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Rajasthan High Court judgments, 2026

145 judgments · page 3 of 8

High Courts28 Sept 2026Allowed

Bheru Lal Vs Union Of India

Rajasthan High Court · (2026) 09 RAJ CK 5861

Code of Criminal Procedure, 1973-Section 397, 401, 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/29, 8 read with Section 29, 29, 53, 57, 67, 8/18(B), 15(C), 22(C)Evidence Act-Section 25
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High Courts28 Sept 2026Disposed Of

Ramswaroop Vs State Of Rajasthan

Rajasthan High Court · (2026) 09 RAJ CK 5853

Indian Penal Code-Sections 147, 148, 450/149, 452/149, 395/149, 397/149, 398/149, 435/149, 307/149 and 120-B/149Arms Act-Sections 3/25 and 3/27Code of Criminal Procedure, 1973-Sections 360, 361
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High Courts28 Sept 2026Allowed

Bajrang Kumar Vs State Of Rajasthan & Anr.

Rajasthan High Court · (2026) 09 RAJ CK 5848

Code of Criminal Procedure, 1973-Sections 397, 401, 91Indian Penal Code, 1860-Sections 450, 342, 376-D, 376Prevention of Children from Sexual Offences Act, 2012-Sections 5(G)/6
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High Courts25 Sept 2026Dismissed

Union Of India & Ors. Vs Sunil Kumar

Rajasthan High Court · (2026) 09 RAJ CK 6922

Constitution of India-Article 226, 226(1), 226(1-A), 226(2), 32, Part IIIConstitution (Fifteenth) Amendment Act, 1963Constitution (Forty-second) Amendment Act, 1976
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High Courts17 Sept 2026

Rahul Choudhary Vs Sudhir Hirawat & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 2492

Code of Civil Procedure, 1908-Order XXI Rule 54, XXI Rule 58, XXI Rule 97 to Rule 101, Sections 47, 151Transfer of Property Act, 1882-Sections 41, 52
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