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Rajasthan High Court judgments, 2023

1,120 judgments · page 4 of 56

High Courts11 Dec 2023Allowed

Ramesh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0036

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 323, 341, 376DCode Of Criminal Procedure, 1973 — Section 439
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High Courts11 Dec 2023Allowed

Dungar Ram And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0035

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(g), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 143, 308, 323, 341, 427, 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 Dec 2023Allowed

Parvati And Others Vs State And Others

Rajasthan High Court · (2023) 12 RAJ CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14(A)Indian Penal Code, 1860 — Section 143, 451, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 3(1)(d), 3(1)(s)
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High Courts05 Dec 2023Dismissed

Babu Lal Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 12 RAJ CK 0019

Code Of Criminal Procedure, 1973 — Section 374(2), 376(2)(N), 378(3), 384Indian Penal Code, 1860 — Section 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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