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Rajasthan High Court judgments, 2022

1,243 judgments · page 39 of 63

High Courts12 May 2022Allowed

Govind Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0041

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, 323, 325, 341, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts11 May 2022Allowed

Simorna Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0050

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Arms Act, 1959 — Section 4, 25
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High Courts11 May 2022Dismissed

Sandeep Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0049

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 509Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 11(v), 11(v)/12
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High Courts11 May 2022Dismissed

Vishal Singh Vs State

Rajasthan High Court · (2022) 05 RAJ CK 0048

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 394, 454
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High Courts11 May 2022Allowed

Bheema Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0046

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(r)(s), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 306, 323, 341, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 May 2022Allowed

Vishnu Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0039

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 384, 450
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High Courts10 May 2022Allowed

Pappu Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0036

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 354, 376Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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High Courts09 May 2022Allowed

Pitha Ram Vs State

Rajasthan High Court · (2022) 05 RAJ CK 0034

Indian Penal Code, 1860 — Section 365, 376(2)N, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 May 2022Allowed

Pancha Ram Vs State

Rajasthan High Court · (2022) 05 RAJ CK 0033

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 May 2022Dismissed

Devkaran Vs State Of Rajasthan

Rajasthan High Court · (2022) 05 RAJ CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 May 2022Allowed

Dalpat Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0030

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 307, 323, 341, 336, 427Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 May 2022Allowed

Ajay Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 05 RAJ CK 0029

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S)(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 May 2022Allowed

Chelaram Vs State

Rajasthan High Court · (2022) 05 RAJ CK 0025

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 148, 149, 302, 323, 324, 341, 427
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