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Rajasthan High Court judgments

47,996 judgments · page 2 of 2,400

High Courts30 Sept 2026Dismissed

Manish Vs National Investigation Agency

Rajasthan High Court · (2026) 09 RAJ CK 6906

National Investigation Agency Act, 2008-Section 21Bharatiya Nyaya Sanhita, 2023-Section 308, 308(4), 111(3)Arms Act-Section 3, 25, 25(1AA)
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High Courts30 Sept 2026Allowed

Sayabh Khan Vs State Of Rajasthan & Anr.

Rajasthan High Court · (2026) 09 RAJ CK 5904

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442, 180, 183, 193(6), 230, 232, 249, 250, 250(1), 250(2), 251, 252(1)Bharatiya Nyaya Sanhita, 2023-Section 137(2), 74, 78(2), 61(2)Protection of Children from Sexual Offences Act, 2012-Sections 7/8, 11/12
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High Courts29 Sept 2026Dismissed

Badrilal Vs Dhokalram & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 6917

Code of Civil Procedure-Section 151, 2(14), 36, 141, 10, Order XXXIX Rules 1 and 2, XI Rules 12 and 14, 22 Rule 3, 22 Rule 4, 39 Rule 1, 39 Rule 2, 40 Rule 1, 38 Rule 5, XLI Rule 5Baratiya Nyaya Sanhita, 2023-Section 39Indian Evidence Act, 1872-Section 45
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High Courts29 Sept 2026

Surendra Kumar & Ors. Vs State Of Rajasthan

Rajasthan High Court · (2026) 09 RAJ CK 6912

IPC-Sections 147, 148, 323/149, 460/149, 302/149, 302Constitution of India-Article 14/21Passports Act, 1967-Sections 6(2)(e), 6(2)(f), 6(2), 5(2)(b), 5(2)(c), 22
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High Courts29 Sept 2026Partly Allowed

Bhera Ram @ Bheru Lal & Ors. Vs State & Anr.

Rajasthan High Court · (2026) 09 RAJ CK 6909

Indian Penal Code-Section 459, 458, 341/34, 323/34, 325/34, 327/34, 427/34, 325Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(x), 3(2)(v)Cr.P.C.-Section 313
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High Courts29 Sept 2026Dismissed

Badrilal Vs Dhokalram & Ors.

Rajasthan High Court · (2026) 09 RAJ CK 5854

Code of Civil Procedure-Section 151, Order XXXIX Rules 1 and 2, 2(14), 36, 141, XI Rules 12 and 14, 22 Rule 3, 22 Rule 4, 39 Rule 1, 39 Rule 2, 40 Rule 1, 38 Rule 5, 10, XLI Rule 5Baratiya Nyaya Sanhita, 2023-Section 39Indian Evidence Act, 1872-Section 45
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High Courts28 Sept 2026Allowed

Bheru Lal Vs Union Of India

Rajasthan High Court · (2026) 09 RAJ CK 6918

Code of Criminal Procedure, 1973-Section 397, 401, 227 and 228Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/29, 8, 29, 8/18(B), 15(C), 22(C), 53, 57, 67Evidence Act-Section 25
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High Courts28 Sept 2026Allowed

Bajrang Kumar Vs State Of Rajasthan & Anr.

Rajasthan High Court · (2026) 09 RAJ CK 6916

Code of Criminal Procedure, 1973-Sections 397/401, 91Indian Penal Code, 1860-Sections 450, 342, 376-D, 376Prevention of Children from Sexual Offences Act, 2012-Sections 5(G)/6
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High Courts28 Sept 2026Disposed Of

Ramswaroop Vs State Of Rajasthan

Rajasthan High Court · (2026) 09 RAJ CK 6926

Indian Penal Code-Sections 147, 148, 450/149, 452/149, 395/149, 397/149, 398/149, 435/149, 307/149, 120-B/149Arms Act-Sections 3/25, 3/27Cr.P.C.-Sections 360, 361
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