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Rajasthan High Court judgments, 2023

1,120 judgments · page 6 of 56

High Courts28 Nov 2023Disposed Of

Chhaganai @ Sangani Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0107

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 323, 341, 354, 384, 392, 435, 436, 447, 458Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
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High Courts28 Nov 2023Allowed

Raju Ram Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0103

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Nov 2023Allowed

Harvinder Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0102

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 384, 450Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
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High Courts24 Nov 2023Allowed

Mahendra Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0094

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29
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High Courts23 Nov 2023Allowed

Maniram And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0091

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 148, 302, 307, 323, 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts23 Nov 2023Allowed

Kalu Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0090

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 363, 366, 376, 376DCode Of Criminal Procedure, 1973 — Section 439
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