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Rajasthan High Court judgments, 2021

969 judgments · page 20 of 49

High Courts19 May 2021Disposed Of

Ashok Kumar Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0080

Indian Penal Code, 1860 — Section 354, 354A, 363, 366, 376, 511Protection of Children from Sexual Offences Act, 2012 — Section 9, 10, 11, 12Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(va), 3(i)(w)(i)(ii)
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High Courts19 May 2021Allowed

Hari Ram Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0079

Rajasthan Excise Act, 1950 — Section 16, 19, 54, 54(B)(3), 54D, 56Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 May 2021Allowed

Naresh Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0076

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 296, 327, 323, 353, 427,Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts19 May 2021Allowed

Ratan Singh And Ors Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 332, 353, 458Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts17 May 2021Allowed

Bhunda Ram Vs State Of Rajasthan And Anr

Rajasthan High Court · (2021) 05 RAJ CK 0057

Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989 — Section 3(1)(w), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 366A, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 May 2021Allowed

Sohan Lal Vs State And Ors

Rajasthan High Court · (2021) 05 RAJ CK 0056

Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989 — Section 3(1)(r)(s), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 May 2021Allowed

Paramjeet Singh Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0054

Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 34, 307, 325, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 May 2021Allowed

Gurvindra Singh Vs State Of Rajasthan And Anr

Rajasthan High Court · (2021) 05 RAJ CK 0053

Prevention of Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989 — Section 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 May 2021Allowed

Rahul @ Kalu And Ors Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0051

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 324, 447Arms Act, 1959 — Section 27, 30Code Of Criminal Procedure, 1973 — Section 439
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