High Courts03 Dec 2002
Himmat Singh Bhati Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 WLC 155 : (2003) 1 WLN 185
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 2 of 56
High Courts02 Dec 2002Allowed
Brij Ratan Swami Vs The Distt. Establishment Committee and Another
Rajasthan High Court · (2003) 2 WLC 612 : (2003) 1 WLN 189
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Dec 2002Allowed
Babu Lal Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2003) WLC 268 : (2003) 2 WLN 329
Constitution of India, 1950 — Article 14
High Courts02 Dec 2002Allowed
Dhani Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLC 766 : (2003) 3 WLN 232
High Courts29 Nov 2002Allowed
Durga Lal and Another Vs The State of Rajasthan
Rajasthan High Court · (2002) 11 RAJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 375, 376, 376(2)(g)
High Courts28 Nov 2002Allowed
Union of India and Others Vs Deen Dayal Gupta and Others
Rajasthan High Court · (2003) 3 WLN 453
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts28 Nov 2002Allowed
Miss Sachi Vs The University of Jodhpur and Another
Rajasthan High Court · (2003) 2 WLC 74 : (2003) 2 WLN 455
Constitution of India, 1950 — Article 226
High Courts27 Nov 2002Allowed
Shankar Lal Vs The Director, Primary Education and Others
Rajasthan High Court · (2003) 2 WLC 155 : (2003) 2 WLN 458
Constitution of India, 1950 — Article 14, 16, 21, 226, 300A
High Courts27 Nov 2002Allowed
Kiran Prakash Gaur Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLC 758 : (2003) 2 WLN 423
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002Allowed
Ram Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLN 444
Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 25F
High Courts26 Nov 2002
Lalchand Vs Rameshwarlal
Rajasthan High Court · (2003) 2 WLC 170 : (2003) 2 WLN 427
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 7(1)
High Courts25 Nov 2002Dismissed
Champalal Vs Jasnath
Rajasthan High Court · (2003) 2 WLC 90 : (2003) 2 WLN 156
Constitution of India, 1950 — Article 142
High Courts25 Nov 2002
Girdhari Lal Saraf Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 185 CTR 465
Income Tax Act, 1961 — Section 2(24)
High Courts25 Nov 2002Allowed
Mangat Rai Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 181
Rajasthan Colonisation Act, 1954 — Section 28
High Courts25 Nov 2002Dismissed
Shivdass Tyagi and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) CriLJ 1811
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2002Allowed
Raje Singh Vs Ajmer Vidhyut Vitrarn Nigam Ltd. and Others
Rajasthan High Court · (2003) 4 WLC 326 : (2003) 2 WLN 441
Constitution of India, 1950 — Article 14, 16, 21, 226, 254
High Courts22 Nov 2002
Kaushalya Devi Vs District Judge, Tonk and Another
Rajasthan High Court · (2003) 3 WLC 19 : (2003) 3 WLN 228
Constitution of India, 1950 — Article 14
High Courts21 Nov 2002Dismissed
Commercial Taxes Officer Vs Fabrico Saraf House
Rajasthan High Court · (2006) 143 STC 141
Central Sales Tax Act, 1956 — Section 10, 8, 8(3)
High Courts21 Nov 2002Dismissed
Bhola Ram Vs State and Others
Rajasthan High Court · (2003) 2 BC 600 : (2003) 2 WLC 347
Constitution of India, 1950 — Article 226
High Courts20 Nov 2002Allowed
Banke Lal Vs Avtar Singh
Rajasthan High Court · (2003) WLC 196 : (2003) 2 WLN 152