High Courts17 Jun 2016Partly Allowed
Puran Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1270
Arms Act, 1959 - Section 25, Section 3
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 652 of 2,241
High Courts17 Jun 2016Allowed
Nathu Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1209
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 345, Section 354, Section 457Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts17 Jun 2016Partly Allowed
Gaffar Khan Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriLR 1799 : (2017) 1 RajCriC 167
Penal Code, 1860 (IPC) — Section 147, 323
High Courts17 Jun 2016Allowed
Bhashi @ Subhash Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 394 : (2016) 3 RajCriC 1290
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Jun 2016Dismissed
Sev Nath Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1562
Penal Code, 1860 (IPC) — Section 323, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts17 Jun 2016Allowed
Atma Ram @ Surender Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1533 : (2016) 3 RajCriC 1256
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts17 Jun 2016Dismissed
Rupa Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1432
Penal Code, 1860 (IPC) - Section 147, 366, 376, 451
High Courts17 Jun 2016Allowed
Govind Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 CriLR 1427
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts16 Jun 2016Allowed
Kakka Singh Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1251
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(v), Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rule
High Courts16 Jun 2016Partly Allowed
Chatra Vs State of Rajasthan
Rajasthan High Court · (2016) 3 AICLR 693 : (2016) 4 CriCC 138 : (2016) 2 RajCriC 745 : (2016) 2 WLCRajUC 157
Penal Code, 1860 (IPC) - Section 307
High Courts16 Jun 2016Allowed
Amarchand Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 216 : (2016) 3 Crimes 498 : (2016) 2 RajCriC 750 : (2016) 2 WLCRajUC 173
Penal Code, 1860 (IPC) - Section 379
High Courts16 Jun 2016Allowed
Sharwan Vs State of Rajasthan
Rajasthan High Court · (2016) 2 RajCriC 820 : (2016) 2 WLCRajUC 273
Rajasthan Excise Act, 1950 - Section 16, 54
High Courts15 Jun 2016Partly Allowed
Chidiya @ Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (2017) 1 CriCC 616 : (2017) 1 RajCriC 16
Arms Act, 1959 - Section 25, Section 27Penal Code, 1860 (IPC) - Section 307
High Courts15 Jun 2016Partly Allowed
Dhanna Ram Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 46
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401Penal Code, 1860 (IPC) - Section 323, Section 325, Section 336, Section 34, Section 457
High Courts15 Jun 2016Allowed
Sandeep Kumar Khangar Vs State of Rajasthan
Rajasthan High Court · (2016) 2 WLCRajUC 217
Criminal Procedure Code, 1973 (CrPC) — Section 439Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts14 Jun 2016Partly Allowed
Sita Ram Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1293
Penal Code, 1860 (IPC) - Section 323, Section 427, Section 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts14 Jun 2016Allowed
Ramesh Chandra Vs State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1287
Prevention of Food Adulteration Act, 1954 - Section 16(1)(c), Section 7
High Courts14 Jun 2016Allowed
Ravi Kumar Vs The State of Rajasthan
Rajasthan High Court · (2016) 3 RajCriC 1265
Criminal Procedure Code, 1973 (CrPC) - Section 345
High Courts14 Jun 2016Allowed
Subhan Khan Vs State of Rajasthan
Rajasthan High Court · (2017) 1 RajCriC 190
Penal Code, 1860 (IPC) - Section 304
High Courts14 Jun 2016Dismissed
Prakash Dharu Vs State of Rajasthan
Rajasthan High Court · (2016) 4 CriCC 519 : (2017) 1 Crimes 704
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2), 19, 7