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Rajasthan High Court judgments, 2023

1,120 judgments · page 3 of 56

High Courts14 Dec 2023Allowed

Jagdish Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0059

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323, 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Dec 2023Partly Allowed

Chutra Ram Vs State Of Rajasthan

Rajasthan High Court · (2023) 12 RAJ CK 0058

Indian Penal Code, 1860 — Section 323, 325, 354, 376, 450, 458, 459, 511 Code Of Criminal Procedure, 1973 — Section 313
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High Courts12 Dec 2023Allowed

Ajay Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 12 RAJ CK 0051

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 25, 29
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High Courts12 Dec 2023Allowed

Deepak And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0049

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r),(s), 3(2)(iv),(va), 14AIndian Penal Code, 1860 — Section 436, 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts11 Dec 2023Allowed

Khetsingh Vs State Of Rajasthan

Rajasthan High Court · (2023) 12 RAJ CK 0044

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 37(1)(b)(ii)
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High Courts11 Dec 2023Dismissed

Dolaram Vs State Of Rajasthan

Rajasthan High Court · (2023) 12 RAJ CK 0042

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37
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High Courts11 Dec 2023Allowed

Rajendra Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0039

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 143, 307, 323, 325, 341, 452Code Of Criminal Procedure, 1973 — Section 439
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