High Courts17 Mar 2023Allowed

Ankit Gaur Vs State Of Rajasthan

Rajasthan High Court · (2023) 03 RAJ CK 0076

Rajasthan Compassionate Appointment Of Dependents Of Deceased Government Servants Rules, 1996 — Section 2(c)
High Courts17 Mar 2023Allowed

Umesh Vyas Vs State Of Rajasthan

Rajasthan High Court · (2023) 03 RAJ CK 0075

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Mar 2023Allowed

Hanumanram Vs State Of Rajasthan

Rajasthan High Court · (2023) 03 RAJ CK 0074

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Mar 2023Allowed

Pawan Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 03 RAJ CK 0073

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Mar 2023Allowed

Bheru Lal Vs State Of Rajasthan

Rajasthan High Court · (2023) 03 RAJ CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 343, 363, 366A, 367D, 376(2) (N), 457Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts16 Mar 2023Allowed

Manmohan Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 03 RAJ CK 0067

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 323, 342, 364A, 365, 382