CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 426 of 2,241

High Courts21 Feb 2019Dismissed

Ashok Kumar Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0193

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 120B, 300, 302, 304Evidence Act, 1872 — Section 27
Read judgment
High Courts20 Feb 2019

Pawan Kumar Vs State

Rajasthan High Court · (2019) 02 RAJ CK 0191

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 389
Read judgment
High Courts20 Feb 2019

Ramlal Vs State

Rajasthan High Court · (2019) 02 RAJ CK 0190

Indian Penal Code, 1860 — Section 34, 302, 452Code Of Criminal Procedure, 1973 — Section 389
Read judgment
High Courts20 Feb 2019Disposed Off

Suresh Kumar Solanki Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 02 RAJ CK 0180

Indian Penal Code, 1860 — Section 120B, 120B(3(14), 302, 304B, 376, 396, 467, 489DCode Of Criminal Procedure, 1973 — Section 433Rajasthan Prisons (Shortening Of Sentences) Rules, 2006 — Rule 7, 7(1), 8
Read judgment
High Courts20 Feb 2019Dismissed

Anil Kumar Vs State And Ors

Rajasthan High Court · (2019) 02 RAJ CK 0179

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 482Indian Penal Code, 1860 — Section 376, 376(2)(n), 420, 450
Read judgment
High Courts20 Feb 2019Allowed

Chirag Dave Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0178

Code Of Criminal Procedure, 1973 — Section 162, 482Rajasthan Excise Act, 1950 — Section 19, 47, 54, 57Evidence Act, 1872 — Section 3, 24, 25, 26, 30
Read judgment
High Courts20 Feb 2019Dismissed

Jabaru Ram Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 02 RAJ CK 0177

Code Of Criminal Procedure, 1973 — Section 243(1), 243(2), 482Negotiable Instruments Act, 1881 — Section 20, 138, 139Evidence Act, 1872 — Section 45
Read judgment
High Courts20 Feb 2019Dismissed

Pathai Khan And Ors Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0175

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 342
Read judgment