High Courts25 Feb 2021

Naresh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2021) 02 RAJ CK 0158

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 376DScheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(W), 3(1) (W)2(2)(v), 3(2)(va)
High Courts25 Feb 2021

Vikram @ Kallu Vs State Of Rajasthan

Rajasthan High Court · (2021) 02 RAJ CK 0157

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 307, 308, 323, 341, 379, 427Arms Act, 1959 — Section 3, 25
High Courts25 Feb 2021Dismissed

Ramkishan Vs Sunita

Rajasthan High Court · (2021) 02 RAJ CK 0154

Code Of Criminal Procedure, 1973 — Section 125, 482Hindu Marriage Act, 1955 — Section 9
High Courts25 Feb 2021Dismissed

Vitta Samanvaya Samiti Vs Union Of India And Ors

Rajasthan High Court · (2021) 02 RAJ CK 0151

Central Goods And Services Tax Act, 2017 — Section 44Rajasthan Goods and Services Tax Act, 2017 — Section 35(5)Central Goods and Services Tax (CGST) Rules, 2017 — Rule 80
High Courts24 Feb 2021Allowed

Narendra Singh And Ors Vs State

Rajasthan High Court · (2021) 02 RAJ CK 0145

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439