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Rajasthan High Court judgments

44,813 judgments · page 43 of 2,241

High Courts22 Apr 2024Allowed

Lokesh Vs Deepika Alias Sonu

Rajasthan High Court · (2024) 04 RAJ CK 0090

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 23(2), Order 32A Rule 3Family Courts Act, 1984 — Section 9
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High Courts22 Apr 2024Allowed

Shobha Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0085

Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20(b)(ii)(c), 21(c), 25, 37, 37(1)(b) (ii)
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High Courts22 Apr 2024Allowed

Amir Abbasi Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0083

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 366, 376(2)(n), 506Information Technology Act, 2000 — Section 67A
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High Courts22 Apr 2024Partly Allowed

Samda Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0082

Indian Penal Code, 1860 — Section 160, 307, 333, 353Code Of Criminal Procedure, 1973 — Section 313
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High Courts19 Apr 2024Allowed

Lokesh Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0079

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts19 Apr 2024Allowed

Ravindra Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0078

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29 37, 37(1)(b) (ii), 43D(5)
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