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Rajasthan High Court judgments, 2022

1,243 judgments · page 38 of 63

High Courts17 May 2022Allowed

Ajij Khan Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0059

Mines And Mineral (Development And Regulation) Act, 1957 — Section 4, 21, 23Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 438
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High Courts17 May 2022Allowed

Madu Singh Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0058

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts16 May 2022Allowed

Om Prakash Tada Vs Union Of India And Others

Rajasthan High Court · (2022) 05 RAJ CK 0067

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(5)(10), 32(5), 14AIndian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 326, 341, 354, 436Code Of Criminal Procedure, 1973 — Section 161
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High Courts16 May 2022Allowed

Yuvraj Singh And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0066

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 143, 323, 336
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High Courts16 May 2022Allowed

Bhanwarlal Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0064

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2022Allowed

Imam Bux Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0056

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 306, 376, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2022Allowed

Vinod Singh And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0055

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 326, 341, 459Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2022Allowed

Mohammad Shafik Khan Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0054

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 308, 323, 327, 341, 386
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High Courts13 May 2022Allowed

Mohammed Tabrej Gouri Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 308, 323, 327, 341, 386Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2022Allowed

Dinesh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0052

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 143, 323, 341, 452, 504Code Of Criminal Procedure, 1973 — Section 439
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High Courts12 May 2022Dismissed

Shyam @ Ghanshyam Vs State

Rajasthan High Court · (2022) 05 RAJ CK 0045

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 380, 395, 447, 457, 458Arms Act, 1959 — Section 3, 25
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High Courts12 May 2022Allowed

Farsa Ram And Others Vs State And Others

Rajasthan High Court · (2022) 05 RAJ CK 0043

Indian Penal Code, 1860 — Section 307, 380, 395, 447, 457, 458Arms Act, 1959 — Section 3, 25Code Of Criminal Procedure, 1973 — Section 439
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High Courts12 May 2022Allowed

Maqsud Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 307, 394, 397, 450Code Of Criminal Procedure, 1973 — Section 439
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