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Rajasthan High Court judgments, 2024

928 judgments · page 35 of 47

High Courts19 Feb 2024Allowed

Karu Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0079

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts19 Feb 2024Allowed

Vimalraj Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0078

Indian Penal Code, 1860 — Section 308, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Feb 2024Allowed

Kamlesh And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0075

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(v), 14AIndian Penal Code, 1860 — Section 120B, 143, 307, 323, 341, 354, 379Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Feb 2024Allowed

Karan Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0074

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14AIndian Penal Code, 1860 — Section 120B, 323, 341, 365, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Feb 2024Dismissed

Satpal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0067

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 365, 379
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High Courts16 Feb 2024Allowed

Subhash @ Surendra Kumar Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0065

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 37, 37(1)(b)(ii)
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High Courts15 Feb 2024Allowed

Manju And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0072

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 143, 308, 323, 324, 325, 341, 427, 447Code Of Criminal Procedure, 1973 — Section 438
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High Courts15 Feb 2024Partly Allowed

Singara Ram Vs State

Rajasthan High Court · (2024) 02 RAJ CK 0071

Indian Penal Code, 1860 — Section 302, 304IICode Of Criminal Procedure, 1973 — Section 313
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High Courts14 Feb 2024Disposed Of

Subhash Godara Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0060

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 341, 392, 511Arms Act, 1959 — Section 27
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High Courts14 Feb 2024Allowed

Prahalad Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 325, 341, 427
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