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Rajasthan High Court judgments, 2018

2,016 judgments · page 7 of 101

High Courts12 Dec 2018Allowed

Chhagana Ram & Ors. Vs Kalyan Singh & Ors

Rajasthan High Court · (2018) 12 RAJ CK 0173

Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicle Act, 1988 — 147, 147(1)(b)(i), 149, 168Code of Civil Procedure, 1908 — Section 107(1)(d), Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 23, Order 41 Rule 23A
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High Courts11 Dec 2018

Mithu Lal Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0168

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 21
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High Courts11 Dec 2018Allowed

Amrik Singh Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0166

Indian Penal Code, 1860 — Section 354A(1)(i)Protection of Children from Sexual Offences Act, 2012 — Section 7, 8Code of Criminal Procedure, 1973 — Section 439
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High Courts11 Dec 2018Allowed

Shesha Ram Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0165

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 19Code of Criminal Procedure, 1973 — Section 439
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High Courts11 Dec 2018Allowed

Sangeeta Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0164

Indian Penal Code, 1860 — Section 120B, 343, 366, 376Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(2)(v)(va), 14A(2)
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High Courts11 Dec 2018Partly Allowed

Narpat Singh Vs State Of Rajasthan

Rajasthan High Court · (2018) 12 RAJ CK 0163

Indian Penal Code, 1860 — Section 300, 302, 304, 308, 323, 324, 341, 374(2)Arms Act, 1959 — Section 4, 24, 25Code of Criminal Procedure, 1973 — Section 313
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