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Rajasthan High Court judgments, 2024

928 judgments · page 41 of 47

High Courts30 Jan 2024Allowed

Saddam Husain Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0132

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 450Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6
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High Courts30 Jan 2024Allowed

Raju Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0131

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts30 Jan 2024Allowed

Ravi Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0130

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts30 Jan 2024Allowed

Sunil Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0128

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(b)(ii), 3(2)(v), 3(2)(vi), 14AIndian Penal Code, 1860 — Section 120B, 201, 342, 376 D, 376(2)(n),Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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High Courts29 Jan 2024Allowed

Raju Ram @ Khumma Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0136

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120(B), 302, 394, 397, 465, 468Arms Act, 1959 — Section 3, 25, 27
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High Courts29 Jan 2024Allowed

Rajendra @ Raj Choudhary Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0134

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 452Arms Act, 1959 — Section 3, 25, 27
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High Courts24 Jan 2024Allowed

Laxman Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0125

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(1)Indian Penal Code, 1860 — Section 143, 332, 353Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Jan 2024Allowed

Ratan Nath Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0124

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(w), 3(2)(v), 14AIndian Penal Code, 1860 — Section 363, 366, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 439
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