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Rajasthan High Court judgments

44,813 judgments · page 799 of 2,241

High Courts02 Dec 2014

Rajendra Prasad and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 2 CDR 566 : (2016) 1 RLW 590

Jaipur Development Authority Act, 1982 — Section 72Land Acquisition Act, 1894 — Section 11, 17, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
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High Courts01 Dec 2014

Vijendra Dhaka Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0183

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 143, 323, 342, 365, 382
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High Courts01 Dec 2014

State of Rajasthan Vs Ram Chandra

Rajasthan High Court · (2014) 12 RAJ CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 103, 106, 26Penal Code, 1860 (IPC) — Section 302
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High Courts01 Dec 2014

Veena Sakhrani Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0138

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 323, 380
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High Courts01 Dec 2014Dismissed

Jagdish Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0120

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 319 — Penal Code, 1860 (IPC) - Section 302, 323, 34
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High Courts01 Dec 2014Disposed off

Dhanraj Vs State of Rajasthan

Rajasthan High Court · (2014) 12 RAJ CK 0119

Arms Act, 1959 - Section 25, 4 — Criminal Procedure Code, 1973 (CrPC) - Section 357-A, 357-A (2), 357-A (5) — Penal Code, 1860 (IPC) - Section 324, 326 — Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5), 3(2)(V)
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