High Courts07 Jun 2021Allowed
Kaushlaya Devi Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0002
Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 204 of 2,241
High Courts07 Jun 2021Allowed
Sardar Singh Vs State Of Rajasthan
Rajasthan High Court · (2021) 06 RAJ CK 0001
Code Of Criminal Procedure, 1973 — Section 439
High Courts28 May 2021Allowed
Jagat Singh Vs State Of Rajasthan And Ors
Rajasthan High Court · (2021) 05 RAJ CK 0090
Indian Penal Code, 1860 — Section 307, 323, 341, 504Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12
High Courts28 May 2021Allowed
Harish Choudhary Vs State Of Rajasthan And Ors
Rajasthan High Court · (2021) 05 RAJ CK 0089
Indian Penal Code, 1860 — Section 143, 307, 323, 365, 384, 427Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12
High Courts28 May 2021
Suo Moto Vs Union Of India And Anr
Rajasthan High Court · (2021) 05 RAJ CK 0088
High Courts21 May 2021Allowed
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0072
Indian Penal Code, 1860 — Section 34, 302, 307, 325, 460Code Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2021
Surya Prakash Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0071
Code Of Criminal Procedure, 1973 — Section 389
High Courts21 May 2021Allowed
Vishnu Kumar Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0070
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts21 May 2021Allowed
Pawan Kumar Vs State
Rajasthan High Court · (2021) 05 RAJ CK 0069
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 29Code Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2021
Mohan And Ors Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0068
Code Of Criminal Procedure, 1973 — Section 389
High Courts21 May 2021Allowed
Ashok Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0067
Indian Penal Code, 1860 — Section 363Code Of Criminal Procedure, 1973 — Section 161, 439
High Courts21 May 2021Allowed
Kishan Lal @ Kishana Ram And Ors Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0066
Indian Penal Code, 1860 — Section 365, 376D, 450Code Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2021
Rugga Ram Rugdev Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0065
Code Of Criminal Procedure, 1973 — Section 389
High Courts21 May 2021Allowed
Wagji Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0064
Indian Penal Code, 1860 — Section 308, 323, 341, 354, 354A, 354BCode Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2021Allowed
Pramod Kumar And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2021) 05 RAJ CK 0062
Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 341Code Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2021Dismissed
Naresh Kumar Vs State
Rajasthan High Court · (2021) 05 RAJ CK 0061
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts21 May 2021Allowed
Vasu Ram Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0060
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 333, 353Arms Act, 1959 — Section 3, 25
High Courts21 May 2021Allowed
Rupa Ram Vs State Of Rajasthan And Ors
Rajasthan High Court · (2021) 05 RAJ CK 0059
High Courts21 May 2021Allowed
Ramgopal @ Sanju Vs State
Rajasthan High Court · (2021) 05 RAJ CK 0058
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 29Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
High Courts19 May 2021Allowed
Rakesh Kumar Vs State Of Rajasthan
Rajasthan High Court · (2021) 05 RAJ CK 0087
Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164, 439