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Rajasthan High Court judgments

44,813 judgments · page 44 of 2,241

High Courts18 Apr 2024Allowed

Harish @ Vicky Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 372(2)(n), 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(I), 6
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High Courts16 Apr 2024Allowed

Rakesh Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0068

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354D, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 11, 12
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High Courts16 Apr 2024Allowed

Taukir Khan Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 04 RAJ CK 0067

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Apr 2024Allowed

Kismat Ali Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0075

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
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High Courts15 Apr 2024Allowed

Ramesh Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0074

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 42, 42(1)Arms Act, 1959 — Section 3, 25Code Of Criminal Procedure, 1973 — Section 439, 446
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High Courts15 Apr 2024Allowed

Kistura Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0073

Code Of Criminal Procedure, 1973 — Section 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 37
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High Courts09 Apr 2024Allowed

Kailash @ Kalu Vs State Of Rajasthan

Rajasthan High Court · (2024) 04 RAJ CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 326Arms Act, 1959 — Section 3, 25
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