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Rajasthan High Court judgments

44,813 judgments · page 18 of 2,241

High Courts07 Mar 2025Disposed of

Vikram Singh Indroi Vs State Of Rajasthan

Rajasthan High Court · (2025) 03 RAJ CK 0692

Constitution of India, 1950 - Article 14, 19, 21, 226, 300(A)Indian Penal Code, 1860 - Section 120(B), 380, 384, 457Code of Criminal Procedure, 1973 - Section 145, 164, 173(2), 173(6), 173(8), 227, 228, 482
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High Courts06 Mar 2025Allowed

Suleman Vs State Of Rajasthan

Rajasthan High Court · (2025) 03 RAJ CK 0680

Prevention of Corruption Act - Section 7, 11, 13(1)(d)(i), 13(1)(d)(ii), 20Code of Criminal Procedure, 1973 - Section 313, 437(A)
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High Courts05 Mar 2025Disposed of

Baldev Singh Vs State Of Rajasthan

Rajasthan High Court · (2025) 03 RAJ CK 0679

Indian Penal Code, 1860 - Section 34, 143, 355, 323, 329, 354, 404, 406, 406, 420, 452, 341, 498(A), 120(B)Arms Act, 1959 - Section 27Code of Criminal Procedure, 1973 - Section 173
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High Courts03 Mar 2025Disposed of

Pritika Gahlot Vs State Of Rajasthan

Rajasthan High Court · (2025) 03 RAJ CK 0677

Code of Criminal Procedure, 1973 - Section 202, 468, 482, 483Drugs and Cosmetics Act, 1940 - Section 16(i)(a), 17(a), 18(a)(i), 18(a)(vi), 19(3), 25(3), 27(b)(i), 27(d), 33(p), 34
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High Courts27 Feb 2025Disposed of

Seema Vs State Of Rajasthan

Rajasthan High Court · (2025) 02 RAJ CK 0964

Rajasthan Non-Government Educational Institution Act, 1989 - Section 21Payment of Gratuity Act, 1972 - Section 2(q), 2(r), 4, 4(1), 4(5), 7, 7(7)Indian Penal Code, 1860 - Section 193, 196, 228
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High Courts27 Feb 2025Allowed

Gopiram Agarwal Vs State Of Rajasthan

Rajasthan High Court · (2025) 02 RAJ CK 0962

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 22, 36(a), 37, 42, 50Indian Evidence Act, 1872 - Section 45
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High Courts25 Feb 2025Dismissed

Madhu Kanwar Vs State Of Rajasthan

Rajasthan High Court · (2025) 02 RAJ CK 0961

Constitution of India, 1950 - Article 14, 19(1)(g)Central Sales Tax Act, 1956 - Section 2(d), 3(a), 8, 8(3)(b), 9
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