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Rajasthan High Court judgments, 2023

1,120 judgments · page 7 of 56

High Courts22 Nov 2023Partly Allowed

Bhanwar Lal And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0074

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 143, 307, 323, 341, 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts22 Nov 2023Allowed

Bharat @ Bittu Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0073

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(W), 14AIndian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Nov 2023Allowed

Kundanmal And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0080

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v)(r)(s), 14A(2)Indian Penal Code, 1860 — Section 420, 406, 448Code Of Criminal Procedure, 1973 — Section 438
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High Courts21 Nov 2023Allowed

Ramchandra Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0079

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 120, 201, 302
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High Courts20 Nov 2023Allowed

Jasvir Singh @ Jassi Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0085

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 109, 376A, 376D
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High Courts17 Nov 2023Allowed

Rakesh Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0067

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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