CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2022

1,243 judgments · page 58 of 63

High Courts08 Feb 2022Allowed

Roshan Nath Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0027

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 323, 341Code Of Criminal Procedure, 1973 — Section 156(3)
Read judgment
High Courts07 Feb 2022Allowed

Mukesh Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0036

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
Read judgment
High Courts07 Feb 2022Allowed

Sonu Vs State

Rajasthan High Court · (2022) 02 RAJ CK 0035

Indian Penal Code, 1860 — Section 344, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 11(iv), 12, 16, 17Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts05 Feb 2022Allowed

Harmandeep Singh Barad And Others Vs State And Others

Rajasthan High Court · (2022) 02 RAJ CK 0023

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 34, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts05 Feb 2022Allowed

Kanhiyalal Vs State

Rajasthan High Court · (2022) 02 RAJ CK 0022

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(i)(ii), 3(2)(V), 14AIndian Penal Code, 1860 — Section 344, 376Code Of Criminal Procedure, 1973 — Section 164, 439
Read judgment
High Courts04 Feb 2022Dismissed

Ram Gopal Yadav And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0159

Constitution Of India, 1950 — Article 226Rajasthan Tenancy Act, 1955 — Section 5(28)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 19, 24, 24(1), 24(1)(a), 24(2), 25, 113, 114
Read judgment
High Courts04 Feb 2022Allowed

Bhagu Ram Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0021

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 363Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
Read judgment
High Courts04 Feb 2022Allowed

Rahul Kumar Gautam And Others Vs State

Rajasthan High Court · (2022) 02 RAJ CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 420Information Technology Act, 2000 — Section 66C, 66D
Read judgment
High Courts04 Feb 2022Allowed

Surendra Kumar Vs State And Others

Rajasthan High Court · (2022) 02 RAJ CK 0019

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 109, 354, 354�, 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 439
Read judgment