 Mar 2018Dismissed

Saraswati Devi @APPELLANT@Hash State of Rajasthan & Anr

Rajasthan High Court · (2018) 03 RAJ CK 0115

Code Of Criminal Procedure, 1973 — Seciton 156(3), 164, 209, 227, 228, 299, 397, 401Indian Penal Code, 1860 — Section 34, 323, 342, 366, 366A, 376, 451, 458

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High Courts05 Mar 2018Disposed Off

Rajeshwar Prasad Bhargava @APPELLANT@Hash Surjeet Singh

Rajasthan High Court · (2018) 03 RAJ CK 0025

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High Courts05 Mar 2018Dismissed

Usha Mandariya @APPELLANT@Hash State Of Rajasthan And Ors

Rajasthan High Court · (2018) 03 RAJ CK 0024

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High Courts05 Mar 2018Dismissed

Kamal Gupta @APPELLANT@Hash State Of Rajasthan And Ors

Rajasthan High Court · (2018) 03 RAJ CK 0023

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code , 1860 — Section 120B, 420, 448, 467, 468, 471

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High Courts05 Mar 2018Disposed Off

Parhlad Roy Saini @APPELLANT@Hash State Of Rajasthan And Ors

Rajasthan High Court · (2018) 03 RAJ CK 0022

Indian Penal Code , 1860 — Section 166, 167, 193, 420, 467, 468, 469, 471Code of Criminal Procedure, 1973 — Section 482

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High Courts05 Mar 2018Dismissed

Narayan Singh @APPELLANT@Hash State Of Raj And Ors

Rajasthan High Court · (2018) 03 RAJ CK 0021

Code of Criminal Procedure, 1973 — Section 107, 145, 151, 482

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High Courts05 Mar 2018Dismissed

Sitaram And Anr @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0020

Indian Penal Code , 1860 — Section 143, 323, 341, 379, 427Code of Criminal Procedure, 1973 — Section 438Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — 3(1)(S), 3(2)(va)

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High Courts05 Mar 2018Dismissed

Rakesh Kumar@APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0019

Indian Penal Code , 1860 — Section 120B, 323, 341, 420, 447, 467, 468, 471, 504, 506Code of Criminal Procedure, 1973 — Section 438Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — 3(1)(F), 3(1)(G), 3(1)(S), 3(2)(5)

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