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Rajasthan High Court judgments

44,813 judgments · page 198 of 2,241

High Courts17 Sept 2021Allowed

Kaluram Meena Vs State Of Rajasthan

Rajasthan High Court · (2021) 09 RAJ CK 0058

Indian Penal Code, 1860 — Section 354, 354B, 354C, 506Information Technology Act, 2000 — Section 66ECode Of Criminal Procedure, 1973 — Section 164, 438
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High Courts17 Sept 2021Allowed

Laddu Gopal Sharma Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0056

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(V), 14AIndian Penal Code, 1860 — Section 376D Code Of Criminal Procedure, 1973 — Section 164, 437(3)
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High Courts17 Sept 2021Dismissed

Shiv Dayal Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 09 RAJ CK 0055

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 14AIndian Penal Code, 1860 — Section 147, 148, 149, 302, 323
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High Courts17 Sept 2021Allowed

Bala Vs State Of Rajasthan

Rajasthan High Court · (2021) 09 RAJ CK 0051

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 302
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High Courts15 Sept 2021Allowed

Ram Kumar Godara Vs State Of Rajasthan

Rajasthan High Court · (2021) 09 RAJ CK 0046

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Indian Penal Code, 1860 — Section 279, 304A, 337, 338
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High Courts15 Sept 2021Allowed

Anil Kumar Vs State Of Rajasthan

Rajasthan High Court · (2021) 09 RAJ CK 0045

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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