High Courts28 Aug 2019Allowed
Datar Singh Vaishnav Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0152
Code Of Criminal Procedure, 1973 — Section 379, 401, 457
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 372 of 2,241
High Courts28 Aug 2019Allowed
Koja Ram Patel Vs State And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0151
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 143A
High Courts28 Aug 2019Allowed
Bharat Ram @ Bharat Ram Vs State
Rajasthan High Court · (2019) 08 RAJ CK 0150
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
High Courts28 Aug 2019Allowed
Ganesha Ram And Ors Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0149
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
High Courts28 Aug 2019Allowed
Babulal Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0148
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts28 Aug 2019Dismissed
Sahi Ram Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0147
Indian Penal Code, 1860 — Section 201, 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 154, 157, 161, 174, 175, 313, 374(2)
High Courts28 Aug 2019Partly Allowed
Sarjeet Singh Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0146
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
High Courts28 Aug 2019Allowed
Gautam And Company, Chittorgarh And Ors Vs Abhishek Garg And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0145
Code Of Civil Procedure, 1908 — Section 91, 91(1), 91(1)(b)
High Courts28 Aug 2019Dismissed
Manohar Lal Swami Vs State of Rajasthan And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0142
Right of Persons with Disabilities Act, 2016 — Section 2(s), 2(r), 32, 33, 36Constitution of India, 1950 — Article 14, 21
High Courts27 Aug 2019Allowed
Devnath @ Ratanlal Vs State
Rajasthan High Court · (2019) 08 RAJ CK 0201
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 376
High Courts27 Aug 2019Dismissed
Subhash Yadav Vs Dr. Sarvpalli Radhakrishnan Raj. Aayurved University, Jodhpur And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0200
High Courts27 Aug 2019Allowed
Lalit Kumar @ Siddarth Sinha Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0199
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 406, 419, 420
High Courts27 Aug 2019Allowed
Gulam Hussain Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0198
Code Of Criminal Procedure, 1973 — Section 320, 482Code Of Criminal Procedure, 1973 — Section 406, 420, 467, 468, 471
High Courts27 Aug 2019Allowed
Ganesh Singh Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0196
Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts27 Aug 2019Allowed
Subhash Chandra And Ors Vs State Of Rajasthan And Ors
Rajasthan High Court · (2019) 08 RAJ CK 0195
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 143, 323, 324, 342, 365
High Courts27 Aug 2019Allowed
Rohtash Jain Vs State Of Rajasthan
Rajasthan High Court · (2019) 08 RAJ CK 0193
Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts27 Aug 2019Allowed
Babu Singh Vs State
Rajasthan High Court · (2019) 08 RAJ CK 0192
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 3(1) (B)(1)(11), 3(1)(d)(e), 14A(2)Indian Penal Code, 1860 — Section 336, 376, 458
High Courts27 Aug 2019Allowed
Bindu @ Balvindra Kumar Vs State
Rajasthan High Court · (2019) 08 RAJ CK 0191
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 2(2)(V), 14A(2)Indian Penal Code, 1860 — Section 366, 376, 450
High Courts27 Aug 2019Allowed
Pankaj Kumar And Ors Vs State
Rajasthan High Court · (2019) 08 RAJ CK 0190
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 201, 216, 302, 364, 365, 392