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Rajasthan High Court judgments, 2020

2,183 judgments · page 2 of 110

High Courts18 Dec 2020Allowed

Pramod And Ors Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0160

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 419, 420Information Technology Act, 2000 — Section 66C, 66D
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High Courts18 Dec 2020Allowed

Ajay Kumar Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0152

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)
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High Courts18 Dec 2020Allowed

Suresh Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0149

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts18 Dec 2020Allowed

Nasir Husain Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0147

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 25, 29
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High Courts18 Dec 2020Allowed

Sabir Khan Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0144

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Cruelty to Animals Act, 1960 — Section 11A, 11B, 11DIndian Penal Code, 1860 — Section 429
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High Courts18 Dec 2020Allowed

Naresh Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0139

Indian Penal Code, 1860 — Section 34, 323, 325, 341Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA)Code Of Criminal Procedure, 1973 — Section 439
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High Courts18 Dec 2020Allowed

Suresh Kumar Vs State of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0138

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15
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