CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 2024

928 judgments · page 37 of 47

High Courts09 Feb 2024Dismissed

Nathu Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 302, 323, 341, 365
Read judgment
High Courts09 Feb 2024Allowed

Pradeep Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0015

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts09 Feb 2024Allowed

Avtar Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0014

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 325, 341Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts08 Feb 2024Allowed

Sameer Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts08 Feb 2024Allowed

Jog Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
Read judgment
High Courts07 Feb 2024Allowed

Deepak Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2) (iv)(va), 14A(2)Indian Penal Code, 1860 — Section 436, 504, 506Code Of Criminal Procedure, 1973 — Section 439
Read judgment