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Rajasthan High Court judgments

44,813 judgments · page 207 of 2,241

High Courts11 May 2021Allowed

Birbal Ram Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0044

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts11 May 2021Allowed

Vimla Devi Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149,, 302, 307, 323, 447Arms Act, 1959 — Section 27, 30
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High Courts11 May 2021Allowed

Harun Vs State

Rajasthan High Court · (2021) 05 RAJ CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 395, 420, 482
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High Courts11 May 2021Allowed

Shiv Singh Vs State

Rajasthan High Court · (2021) 05 RAJ CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 333, 332, 353,
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High Courts11 May 2021Allowed

Harmat Singh And Anr Vs State And Ors

Rajasthan High Court · (2021) 05 RAJ CK 0040

Scheduled Castes And the Scheduled Tribes (Prevention ofAtrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 147, 307, 323, 341, 504Code Of Criminal Procedure, 1973 — Section 439
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High Courts11 May 2021Allowed

Ravi Vs State Of Rajasthan And Anr

Rajasthan High Court · (2021) 05 RAJ CK 0039

Scheduled Castes And the Scheduled Tribes (Prevention ofAtrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 120B, 201Code Of Criminal Procedure, 1973 — Section 439
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High Courts11 May 2021Allowed

Gopal Ram @ Gopal Chimpa Vs State Of Rajasthan And Ors

Rajasthan High Court · (2021) 05 RAJ CK 0038

Scheduled Castes And the Scheduled Tribes (Prevention ofAtrocities) Act, 1989 — Section 3(2)(V)(Wa), 14AIndian Penal Code, 1860 — Section 198, 363, 366(1), 465, 468, 471Code Of Criminal Procedure, 1973 — Section 164
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High Courts04 May 2021Allowed

Sohel Khan Vs State Of Rajasthan And Anr

Rajasthan High Court · (2021) 05 RAJ CK 0019

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(S)(F), 14A(2)Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Champa Lal Vs State

Rajasthan High Court · (2021) 05 RAJ CK 0018

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 308, 323, 325, 342, 365Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Rahul Giri @ Raugar Vs State Of Rajasthan And Anr

Rajasthan High Court · (2021) 05 RAJ CK 0017

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 14AIndian Penal Code, 1860 — Section 323, 341, 435Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Ramesh Singh Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0016

Indian Penal Code, 1860 — Section 354, 376, 452Protection of Children from Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 164, 439
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High Courts04 May 2021Allowed

Sunil @ Sonu And Anr Vs State

Rajasthan High Court · (2021) 05 RAJ CK 0015

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Narayan Anr Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(12), 376(2)(14), 376(D)
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High Courts04 May 2021Allowed

Jahid Ali Anr Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0013

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Prabhulal Vs State

Rajasthan High Court · (2021) 05 RAJ CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 436
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High Courts04 May 2021Allowed

Jai Singh Vs State Of Rajasthan

Rajasthan High Court · (2021) 05 RAJ CK 0011

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 18, 25, 29Evidence Act, 1872 — Section 27
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