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Rajasthan High Court judgments, 2023

1,120 judgments · page 49 of 56

High Courts14 Feb 2023Allowed

Pushpendra Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 02 RAJ CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120, 120B, 201, 202, 212, 225, 302, 307, 440, 467, 468, 471Arms Act, 1959 — Section 3, 25, 25(6), 28, 35
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High Courts14 Feb 2023Allowed

Kamlesh Vs State Of Rajasthan

Rajasthan High Court · (2023) 02 RAJ CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(D)(A)Protection Of Children From Sexual Offences Act, 2012 — Section 5(G), 6
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High Courts14 Feb 2023Allowed

Ramaram @ Ramu Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 02 RAJ CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts13 Feb 2023Allowed

Aslam Vs State Of Rajasthan

Rajasthan High Court · (2023) 02 RAJ CK 0048

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Feb 2023Allowed

Bhanwar Lal Vs State Of Rajasthan

Rajasthan High Court · (2023) 02 RAJ CK 0045

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 18(c), 37Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Feb 2023Allowed

Ijfar Vs State Of Rajasthan

Rajasthan High Court · (2023) 02 RAJ CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 3207
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High Courts10 Feb 2023Allowed

Govind Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 02 RAJ CK 0028

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(g), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 143, 149, 427, 447, 448, 456Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Feb 2023Allowed

Arjun Rao Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 02 RAJ CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 143, 307, 323, 325, 341
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High Courts09 Feb 2023Allowed

Dilip Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 02 RAJ CK 0041

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2) (va), 14A(2)Indian Penal Code, 1860 — Section 342, 376, 506Code Of Criminal Procedure, 1973 — Section 164
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