Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860

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High Courts09 Feb 2018

Smt Prem Devi W/o Udai Lal & Ors Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0056

Code of Criminal Procedure, 1973, Section 195(1)(b) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence

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High Courts09 Feb 2018

Bhanwar Singh & Ors. Vs The State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0050

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

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High Courts09 Feb 2018

Smt. Pooja Wife of Naresh Kumar Vs Naresh Kumar Son of Bhajani Ram Chitara

Rajasthan High Court · (2018) 02 RAJ CK 0049

Code of Criminal Procedure, 1973, Section 24 - Public ProsecutorsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights

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High Courts08 Feb 2018Dismissed

Asat Ali S/o Andu Khan & Ors Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0057

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 47, Section 323, Secti

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High Courts07 Feb 2018

Shrawan Singh s/o Sh. Harnam Singh & Anr Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts07 Feb 2018Dismissed

Gordhan Ram & Orn Vs State of Rajasthan & Orn

Rajasthan High Court · (2018) 02 RAJ CK 0054

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High Courts07 Feb 2018Dismissed

Harish Kumar Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0053

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin

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High Courts07 Feb 2018

Mahesh Yadav S/o Sh. Roshan Lal Yadav, & Ors Vs State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0052

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7

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High Courts07 Feb 2018

Parmeshwar @ Prem S/o Shri Shyam Sunder & Ors Vs The State of Rajasthan & Anr

Rajasthan High Court · (2018) 02 RAJ CK 0051

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 153A, Section 295A - Pro

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High Courts06 Feb 2018

Sanjay Leela Bhansali S/o Navin Bhansali & Ors Vs State of Rajasthan & Ors

Rajasthan High Court · (2018) 02 RAJ CK 0067

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 482, S

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High Courts06 Feb 2018

Bajrang Lal Sharma Vs The State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0066

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts06 Feb 2018

Mahendra Singh S/o Shri Doonga Ram Sevda, Vs State of Rajasthan

Rajasthan High Court · (2018) 02 RAJ CK 0065

Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 420,

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High Courts06 Feb 2018

Rajkumar & Anr. Vs Madhav & Ors.

Rajasthan High Court · (2018) 02 RAJ CK 0064

Code of Criminal Procedure, 1973, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1(r)

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