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Rajasthan High Court judgments

44,813 judgments · page 373 of 2,241

High Courts27 Aug 2019Allowed

Desh Bandhu Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0189

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V)(A), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 341, 354
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High Courts27 Aug 2019Partly Allowed

Sewak Singh Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0188

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts27 Aug 2019Partly Allowed

Mohammad Imam Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0187

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts27 Aug 2019Partly Allowed

Ashlam Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0186

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 18C, 29
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High Courts27 Aug 2019Dismissed

Suresh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0185

Code Of Criminal Procedure, 1973 — Section 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 4, 25
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High Courts27 Aug 2019Allowed

Subhash Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0184

Code Of Criminal Procedure, 1973 — Section 161, 209, 227, 313, 374(2), 437AIndian Penal Code, 1860 — Section 120B, 323, 326, 363, 366, 376(2)(g), 376(2)(f)Evidence Act, 1872 — Section 114A
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High Courts27 Aug 2019Dismissed

Sita Vs Rakhi And Ors

Rajasthan High Court · (2019) 08 RAJ CK 0183

Specific Relief Act, 1963 — Section 6Indian Penal Code, 1860 — Section 448Code Of Civil Procedure, 1908 — 115
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High Courts27 Aug 2019Allowed

Mridul Panwar Vs Priyanka Fithani

Rajasthan High Court · (2019) 08 RAJ CK 0181

Hindu Marriage Act, 1955 — Section 8, 13, 13B, 13B(2)Family Courts Act, 1984 — Section 19Constitution Of India, 1950 — Article 142
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High Courts26 Aug 2019Allowed

Poonam Chand @ Naresh Vs State Of Rajasthan

Rajasthan High Court · (2019) 08 RAJ CK 0342

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29, 30Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
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High Courts26 Aug 2019Allowed

Shaitan Ram Vs State

Rajasthan High Court · (2019) 08 RAJ CK 0219

Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 389
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