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Rajasthan High Court judgments, 2022

1,243 judgments · page 43 of 63

High Courts21 Apr 2022Allowed

Ijhar Khan Vs State Of Rajasthan

Rajasthan High Court · (2022) 04 RAJ CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 4, 25
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High Courts21 Apr 2022Allowed

Javed Khan And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 04 RAJ CK 0078

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Apr 2022Allowed

Banshi Lal Baghela Vs State

Rajasthan High Court · (2022) 04 RAJ CK 0077

Code Of Criminal Procedure, 1973 — Section 374Prevention Of Corruption Act, 1988 — Section 2(c), 7, 12(b), 13, 13(1)(a), 13(1)(b), 13(1)(d)(i), 13(1)(d)(ii), 13(1)(d)(2), 13(2), 14, 20
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High Courts20 Apr 2022Allowed

Om Prakash Vs State

Rajasthan High Court · (2022) 04 RAJ CK 0074

Indian Penal Code, 1860 — Section 120B, 201, 302, 323, 341, 364Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Apr 2022Dismissed

Gurmangat Vs State of Rajasthan

Rajasthan High Court · (2022) 04 RAJ CK 0072

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
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High Courts18 Apr 2022Allowed

Setha Ram And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 04 RAJ CK 0068

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 120B, 147, 149, 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (ii)(v)
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