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Rajasthan High Court judgments, 2024

928 judgments · page 31 of 47

High Courts05 Mar 2024Allowed

Daya Ram Vs Daya Ram

Rajasthan High Court · (2024) 03 RAJ CK 0026

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 323, 341
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High Courts04 Mar 2024Allowed

Raju Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0015

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29, 37, 37(1)(b)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 43(D)(5)
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High Courts04 Mar 2024Allowed

Jaydev Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0014

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29, 37, 37(1)(b)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 43(D)(5)
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High Courts04 Mar 2024Allowed

Suraj @ Surja Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0013

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 37, 37(1)(b) (ii)
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High Courts04 Mar 2024Allowed

Kala Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 342, 376(2)(n), 376D, 382, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
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High Courts04 Mar 2024Allowed

Ramdhan Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0011

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts04 Mar 2024Allowed

Gamera Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0010

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 384, 450Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3(a), 4(1)
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High Courts04 Mar 2024Allowed

Shubham Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts04 Mar 2024Allowed

Deepak Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 03 RAJ CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 34, 307, 323, 324, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 439
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High Courts01 Mar 2024Allowed

Sanwalram Vs State Of Rajasthan

Rajasthan High Court · (2024) 03 RAJ CK 0003

Code Of Criminal Procedure, 1973 — Section 439, 447Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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