High Courts16 Feb 2024Allowed
Anil @ Bija Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0066
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 56 of 2,241
High Courts16 Feb 2024Allowed
Subhash @ Surendra Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0065
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 37, 37(1)(b)(ii)
High Courts16 Feb 2024Allowed
Nanga @ Nanga Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0064
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(n), 450, 506
High Courts16 Feb 2024Dismissed
Raj Kumar Vs State And Others
Rajasthan High Court · (2024) 02 RAJ CK 0063
High Courts15 Feb 2024Allowed
Manju And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0072
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 143, 308, 323, 324, 325, 341, 427, 447Code Of Criminal Procedure, 1973 — Section 438
High Courts15 Feb 2024Partly Allowed
Singara Ram Vs State
Rajasthan High Court · (2024) 02 RAJ CK 0071
Indian Penal Code, 1860 — Section 302, 304IICode Of Criminal Procedure, 1973 — Section 313
High Courts15 Feb 2024Dismissed
Jeevni And Anr Vs Sanjeev Kumar And Ors
Rajasthan High Court · (2024) 02 RAJ CK 0070
Limitation Act, 1963 — Section 5
High Courts15 Feb 2024Dismissed
Ramniwas Vs Baluram And Others
Rajasthan High Court · (2024) 02 RAJ CK 0069
Limitation Act, 1963 — Section 5
High Courts15 Feb 2024Allowed
Ankit Pandit @ Dhamaka @ Pankaj Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0062
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 279, 307, 323, 326Arms Act, 1959 — Section 27
High Courts14 Feb 2024Disposed Of
Shyam Sunder @ Gori Shankar Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0061
Code Of Criminal Procedure, 1973 — Section 482
High Courts14 Feb 2024Disposed Of
Subhash Godara Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0060
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 341, 392, 511Arms Act, 1959 — Section 27
High Courts14 Feb 2024Allowed
Prahalad Ram Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 325, 341, 427
High Courts14 Feb 2024Allowed
Somjilal Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0058
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 27, 29
High Courts14 Feb 2024Allowed
Ramesh Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0057
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25
High Courts14 Feb 2024Allowed
Sukhvindra Singh @ Sukkha Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0056
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts14 Feb 2024Allowed
Santosh Sunil Jadhav Vs State Of Rajasthan
Rajasthan High Court · (2024) 02 RAJ CK 0055
Indian Penal Code, 1860 — Section 120B, 212, 307, 387Arms Act, 1959 — Section 27Code Of Criminal Procedure, 1973 — Section 439
High Courts14 Feb 2024Dismissed
Satveer Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0054
High Courts14 Feb 2024Dismissed
State Of Rajasthan Vs Khivraj
Rajasthan High Court · (2024) 02 RAJ CK 0053
Code Of Criminal Procedure, 1973 — Section 313, 378(i), 378(iii)Indian Penal Code, 1860 — Section 307, 323, 324, 498A
High Courts14 Feb 2024Allowed
Sunil Khatri And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 02 RAJ CK 0052
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, 323, 447Code Of Criminal Procedure, 1973 — Section 439
High Courts14 Feb 2024Dismissed
Executive Engineer Vs Jaswant Singh
Rajasthan High Court · (2024) 02 RAJ CK 0051
Code Of Criminal Procedure, 1973 — Section 372Electricity Act, 2003 — Section 135, 138Probation Of Offenders Act, 1958 — Section 4