High Courts24 Jan 2002
Commissioner of Income Tax Vs Suneel Textile Mills (P) Ltd.
Rajasthan High Court · (2003) 131 TAXMAN 822
Income Tax Act, 1961 — Section 256, 43, 80J
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 51 of 56
High Courts23 Jan 2002Dismissed
National Insurance Company Ltd. Vs Beena Devi and Others
Rajasthan High Court · (2003) 1 RLW 499
Workmens Compensation Act, 1923 — Section 3, 30
High Courts23 Jan 2002Dismissed
Chhotu Singh Vs Smt. Basanti and Others
Rajasthan High Court · (2002) 2 DMC 666 : (2003) 2 RCR(Criminal) 23 : (2003) 1 RLW 114 : (2002) 3 WLC 61 : (2002) 2 WLN 575
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1)
High Courts23 Jan 2002Dismissed
Rajendra Chopra Vs University of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 245 : (2002) 3 RLW 1684 : (2002) 2 WLC 495
Constitution of India, 1950 — Article 226Rajasthan University Act, 1946 — Section 29Rajasthan University Ordinances, 2009 — Ordinance 88
High Courts22 Jan 2002
Commissioner of Income Tax Vs Bhawan and Path Nirman (Bohra and Co.)
Rajasthan High Court · (2002) 174 CTR 101
Income Tax Act, 1961 — Section 145, 260A
High Courts22 Jan 2002Dismissed
Commissioner of Income Tax Vs Bhawan and Path Nirman Bohra and Co.
Rajasthan High Court · (2002) 258 ITR 676
Income Tax Act, 1961 — Section 260A
High Courts22 Jan 2002Dismissed
Himmat Singh Rajpurohit Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 4 LLJ 44 : (2002) WLC 651
High Courts18 Jan 2002Allowed
Kewal Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RCR(Criminal) 230 : (2002) 4 RLW 2211 : (2002) 3 WLC 284 : (2002) 2 WLN 723
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts18 Jan 2002Allowed
Jugal Kishore Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 292 : (2002) 3 RLW 1601
Rajasthan Stamp Rules, 2004 — Rule 73, 73(1)
High Courts18 Jan 2002
Baga Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 2 WLN 632
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 323
High Courts18 Jan 2002Dismissed
Rajendra Baboo Srivastava Vs University of Rajasthan
Rajasthan High Court · (2002) 3 RLW 1895 : (2002) 2 WLC 12
Rajasthan University Employees (Non-Teaching) Recruitment Rules, 1974 — Rule 31
High Courts17 Jan 2002Allowed
Bhanwari Devi and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 2 WLC 425 : (2002) 1 WLN 700
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 311, 313Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts17 Jan 2002Dismissed
Ladu Ram Vs Dabli Kala Gram Seva Sahakari Samiti Ltd.
Rajasthan High Court · (2003) 1 RLW 289 : (2002) 2 WLC 584 : (2002) 2 WLN 604
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Rajasthan Co-operative Societies Act, 1965 — Section 137(3)
High Courts17 Jan 2002Allowed
R.K. Suri Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 3 RLW 1673 : (2002) 2 WLC 44 : (2002) 5 WLN 145
High Courts17 Jan 2002Allowed
Rajan and Others Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 3152 : (2003) 2 RCR(Criminal) 328 : (2002) 4 RLW 2436 : (2002) 4 WLN 132
Penal Code, 1860 (IPC) — Section 120B, 266, 366, 366A, 376
High Courts17 Jan 2002Dismissed
Rajendra Kumar Jain Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 ALD(Cri) 23 : (2002) CriLJ 4243 : (2003) 1 RLW 296 : (2002) 2 WLN 583
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397(3), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts17 Jan 2002Allowed
Royal PVC Shoes Pvt. Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 RLW 250 : (2004) 138 STC 224 : (2002) 2 WLC 698 : (2002) 2 WLN 692
Central Sales Tax Act, 1956 — Section 8(2A)Rajasthan Sales Tax Act, 1954 — Section 4(2)
High Courts17 Jan 2002Dismissed
Chandra Shekhar Vs State and Others
Rajasthan High Court · (2003) WLC 64 : (2002) 3 WLN 91
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 4, 6, 88
High Courts17 Jan 2002Allowed
Pawan Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 126 : (2002) 2 WLN 677
Prevention of Food Adulteration Act, 1954 — Section 16, 17(1), 20A, 7
High Courts16 Jan 2002
Niyaz Mohd. Khan Vs State and Another
Rajasthan High Court · (2002) WLC 562 : (2002) 2 WLN 683
Constitution of India, 1950 — Article 14, 16