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Rajasthan High Court judgments, 2022

1,243 judgments · page 56 of 63

High Courts16 Feb 2022Allowed

Surendra Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0057

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 316, 323, 406, 498A
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High Courts16 Feb 2022Allowed

Dayala Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0055

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(R), 3(1)(S), 3(2)(VA), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 143, 307, 323, 325, 341, 427Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Feb 2022Allowed

Bhawani Singh And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0054

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(R), 3(1)(S), 3(1)(R)(S), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 143, 307, 323, 341, 354, 427, 509Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Feb 2022Disposed Of

Ram Singh Vs Lal Chand Sadhnani

Rajasthan High Court · (2022) 02 RAJ CK 0127

Code Of Civil Procedure, 1908 — Order 7 Rule 1Transfer Of Property Act 1882 — Section 100, 106, 109Rajasthan (Control Rent And Eviction) Act, 1950 — Section 13
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High Courts15 Feb 2022Allowed

Aarti And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(d)(b)Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 6
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High Courts15 Feb 2022Allowed

Ganesh Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0125

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 323, 376, 376(2)(n), 384
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High Courts15 Feb 2022Allowed

Bahadur @ Badar And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0071

Code Of Criminal Procedure, 1973 — Section 439Rajasthan Bovine Animal (Prohibition Of Slaughter And Regulation Of Temporary Migration Or Export) Act, 1995 — Section 3, 5, 6, 8, 11(3)D
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High Courts15 Feb 2022Allowed

Lalit Sankhla Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0069

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, 308, 323, 452Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Feb 2022Dismissed

Manoj Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0068

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 326, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Feb 2022Allowed

Gurdeep Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0061

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 323, 341Code Of Criminal Procedure, 1973 — Section 438
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