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Rajasthan High Court judgments

44,813 judgments · page 40 of 2,241

High Courts03 May 2024Allowed

Govind Kumar And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0022

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 344, 342, 366, 370, 376(2)(n), 382, 384, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 164, 439
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High Courts02 May 2024Allowed

Vinod Kumar Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0020

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29, 37Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
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High Courts02 May 2024Allowed

Satpal Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0019

Indian Penal Code, 1860 — Section 120B, 307Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Arms Act, 1959 — Section 27
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High Courts02 May 2024Allowed

Sita Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 449
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High Courts02 May 2024Allowed

Amandeep Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0016

Indian Penal Code, 1860 — Section 120B, 307Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Arms Act, 1959 — Section 27
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High Courts01 May 2024Allowed

Praveen Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0010

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 353
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High Courts01 May 2024Allowed

Munna Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
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High Courts01 May 2024Allowed

Jitendra @ Anna Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 115, 120B, 302Evidence Act, 1872 — Section 27
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