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Rajasthan High Court judgments, 2022

1,243 judgments · page 19 of 63

High Courts02 Sept 2022Allowed

Virendra Singh Vs State And Others

Rajasthan High Court · (2022) 09 RAJ CK 0001

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27
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High Courts01 Sept 2022Allowed

Abdul Khan Vs State Of Rajasthan

Rajasthan High Court · (2022) 09 RAJ CK 0009

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Sept 2022Allowed

Pawan Vs State

Rajasthan High Court · (2022) 09 RAJ CK 0007

Indian Penal Code, 1860 — Section 380, 457Code Of Criminal Procedure, 1973 — Section 439
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High Courts31 Aug 2022Dismissed

Chhog Singh And Ors Vs State And Anr

Rajasthan High Court · (2022) 08 RAJ CK 0079

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324, 326, 458
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High Courts31 Aug 2022Allowed

Gopal Krishan Vs State

Rajasthan High Court · (2022) 08 RAJ CK 0078

Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 107, 304B, 306, 498AEvidence Act, 1872 — Section 113A, 113B
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High Courts31 Aug 2022Partly Allowed

Shivlal Vs State Of Rajasthan

Rajasthan High Court · (2022) 08 RAJ CK 0077

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 307, 324, 326Arms Act, 1959 — Section 3, 25
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High Courts27 Aug 2022Allowed

Bhoma Ram And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 08 RAJ CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(va), 14Indian Penal Code, 1860 — Section 34, 323, 325, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts27 Aug 2022Allowed

Mithilesh Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 08 RAJ CK 0052

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14AIndian Penal Code, 1860 — Section 323, 342, 365, 504Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(s)(r), 3(2)(va)
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High Courts27 Aug 2022Allowed

Hameer Khan And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 08 RAJ CK 0051

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (da)(dha), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 308, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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