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COURT ARCHIVE

Rajasthan High Court judgments, 2021

969 judgments · page 5 of 49

High Courts20 Nov 2021Allowed

Ghanshyam Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0052

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Nov 2021Allowed

Vikas Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 11 RAJ CK 0048

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(W)(i), 14A(2)Indian Penal Code, 1860 — Section 341, 354, 354D
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High Courts20 Nov 2021Allowed

Vijay Pal Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0045

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 Courts20 Nov 2021Allowed

Sunil Siyag Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0043

Code Of Criminal Procedure, 1973 — Section 439, 472, 473Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 50
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High Courts20 Nov 2021Allowed

Bheraram Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0041

Indian Penal Code, 1860 — Section 302, 323, 341, 376(2)(N), 458Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Nov 2021Allowed

Labhchand Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0029

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 50
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High Courts16 Nov 2021Allowed

Gopal Krishna And Others Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0027

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3[2][v], 14AIndian Penal Code, 1860 — Section 147, 148, 302, 307, 323, 327, 341, 342, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Nov 2021Dismissed

Devkaran Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 11 RAJ CK 0026

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(2)(ii), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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