High Courts23 Oct 2002
State of Rajasthan Vs Income Tax Appellate Tribunal and Another
Rajasthan High Court · (2003) 179 CTR 196 : (2003) 259 ITR 686 : (2003) 127 TAXMAN 648
Income Tax Act, 1961 — Section 206, 272A(2)
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 5 of 56
High Courts23 Oct 2002Allowed
Moman Vs Munshi and Others
Rajasthan High Court · (2003) 2 CivCC 90 : (2003) 1 WLC 655 : (2003) 2 WLN 159
Civil Procedure Code, 1908 (CPC) — Section 144, 47Limitation Act, 1963 — Section 15
High Courts23 Oct 2002Allowed
Krishna Kant Vs Udaipur Zila Sahkari Bhumi Vikas Bank Ltd.
Rajasthan High Court · (2003) 3 WLC 97 : (2003) 2 WLN 483
Penal Code, 1860 (IPC) — Section 407, 409, 471
High Courts23 Oct 2002Dismissed
Darshan Singh Bagga Vs Asstt. Registrar Co-operative Societies and Others
Rajasthan High Court · (2003) 1 WLC 414 : (2003) 1 WLN 364
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 14
High Courts23 Oct 2002Allowed
Dhan Raj Vs Brijesh Kumar
Rajasthan High Court · (2003) 1 WLC 528 : (2003) 2 WLN 566
Criminal Procedure Code, 1973 (CrPC) — Section 319Limitation Act, 1963 — Section 4, 5
High Courts23 Oct 2002Allowed
Prithvi Raj and Another Vs State of Rajasthan
Rajasthan High Court · (2003) 2 WLC 68 : (2003) 2 WLN 50
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
High Courts22 Oct 2002Allowed
Mohan Singh Vs State of Rajasthan
Rajasthan High Court · (2003) 1 WLN 107
Criminal Procedure Code, 1973 (CrPC) — Section 439, 446, 449
High Courts21 Oct 2002
Shripal Chand Mehta Vs Pema Ram and Others
Rajasthan High Court · (2003) 2 ACC 456
High Courts21 Oct 2002Allowed
Pukhraj Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLC 778 : (2003) 2 WLN 10
Constitution of India, 1950 — Article 226
High Courts18 Oct 2002Allowed
Smt. Radha Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLC 671 : (2003) 1 WLN 183
Constitution of India, 1950 — Article 226, 311
High Courts18 Oct 2002Allowed
Gopi Chand Vs Ram Karan and Others
Rajasthan High Court · (2003) 1 ACC 304 : (2004) ACJ 360 : (2003) 2 WLN 613
High Courts17 Oct 2002
Commissioner of Income Tax Vs Mangalam Cement Ltd.
Rajasthan High Court · (2003) 180 CTR 485
Income Tax Act, 1961 — Section 37(2A)
High Courts17 Oct 2002Dismissed
Union of India (UOI) and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 129 STC 484
Rajasthan Sales Tax Act, 1994 — Section 78
High Courts16 Oct 2002
The Kerosin Tel Khudra Vikreta Sangh (Union) and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 43 : (2003) 2 WLC 771 : (2003) 2 WLN 172
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3
High Courts12 Oct 2002
Commissioner of Income Tax Vs MANGALAM ARTS
Rajasthan High Court · (2002) 177 CTR 308 : (2002) 258 ITR 582
Income Tax Act, 1961 — Section 256, 80HHC
High Courts04 Oct 2002
Commissioner of Income Tax Vs Jodhan Real Estate Development Co. P. Ltd.
Rajasthan High Court · (2003) 259 ITR 79 : (2003) 2 WLN 515
Finance Act, 1983 — Section 40, 40(3)Finance Act, 1988 — Section 87Wealth Tax Act, 1957 — Section 3
High Courts04 Oct 2002
CWT Vs Jodhana Real Estate Development Co. (P) Ltd.
Rajasthan High Court · (2002) 178 CTR 305
COMPANIES ACT, 1956 — Section 25Customs Act, 1962 — Section 11FINANCE ACT, 1983 — Section 40
High Courts04 Oct 2002
Jatturam and Sons Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 262 ITR 705
Income Tax Act, 1961 — Section 143(3), 148, 271(1), 273(2), 274
High Courts03 Oct 2002Dismissed
The New India Assurance Co. Ltd. and Others Vs Smt. Pushpa Devi and Others
Rajasthan High Court · AIR 2003 Raj 63 : (2003) 2 WLN 28
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Rajasthan High Court Ordinance, 1949 — Section 18
High Courts01 Oct 2002
Sujya and Others Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1612 : (2003) 3 WLC 144
Penal Code, 1860 (IPC) — Section 307, 34, 447, 96Probation of Offenders Act, 1958 — Section 4