COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 63 of 2,241

High Courts23 Jan 2024Allowed

Raju Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0098

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306

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High Courts23 Jan 2024Allowed

Pankaj Deora Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0097

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376, 506, 511

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High Courts23 Jan 2024Allowed

Janakba Ugamsinh Sodha And Others Vs All Citizen Of India

Rajasthan High Court · (2024) 01 RAJ CK 0096

Hindu Minority And Guardianship Act, 1956 — Section 8(2), 8(3)Guardians And Wards Act, 1890 — Section 10

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High Courts22 Jan 2024Allowed

Bhalla Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0115

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15

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High Courts22 Jan 2024Allowed

Mangi Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0114

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15

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High Courts22 Jan 2024Allowed

Hastimal Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0113

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37

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High Courts22 Jan 2024Allowed

Nandkishore @ Kishore Mali Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0112

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376(D)Code Of Criminal Procedure, 1973 — Section 161, 164

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High Courts22 Jan 2024Allowed

Lala @ Lalchand Rawat Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0111

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(2)Indian Penal Code, 1860 — Section 376

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High Courts22 Jan 2024Disposed Of

Girdhari Vs Raghunath

Rajasthan High Court · (2024) 01 RAJ CK 0110

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High Courts22 Jan 2024Allowed

Lalita And Others Vs Rajesh Kumar And Others

Rajasthan High Court · (2024) 01 RAJ CK 0108

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High Courts22 Jan 2024Dismissed

Sumitra And Others Vs Shri Ram General Ins. Co. Ltd And Others

Rajasthan High Court · (2024) 01 RAJ CK 0106

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High Courts19 Jan 2024Allowed

Jawal Khan @ Jiya Ullahaq @ Kheda Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0088

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29

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High Courts19 Jan 2024Allowed

Padma Ram And Others Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0087

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29

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High Courts19 Jan 2024Allowed

Sukhchain Singh @ Sukha Vs State Of Rajasthan

Rajasthan High Court · (2024) 01 RAJ CK 0086

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 4, 25

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High Courts19 Jan 2024Allowed

Jai Ram @ Jagdish Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 306, 498A< /li>

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High Courts19 Jan 2024Allowed

Bhutta Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 01 RAJ CK 0084

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 450Code Of Criminal Procedure, 1973 — Section 164

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High Courts18 Jan 2024Allowed