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Rajasthan High Court judgments

44,813 judgments · page 333 of 2,241

High Courts21 Jan 2020Allowed

Hari Singh Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0126

Indian Penal Code, 1860 — Section 325, 447Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)Code Of Criminal Procedure, 1973 — Section 437A
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High Courts21 Jan 2020Dismissed

State Of Rajasthan Vs Govind Lal And Ors

Rajasthan High Court · (2020) 01 RAJ CK 0123

Code Of Criminal Procedure, 1973 — Section 378(1), 378(3)Indian Penal Code, 1860 — Section 342, 354, 363, 366, 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ix)
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High Courts21 Jan 2020Allowed

Suresh Kumar Vs State of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0121

Code Of Criminal Procedure, 1973 — Section 374(2), 437AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)Indian Penal Code, 1860 — Section 34, 323, 341, 354
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High Courts21 Jan 2020Allowed

Roop Singh Vs State, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0120

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 342, 366, 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Aadam Khan Vs State, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0118

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V), 3 (1)(w)(i), 14A(2)Indian Penal Code, 1860 — Section 354A, 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Suresh Kumar Vs State Of Rajasthan, Through P.p.

Rajasthan High Court · (2020) 01 RAJ CK 0117

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2020Allowed

Vikram Dan @ Vikram Kaviya Vs State Of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0116

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(W-i), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts21 Jan 2020Allowed

Virdha Ram Vs State of Rajasthan

Rajasthan High Court · (2020) 01 RAJ CK 0112

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25
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