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Rajasthan High Court judgments

44,813 judgments · page 36 of 2,241

High Courts16 May 2024Allowed

Radhakishan Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0092

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25
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High Courts16 May 2024Allowed

Harsan Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0091

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 341, 365, 511Arms Act, 1959 — Section 3, 25
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High Courts16 May 2024Allowed

Kana Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0088

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 37, 52A
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High Courts16 May 2024Allowed

Ramesh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0086

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Indian Penal Code, 1860 — Section 307, 353
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High Courts16 May 2024Allowed

Kenaram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0085

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 42(1)Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 May 2024Allowed

Sonu Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0084

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
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High Courts15 May 2024Allowed

Babbar Singh @ Babu Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0111

Indian Penal Code, 1860 — Section 376(3), 376(2)(n), 384Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6, 11(iv), 12Information Technology Act, 2000 — Section 67B
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High Courts15 May 2024Allowed

Anil Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0110

Indian Penal Code, 1860 — Section 306, 376, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 May 2024Allowed

Jagtarsingh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0109

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 37, 37(1)(b)(ii)
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High Courts15 May 2024Allowed

JP @ Jaiparkash Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0107

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 506 Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 May 2024Allowed

Sukha Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0064

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29, 37, 67
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High Courts14 May 2024Allowed

Pyaarchand Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0063

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 52ACode Of Criminal Procedure, 1973 — Section 439
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High Courts14 May 2024Allowed

Kupram Vs Union Of India

Rajasthan High Court · (2024) 05 RAJ CK 0062

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 May 2024Allowed

Hetaram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0061

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts14 May 2024Allowed

Ratan Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0060

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 302, 323, 341
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