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Rajasthan High Court judgments, 2022

1,243 judgments · page 62 of 63

High Courts17 Jan 2022Allowed

Chiman Singh Vs State

Rajasthan High Court · (2022) 01 RAJ CK 0024

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Jan 2022Allowed

Dashrath And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 01 RAJ CK 0022

Code Of Criminal Procedure, 1973 — Section 439Rajasthan Bovine Animal (Prohibition Of Slaughterand Regulation Of Temporary Migration Or Export) Act, 1995 — Section 3, 5, 6, 8, 9, 11
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High Courts17 Jan 2022Allowed

Haparam Vs State Of Rajasthan

Rajasthan High Court · (2022) 01 RAJ CK 0020

Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Jan 2022Allowed

Roshanlal And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 01 RAJ CK 0019

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S)(G)(Wi), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 341, 354, 436, 458, 459, 460Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Jan 2022Allowed

Pradeep Vs State And Others

Rajasthan High Court · (2022) 01 RAJ CK 0018

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 342, 376(2)(n), 450Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Jan 2022Allowed

Babu Singh Rathore Vs State And Others

Rajasthan High Court · (2022) 01 RAJ CK 0017

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 Courts07 Jan 2022Allowed

Sarwan And Others Vs State Of Rajasthan

Rajasthan High Court · (2022) 01 RAJ CK 0009

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 212, 302, 307Arms Act, 1959 — Section 27
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High Courts04 Jan 2022Dismissed

Dr. Karanjeet Kaur And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2022) 01 RAJ CK 0012

Constitution Of India, 1950 — Article 16, 254, 254(1), 254(2), 309, 335 Rajasthan Educational Service (Collegiate Branch) Rules, 1986 — Rule 19AUniversities And Colleges And Other Measures For The Maintenance Of Standards In Higher Education) Regulations, 2018 — Regulation 2, 3, 3.1, 3.2. 3.12University Grants Commission Act, 1956 — Section 26
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