High Courts01 Jul 2002
CWT Vs Santosh Chand
Rajasthan High Court · (2003) 131 TAXMAN 265
Wealth Tax Act, 1957 — Section 27(3)
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 22 of 56
High Courts11 Jun 2002Allowed
Arun Kumar Tyagi Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 1 RLW 695 : (2002) 4 WLC 158
Constitution of India, 1950 — Article 15(4), 226
High Courts04 Jun 2002Allowed
Nanu Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 3 RCR(Criminal) 531 : (2003) 2 RLW 1382 : (2002) 3 WLN 704
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202Penal Code, 1860 (IPC) — Section 120B, 166, 323, 342, 354Rajasthan Excise Act, 1950 — Section 73
High Courts03 Jun 2002Dismissed
Mewar Chamber of Commerce and Industry Vs Municipal Council and Another
Rajasthan High Court · AIR 2002 Raj 377 : (2002) 3 WLN 716
Constitution of India, 1950 — Article 243X, 276, 276(1), 276(2)Environment (Protection) Act, 1986 — Section 3Nagar Parishad Bhilwara (Pradushan Janya Vyavsay Kar) Niyam, 2001 — Rule 1
High Courts31 May 2002
Shiv Kant and Bros. and Others Vs Union of India (UOI)
Rajasthan High Court · (2003) 184 CTR 534 : (2004) 270 ITR 499
Income Tax Act, 1961 — Section 142(2A), 158BC
High Courts31 May 2002Dismissed
Tikam Singh Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLC 258 : (2003) 3 WLN 556
National Security Act, 1980 — Section 12, 3Penal Code, 1860 (IPC) — Section 399, 402
High Courts31 May 2002Dismissed
Motilal Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLN 197
Transfer of Property Act, 1882 — Section 18
High Courts31 May 2002
Shiv Kant and Bros. Vs Union of India
Rajasthan High Court · (2003) 128 TAXMAN 859
Income Tax Act, 1961 — Section 142, 158BC
High Courts31 May 2002Dismissed
Mewar Chamber of Commerce and Industry Vs Municipal Council Bhilwara and Another
Rajasthan High Court · (2003) 2 RLW 841 : (2002) 4 WLC 147
Constitution of India, 1950 — Article 276, 276(2)Rajasthan Municipalities Act, 1959 — Section 105(1), 88Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000 — Section 3
High Courts31 May 2002Dismissed
Lokopkarak Pharmaceutical Works Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 731
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 3(2)
High Courts31 May 2002Allowed
Ram Prasad and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 2 DMC 154 : (2003) 1 RLW 681 : (2002) 4 WLC 774
Penal Code, 1860 (IPC) — Section 201, 304B
High Courts30 May 2002Dismissed
Union of India (UOI) and Others Vs Rajendra Kumar Gaur and Others
Rajasthan High Court · (2003) 2 RLW 1203 : (2002) 4 WLC 60 : (2002) 5 WLN 529
High Courts30 May 2002
Vishnu Kumar Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 3346 : (2003) 2 RLW 816 : (2002) 3 WLC 618
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts30 May 2002
State of Rajasthan and Others Vs Rajasthan High Court Non-Gazetted Ministerial Staff Association and Others
Rajasthan High Court · (2003) 2 RLW 1104 : (2002) 3 WLC 379
High Courts30 May 2002Dismissed
Venkatesh Co. Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 96 FLR 769 : (2003) 1 LLJ 227 : (2002) WLC 720
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A
High Courts30 May 2002Dismissed
Narayan Lal Kushal Vs Jagdish Prasad Gupta and Another
Rajasthan High Court · (2004) 2 RLW 1080 : (2003) 1 WLC 134 : (2003) 2 WLN 616
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2
High Courts30 May 2002Dismissed
Mohan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 3 RLW 1585 : (2002) 1 WLC 750 : (2002) 5 WLN 89
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17
High Courts29 May 2002Allowed
Uma Paliwal Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2002 Raj 348 : (2003) 2 RLW 1118
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts29 May 2002Dismissed
Ram Chandra Sharma Vs Rajasthan Tribal Area Development
Rajasthan High Court · (2003) 3 RLW 1594 : (2002) 4 WLC 784 : (2002) 5 WLN 14
Constitution of India, 1950 — Article 226
High Courts29 May 2002
Gawrilal Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2370 : (2002) 5 WLC 218 : (2002) 5 WLN 340
Criminal Procedure Code, 1973 (CrPC) — Section 165Opium Act, 1857 — Section 16, 4, 9