CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2024

928 judgments · page 26 of 47

High Courts04 Apr 2024Allowed

Chand Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0012

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 325, 326, 341Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts03 Apr 2024Allowed

Prem Chand Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0017

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts01 Apr 2024Allowed

Laxman Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0008

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Indian Penal Code, 1860 — Section 336, 353
Read judgment
High Courts01 Apr 2024Allowed

Rahul Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0006

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 28
Read judgment
High Courts01 Apr 2024Allowed

Arjun Kumar Vs Ashok Kumar

Rajasthan High Court · (2024) 04 RAJ CK 0003

Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 — Section 138, 147
Read judgment
High Courts01 Apr 2024Allowed

Ratan Lal Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0001

Indian Penal Code, 1860 — Section 354(D), 504, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(i)(ii), 3(2)(va)
Read judgment