High Courts05 May 2023Allowed

Rajveer Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 05 RAJ CK 0052

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(g)(z), 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts05 May 2023Allowed

Kamla Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 05 RAJ CK 0051

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w1), 3(1)(wII), 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 342, 376(2)(n), 376(D)
High Courts05 May 2023Dismissed

Arvind Kumar Bhatnagar Vs Neeti Bhatnagar

Rajasthan High Court · (2023) 05 RAJ CK 0050

Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 4, Order 9 Rule 8Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13B, 28
High Courts04 May 2023Allowed

Sheshkaran Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0046

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29
High Courts04 May 2023Allowed

Rohitash Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0043

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts04 May 2023Allowed

Mohan Lal Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 471Rajasthan Public Examination Act, 2022 — Section 3, 7, 10
High Courts04 May 2023Allowed

Sohan Ram Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0040

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 22
High Courts04 May 2023Allowed

Tulsiram Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0039

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27, 37
High Courts04 May 2023Allowed

Arjun Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0036

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6