High Courts26 Jul 2021Dismissed
Amarkesh S/O Shri Tikaram And Others Vs State Of Rajasthan
Rajasthan High Court · (2021) 07 RAJ CK 0008
Code Of Criminal Procedure, 1973 — Section 438
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 203 of 2,241
High Courts26 Jul 2021Allowed
Pappu Son And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 07 RAJ CK 0007
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(I), 3(2)(VA), 14A(1)Indian Penal Code, 1860 — Section 143, 188, 332, 353, 427, 440Rajasthan Epidemic Diseases Act, 2020 — Section 4, 5
High Courts23 Jul 2021
Kunal Rawat And Others Vs State Of Raj And Ors
Rajasthan High Court · (2021) 07 RAJ CK 0006
High Courts22 Jul 2021Disposed Of
Chairman And Others Vs Jai Singh Rathore And Others
Rajasthan High Court · (2021) 07 RAJ CK 0004
High Courts22 Jul 2021Dismissed
Dr. Ashok Singhvi Vs Union Of India And Others
Rajasthan High Court · (2021) 07 RAJ CK 0003
High Courts20 Jul 2021Dismissed
Rajendra Kumar And Others Vs Dr. R. Venkateshwaran And Others
Rajasthan High Court · (2021) 07 RAJ CK 0001
High Courts18 Jun 2021Allowed
Gajanand S/o Ghansilal Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0018
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts18 Jun 2021Allowed
Jitendra Dalmiya Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380
High Courts16 Jun 2021Allowed
Rajpal S/O Shree Sardara Ram Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0016
Indian Penal Code, 1860 — Section 342, 363, 366, 366K, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 16, 17
High Courts11 Jun 2021Allowed
Mahesh Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 354D, 504, 506, 509Information Technology Act, 2000 — Section 66E, 67
High Courts11 Jun 2021Allowed
Prashant Pareek Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0012
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 411
High Courts11 Jun 2021Allowed
Mahaveer S/O Chotulal Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0011
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 376(2)(n)
High Courts11 Jun 2021Allowed
Nawal Kishore Alias Appa Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0010
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 308, 323, 324, 325, 341, 379
High Courts11 Jun 2021Allowed
Sandeep Kumar Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0009
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 2(va), 3(1)(w), 14(A)(2)Indian Penal Code, 1860 — Section 354D, 506
High Courts11 Jun 2021Allowed
Sonu Son Of Ram Ratan And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0008
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 376D, 457
High Courts11 Jun 2021Allowed
Nirbhan Son Of Raghunath And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0007
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 323, 341, 379, 376D
High Courts10 Jun 2021Allowed
Pratap Singh Rathore Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0006
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379
High Courts10 Jun 2021Allowed
Brijraj Suman Alias Vimal Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0005
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 3(1)(w)(ii), 14 (A)(2) Indian Penal Code, 1860 — Section 376(2)(n)
High Courts10 Jun 2021Allowed
Om Prakash Sain Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0004
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 14(A)(2)Indian Penal Code, 1860 — Section 376(2)(d)
High Courts10 Jun 2021Allowed
Kuldeep @ Kalu S/O Yudhveer Vs State Of Rajasthan And Others
Rajasthan High Court · (2021) 06 RAJ CK 0003
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(i), 3(1)(W)(ii), 3(2)(v), 3(2)(VA), 14(A)(2)Indian Penal Code, 1860 — Section 323, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 17, 18