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Rajasthan High Court judgments

44,813 judgments · page 432 of 2,241

High Courts11 Feb 2019Allowed

Ashok Patel Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0071

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 101Indian Penal Code, 1860 — Section 143, 323, 327, 341, 392, 427, 452
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High Courts11 Feb 2019Allowed

Vijay @ Brijlal Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0067

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 5, 6, 363, 366, 376(2)
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High Courts08 Feb 2019Allowed

Jagan Ram Vs State Of Rajasthan And Ors

Rajasthan High Court · (2019) 02 RAJ CK 0274

Indian Penal Code, 1860 — Section 120B, 409, 420, 468, 471Prevention Of Corruption Act, 1998 — Section 13(1)(d), 13(2)Rajasthan Service Rules, 1951 — Rule 54(2)
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High Courts08 Feb 2019

Laxman Siyol Vs State

Rajasthan High Court · (2019) 02 RAJ CK 0065

Code Of Criminal Procedure, 1973 — Section 451, 457, 482Mines And Minerals (Development And Regulation) Act, 1957 — Section 15, 21(1)Rajasthan Minor Mineral Concession Rules, 1986 — Rule 48, 48(4), 48(5), 48(6), 48(7)
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High Courts08 Feb 2019

Baljinder Singh @ Kulvinder Singh Vs State Of Rajasthan

Rajasthan High Court · (2019) 02 RAJ CK 0064

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 437AIndian Penal Code, 1860 — Section 201, 302, 363, 366, 364, 376(2)(i), 376(a)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts07 Feb 2019Disposed off

Hansraj Vs State

Rajasthan High Court · (2019) 02 RAJ CK 0062

Code Of Criminal Procedure, 1973 — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15
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