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Rajasthan High Court judgments, 2024

928 judgments · page 34 of 47

High Courts21 Feb 2024Allowed

Kamlesh Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0101

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420
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High Courts21 Feb 2024Allowed

Rama Kishan Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0100

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 489A, 489B, 489C, 489D, 489E
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High Courts21 Feb 2024Allowed

Shankarlal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0098

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
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High Courts21 Feb 2024Allowed

Bheru Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0093

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Feb 2024Allowed

Bhimsen @ Bheem Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0092

Indian Penal Code, 1860 — Section 120B, 307, 397, 454Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Feb 2024Allowed

Sanwara Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0087

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 323, 325, 341, 354, 376D, 394
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High Courts20 Feb 2024Allowed

Neeraj Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0085

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Feb 2024Allowed

Jagdish Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0083

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Indian Penal Code, 1860 — Section 344, 363, 366A, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(l)(q), 6
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