CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2020

2,183 judgments · page 6 of 110

High Courts15 Dec 2020Allowed

Tosib And Ors Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0064

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 21, 29, 50Arms Act, 1959 — Section 3, 25
Read judgment
High Courts14 Dec 2020Allowed

Narayan Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 12 RAJ CK 0079

Schedule Caste/Schedule Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(1)( n), 3(1)(r)(s) & 3(2)(va), 14A, 15-A (3)Indian Penal Code, 1860 — Section 436, 504
Read judgment
High Courts14 Dec 2020Allowed

Jaisingh Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0078

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 342, 363, 366, 366A, 376, 376DProtection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6
Read judgment
High Courts14 Dec 2020Allowed

Imran Khan Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0077

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 143, 307, 323, 325, 341
Read judgment
High Courts14 Dec 2020

Ravindra Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 12 RAJ CK 0075

Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities), 1989 — Section 3(1)(w), 3(2)(va), 14-A(2), 15A(3)Indian Penal Code, 1860 — Section 354, 363, 366AProtection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8
Read judgment
High Courts14 Dec 2020

Mukut Bihari Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 12 RAJ CK 0074

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(S), 3(1)(w)(i), 3(2)(va), 3(1)(w-i) (R)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 332, 341, 353, 354, 504, 506
Read judgment
High Courts14 Dec 2020

Gajanand Saini And Ors Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 12 RAJ CK 0073

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 447, 504Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 3(2)(va)
Read judgment
High Courts14 Dec 2020Allowed

Neeraj Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0070

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 420
Read judgment
High Courts14 Dec 2020Allowed

Rajendra Singh @ Raju Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0069

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354, 363, 366-A, 376ABProtection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 7, 8
Read judgment
High Courts14 Dec 2020Allowed

Mukesh Sevda And Ors Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0068

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 325, 395,397, 427, 460Arms Act, 1959 — Section 3, 9, 25
Read judgment
High Courts14 Dec 2020Allowed

Premsukh Vs State Of Rajasthan

Rajasthan High Court · (2020) 12 RAJ CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 3, 25
Read judgment
High Courts14 Dec 2020Allowed

Sunil Vs State And Ors

Rajasthan High Court · (2020) 12 RAJ CK 0061

Indian Penal Code, 1860 — Section 376ABProtection Of Children from Sexual Offences Act, 2012 — Section 5, 6Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
Read judgment