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Rajasthan High Court judgments, 2023

1,120 judgments · page 9 of 56

High Courts08 Nov 2023Allowed

Rakesh Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0044

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 342, 363, 366, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts07 Nov 2023Dismissed

Sunil Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 341
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High Courts07 Nov 2023Allowed

Vikram Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0021

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323Arms Act, 1959 — Section 3, 25
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High Courts07 Nov 2023Dismissed

Lal Chand Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0020

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts07 Nov 2023Allowed

Sadik Ali Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0018

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts07 Nov 2023Allowed

Dalpat And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0013

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 143, 302, 306, 365, 382Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Nov 2023Allowed

Kalu Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 11 RAJ CK 0005

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25
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