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Rajasthan High Court judgments

44,813 judgments · page 280 of 2,241

High Courts05 May 2020

Sher Singh Vs State, Through Pp

Rajasthan High Court · (2020) 05 RAJ CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 148, 149, 229A, 307, 323, 324, 325, 341
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High Courts04 May 2020Allowed

Shahrukh @ Abba Vs State, Through P.p.

Rajasthan High Court · (2020) 05 RAJ CK 0010

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 307, 323, 341Arms Act, 1959 — Section 4, 25
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High Courts04 May 2020Allowed

Pradeep Kumar Choudhary Vs State of Rajasthan

Rajasthan High Court · (2020) 05 RAJ CK 0008

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(1)(4)(5), 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 323, 379, 427, 458Arms Act, 1959 — Section 27
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High Courts04 May 2020Allowed

Hindu Ram And Ors Vs State of Rajasthan

Rajasthan High Court · (2020) 05 RAJ CK 0007

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(1)(D)(G)(B)(I), 3(2)(V)(VA), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 447, 323, 307, 354Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 May 2020

Jusub Khan Vs State Of Rajasthan

Rajasthan High Court · (2020) 05 RAJ CK 0006

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 29Indian Penal Code, 1860 — Section 229A
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High Courts01 May 2020Allowed

Ganpatram Vs State Of Rajasthan

Rajasthan High Court · (2020) 05 RAJ CK 0004

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 18
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