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Rajasthan High Court judgments, 2022

1,243 judgments · page 5 of 63

High Courts07 Dec 2022Allowed

Pappu Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 12 RAJ CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 Dec 2022Allowed

Madan Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 12 RAJ CK 0033

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(1)Indian Penal Code, 1860 — Section 120B, 302, 364Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Dec 2022Dismissed

Heer Singh Vs Union Of India

Rajasthan High Court · (2022) 12 RAJ CK 0029

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29
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High Courts06 Dec 2022Allowed

Pema Ram Vs State Of Rajasthan

Rajasthan High Court · (2022) 12 RAJ CK 0027

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(1)Indian Penal Code, 1860 — Section 302
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High Courts05 Dec 2022Allowed

Surendra Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 12 RAJ CK 0016

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2) (va), 14A(2)Indian Penal Code, 1860 — Section 143, 307, 323, 341
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