CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2022

1,243 judgments · page 41 of 63

High Courts29 Apr 2022Allowed

Raimal Ram Vs State

Rajasthan High Court · (2022) 04 RAJ CK 0125

Indian Penal Code, 1860 — Section 363, 366(A), 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts29 Apr 2022Allowed

Kaluram Vs State And Others

Rajasthan High Court · (2022) 04 RAJ CK 0123

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(v), 14A, 14A(2)Indian Penal Code, 1860 — Section 34, 363, 366, 368, 376DCode Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts28 Apr 2022Allowed

Aambasingh Vs State Of Rajasthan

Rajasthan High Court · (2022) 04 RAJ CK 0113

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts28 Apr 2022Dismissed

Jitendra Vs State

Rajasthan High Court · (2022) 04 RAJ CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
Read judgment
High Courts28 Apr 2022Allowed

Mukesh And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 04 RAJ CK 0111

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 149, 195(A), 307Arms Act, 1959 — Section 3, 25, 27
Read judgment
High Courts28 Apr 2022Allowed

Dara Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 04 RAJ CK 0110

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts28 Apr 2022Allowed

Gorakh Nath Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 04 RAJ CK 0109

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 376(1), 506Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts27 Apr 2022Dismissed

Kumar Indu Bhushan Vs Union Of India And Others

Rajasthan High Court · (2022) 04 RAJ CK 0119

Constitution Of India, 1950 — Article 226, 227, 309, 310, 311All India Services (Death Cumretirement Benefit) Rules, 1958 — Rule 16(3), 56(i), 56(j), 135Indian Penal Code, 1860 — Section 34, 323, 341, 374, 384, 504
Read judgment