High Courts21 Jun 2022Allowed
Ravvindra @ Nandu And Others Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0086
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 186, 323, 386, 427, 458
COURT ARCHIVE
Rajasthan High Court judgments, 2022
1,243 judgments · page 29 of 63
High Courts20 Jun 2022Allowed
Ladhu Singh Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0105
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 306, 420
High Courts20 Jun 2022Allowed
Hasam Ajmeri Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0104
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
High Courts20 Jun 2022Allowed
Munna Hussain Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0103
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 4, 25
High Courts20 Jun 2022Allowed
Mukesh Bhat Vs State
Rajasthan High Court · (2022) 06 RAJ CK 0102
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 354, 452, 506
High Courts20 Jun 2022Allowed
Narendra Kumar @ Niranjan Kumar Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0085
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 323, 324, 326, 341
High Courts20 Jun 2022Allowed
Jagveer Singh Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0076
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379
High Courts17 Jun 2022Allowed
Gajendra Singh And Others Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0084
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts17 Jun 2022Allowed
Yogesh Bulani Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0083
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 323, 341, 376
High Courts17 Jun 2022Allowed
Mahesh Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0082
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 25
High Courts17 Jun 2022Allowed
Purushotamdas Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0081
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts17 Jun 2022Allowed
Kishan Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 450
High Courts17 Jun 2022Allowed
Virma Ram @ Virendra Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 06 RAJ CK 0079
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA), 14(A)(2)Indian Penal Code, 1860 — Section 341, 451, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Mohammad Hussain Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 06 RAJ CK 0078
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 323, 341, 406, 420Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Jun 2022Allowed
Rama @ Ramlal Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0075
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 376(1), 506
High Courts16 Jun 2022Allowed
Devi Lal Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0074
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts16 Jun 2022Allowed
Gorkha Ram And Others Vs State Of Rajasthan
Rajasthan High Court · (2022) 06 RAJ CK 0073
High Courts16 Jun 2022Allowed
Ashish Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 06 RAJ CK 0072
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts16 Jun 2022Allowed
Kesaram Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 06 RAJ CK 0071
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d)(e), 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 143, 307, 341, 323, 342, 384Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Jun 2022Allowed
Ast Ali @ Aast Ali Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 06 RAJ CK 0070
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 365, 376(1), 450Code Of Criminal Procedure, 1973 — Section 439