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Rajasthan High Court judgments, 2024

928 judgments · page 17 of 47

High Courts10 May 2024Allowed

Shishpal Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0104

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 148, 149, 302, 364
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High Courts10 May 2024Allowed

Sonu Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0103

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 364
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High Courts09 May 2024Allowed

Vishnu Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0100

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 52(A), 52A(2), 52A(2)(c), 52A(3),52A(4), 53Code Of Criminal Procedure, 1973 — Section 389
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High Courts09 May 2024Allowed

Shyamlal Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0097

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
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High Courts09 May 2024Dismissed

Naurat Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0096

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 344, 363, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts09 May 2024Allowed

Pemaram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0094

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 326, 354, 436Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S)(10), 3(2)(S)
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High Courts08 May 2024Allowed

Dev Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 341
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