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Rajasthan High Court judgments

44,813 judgments · page 259 of 2,241

High Courts25 Aug 2020Dismissed

Chandradev Vs Rekha

Rajasthan High Court · (2020) 08 RAJ CK 0156

Hindu Adoption And Maintenance Act, 1956 — Section 3, 18, 18(2), 23(2)
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High Courts25 Aug 2020Allowed

Sharawan Manjhi Vs State And Ors

Rajasthan High Court · (2020) 08 RAJ CK 0154

Code Of Criminal Procedure, 1973 — Section 433Rajasthan Prisoners Release on Parole Rules, 1958 — Rule 9Constitution Of India, 1950 — Article 226
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High Courts25 Aug 2020Allowed

Naresh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2020) 08 RAJ CK 0098

Indian Penal Code, 1860 — Section 307, 308, 323, 324, 325, 326, 341Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(1)(dh), 3(2)(va)
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High Courts25 Aug 2020Allowed

Gajraj Singh Vs State Of Rajasthan

Rajasthan High Court · (2020) 08 RAJ CK 0097

Indian Penal Code, 1860 — Section 323, 341Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(VA)Code Of Criminal Procedure, 1973 — Section 438
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High Courts25 Aug 2020Allowed

Sandeep Kumar Vs State Of Rajasthan

Rajasthan High Court · (2020) 08 RAJ CK 0096

Indian Penal Code, 1860 — Section 307, 308, 323, 324, 325, 326, 341Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(1)(dh), 3(2)(va)
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High Courts25 Aug 2020Allowed

Sunita Vs State Of Rajasthan

Rajasthan High Court · (2020) 08 RAJ CK 0095

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 50
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