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Rajasthan High Court judgments, 2021

969 judgments · page 3 of 49

High Courts03 Dec 2021Allowed

Ummedsingh S/O Hemsingh Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 12 RAJ CK 0022

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 448, 452, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Dec 2021Allowed

Mukesh Jain S/O Kistur Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 12 RAJ CK 0021

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (S), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 376, 406, 498ACode Of Criminal Procedure, 1973 — Section 439
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High Courts02 Dec 2021Allowed

Shankar Lal Vs State

Rajasthan High Court · (2021) 12 RAJ CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370(4)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17
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High Courts02 Dec 2021Partly Allowed

Panna Lal Vs State Of Rajasthan

Rajasthan High Court · (2021) 12 RAJ CK 0013

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 4, 25
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High Courts02 Dec 2021Allowed

Sonu Bhaat Vs State Of Rajasthan

Rajasthan High Court · (2021) 12 RAJ CK 0009

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
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