CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 95 of 2,241

High Courts14 Jul 2023Allowed

Shankar Lal Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 07 RAJ CK 0046

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4, 5(Th), 6
Read judgment
High Courts13 Jul 2023Allowed

Rajendra Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 07 RAJ CK 0045

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 307
Read judgment
High Courts13 Jul 2023Allowed

Tara Ram @ Taru Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 07 RAJ CK 0044

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 147, 149, 342Code Of Criminal Procedure, 1973 — Section 161, 439
Read judgment
High Courts13 Jul 2023Allowed

Jalam Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 07 RAJ CK 0043

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Indian Penal Code, 1860 — Section 305, 354D, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(1), 6, 11, 12
Read judgment
High Courts12 Jul 2023Allowed

Bhanwar Lal Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0040

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 37Evidence Act, 1872 — Section 27
Read judgment
High Courts12 Jul 2023Allowed

Pinki Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0039

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 302, 342
Read judgment
High Courts12 Jul 2023Allowed

Sidhant Sharma Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 07 RAJ CK 0038

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(V), 14A(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 341, 458
Read judgment
High Courts11 Jul 2023Allowed

Vishal Atmaram Sonavane Vs Union Of India

Rajasthan High Court · (2023) 07 RAJ CK 0027

Narcotic Drugs Substances And Psychotropic Rules, 1985 — Rule 65A, 67ACode Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 25, 29, 37, 67
Read judgment
High Courts11 Jul 2023Allowed

Ashok Kumar Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0023

Code Of Criminal Procedure, 1973 — Section 439Rajasthan Excise Act, 1950 — Section 19, 54Indian Penal Code, 1860 — Section 379, 411, 420, 467, 468, 470, 472, 472
Read judgment
High Courts10 Jul 2023Allowed

Rakesh Vs State Of Rajasthan

Rajasthan High Court · (2023) 07 RAJ CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 376(1), 506
Read judgment