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Rajasthan High Court judgments, 2022

1,243 judgments · page 24 of 63

High Courts27 Jul 2022Dismissed

Pannalal Vs State

Rajasthan High Court · (2022) 07 RAJ CK 0109

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374Prevention Of Corruption Act, 1988 — Section 2(c), 7, 11, 12, 13(1)(a), 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 14(b), 20
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High Courts27 Jul 2022Dismissed

Lrs. Chhagan Lal Vs State

Rajasthan High Court · (2022) 07 RAJ CK 0108

Code Of Criminal Procedure, 1973 — Section 374Prevention Of Corruption Act, 1947 — Section 2(c), 7, 11(a), 11(b), 12, 13(1), 14(b)Indian Penal Code, 1860 — Section 161
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High Courts27 Jul 2022Partly Allowed

Hardeva Ram Vs State

Rajasthan High Court · (2022) 07 RAJ CK 0106

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 307, 324, 326, 450
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High Courts27 Jul 2022Dismissed

State Vs Hira Lal

Rajasthan High Court · (2022) 07 RAJ CK 0087

Code Of Criminal Procedure, 1973 — Section 378Prevention Of Corruption Act, 1988 — Section 2(c), 4, 7, 11, 12, 13(1)(a), 13(1)(b), 13 (1)(d), 13(2), 14(b), 20Indian Penal Code, 1860 — Section 161
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High Courts26 Jul 2022Dismissed

Lakha Ram And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 07 RAJ CK 0092

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 482
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High Courts26 Jul 2022Dismissed

Mohan Singh Vs State Of Rajasthan

Rajasthan High Court · (2022) 07 RAJ CK 0088

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 109, 120B, 302Evidence Act, 1872 — Section 106
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