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Rajasthan High Court judgments

44,813 judgments · page 82 of 2,241

High Courts04 Oct 2023Allowed

Jagdish Vishnoi Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0021

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
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High Courts04 Oct 2023Allowed

Kaluram Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302
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High Courts04 Oct 2023Allowed

Manoj Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0019

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Indian Penal Code, 1860 — Section 467, 468, 471
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High Courts04 Oct 2023Dismissed

Vikas Tiwari Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0015

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(Vi), 3(2)(Vii), 14A(2)Indian Penal Code, 1860 — Section 302, 376DCode Of Criminal Procedure, 1973 — Section 161
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High Courts04 Oct 2023Allowed

Ashok Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0011

Code Of Criminal Procedure, 1973 — Section 439Information Technology Act, 2000 — Section 67A, 68BProtection Of Children From Sexual Offences Act, 2012 — Section 11, 22
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High Courts03 Oct 2023Allowed

Harish Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0010

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 307, 323, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Oct 2023Allowed

Baljeet Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0009

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14AIndian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Oct 2023Allowed

Jaidev Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0008

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(I), 3(2)(V)(VA), 14AIndian Penal Code, 1860 — Section 343, 376(2)(N), 384Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Oct 2023Allowed

Adab Hussain Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0007

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V), 14AIndian Penal Code, 1860 — Section 34, 307, 323, 324, 341, 354, 506, 509Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Oct 2023Allowed

Dinesh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(5), 3(2)(5A), 14AIndian Penal Code, 1860 — Section 34, 307, 323, 327Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Oct 2023Dismissed

Arvind Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0004

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439
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