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Rajasthan High Court judgments

44,813 judgments · page 767 of 2,241

High Courts12 Feb 2015Allowed

Rajendra and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0239

Criminal Procedure Code, 1973 (CrPC) - Section 100, 103(1), 103(2), 156, 157Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 187, 302, 323, 341
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High Courts12 Feb 2015Allowed

Sumer Vs The State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0238

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 161, 164, 437-APenal Code, 1860 (IPC) - Section 120B, 147, 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(12)
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High Courts12 Feb 2015Allowed

Pokhar and Others Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0236

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 161, 164, 169, 437-APenal Code, 1860 (IPC) - Section 120B, 147, 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(12), 3(2)(v)
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High Courts12 Feb 2015Dismissed

Sajjan Raj Vs Sushil Agarwal and Others

Rajasthan High Court · (2015) 02 RAJ CK 0095

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, 151Constitution of India, 1950 - Article 226, 227Penal Code, 1860 (IPC) - Section 465, 471
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High Courts12 Feb 2015Allowed

Tika Ram Vs State of Rajasthan

Rajasthan High Court · (2015) 02 RAJ CK 0004

Criminal Procedure Code, 1973 (CrPC) - Section 437-AEvidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
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High Courts12 Feb 2015Allowed

Kailash Vs State of Rajasthan and Others

Rajasthan High Court · (2015) 02 RAJ CK 0003

Prisons Act, 1894 - Section 59Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)Penal Code, 1860 (IPC) - Section 121, 122, 123, 124, 125
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