High Courts15 Jul 2002
Ritesh Bhargava Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLC 22 : (2003) 3 WLN 363
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 18 of 56
High Courts15 Jul 2002Allowed
Mahendra Kumar and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 5 WLN 464
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 498A
High Courts12 Jul 2002
Rukma Devi Vs State of Rajasthan
Rajasthan High Court · (2002) 07 RAJ CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Jul 2002
Commissioner of Income Tax Vs National Boring Co.
Rajasthan High Court · (2002) 177 CTR 84
High Courts12 Jul 2002
Premier Vegetable Products Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 124 TAXMAN 740 : (1995) 81 TAXMAN 466
Income Tax Act, 1961 — Section 256
High Courts12 Jul 2002Dismissed
Bajrang Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2612 : (2002) 4 WLC 405 : (2002) 5 WLN 450
Rajasthan Police Subordinate Service Rules, 1989 — Rule 7(4)
High Courts12 Jul 2002Dismissed
Devaram Chaudhary Vs Rajasthan Cricket Association Man Structures Ltd. and Others
Rajasthan High Court · AIR 2003 Raj 18
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115
High Courts12 Jul 2002
Commissioner of Income Tax Vs Registhan Pvt. Ltd.
Rajasthan High Court · (2003) 261 ITR 757
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts12 Jul 2002Allowed
State of Rajasthan and Others Vs Rajasthan Board of Muslim Wakf and Another
Rajasthan High Court · (2002) WLC 682 : (2002) 4 WLN 702
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts12 Jul 2002
Jaipur Oil Products Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 124 TAXMAN 739
Income Tax Act, 1961 — Section 256(1)
High Courts12 Jul 2002
Commissioner of Income Tax Vs Registhan (P) Ltd.
Rajasthan High Court · (2003) 132 TAXMAN 2
Income Tax Act, 1961 — Section 256, 35B
High Courts11 Jul 2002Allowed
Dr. Achleshwar Prasad Gupta Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 4 RLW 2094 : (2003) 1 WLC 314
Rajasthan Medical and Health Service (Collegiate Branch) Rules, 1962 — Rule 24A(5)
High Courts11 Jul 2002Dismissed
Uda Ram Vs Pyare Lal
Rajasthan High Court · (2003) 4 RLW 2342 : (2003) 1 WLC 687
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts11 Jul 2002Allowed
The Nagaur Co-operative Marketing Society Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 245 : (2003) 3 RLW 2066 : (2002) 5 WLC 118 : (2002) 5 WLN 238
Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 10(1)
High Courts11 Jul 2002Allowed
Mangi Lal Ojha and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLN 460
Constitution of India, 1950 — Article 14
High Courts11 Jul 2002
New India Assurance Company Limited Vs Smt. Hanju Devi and Others
Rajasthan High Court · (2003) 1 WLN 359
Motor Vehicles Act, 1988 — Section 166, 173
High Courts11 Jul 2002Dismissed
Ramakant Saxena (Dr.) Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 586 : (2002) 4 WLC 123 : (2003) 2 WLN 634
Constitution of India, 1950 — Article 14, 19Rajasthan Sales Tax Act, 1994 — Section 2(14), 77, 77(8)
High Courts11 Jul 2002Partly Allowed
Kamal Motors Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 180 CTR 166 : (2003) 131 TAXMAN 155
Income Tax Act, 1961 — Section 68
High Courts11 Jul 2002
Bimla Lakhera (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 592 : (2002) 4 WLC 103
Constitution of India, 1950 — Article 233Rajasthan Higher Judicial Service Rules, 1969 — Rule 15, 8
High Courts11 Jul 2002
Suresh Kumar Koli Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 5 WLC 444 : (2003) 2 WLN 636