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Rajasthan High Court judgments, 2022

1,243 judgments · page 59 of 63

High Courts03 Feb 2022Allowed

Jagdish Vs State

Rajasthan High Court · (2022) 02 RAJ CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 353Arms Act, 1959 — Section 3, 25
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High Courts03 Feb 2022Allowed

Rakesh @ Peeja And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 279, 283, 307, 336, 353, 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts03 Feb 2022Allowed

Ummed Singh And Others Vs State And Others

Rajasthan High Court · (2022) 02 RAJ CK 0010

Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12, 16, 17Child Marriage Prohibited Act, 2006 — Section 10
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High Courts03 Feb 2022Allowed

Bheru Lal Vs State Of Rajasthan

Rajasthan High Court · (2022) 02 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 377Rajasthan Bovine Animal (Prohibition Of Slaughter And Regulation Of Temporary Migration Or Export) Act, 1995 — Section 9
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High Courts03 Feb 2022Dismissed

Sharwan And Others Vs State

Rajasthan High Court · (2022) 02 RAJ CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 327, 341Arms Act, 1959 — Section 3, 5, 25, 27
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High Courts03 Feb 2022Dismissed

Aasif Mohammad Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0007

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 354, 447Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts03 Feb 2022Allowed

Mahesh Chandra And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0005

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 285, 286, 307, 323, 336, 341, 427Essential Commodities Act, 1955 — Section 3, 7
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High Courts02 Feb 2022Allowed

Vijay Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0003

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 14Indian Penal Code, 1860 — Section 376, 450Code Of Criminal Procedure, 1973 — Section 439
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High Courts02 Feb 2022Allowed

Tulsaram And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 02 RAJ CK 0002

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ja)(B), 3(1)(r), 3(1)(s), 3(1) (r)(s), 3(za)(B), 3(2)(Va), 14AIndian Penal Code, 1860 — Section 302, 323, 341, 509Code Of Criminal Procedure, 1973 — Section 161, 439
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