High Courts05 Nov 2001Allowed
Rajendra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 3 WLN 666
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 7 of 63
High Courts02 Nov 2001Dismissed
Sawaimadhopur and Tonk Zila Dugdh Utpadak Sahakari Sangh Ltd. and Another Vs Om Prakash Sharma and Others
Rajasthan High Court · (2003) 3 RLW 1657 : (2002) 2 WLN 167
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts02 Nov 2001
Maharishi Dayanand University and Another Vs R.K. Vyas
Rajasthan High Court · (2003) 1 RLW 366 : (2002) 1 WLC 87
Ajmer University Act, 1987 — Section 19(3), 19(4), 8(2)
High Courts02 Nov 2001Dismissed
Prakash Chand Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1711 : (2002) 4 WLC 491 : (2002) 1 WLN 637
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Nov 2001Dismissed
Pawan Carriers and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 3 WLN 665
Rajasthan Sales Tax Act, 1994 — Section 78(5)
High Courts02 Nov 2001
Commissioner of Income Tax, Jodhpur Vs O.N.G.C.
Rajasthan High Court · (2002) 3 RLW 1636 : (2003) 1 WLN 74
Income Tax Act, 1961 — Section 44BB(1), 44BB(2)
High Courts02 Nov 2001
Commissioner of Income Tax Vs Oil and Natural Gas Commission
Rajasthan High Court · (2002) 255 ITR 413
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts02 Nov 2001Dismissed
Vasudev Parwani Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 CTLJ 35 : (2003) 3 RLW 1949 : (2002) 2 WLC 319
High Courts02 Nov 2001Dismissed
Raj Kamal Gaur Vs The Rajasthan High Court and Another
Rajasthan High Court · (2003) 3 RLW 1739 : (2002) 1 WLN 642
Constitution of India, 1950 — Article 14, 16, 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Class IVth Services (Recruitment and Other Service Conditions) Rules, 1999 — Rule 29
High Courts02 Nov 2001
Commissioner of Income Tax Vs OIL and NATURAL GAS COMMISSION
Rajasthan High Court · (2002) 172 CTR 297
Constitution of India, 1950 — Article 278, 372Income Tax Act, 1961 — Section 115A, 14, 2, 256, 263
High Courts02 Nov 2001
Smt. Jagir Kaur and Others Vs Board of Revenue and Others
Rajasthan High Court · (2002) 1 WLN 196
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts02 Nov 2001Dismissed
State Vs Shankar Lal
Rajasthan High Court · (2002) 95 FLR 937 : (2002) 4 LLJ 167 : (2003) 4 RLW 2106 : (2002) 2 WLC 79
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts01 Nov 2001Partly Allowed
State of Rajasthan Vs Mahaveer and Others
Rajasthan High Court · (2002) 3 RLW 1457
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
High Courts01 Nov 2001
ABDUL HAQ ANSARI Vs ITO and Another
Rajasthan High Court · (2002) 173 CTR 90
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 140A, 142, 143, 148
High Courts01 Nov 2001
Abdul Haq Ansari Vs ITO Ward 2(4) and Another
Rajasthan High Court · (2002) 173 CTR 90
Income Tax Act, 1961 — Section 273, 276
High Courts01 Nov 2001
Abdul Haq Ansari and Abdul Rehman Vs Income Tax Officer and Another
Rajasthan High Court · (2002) 257 ITR 558 : (2002) 4 RLW 2198 : (2002) 121 TAXMAN 557 : (2002) 5 WLN 383
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(2), 148, 271(1), 273A
High Courts01 Nov 2001Dismissed
Goverdhan Bahari Kaushik and Others Vs State and Others
Rajasthan High Court · (2003) 3 RLW 1963
High Courts01 Nov 2001Dismissed
Dr. Kamal Gurvani Vs The State of Rajasthan
Rajasthan High Court · (2001) 11 RAJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 197, 251, 251, 252, 253Penal Code, 1860 (IPC) — Section 304A, 88
High Courts31 Oct 2001Dismissed
Govind Yadav @ Govinda Vs State of Rajasthan
Rajasthan High Court · (2003) 1 RLW 86 : (2002) 5 WLC 817 : (2002) 4 WLN 164
Penal Code, 1860 (IPC) — Section 376, 454
High Courts31 Oct 2001Allowed
Ms Rebeca D. Lal Vs Ms Onila I. Charna and Another
Rajasthan High Court · (2003) 1 RCR(Civil) 596 : (2002) 4 RLW 2341
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 6 Rule 17