High Courts20 Oct 2021Allowed
Mangi Bai W/O Madan Lal Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0050
Indian Penal Code, 1860 — Section 147, 302Code Of Criminal Procedure, 1973 — Section 161, 439
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Rajasthan High Court judgments
44,813 judgments · page 194 of 2,241
High Courts20 Oct 2021Allowed
Fakruddin S/o Sh. Navabuddin Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366AProtection Of Children From Sexual Offences Act, 2012 — Section 16, 17
High Courts20 Oct 2021Dismissed
Virendra @ Chunu Vs State
Rajasthan High Court · (2021) 10 RAJ CK 0048
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 364Evidence Act, 1872 — Section 27
High Courts20 Oct 2021Dismissed
Barkat S/o Sh. Aadam Khan Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0047
Code Of Criminal Procedure, 1973 — Section 156(3), 313, 378(4)Indian Penal Code, 1860 — Section 34, 427, 447
High Courts20 Oct 2021Allowed
Satya Narayan Mali S/O Sh. Sukha Mali Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0046
High Courts20 Oct 2021Dismissed
Himanshu Chordia Vs Arushi Jain
Rajasthan High Court · (2021) 10 RAJ CK 0044
Guardians And Wards Act, 1890 — Section 12
High Courts18 Oct 2021Allowed
Roopa @ Roop Singh S/O Ramkhiladi Gurjar Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0093
Code Of Criminal Procedure, 1973 — Section 389
High Courts18 Oct 2021Allowed
Kuldeep @ Sonu Son Of Mohan Lal Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0092
Code Of Criminal Procedure, 1973 — Section 389
High Courts18 Oct 2021Allowed
Jitendra Choudhari S/O Sunil Choudhari Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0091
Indian Penal Code, 1860 — Section 389
High Courts18 Oct 2021Disposed Of
Durga Shanker Suthar Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0043
High Courts18 Oct 2021Disposed Of
Ratan Lal S/O Shri Soji Ram Banjara Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0042
High Courts18 Oct 2021Disposed Of
M/S Markap Resources Pvt. Ltd Vs Rajasthan State Industrial Development And Others
Rajasthan High Court · (2021) 10 RAJ CK 0039
High Courts18 Oct 2021Disposed Of
Ratan Lal S/O Shri Heera Lal Vs Municipal Corporation Jodhpur And Others
Rajasthan High Court · (2021) 10 RAJ CK 0038
Constitution Of India, 1950 — Article 227
High Courts18 Oct 2021Disposed Of
Jasveer Singh And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0037
High Courts18 Oct 2021Allowed
Mandeep S/O Jagram And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0036
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (a), 3(1)(e), 3(1)(w)(i), 3(2)(Va), 3(2)(V), 14AIndian Penal Code, 1860 — Section 34, 323, 342, 354(b), 365, 367, 447, 452
High Courts18 Oct 2021
Lalita Devi Vs Vishnu Prasad
Rajasthan High Court · (2021) 10 RAJ CK 0035
Hindu Marriage Act, 1955 — Section 13
High Courts18 Oct 2021Disposed Of
Paras W/O Narayanlal Vs Narayanlal S/O Udailal
Rajasthan High Court · (2021) 10 RAJ CK 0034
Hindu Marriage Act, 1955 — Section 24
High Courts06 Oct 2021Allowed
Vishnu Vishnoi S/O Sh. Sangram Ram Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0090
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 384Arms Act, 1959 — Section 3, 25
High Courts06 Oct 2021Allowed
Prakash @ Ram Prakash S/O Shree Kunaram Vs State Of Rajasthan
Rajasthan High Court · (2021) 10 RAJ CK 0089
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366AProtection Of Children From Sexual Offences Act, 2012 — Section 16, 17
High Courts06 Oct 2021Allowed
Divya Devi W/O Bhanwar Lal Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 10 RAJ CK 0088
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 14AIndian Penal Code, 1860 — Section 147, 148, 149Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)