High Courts19 Feb 2002Dismissed
Mangi Lal Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 3687 : (2002) 2 RLW 983
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 376(2)
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 42 of 56
High Courts19 Feb 2002
Commissioner of Income Tax Vs Kota Sales Corpn.
Rajasthan High Court · (2003) 126 TAXMAN 178
Income Tax Act, 1961 — Section 256
High Courts19 Feb 2002Allowed
Hakim Mohammad Abdul Rahim Khan Vs Union of India (UOI) and Others
Rajasthan High Court · (2002) 3 RLW 1465 : (2002) 2 WLC 587
Mineral Concession Rules, 1960 — Rule 26, 26(1), 26(3)
High Courts19 Feb 2002
Forest Friendly Camps Private Ltd., Sherpur Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 214 : (2002) 3 RLW 1428 : (2001) 2 WLC 119
Wild Life Protection (Rajasthan) Rules, 1977 — Rule 27, 28
High Courts19 Feb 2002
Rajesh Chand and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (2002) 4 WLN 215
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 21, 4, 5A, 6
High Courts18 Feb 2002Dismissed
Mahendra Ku. Vs Kanwarlal
Rajasthan High Court · (2002) 02 RAJ CK 0176
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Feb 2002Dismissed
Nemi Chand Kajala Vs Hindustan Petroleum Corp. Ltd. and Others
Rajasthan High Court · (2002) 2 RLW 1107 : (2002) 2 WLC 526
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
Mewar Sugar Mills Ltd. Vs Rajasthan Agricultural Produce Marketing Committee, Kapasan and Another
Rajasthan High Court · (2002) 2 RLW 1118 : (2002) 2 WLC 524
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
Union of India Vs Brij Lal Prabhu Dayal and Others
Rajasthan High Court · (2002) 4 WLC 67 : (2003) 2 WLN 298
Administrative Tribunals Act, 1985 — Section 17, 19, 37Arbitration Act, 1940 — Section 39Arbitration and Conciliation Act, 1996 — Section 37, 39
High Courts15 Feb 2002Allowed
Purshottam Vs Hasan Ali and Another
Rajasthan High Court · (2003) ACJ 701
High Courts15 Feb 2002
Ikram Ali Vs State
Rajasthan High Court · (2002) 02 RAJ CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 389(3)Penal Code, 1860 (IPC) — Section 120B, 218
High Courts15 Feb 2002Dismissed
Mrs. Nirmal Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 270 : (2002) 2 WLC 735
Rajasthan Educational Subordinate Service Rules, 1971 — Rule 10, 2
High Courts15 Feb 2002Allowed
Anwar Hussain Vs State of Rajasthan
Rajasthan High Court · (2003) 1 RLW 656 : (2003) 1 WLC 149 : (2002) 5 WLN 585
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Feb 2002Dismissed
Dr. Balwant Singh Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2003 Raj 56 : (2002) 2 RLW 1096 : (2002) 2 WLC 759
Constitution of India, 1950 — Article 226
High Courts15 Feb 2002Dismissed
Commissioner of Income Tax Vs Rajasthan Rajya Bunker Sahakari Sangh Ltd.
Rajasthan High Court · (2002) 258 ITR 88
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts15 Feb 2002Allowed
Perry Bottling Company Vs S.S. Soda and Soft Drinks Company and Others
Rajasthan High Court · (2003) 26 PTC 555 : (2003) 1 RLW 77 : (2002) 3 WLC 333 : (2002) 2 WLN 593
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 31
High Courts15 Feb 2002
Commissioner of Income Tax Vs Girdhari Lal
Rajasthan High Court · (2002) 258 ITR 331
Income Tax Act, 1961 — Section 263
High Courts15 Feb 2002
Udaipur Mineral Development Syndicate (P) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 179 CTR 206
Income Tax Act, 1961 — Section 36(1), 40A(7)
High Courts15 Feb 2002Dismissed
Commissioner, Commercial Taxes and Another Vs Super Syncotex (India) Ltd. and Others
Rajasthan High Court · (2003) 2 RLW 1161 : (2003) 130 STC 186 : (2002) 5 WLN 363
Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 13Rajasthan Sales Tax Act, 1954 — Section 4(2)
High Courts15 Feb 2002Allowed
Harish Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 3 RLW 1412 : (2002) 2 WLC 720 : (2002) 5 WLN 577
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 16(6)