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Rajasthan High Court judgments

44,813 judgments · page 430 of 2,241

High Courts15 Feb 2019

Megh Nath Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0113

Code Of Criminal Procedure, 1973 — Section 451, 457, 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 15, 21(1)Rajasthan Minor Mineral Concession (RMMC) Rules, 1986 — Rule 48, 48(4), 48(5), 48(6), 48(7)
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High Courts15 Feb 2019Allowed

Mukesh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0112

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

Sharvan Ram Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0111

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 386, 437AIndian Penal Code, 1860 — Section 201, 302, 304B, 386, 406, 498AEvidence Act, 1872 — Section 27, 106, 114
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High Courts15 Feb 2019Partly Allowed

Bhera @ Bheru Lal Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0110

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 304B, 306, 498AEvidence Act, 1872 — Section 113, 113A
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High Courts15 Feb 2019Allowed

Bheru Lal Vs State

Rajasthan High Court · (2019) 02 RAJ CK 0109

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 302, 394Evidence Act, 1872 — Section 27
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High Courts14 Feb 2019Allowed

Om Prakash Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0097

Indian Penal Code, 1860 — Section 201, 302, 376, 419, 465, 511Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2), 3(5), 3(2)(5)Code Of Criminal Procedure, 1973 — Section 313, 437A
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