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Rajasthan High Court judgments

44,813 judgments · page 80 of 2,241

High Courts13 Oct 2023Allowed

Leela Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0055

Indian Penal Code, 1860 — Section 302, 364, 394Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27, 106
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High Courts12 Oct 2023Allowed

Vishnu Dev Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0048

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29
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High Courts12 Oct 2023Allowed

Kishan Vaishnav Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0046

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA)(V, )14AIndian Penal Code, 1860 — Section 363, 366Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 84
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High Courts12 Oct 2023Partly Allowed

Vikram And Others Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0045

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(1)(r), 3(2)(V), 3(2)(VA), 14ACode Of Criminal Procedure, 1973 — Sectio439n
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High Courts12 Oct 2023Division Bench

Ashok Kumar Vs Baby

Rajasthan High Court · (2023) 10 RAJ CK 0044

Code Of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13(1)(ia)
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High Courts12 Oct 2023Dismissed

Aabudi Devi Vs Rajuram Dewasi

Rajasthan High Court · (2023) 10 RAJ CK 0043

Limitation Act, 1963 — Article 137Hindu Marriage Act, 1955 — Section 13, 13(1), 13(2)(iv)Prohibition Of Child Marriage Act, 2006 — Section 3
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High Courts11 Oct 2023Allowed

Sher Mohammad Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0054

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376(2)(N), 450
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High Courts11 Oct 2023Allowed

Samadar Soni Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 344, 376(2)(n), 384Information Technology Act, 2000 — Section 67A
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High Courts10 Oct 2023Dismissed

Mehboob Khan Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0041

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 35, 37, 52A, 54
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High Courts10 Oct 2023Allowed

Purushottam Lal Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0036

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 323, 458Code Of Criminal Procedure, 1973 — Section 439
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