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Rajasthan High Court judgments, 2024

928 judgments · page 21 of 47

High Courts25 Apr 2024Allowed

Saksham Leela S Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0121

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(Va), 14AIndian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 325, 452Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Apr 2024Allowed

Salim And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0120

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va), 14AIndian Penal Code, 1860 — Section 34, 323, 341, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Apr 2024Allowed

Mahendra Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0119

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14AIndian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Apr 2024Allowed

Kishan Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0118

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts24 Apr 2024Allowed

Ajay Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0115

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161, 439
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High Courts24 Apr 2024Allowed

Mohammad Aslam Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0114

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 120B, 295A, 323, 324, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Apr 2024Allowed

Yakub Ali Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0113

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 25, 37
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High Courts23 Apr 2024Allowed

Sonu Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0112

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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High Courts23 Apr 2024Allowed

Sudesh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0106

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 37
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High Courts23 Apr 2024Dismissed

Roshan Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0104

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 392, 460
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