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Rajasthan High Court judgments

44,813 judgments · page 400 of 2,241

High Courts16 May 2019Allowed

Prem Singh Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0138

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5A), 14A(2)Indian Penal Code, 1860 — Section 120B, 302, 363
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High Courts16 May 2019Allowed

Faij Ashare Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0137

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 376(2)(F)(N), 384, 406, 420
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High Courts15 May 2019Dismissed

Rajendra Sahu Vs Rajasthan High Court And Ors

Rajasthan High Court · (2019) 05 RAJ CK 0133

Rajasthan Civil Services (Classification, Control And Appeal) Rules, 1958 — Rule 16, 17General Rules (Criminal), 1980 — Rule 71Rajasthan Civil Services (Conduct) Rules, 1971 — Rule 3(1)(ii)
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High Courts15 May 2019Allowed

Bharat Sen Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0127

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 May 2019Allowed

Shivkumar @ Pandit Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0126

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)(va), 14A(2)Indian Penal Code, 1860 — Section 363, 366, 376(2)(J)(N), 376(3)
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High Courts15 May 2019Allowed

Ameer Chand And Ors Vs State Of Rajasthan

Rajasthan High Court · (2019) 05 RAJ CK 0125

Code Of Criminal Procedure, 1973 — Section 156(3), 164, 200, 201, 202, 313, 374(2)Indian Penal Code, 1860 — Section 120B, 176, 201, 304B, 315, 498A
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High Courts15 May 2019Allowed

Moti Singh Vs State

Rajasthan High Court · (2019) 05 RAJ CK 0124

Indian Penal Code, 1860 — Section 302, 380, 452Evidence Act, 1963 — Section 27Code Of Criminal Procedure, 1973 — Section 313, 437A
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