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Rajasthan High Court judgments, 2024

928 judgments · page 5 of 47

High Courts19 Sept 2024Disposed of

Sapna Vs State Of Rajasthan

Rajasthan High Court · (2024) 09 RAJ CK 1134

Code of Criminal Procedure, 1973 - Section 436, 439(2), 482Indian Penal Code, 1860 - Section 120(B), 109, 143, 201, 302, 323, 342, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
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High Courts17 Sept 2024Disposed of

Jaswant Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 09 RAJ CK 1130

Constitution of India, 1950 - Article 226Rajasthan Goods & Service Tax (RGST)/Central Goods & Service Tax (CGST) Rules, 2017 - Rule 142, 142(1A), 142(2A)
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High Courts10 Sept 2024Allowed

Nahid Akthar Vs State Of Rajasthan

Rajasthan High Court · (2024) 09 RAJ CK 1127

Arms Act, 1959 - Section 14(1)(b)(ii)Arms Rules, 2016 - Rule 36, 36(4), 37Constitution of India, 1950 - Article 14, 19(1)(g), 226
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High Courts06 Sept 2024Disposed of

Ganpat Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 09 RAJ CK 1125

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 15, 21, 25, 37Code of Criminal Procedure, 1973 - Section 446
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High Courts04 Sept 2024Disposed of

Mala Ram Vs State Of Rajastha

Rajasthan High Court · (2024) 09 RAJ CK 1124

Indian Penal Code, 1860 - Section 120(B), 323, 384, 386, 406, 419, 420, 465, 466, 467, 468, 494, 498(A), 506
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