CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2021

969 judgments · page 28 of 49

High Courts04 Mar 2021Allowed

Ridmalram Vs State

Rajasthan High Court · (2021) 03 RAJ CK 0015

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 302
Read judgment
High Courts04 Mar 2021Allowed

Rana Ram Vs Payal

Rajasthan High Court · (2021) 03 RAJ CK 0007

Hindu Marriage Act, 1955 — Section 13, 24, 26Code Of Criminal Procedure, 1973 — Section 125Code Of Civil Procedure, 1908 — Section 151
Read judgment
High Courts04 Mar 2021Dismissed

Madan Lal Meena Vs State Of Rajasthan And Ors

Rajasthan High Court · (2021) 03 RAJ CK 0006

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 397, 401, 482Indian Penal Code, 1860 — Section 143, 323, 354, 452, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va)
Read judgment
High Courts04 Mar 2021Dismissed

Jaswant Salvi Vs State Of Rajasthan And Ors

Rajasthan High Court · (2021) 03 RAJ CK 0005

Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 397, 401, 482Constitution of India, 1950 — Article 226
Read judgment
High Courts25 Feb 2021

Naresh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2021) 02 RAJ CK 0158

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 376DScheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(W), 3(1) (W)2(2)(v), 3(2)(va)
Read judgment
High Courts25 Feb 2021

Vikram @ Kallu Vs State Of Rajasthan

Rajasthan High Court · (2021) 02 RAJ CK 0157

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 307, 308, 323, 341, 379, 427Arms Act, 1959 — Section 3, 25
Read judgment