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Rajasthan High Court judgments, 2024

928 judgments · page 45 of 47

High Courts09 Jan 2024Dismissed

Kalla Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0069

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, 341Probation Of Offenders Act, 1958 — Section 4
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High Courts09 Jan 2024Dismissed

Suresh Kumar Vs Leela And Others

Rajasthan High Court · (2024) 01 RAJ CK 0066

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule1, Order 39 Rule 2Hindu Succession Act, 1956 — Section 15
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High Courts09 Jan 2024Partly Allowed

Pawan Kumar Vs Chhaganlal And Others

Rajasthan High Court · (2024) 01 RAJ CK 0065

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(i)
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High Courts05 Jan 2024Allowed

Omprakash Vishnoi Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0031

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Indian Penal Code, 1860 — Section 120B, 467, 468, 471
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High Courts05 Jan 2024Allowed

Vivek @ Nandu Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0029

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