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Rajasthan High Court judgments, 2018

2,016 judgments · page 3 of 101

High Courts20 Dec 2018Allowed

Hem Singh And Ors Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0241

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 143, 323, 379, 427, 447
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High Courts20 Dec 2018Allowed

Mohan Lal And Ors Vs State

Rajasthan High Court · (2018) 12 RAJ CK 0240

Code Of Criminal Procedure, 1973 — Section 161, 173(8), 313, 374(2)Evidence Act, 1872 — Section 27
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High Courts19 Dec 2018Dismissed

Praveen Kumar Agarwal Vs Union Of India And Ors

Rajasthan High Court · (2018) 12 RAJ CK 0335

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Constitution Of India, 1950 — Article 226
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High Courts19 Dec 2018

Vikas And Ors Vs State And Ors

Rajasthan High Court · (2018) 12 RAJ CK 0233

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
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High Courts19 Dec 2018

Laxman Dahima & Ors Vs State Of Rajasthan & Anr

Rajasthan High Court · (2018) 12 RAJ CK 0232

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 427, 447, 452Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x), 3(1)(d)
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