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Rajasthan High Court judgments

44,813 judgments · page 797 of 2,241

High Courts04 Dec 2014

Kulwant Singh Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0185

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 430
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High Courts04 Dec 2014

Mahendra Singh Vs Dhirender Singh

Rajasthan High Court · (2014) 12 RAJ CK 0178

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 151Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 17, 17(1)(b), 49
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High Courts04 Dec 2014

Atul Kachhal Vs Hem Raj and Others

Rajasthan High Court · (2015) 1 WLN 236

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 1A(3)Constitution of India, 1950 — Article 226(3)
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High Courts04 Dec 2014

Ashish Singhal Vs State of Rajasthan and Others

Rajasthan High Court · (2015) CriLJ 2243 : (2015) 3 Crimes 612 : (2015) 4 RCR(Criminal) 89 : (2015) 1 RLW 495

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 17, 17(4)(c), 28
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High Courts03 Dec 2014

Jai Kumar Vs Hanuman

Rajasthan High Court · AIR 2015 Raj 24 : (2015) 2 WLN 362

Rajasthan Stamp Act, 1998 — Section 20, 37, 39, 42Registration Act, 1908 — Section 17(1)(g), 32, 33, 49
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High Courts03 Dec 2014

Pepi Devi Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0154

Criminal Procedure Code, 1973 (CrPC) - Section 313 372Penal Code, 1860 (IPC) - Section 148 149 302 34 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
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