High Courts29 Sept 2023Allowed
Mandeep Kaur Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0091
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 83 of 2,241
High Courts29 Sept 2023Allowed
Bhagwanlal Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0090
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18Code Of Criminal Procedure, 1973 — Section 439
High Courts29 Sept 2023Dismissed
Jyot Singh @ Jyoti Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0089
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 305, 354, 376AB, 376DBProtection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6
High Courts27 Sept 2023Dismissed
Mangilal Choudhary And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0088
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 380, 457Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts27 Sept 2023Dismissed
Lovejeet Singh Alias Labhu Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0087
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376D
High Courts27 Sept 2023Allowed
Singara Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0086
Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 3(a)(c), 5(M), 5(N), 6Indian Penal Code, 1860 — Section 376(2)(F)
High Courts27 Sept 2023Allowed
Devi Lal @ Deviya @ Devuda Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0085
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts27 Sept 2023Allowed
Ajay Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0084
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 342, 363, 366, 376(2), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts26 Sept 2023Allowed
Ram Chandra Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0083
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 354(B), 365, 376(2)(N), 382, 506
High Courts26 Sept 2023Allowed
Suresh Kumar @ Jitendra Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0082
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 327, 341, 354, 406, 420
High Courts26 Sept 2023Allowed
Ravi Kumar Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0081
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307
High Courts26 Sept 2023Allowed
Mahaveer Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420
High Courts22 Sept 2023
Kamla And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0071
High Courts22 Sept 2023Dismissed
Vaishakha Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0070
Code Of Criminal Procedure, 1973 — Section 200, 202, 397, 482Indian Penal Code, 1860 — Section 120B, 494, 495Hindu Marriage Act, 1955 — Section 5, 7, 17
High Courts21 Sept 2023Allowed
Gul Bahadur Vs State Of Rajasthan
Rajasthan High Court · (2023) 09 RAJ CK 0079
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307Arms Act, 1959 — Section 3, 25
High Courts21 Sept 2023Allowed
Oab Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0078
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(R)(S), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 506
High Courts21 Sept 2023Allowed
Deenaram @ Dinesh Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0077
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Sept 2023Allowed
Jitendra Tanwar @ Jitu Mali Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0076
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 323, 341Code Of Criminal Procedure, 1973 — Section 161
High Courts21 Sept 2023Allowed
Madan Lal Khileri And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0075
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(Va), 14AIndian Penal Code, 1860 — Section 109, 143, 307, 323 342, 365, 382Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Sept 2023Allowed
Prakash Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2023) 09 RAJ CK 0074
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 342, 363, 376DCode Of Criminal Procedure, 1973 — Section 439