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Rajasthan High Court judgments

44,813 judgments · page 55 of 2,241

High Courts21 Feb 2024Allowed

Bheru Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0093

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Feb 2024Allowed

Bhimsen @ Bheem Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0092

Indian Penal Code, 1860 — Section 120B, 307, 397, 454Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Feb 2024Allowed

Sanwara Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0087

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 323, 325, 341, 354, 376D, 394
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High Courts20 Feb 2024Allowed

Neeraj Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0085

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 148, 149, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Feb 2024Allowed

Jagdish Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0083

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Indian Penal Code, 1860 — Section 344, 363, 366A, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(l)(q), 6
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High Courts19 Feb 2024Allowed

Karu Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0079

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts19 Feb 2024Allowed

Vimalraj Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0078

Indian Penal Code, 1860 — Section 308, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Feb 2024Allowed

Kamlesh And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0075

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(v), 14AIndian Penal Code, 1860 — Section 120B, 143, 307, 323, 341, 354, 379Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Feb 2024Allowed

Karan Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0074

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14AIndian Penal Code, 1860 — Section 120B, 323, 341, 365, 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts16 Feb 2024Dismissed

Satpal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0067

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 365, 379
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