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Rajasthan High Court judgments

44,813 judgments · page 57 of 2,241

High Courts14 Feb 2024Allowed

Irfan Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0050

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(w, 14AIndian Penal Code, 1860 — Section 323, 341, 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Feb 2024Allowed

Shankarlal And Others Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0047

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 37(1)(b)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
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High Courts13 Feb 2024Allowed

Mohan Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0046

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 341
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High Courts13 Feb 2024Allowed

Mangilal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0043

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 29
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High Courts13 Feb 2024Dismissed

Afzal Ali Kathat Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0042

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 363, 366A, 370A, 372, 376, 376D, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6
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High Courts13 Feb 2024Allowed

Kailash Giri Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0041

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(w)(i), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 354A, 376, 376D, 384, 452, 506Information Technology Act, 2000 — Section 67A
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High Courts13 Feb 2024Allowed

Sita Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0040

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2) (VA), 14AIndian Penal Code, 1860 — Section 149, 302, 307, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Feb 2024Allowed

Tariq Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0039

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section (1)(r), 3(1)(S), 3(2)(va), 14AIndian Penal Code, 1860 — Section 148, 302, 307, 153(A)Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Feb 2024Dismissed

Nathu Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 149, 302, 323, 341, 365
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High Courts09 Feb 2024Allowed

Pradeep Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0015

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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