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Rajasthan High Court judgments, 2019

2,216 judgments · page 2 of 111

High Courts16 Dec 2019Allowed

Sharwan Kumar Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0092

Indian Penal Code, 1860 — Section 363, 376Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 389
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High Courts16 Dec 2019Allowed

Teja Ram Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0086

Indian Penal Code, 1860 — Section 304B, 498ACode Of Criminal Procedure, 1973 — Section 439
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High Courts16 Dec 2019Allowed

Om Prakash Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0085

Indian Penal Code, 1860 — Section 376(2)(N), 384, 450Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 5(L), 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Dec 2019Allowed

Shiv Lal @ Shiv Raj Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0083

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)(VA), 14A(2)Indian Penal Code, 1860 — Section 366, 376D, 506
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High Courts16 Dec 2019Allowed

Vikram Singh And Ors Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0082

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 148, 149, 307, 323, 341
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High Courts16 Dec 2019Allowed

Arjundass @ Pappu Vs State

Rajasthan High Court · (2019) 12 RAJ CK 0081

Indian Penal Code, 1860 — Section 34, 302Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts13 Dec 2019Disposed Of

Mang Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 12 RAJ CK 0078

Rajasthan Panchayati Raj Act, 1994 — Section 9, 10, 101, 117Rajasthan General Clauses Act, 1955 — Section 15Constitution Of India, 1950 — Article 243O, 243O(a), 243K
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High Courts13 Dec 2019Disposed Of

Samandar Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 12 RAJ CK 0077

Rajasthan Panchayati Raj Act, 1994 — Section 9, 10, 101, 117Rajasthan General Clauses Act, 1955 — Section 15Constitution Of India, 1950 — Article 243O, 243O(a), 243K
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High Courts13 Dec 2019Disposed Of

Jai Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 12 RAJ CK 0072

Rajasthan Panchayati Raj Act, 1994 — Section 2(t), 2(KK), 9, 3, 10, 10(1), 10(4), 11, 11F, 12, 12(2), 12BB, 15, 96A, 98, 101, 117Delimitation Act, 2002 — Section 8, 9Election Commission Act, 1991 — Section 89, 108
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