Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354 (Kha), 452Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(2)(5A)

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High Courts24 Apr 2020Allowed

Pintu Yadav Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 04 RAJ CK 0041

Indian Penal Code, 1860 — Section 305

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High Courts24 Apr 2020

Mahavir Prasad Mali Vs State Of Rajasthan, Through Pp

Rajasthan High Court · (2020) 04 RAJ CK 0040

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 332

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High Courts24 Apr 2020

Shishram Vs State Of Rajasthan, Through Pp

Rajasthan High Court · (2020) 04 RAJ CK 0038

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 20

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High Courts24 Apr 2020

Nabbo Wife Of Gulab, By Caste Musalman, Resident Of Talab Gaon, Police Station, Hindoli, District Bundi (Raj.) Vs State Of Rajasthan, Through P.p.

Rajasthan High Court · (2020) 04 RAJ CK 0037

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 188, 379Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(4)

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High Courts24 Apr 2020

Ashwani Kumar Sindhu Vs State Of Rajasthan, Through Pp

Rajasthan High Court · (2020) 04 RAJ CK 0036

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420Rajasthan Public Examination (Prevention of Unfair Means) Act, 1992 — Section 3, 6

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High Courts24 Apr 2020

Om Prakash Vs State, Through P.p.

Rajasthan High Court · (2020) 04 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 325, 341, 397

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High Courts24 Apr 2020Allowed

Vivek @ Karan Vs State of Rajasthan

Rajasthan High Court · (2020) 04 RAJ CK 0008

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 304Indian Medical Council Act, 1956 — Section 15(2)(3)

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High Courts24 Apr 2020

Prakash Kumavat Vs State Of Rajasthan-State, Through Pp

Rajasthan High Court · (2020) 04 RAJ CK 0007

Indian Penal Code, 1860 — Section 229A

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High Courts24 Apr 2020Allowed

Devilal And Ors Vs State Of Rajasthan

Rajasthan High Court · (2020) 04 RAJ CK 0006

Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(S), 3(2)(V), 14, 14AIndian Penal Code, 1860 — Section 34, 307, 323, 341

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High Courts24 Apr 2020Allowed

Deepak And Ors Vs State of Rajasthan

Rajasthan High Court · (2020) 04 RAJ CK 0005

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section34, 302, 341Code Of Criminal Procedure, 1973 — Section 439

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High Courts22 Apr 2020Allowed