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Rajasthan High Court judgments

44,813 judgments · page 107 of 2,241

High Courts18 Apr 2023Allowed

Mahendra Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 04 RAJ CK 0063

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA)(V), 14AIndian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Apr 2023Dismissed

Kalu Ram Vs State Of Rajasthan

Rajasthan High Court · (2023) 04 RAJ CK 0059

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27
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High Courts17 Apr 2023Allowed

Hurmal Vs State Of Rajasthan

Rajasthan High Court · (2023) 04 RAJ CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
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High Courts17 Apr 2023Allowed

Bhawani Vs Suji And Others

Rajasthan High Court · (2023) 04 RAJ CK 0057

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(N), 376(3)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(L), 6
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High Courts17 Apr 2023Allowed

Ramlal Vs State Of Rajasthan

Rajasthan High Court · (2023) 04 RAJ CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 365, 384, 394, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(G)(L), 6
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High Courts13 Apr 2023Allowed

Nishant Vs State Of Rajasthan

Rajasthan High Court · (2023) 04 RAJ CK 0049

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376(2)(n), 387, 450
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High Courts13 Apr 2023Allowed

Prahlad And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 04 RAJ CK 0046

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 143, 323, 341, 365, 458Code Of Criminal Procedure, 1973 — Section 439
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High Courts12 Apr 2023Allowed

Vinod Vs State Of Rajasthan

Rajasthan High Court · (2023) 04 RAJ CK 0045

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25
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