High Courts08 Apr 2024Allowed
Mahaveer Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0040
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 364Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Rajasthan High Court judgments, 2024
928 judgments · page 25 of 47
High Courts08 Apr 2024Allowed
Kanhaiyaa Lal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0039
Indian Penal Code, 1860 — Section 120B, 306
High Courts08 Apr 2024Allowed
Ajit Singh And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0038
Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 438
High Courts08 Apr 2024Allowed
Varindra Singh @ Virendra Singh @ Bindu @ Pahalwan Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 24, 25, 29Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Apr 2024Allowed
Surender @ Sendhiya Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0036
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), 43D(5)
High Courts08 Apr 2024Dismissed
Monika @ Meena Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0034
Indian Penal Code, 1860 — Section 313, 406, 498ACode Of Criminal Procedure, 1973 — Section 378(4)
High Courts08 Apr 2024Dismissed
Kavita Vs State And Others
Rajasthan High Court · (2024) 04 RAJ CK 0033
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 325, 326, 341, 342, 364Code Of Criminal Procedure, 1973 — Section 107, 116
High Courts08 Apr 2024Allowed
Gomti And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0032
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f),3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 420
High Courts05 Apr 2024Allowed
Mohit Nagpal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0031
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts05 Apr 2024Allowed
Anup Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0030
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts05 Apr 2024Allowed
Mohammad Shafik @ Saddam @ Bhola Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 3, 25
High Courts05 Apr 2024Allowed
Sukhdev Singh @ Nikka Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0028
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18
High Courts05 Apr 2024Allowed
Kaluram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 341
High Courts05 Apr 2024Allowed
Prithvi Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0026
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420Information Technology Act, 2000 — Section 43, 66
High Courts05 Apr 2024Allowed
Ajay Singh @ Goli @ Arvind Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0025
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14AIndian Penal Code, 1860 — Section 34, 120B, 201, 302, 323, 341, 365
High Courts05 Apr 2024Allowed
Kishan Bharti Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0024
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14AIndian Penal Code, 1860 — Section 34, 120B, 201, 302, 323, 341, 365Code Of Criminal Procedure, 1973 — Section 439(2)
High Courts05 Apr 2024Allowed
Ramdev Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0023
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(p), 3(2)(v),3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 342, 376D, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts05 Apr 2024Disposed Of
Sugna Ram Bishnoi And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0022
High Courts04 Apr 2024Disposed Of
Sundar Devi Bafna Shikshak Parkshikshan Mahavidyalaya Vs National Council Of Technical Education Of Government Of India And Others
Rajasthan High Court · (2024) 04 RAJ CK 0016
High Courts04 Apr 2024Allowed
Vijay Rathi Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0015
Negotiable Instruments Act, 1881 — Section 138, 147