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Rajasthan High Court judgments, 2024

928 judgments · page 18 of 47

High Courts08 May 2024Allowed

Purshottam Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0051

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29, 37, 37(1)(b) (ii)
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High Courts07 May 2024Allowed

Kishan Menariya Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 325, 332, 353Arms Act, 1959 — Section 3, 25
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High Courts07 May 2024Allowed

Harcharan Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0041

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 22, 37, 37(1)(b)(ii)
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High Courts07 May 2024Allowed

Hari Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0040

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 May 2024Allowed

Prakash Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0039

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 37(1)(b) (ii)Arms Act, 1959 — Section 3, 25
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High Courts07 May 2024Allowed

Ramjeevan Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0038

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 324, 325, 326, 354, 427, 447Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(V)(X), 3(2)(v)
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High Courts06 May 2024Allowed

Aaidan Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0035

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
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