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Rajasthan High Court judgments

44,813 judgments · page 390 of 2,241

High Courts18 Jul 2019Allowed

Pawan Kumar Vs State

Rajasthan High Court · (2019) 07 RAJ CK 0056

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts18 Jul 2019Allowed

Smt Laxmi Meena And Ors Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0054

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(g)(s), 14A(2)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 469
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High Courts18 Jul 2019Allowed

Sanjay Sahu And Ors Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0053

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 120B, 201, 302
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High Courts16 Jul 2019Allowed

Hanumana Ram Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0050

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 389
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High Courts15 Jul 2019Partly Allowed

Jiyaram Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0045

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341
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High Courts15 Jul 2019Allowed

Kapil Baildar Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0043

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 376, 386
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High Courts15 Jul 2019Allowed

Irfan Shekh Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0042

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 306
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High Courts15 Jul 2019Allowed

Mangu Singh Vs State Of Rajasthan

Rajasthan High Court · (2019) 07 RAJ CK 0041

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(2)(V), 14A(2)Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 325, 452
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High Courts12 Jul 2019Dismissed

Mahendra Ram Vs State And Ors

Rajasthan High Court · (2019) 07 RAJ CK 0038

Indian Penal Code, 1860 — Section 376, 384, 458Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
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