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Rajasthan High Court judgments

44,813 judgments · page 295 of 2,241

High Courts26 Feb 2020Dismissed

Ghadse Seema Gulab Vs State

Rajasthan High Court · (2020) 02 RAJ CK 0568

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
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High Courts25 Feb 2020Allowed

Bhawani Singh And Ors Vs State

Rajasthan High Court · (2020) 02 RAJ CK 0564

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(D)(E)(R)(S), 14A(2)Indian Penal Code, 1860 — Section 143, 323, 342, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Feb 2020Allowed

Noor Mohammad Vs State

Rajasthan High Court · (2020) 02 RAJ CK 0563

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Feb 2020Allowed

Aslam Khan Vs State of Rajasthan

Rajasthan High Court · (2020) 02 RAJ CK 0562

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
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High Courts25 Feb 2020Allowed

Manohar Singh Vs State of Rajasthan

Rajasthan High Court · (2020) 02 RAJ CK 0560

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts25 Feb 2020Allowed

Dinesh Vs State of Rajasthan

Rajasthan High Court · (2020) 02 RAJ CK 0556

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 450
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High Courts25 Feb 2020Allowed

Ratilal Vs State of Rajasthan And Ors

Rajasthan High Court · (2020) 02 RAJ CK 0555

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(c), 22, 25, 27a, 28, 29, 38Code Of Criminal Procedure, 1973 — Section 439
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