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Rajasthan High Court judgments

44,813 judgments · page 322 of 2,241

High Courts03 Feb 2020Allowed

Amit Sharma Vs State Of Rajasthan

Rajasthan High Court · (2020) 02 RAJ CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Feb 2020Allowed

Khalid Vs State, Through Pp

Rajasthan High Court · (2020) 02 RAJ CK 0004

Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 143, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Feb 2020Allowed

Raish Khan Vs State, Through Pp

Rajasthan High Court · (2020) 02 RAJ CK 0003

Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(R)(S), 3(2)(VA), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 323, 336, 341, 354(B)
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High Courts03 Feb 2020

Vishal Vs State, Through Pp

Rajasthan High Court · (2020) 02 RAJ CK 0002

Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)V, 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 363, 366ACode Of Criminal Procedure, 1973 — Section 161, 164, 439
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High Courts31 Jan 2020Allowed

Ashok Garg Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0314

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120BPrevention Of Corruption (Amended) Act, 2018 — Section 7, 7A
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High Courts31 Jan 2020Allowed

Deshraj Gurjar Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0313

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 327, 342, 347, 382, 384, 394, 397
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High Courts31 Jan 2020Disposed Of

S S Impex Vs Bank Of Maharashtra And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0310

Securitisation and Reconstruction Of Financial Assets and Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 18Constitution Of India, 1950 — Article 226, 227
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High Courts31 Jan 2020Dismissed

Pranay Vijay Vs State Of Rajasthan And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0309

Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 191
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