COURT ARCHIVE

Rajasthan High Court judgments, 2002

1,112 judgments · page 32 of 56

High Courts12 Apr 2002Dismissed

Sanjeev and Another Vs State of Raj. Nemi Chand Vs State of Raj.

Rajasthan High Court · (2003) 2 ALT(Cri) 7 : (2002) 3 WLC 312

Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302

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High Courts12 Apr 2002Allowed

Dr. Zabar Singh Solanki and Others Vs State of Rajasthan and Another

Rajasthan High Court · (2002) 4 WLN 182

Constitution of India, 1950 — Article 226

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High Courts11 Apr 2002Allowed

Nand Lal Vs State of Rajasthan

Rajasthan High Court · (2002) 04 RAJ CK 0134

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts11 Apr 2002Allowed

Ram Swaroop Singh Vs State and Others

Rajasthan High Court · (2002) 04 RAJ CK 0131

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Penal Code, 1860 (IPC) — Section 147, 323, 354, 447

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High Courts11 Apr 2002Allowed

Bhanwar Lal Vs State of Rajasthan

Rajasthan High Court · (2002) 1 WLC 586 : (2002) 3 WLN 616

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397, 401, 482Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 341

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High Courts11 Apr 2002

Commissioner of Income Tax Vs LAKE PALACE HOTEL

Rajasthan High Court · (2002) 176 CTR 96

Income Tax Act, 1961 — Section 256, 32A

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High Courts11 Apr 2002

Smt. Prabhavati Bai Vs Union of India (UOI)

Rajasthan High Court · AIR 2003 Raj 59 : (2002) 3 WLN 522

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 25A, 8

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High Courts11 Apr 2002Dismissed

Mahendra Agarwal Vs Gopi Ram Mahajan

Rajasthan High Court · (2002) 3 CivCC 626 : (2003) 1 RCR(Criminal) 159 : (2003) 1 RLW 673

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts11 Apr 2002Dismissed

Gopi Ram Vs State of Rajasthan

Rajasthan High Court · (2003) 1 RLW 13 : (2002) 3 WLN 588

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17

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High Courts11 Apr 2002Dismissed

Mutha Premraj Vs Asstt. Commercial Tax Officer and Others

Rajasthan High Court · (2003) 3 RLW 1428 : (2002) 5 WLN 203

Rajasthan Sales Tax Act, 1954 — Section 22A(7)

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High Courts11 Apr 2002

Commissioner of Income Tax Vs Hotel Hiltop

Rajasthan High Court · (2002) 175 CTR 600

Income Tax Act, 1961 — Section 32A

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High Courts11 Apr 2002Dismissed

Mahendra Agrawal Vs Gopi Ram Mahajan

Rajasthan High Court · (2002) 4 WLC 83 : (2002) 4 WLN 708

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts11 Apr 2002Dismissed

Lakhmi Chand Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 1 RLW 675 : (2002) 4 WLC 523

Rajasthan Panchayati Raj Act, 1994 — Section 37Rajasthan Panchayati Raj Rules, 1996 — Rule 21

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High Courts10 Apr 2002Allowed

Hanja Bai and Others Vs Sesa Ram and Others

Rajasthan High Court · (2003) 2 WLC 674 : (2003) 2 WLN 435

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts10 Apr 2002Allowed

Nathi Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 2 RLW 1386 : (2002) 4 WLC 166 : (2002) 4 WLN 643

Constitution of India, 1950 — Article 226

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High Courts10 Apr 2002Dismissed

Babulal Vs State of Rajasthan

Rajasthan High Court · (2003) 96 FLR 538 : (2002) 4 RLW 2491

Penal Code, 1860 (IPC) — Section 302

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High Courts10 Apr 2002Allowed

Shantilal Vs Chhagan Lal and Others

Rajasthan High Court · (2003) 3 WLN 554

Transfer of Property Act, 1882 — Section 54

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High Courts10 Apr 2002Dismissed

Lalji Mulji Transport Company Vs State of Rajasthan and Another

Rajasthan High Court · (2003) 2 RLW 1237 : (2002) 5 WLN 561

Rajasthan Sales Tax Act, 1994 — Section 78, 78(10), 78(11), 78(4), 78(8)

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High Courts10 Apr 2002Partly Allowed

Lalla Vs State of Rajasthan

Rajasthan High Court · (2002) 4 RLW 2496 : (2003) 1 WLC 576

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts10 Apr 2002Dismissed

Narottam Lal and Another Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 3 WLN 525

Constitution of India, 1950 — Article 226

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