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Rajasthan High Court judgments

44,813 judgments · page 92 of 2,241

High Courts01 Aug 2023Allowed

Noor Hasan And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 08 RAJ CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 308, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Aug 2023Allowed

Bhagwandan Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 08 RAJ CK 0005

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(g), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376(2)(n), 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Aug 2023Allowed

Sandeep Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 08 RAJ CK 0004

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 376(2)(n), 504, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Aug 2023Allowed

Ajay @ Sintu Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 08 RAJ CK 0003

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(r), 3(1)(s), 3(1)(w), 14A(2)Indian Penal Code, 1860 — Section 354D, 376(2)(n), 452, 506, 509Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Jul 2023Allowed

Rakesh Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0096

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts27 Jul 2023Dismissed

Dinesh Ram Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0095

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37
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High Courts27 Jul 2023Allowed

Kulveer Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0094

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Negotiable Instruments Act, 1881 — Section 138
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