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Rajasthan High Court judgments

44,813 judgments · page 363 of 2,241

High Courts17 Sept 2019Dismissed

Sushil Gaur Vs Branch Manager, Awas Finaciars Ltd

Rajasthan High Court · (2019) 09 RAJ CK 0160

Securitizations And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 34Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
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High Courts17 Sept 2019Allowed

Nishant Vs State Of Rajasthan

Rajasthan High Court · (2019) 09 RAJ CK 0153

Prevention Of Corruption Act, 1988 — Section 13(2)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 438
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High Courts17 Sept 2019Allowed

Haripal Singh @ Bablu Singh Vs State

Rajasthan High Court · (2019) 09 RAJ CK 0151

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V)(VA), 14(2)Indian Penal Code, 1860 — Section 36, 342, 343, 376(2)(N), 506
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High Courts16 Sept 2019Dismissed

Indraj @ Indersen Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 09 RAJ CK 0147

Indian Penal Code, 1860 — Section 377, 427, 504Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 5(D), 6Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
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High Courts16 Sept 2019Allowed

Shaukin Vs State Of Rajasthan

Rajasthan High Court · (2019) 09 RAJ CK 0145

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Sept 2019Partly Allowed

Megh Raj @ Magga Vs State Of Rajasthan

Rajasthan High Court · (2019) 09 RAJ CK 0143

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 323, 341Evidence Act, 1872 — Section 27
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