High Courts21 Dec 2002
Anil Pathak Vs Jai Narain Vyas University and Others
Rajasthan High Court · (2003) 2 WLC 593 : (2003) 1 WLN 152
Constitution of India, 1950 — Article 14, 16University Grants Commission Act, 1956 — Section 26
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 1 of 56
High Courts21 Dec 2002Dismissed
State of Rajasthan Vs Govind Ram Bagdiya and Others
Rajasthan High Court · (2003) CriLJ 1169
Penal Code, 1860 (IPC) — Section 109, 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(D)
High Courts20 Dec 2002
State of Rajasthan and Another Vs R.C. Misra and Others
Rajasthan High Court · (2003) 1 RLW 155 : (2003) 1 WLN 371
Constitution of India, 1950 — Article 225States Reorganisation Act, 1956 — Section 52
High Courts19 Dec 2002Dismissed
Smt. Vimla Vs Firm Vinod Kumar Brij Mohan and Others
Rajasthan High Court · AIR 2003 Raj 157
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts17 Dec 2002Allowed
Sagat Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 4 RLW 2124 : (2003) 2 WLC 524 : (2003) 1 WLN 194
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 149, 435, 447
High Courts17 Dec 2002
Laxmi Stores Vs Union of India (UOI)
Rajasthan High Court · (2004) 188 CTR 592
Income Tax Act, 1961 — Section 271(1), 276C
High Courts17 Dec 2002
Laxmi Stores Vs Union of India
Rajasthan High Court · (2003) 131 TAXMAN 258
Income Tax Act, 1961 — Section 271, 276C
High Courts13 Dec 2002Dismissed
Commercial Taxes Officer Vs B.K. Traders
Rajasthan High Court · (2004) 138 STC 614
High Courts13 Dec 2002Dismissed
Vraj Tractors Industries Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 WLN 621
State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 29, 48, 57, 58, 69
High Courts12 Dec 2002Dismissed
Krishan Lal Chadha Vs Union of India (UOI) and Others
Rajasthan High Court · (2008) 2 SLJ 49
High Courts10 Dec 2002
Sunder Das T. Anjani Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 WLC 94 : (2003) 3 WLN 230
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Dec 2002Allowed
Richpal Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2002) 12 RAJ CK 0021
Penal Code, 1860 (IPC) — Section 147, 148, 149, 150, 151
High Courts05 Dec 2002
Union of India (UOI) and Others Vs Ashok Kumar Nahar and Others
Rajasthan High Court · (2003) 179 CTR 347 : (2004) 135 TAXMAN 62
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 132AIncome Tax Act, 1961 — Section 113, 158BC, 158BFA, 158BFA(2)
High Courts05 Dec 2002Dismissed
Dr. Jagdish Jugtawat Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1459 : (2003) 2 WLC 581
Indian Medical Council Act, 1956 — Section 33
High Courts05 Dec 2002Allowed
Kumari Suman Soni Vs Maharshi Dayanand Saraswati University and Another
Rajasthan High Court · (2003) 2 WLC 327 : (2003) 1 WLN 492
Constitution of India, 1950 — Article 226
High Courts04 Dec 2002Dismissed
Lala Ram Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1454 : (2003) 4 RCR(Criminal) 796 : (2003) 2 WLC 63
Criminal Procedure Code, 1973 (CrPC) — Section 240Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 194A, 309
High Courts03 Dec 2002
Udaipur Mineral Development Syndicate (P) Ltd. Vs Assistant Commissioner of Income Tax
Rajasthan High Court · (2004) 188 CTR 461
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 151
High Courts03 Dec 2002Allowed
Umrao Vs Authority under Payment of Wages Act and Another
Rajasthan High Court · (2003) 96 FLR 314 : (2003) 1 LLJ 979 : (2003) 2 WLC 309
Payment of Wages Act, 1936 — Section 15
High Courts03 Dec 2002
Regional Manager, Bank of Baroda Vs P.O., Central Government Industrial Tribunal and Another
Rajasthan High Court · (2003) 3 LLJ 198 : (2003) 2 WLC 647
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Dec 2002
Udaipur Mineral Development Syndicate (P) Ltd. Vs Asstt. Commissioner of Income Tax
Rajasthan High Court · (2004) 136 TAXMAN 174
Constitution of India, 1950 — Article 226, 265Income Tax Act, 1961 — Section 143, 147, 148, 149, 150