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Rajasthan High Court judgments

44,813 judgments · page 197 of 2,241

High Courts27 Sept 2021Allowed

Rahul Sharma And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0068

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14(2)(A)Indian Penal Code, 1860 — Section 143, 323, 325, 336, 341, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts27 Sept 2021Allowed

Ompraksh Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0067

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(s), 3(1)(w), 3(2)(va), 14A(1)Indian Penal Code, 1860 — Section 143, 323, 341, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts24 Sept 2021Allowed

Bharat Kumar And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0076

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 307, 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Sept 2021Allowed

Sattar Khan Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0075

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 120B, 366, 376, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Sept 2021Allowed

Ramzan Chhinpa Vs State Of Rajasthan

Rajasthan High Court · (2021) 09 RAJ CK 0074

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 341, 354, 382, 447Code Of Criminal Procedure, 1973 — Section 164, 439
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High Courts23 Sept 2021Allowed

Prema Ram And Others Vs State

Rajasthan High Court · (2021) 09 RAJ CK 0081

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 458
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High Courts22 Sept 2021Allowed

Mislu Khan Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0080

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(S), 3(2)(va), 3(1)(W), 14AIndian Penal Code, 1860 — Section 143, 307, 323, 325, 341, 504Code Of Criminal Procedure, 1973 — Section 161, 437(3)
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High Courts18 Sept 2021Allowed

Champa Lal Vs State

Rajasthan High Court · (2021) 09 RAJ CK 0061

Code Of Criminal Procedure, 1973 — Section 389, 439Indian Penal Code, 1860 — Section 302, 376, 380, 511
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