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Rajasthan High Court judgments, 2020

2,183 judgments · page 99 of 110

High Courts22 Jan 2020Disposed Of

Sandeep Kumar Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0135

Code Of Criminal Procedure, 1973 — Section 161, 164, 397, 401Indian Penal Code, 1860 — Section 120B, 363, 365, 366A, 376, 382, 450, 457Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 5, 6, 17
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High Courts22 Jan 2020Disposed Of

Lokendra Gupta Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0134

Code Of Criminal Procedure, 1973 — Section 407Indian Penal Code, 1860 — Section 354, 452Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8
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High Courts22 Jan 2020Allowed

Bal Singh Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0130

Rajasthan Land Reforms And Resumption Of Jagirs Act, 1952 — Section 14(1)Code Of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2Constitution Of India, 1950 — Article 226
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High Courts21 Jan 2020Allowed

Hari Singh Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0126

Indian Penal Code, 1860 — Section 325, 447Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)Code Of Criminal Procedure, 1973 — Section 437A
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High Courts21 Jan 2020Dismissed

State Of Rajasthan Vs Govind Lal And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0123

Code Of Criminal Procedure, 1973 — Section 378(1), 378(3)Indian Penal Code, 1860 — Section 342, 354, 363, 366, 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ix)
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High Courts21 Jan 2020Allowed

Suresh Kumar Vs State of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0121

Code Of Criminal Procedure, 1973 — Section 374(2), 437AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)Indian Penal Code, 1860 — Section 34, 323, 341, 354
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High Courts21 Jan 2020Allowed

Roop Singh Vs State, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0120

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 342, 366, 376Code Of Criminal Procedure, 1973 — Section 439
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