High Courts21 Aug 2002Allowed
Kalu Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLN 672
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 11 of 56
High Courts21 Aug 2002
Commissioner of Income Tax Vs Hukam Chand Jain
Rajasthan High Court · (2003) 185 CTR 537 : (2003) 262 ITR 373
Income Tax Act, 1961 — Section 143(1), 154
High Courts21 Aug 2002
Commissioner of Income Tax Vs Mali Ram Verma
Rajasthan High Court · (2003) 185 CTR 539
Income Tax Act, 1961 — Section 143(1), 154
High Courts21 Aug 2002Allowed
Dalu and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 1 WLC 330
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts21 Aug 2002Allowed
National Insurance Company Limited Vs Smt. Narbada Devi and Others
Rajasthan High Court · (2003) 1 WLN 357
High Courts20 Aug 2002Dismissed
Smt. Jorawar Bai Vs Additional Civil Judge and Others
Rajasthan High Court · (2002) 5 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts20 Aug 2002Allowed
Jagmit Kaur and Others Vs Union of India (UOI) and Another
Rajasthan High Court · (2003) 1 ACC 462 : (2004) ACJ 1260 : (2003) 1 WLC 427 : (2003) 2 WLN 180
Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1939 — Section 88Motor Vehicles Act, 1988 — Section 133
High Courts20 Aug 2002
Commissioner of Income Tax Vs Hemraj Udyog
Rajasthan High Court · (2002) 177 CTR 544
Income Tax Act, 1961 — Section 256, 263, 32AB
High Courts19 Aug 2002
Commissioner of Income Tax Vs Dinesh Lahoti
Rajasthan High Court · (2004) 186 CTR 554 : (2003) 131 TAXMAN 500
Income Tax Act, 1961 — Section 143(1), 154
High Courts19 Aug 2002
National Coal Corporation Vs Appellate Authority, Industrial and Financial Reconstruction
Rajasthan High Court · (2003) 2 BC 104 : (2004) 122 CompCas 355 : (2003) 4 RLW 2437 : (2002) 5 WLC 944
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(2), 15(1), 15(2), 20
High Courts19 Aug 2002
Commissioner of Income Tax Vs G.D. Sharma
Rajasthan High Court · (2003) 180 CTR 169 : (2003) 131 TAXMAN 292
Income Tax Act, 1961 — Section 143(1), 154
High Courts19 Aug 2002Allowed
Gajraj Chand Bhandari Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 557 : (2003) 1 WLC 51
High Courts16 Aug 2002
Official Liquidator of Amfort Agro Finance Ltd. Vs Chhittar Luhar
Rajasthan High Court · (2003) 46 SCL 31
Companies Act, 1956 — Section 446, 446(2), 458A, 477, 477(5)
High Courts14 Aug 2002Dismissed
Man Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 08 RAJ CK 0110
Motor Vehicles Act, 1988 — Section 55(5)Penal Code, 1860 (IPC) — Section 143, 323, 34, 379
High Courts14 Aug 2002Allowed
Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (2002) 08 RAJ CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Aug 2002Dismissed
Durga Shankar Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 584
Industrial Disputes Act, 1947 — Section 25F, 25F(A)
High Courts14 Aug 2002Dismissed
Gopal Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 2 RLW 1037 : (2002) 5 WLC 950
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 471
High Courts14 Aug 2002
Commissioner of Income Tax Vs Kota Co-operative Marketing Society
Rajasthan High Court · (2003) 180 CTR 398
Income Tax Act, 1961 — Section 80P(2)
High Courts14 Aug 2002
Prem Raj Bohra and Others Vs Jairoopa and Others etc.
Rajasthan High Court · AIR 2003 Raj 128 : (2003) 1 WLC 495 : (2003) 2 WLN 383
Constitution of India, 1950 — Article 14, 243RRajasthan Municipalities (Election) Rules, 1994 — Rule 96Rajasthan Municipalities (Motion of No-confidence against Chairman and Vice Chairman) Rules, 1974 — Rule 3
High Courts14 Aug 2002
Amrit Nahta Vs Union of India (UOI)
Rajasthan High Court · (2003) 152 ELT 301 : (2004) 1 RLW 573 : (2003) 1 WLC 31
Customs Act, 1962 — Section 12, 25(2)