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Rajasthan High Court judgments, 2022

1,243 judgments · page 30 of 63

High Courts16 Jun 2022Allowed

Ghotusingh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 06 RAJ CK 0069

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, 332, 341, 353, 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Jun 2022Allowed

Oma Ram Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 149, 341, 395, 427
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High Courts14 Jun 2022Allowed

Jagdish Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0064

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s), 14A(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Jun 2022Allowed

Akshay Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 498A, 306
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High Courts13 Jun 2022Allowed

Vikram Singh Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0057

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption (Amended) Act, 2018 — Section 7Indian Penal Code, 1860 — Section 120B
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High Courts13 Jun 2022Allowed

Kamal Asija Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0054

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 120B
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High Courts13 Jun 2022Allowed

Ajay Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 397
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High Courts13 Jun 2022Allowed

Rajpal Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 341, 452
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High Courts13 Jun 2022Allowed

Afzal Vs State Of Rajasthan

Rajasthan High Court · (2022) 06 RAJ CK 0051

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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High Courts13 Jun 2022Allowed

Mohd. Imteyaz Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 06 RAJ CK 0050

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 4, 25
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