High Courts05 Apr 2024Allowed
Mohit Nagpal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0031
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 46 of 2,241
High Courts05 Apr 2024Allowed
Anup Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0030
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts05 Apr 2024Allowed
Mohammad Shafik @ Saddam @ Bhola Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 3, 25
High Courts05 Apr 2024Allowed
Sukhdev Singh @ Nikka Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0028
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18
High Courts05 Apr 2024Allowed
Kaluram Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 341
High Courts05 Apr 2024Allowed
Prithvi Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0026
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420Information Technology Act, 2000 — Section 43, 66
High Courts05 Apr 2024Allowed
Ajay Singh @ Goli @ Arvind Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0025
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14AIndian Penal Code, 1860 — Section 34, 120B, 201, 302, 323, 341, 365
High Courts05 Apr 2024Allowed
Kishan Bharti Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0024
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14AIndian Penal Code, 1860 — Section 34, 120B, 201, 302, 323, 341, 365Code Of Criminal Procedure, 1973 — Section 439(2)
High Courts05 Apr 2024Allowed
Ramdev Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0023
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(p), 3(2)(v),3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 342, 376D, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts05 Apr 2024Disposed Of
Sugna Ram Bishnoi And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0022
High Courts04 Apr 2024Disposed Of
Sundar Devi Bafna Shikshak Parkshikshan Mahavidyalaya Vs National Council Of Technical Education Of Government Of India And Others
Rajasthan High Court · (2024) 04 RAJ CK 0016
High Courts04 Apr 2024Allowed
Vijay Rathi Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0015
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts04 Apr 2024Allowed
Shaitan Singh @ Jokhiam Banna Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0014
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 326, 458, 460
High Courts04 Apr 2024Allowed
Netal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0013
Indian Penal Code, 1860 — Section 302, 120B, 304B
High Courts04 Apr 2024Allowed
Chand Singh Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0012
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 325, 326, 341Code Of Criminal Procedure, 1973 — Section 439
High Courts03 Apr 2024Allowed
Tagi And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0021
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 450Code Of Criminal Procedure, 1973 — Section 439
High Courts03 Apr 2024Allowed
Prataplal Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0020
Code Of Criminal Procedure, 1973 — Section 439
High Courts03 Apr 2024Allowed
Rinku Kumari Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
High Courts03 Apr 2024
Radha Dev And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 04 RAJ CK 0018
Code Of Criminal Procedure, 1973 — Section 482
High Courts03 Apr 2024Allowed
Prem Chand Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 04 RAJ CK 0017
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 439