High Courts22 Jan 2016Dismissed

Jawaluddin and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 01 RAJ CK 0040

Constitution of India, 1950 - Article 226, Article 32Land Acquisition Act, 1894 - Section 11, Section 4, Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts21 Jan 2016Dismissed

Ramprasad and Others Vs State of Rajasthan

Rajasthan High Court · (2016) 01 RAJ CK 0030

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151, Section 169Penal Code, 1860 (IPC) - Section 103, Section 105, Section 148, Section 149, Section 302, Section 304, Section 307, Section 323, Section 325, Section 441
High Courts19 Jan 2016Dismissed

Vimla Rathore Vs Special Judge (Fake Currency)

Rajasthan High Court · (2016) 4 CriCC 698 : (2016) 2 RajCriC 759 : (2016) 3 WLC 651

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 156(3)High Court of Judicature for Rajasthan Rules, 1952 - Rule 315
High Courts19 Jan 2016Dismissed

Arjun Ram and Others Vs State of Raj. and Others

Rajasthan High Court · (2016) 160 AIC 783 : (2016) 1 CriLR 346 : (2016) 2 RajCriC 710 : (2016) 1 RLW 723 : (2016) 1 WLN 481

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 31, Section 362, Section 397(1), Section 427, Section 427(1), Section 427(2), Section 427[2], Section 482Negotiable Instruments Act, 1881 (NI) -