High Courts13 May 2002Dismissed
Madan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1442 : (2002) 4 WLN 645
Engineering Subordinate Service (I.B.) Rules, 1967 — Rule 27
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 26 of 56
High Courts13 May 2002Dismissed
Smt. Shanti Devi and Others Vs Urban Improvement Trust
Rajasthan High Court · (2002) 5 WLN 22
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts11 May 2002
Commissioner of Income Tax Vs Superintending Engineer, PWD
Rajasthan High Court · (2003) 2 RLW 761
Income Tax Act, 1961 — Section 192, 206, 272A(2)
High Courts11 May 2002
Commissioner of Income Tax Vs Superintending Engineer
Rajasthan High Court · (2002) 177 CTR 586
Income Tax Act, 1961 — Section 133, 192, 197A, 203, 206
High Courts11 May 2002
Commissioner of Income Tax Vs Superintending Engineer, P.W.D.
Rajasthan High Court · (2003) 260 ITR 641 : (2003) 1 WLN 26
Income Tax Act, 1961 — Section 206, 272A(2)
High Courts11 May 2002
Commissioner of Income Tax Vs Bhola Ram
Rajasthan High Court · (2003) 260 ITR 381
High Courts11 May 2002Dismissed
Ramesh Chandra Vs Divisional Commissioner and Others
Rajasthan High Court · (2003) 2 RLW 1259 : (2002) 4 WLC 266 : (2002) 5 WLN 433
Rajasthan Municipalities Act, 1959 — Section 170Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 23(2)
High Courts10 May 2002Dismissed
Mewar Textile Mills Ltd. Vs Bank of Rajasthan Ltd. and Another
Rajasthan High Court · (2004) 2 RCR(Civil) 72 : (2003) 4 RLW 2350 : (2002) 4 WLC 565 : (2003) 2 WLN 276
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 20
High Courts10 May 2002Dismissed
Sampat Lal Sethia Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1423 : (2002) 4 WLN 492
Rajasthan Panchayat (General) Rules, 1961 — Rule 256, 266Rajasthan Panchayati Raj Act, 1994 — Section 61, 97
High Courts10 May 2002
Commissioner of Income Tax Vs Popular Minerals
Rajasthan High Court · (2003) 179 CTR 339 : (2002) 258 ITR 593
Income Tax Act, 1961 — Section 43B
High Courts10 May 2002Allowed
Mehboob Bhai and Another Vs Abdul Kadir and Others
Rajasthan High Court · (2002) 3 CivCC 272 : (2002) 3 RCR(Civil) 414 : (2002) 3 RLW 1345
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 4, 91
High Courts10 May 2002Allowed
Maharana Bhagwat Singhji (Decd.) (through legal heir and executor) Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 183 CTR 157 : (2003) 259 ITR 381
Income Tax Act, 1961 — Section 256(2), 45
High Courts09 May 2002Dismissed
Manohar Lal Sahani Vs State of Raj. Mohd. Rafiq and Others Vs State of Raj.
Rajasthan High Court · (2002) 05 RAJ CK 0072
Constitution of India, 1950 — Article 14, 16
High Courts09 May 2002Dismissed
Dev Kishan and Others LRs. of Kishan Lal Vs Ram Kishan and Others
Rajasthan High Court · AIR 2002 Raj 370 : (2002) 3 CivCC 577 : (2003) 1 RCR(Civil) 169 : (2003) 2 RLW 1250 : (2002) 4 WLC 130 : (2002) 4 WLN 481
High Courts09 May 2002
Commissioner of Income Tax Vs Jodhpur Diesels
Rajasthan High Court · (2002) 175 CTR 300
Income Tax Act, 1961 — Section 144, 146, 256, 263, 32
High Courts09 May 2002Dismissed
Bhanwar Lal Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 3 WLN 670
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts09 May 2002Dismissed
Manohar Lal Sahani Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RLW 776
Constitution of India, 1950 — Article 14, 16
High Courts08 May 2002Allowed
National Insurance Company Ltd. and Others Vs Mohinder Kumar Bali
Rajasthan High Court · (2003) 1 LLJ 633 : (2003) 2 RLW 829 : (2002) 3 WLC 450
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25
High Courts08 May 2002Partly Allowed
Zakiullah Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RLW 777
Arms Act, 1959 — Section 25, 3
High Courts08 May 2002Partly Allowed
Zakiullah Vs State of Raj.
Rajasthan High Court · (2003) 2 RLW 777
Arms Act, 1959 — Section 25, 3Probation of Offenders Act, 1958 — Section 4