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Rajasthan High Court judgments

44,813 judgments · page 58 of 2,241

High Courts09 Feb 2024Allowed

Avtar Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0014

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 323, 325, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Feb 2024Allowed

Sameer Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 164
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High Courts08 Feb 2024Allowed

Jog Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
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High Courts07 Feb 2024Allowed

Deepak Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2) (iv)(va), 14A(2)Indian Penal Code, 1860 — Section 436, 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Feb 2024Allowed

Shanti Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts06 Feb 2024Allowed

Dalip Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0026

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 50, 52ACode Of Criminal Procedure, 1973 — Section 389
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