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Rajasthan High Court judgments, 2020

2,183 judgments · page 100 of 110

High Courts21 Jan 2020Allowed

Aadam Khan Vs State, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0118

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 3 (1)(w)(i), 14A(2)Indian Penal Code, 1860 — Section 354A, 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Suresh Kumar Vs State Of Rajasthan, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0117

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Vikram Dan @ Vikram Kaviya Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0116

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(W-i), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts21 Jan 2020Allowed

Virdha Ram Vs State of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0112

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25
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High Courts21 Jan 2020Allowed

Kishan Lal Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0110

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Hadman Ram Vs State, Through Pp

Rajasthan High Court · (2020) 01 RAJ CK 0109

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Dilip Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0105

Indian Penal Code, 1860 — Section 342, 363, 366A, 376Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 5, 6Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12
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