High Courts29 Jan 2024Allowed
Madhu Lal And Others Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0135
Code Of Criminal Procedure, 1973 — Section 389
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 62 of 2,241
High Courts29 Jan 2024Allowed
Rajendra @ Raj Choudhary Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0134
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 452Arms Act, 1959 — Section 3, 25, 27
High Courts29 Jan 2024Allowed
Jamni Devi @ Jamna Devi Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0133
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v), 14AIndian Penal Code, 1860 — Section 376D, 384Code Of Criminal Procedure, 1973 — Section 439
High Courts29 Jan 2024Allowed
Ismile Khan Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0126
Code Of Criminal Procedure, 1973 — Section 389
High Courts25 Jan 2024Disposed Of
Sunrise Veterinary College Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0120
High Courts25 Jan 2024Disposed Of
Jeet Veterinary College Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0119
High Courts25 Jan 2024Disposed Of
Jitendra Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0118
High Courts25 Jan 2024Disposed Of
Parinaz Bano And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0117
Code Of Criminal Procedure, 1973 — Section 299, 438Indian Penal Code, 1860 — Section 120B, 420, 467, 471
High Courts25 Jan 2024Dismissed
Kawalal Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0116
Limitation Act, 1963 — Section 5
High Courts24 Jan 2024Allowed
Laxman Ram Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0125
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(1)Indian Penal Code, 1860 — Section 143, 332, 353Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Jan 2024Allowed
Ratan Nath Vs State Of Rajasthan And Others
Rajasthan High Court · (2024) 01 RAJ CK 0124
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(w), 3(2)(v), 14AIndian Penal Code, 1860 — Section 363, 366, 376(2)(N)Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Jan 2024Disposed Of
Kuman Kanwar And Others Vs Devi Singh And Others
Rajasthan High Court · (2024) 01 RAJ CK 0123
High Courts24 Jan 2024Disposed Of
Sugan Kanwar Vs Devi Singh And Others
Rajasthan High Court · (2024) 01 RAJ CK 0122
Limitation Act, 1963 — Section 5
High Courts24 Jan 2024Disposed Of
Meera Kanwar And Ors Vs Himmat Singh And Anr
Rajasthan High Court · (2024) 01 RAJ CK 0121
High Courts23 Jan 2024Allowed
Yash Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0105
Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Jan 2024Allowed
Ajay Bishnoi Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0104
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts23 Jan 2024Allowed
Moolaram Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0103
Indian Penal Code, 1860 — Section 120B, 407, 420Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Jan 2024Dismissed
Shyamlal Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0102
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379
High Courts23 Jan 2024Allowed
Nikhil Dangoriya Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0100
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
High Courts23 Jan 2024Allowed
Sanjay Kumar Vs State Of Rajasthan
Rajasthan High Court · (2024) 01 RAJ CK 0099
Indian Penal Code, 1860 — Section 120B, 201, 302, 404Information Technology Act, 2000 — Section 66G