Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts09 Jun 2015Dismissed

Jalees Khan Vs State of Rajasthan

Rajasthan High Court · (2015) 06 RAJ CK 0001

Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), 161, 164, 177, 178Penal Code, 1860 (IPC) - Section 366, 368, 376, 504

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High Courts05 Jun 2015Dismissed

Santosh Maheshwari Vs State of Rajasthan and Others

Rajasthan High Court · (2015) ALLMR(Cri) 530 : (2016) 1 BC 415 : (2015) 4 RCR(Civil) 518 : (2015) 4 RCR(Criminal) 220 : (2016) 1 RLW 584

Criminal Procedure Code, 1973 (CrPC) - Section 200, 204, 319, 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141

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High Courts05 Jun 2015Dismissed

Prakash Chand Baid Vs State of Rajasthan and Others

Rajasthan High Court · (2016) 1 RLW 689

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 173(8), 190(1)(b), 231, 301Penal Code, 1860 (IPC) - Section 406, 420

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High Courts04 Jun 2015Allowed

Om Babu Vyas Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 06 RAJ CK 0022

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High Courts03 Jun 2015Dismissed

Neel Chand Suman Vs State of Rajasthan

Rajasthan High Court · (2015) 06 RAJ CK 0021

Constitution of India, 1950 - Article 226, 311, 311(1)Criminal Procedure Code, 1973 (CrPC) - Section 397, 401, 465, 482Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 19(1), 19(3)

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High Courts29 May 2015Dismissed

Vijay Khandelwal and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 4 WLN 219

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High Courts29 May 2015Dismissed

Noor Khan Vs Board of Revenue, Rajasthan and Others

Rajasthan High Court · (2015) 05 RAJ CK 0183

Constitution of India, 1950 - Article 226, 227Rajasthan Tenancy Act, 1955 - Section 15, 88

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High Courts29 May 2015Dismissed

Umesh Jain and Others Vs Rajmal Jain

Rajasthan High Court · (2015) 2 RCR(Rent) 344

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 6 Rule 17Constitution of India, 1950 - Article 226, 227

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High Courts29 May 2015

State of Raj. Vs Manoj Pratap Singh

Rajasthan High Court · (2015) 3 WLN 377

Criminal Procedure Code, 1973 (CrPC) - Section 302, 313, 363, 365, 366(1)Penal Code, 1860 (IPC) - Section 302, 320, 363, 365, 376(2)(f)Protection of Children from Sexual Offences Act, 2012 - Section 6

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High Courts29 May 2015Allowed