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Rajasthan High Court judgments

44,813 judgments · page 542 of 2,241

High Courts08 Mar 2018Allowed

Mamraj And Anr @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0068

Indian Penal Code, 1860 — Sections 143, 308, 323, 341, 354, 427, 452Code of Criminal Procedure, 1973 — Section 439Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(S)(W)(II)
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High Courts08 Mar 2018Allowed

Ghanshyam @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0067

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 332, 333, 336, 341, 353Code of Criminal Procedure, 1973 — Section 439Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts08 Mar 2018Allowed

Dharmapal Gurjar @APPELLANT@Hash State Of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0065

Indian Penal Code, 1860 — Section 363, 376, 506Code of Criminal Procedure, 1973 — Section 164, 439Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v), 3(2)(va)
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High Courts08 Mar 2018Partly Allowed

Rishabh Sethi @APPELLANT@Hash State Of Rajasthan And Another

Rajasthan High Court · (2018) 03 RAJ CK 0062

Prevention of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2), 14, 17Indian Penal Code, 1860 — Section 120B, 174A, 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460Code of Criminal Procedure, 1973 — Section 37, 82, 82(2)(i)(c), 82(3), 82(4), 482
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