High Courts11 Sept 2002
Smt. Kanija and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 WLC 373 : (2003) 2 WLN 43
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 8 of 56
High Courts10 Sept 2002
Commissioner of Income Tax Vs Gambhir Mal Pandey (P) Ltd.
Rajasthan High Court · (2003) 185 CTR 540 : (2004) 266 ITR 274
Income Tax Act, 1961 — Section 28, 56
High Courts10 Sept 2002Dismissed
Jai Narayan Gehlot Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLN 540
Constitution of India, 1950 — Article 226, 311
High Courts09 Sept 2002Allowed
Virma Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 09 RAJ CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 328, 428, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts09 Sept 2002Allowed
Chand Mal Regar Vs MDS University and Others
Rajasthan High Court · (2004) 2 RLW 1233
High Courts09 Sept 2002Dismissed
Kisan Traders Vs Rajasthan Taxation Tribunal and Another
Rajasthan High Court · (2003) 132 STC 443 : (2003) 1 WLC 291 : (2003) 2 WLN 143
Constitution of India, 1950 — Article 336(29A)Rajasthan Sales Tax Act, 1994 — Section 5(3)
High Courts09 Sept 2002
Tajinder Pal Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 143 STC 112
Rajasthan Sales Tax Act, 1994 — Section 78, 78(10A), 84
High Courts09 Sept 2002
Vikas Soni Vs Malaviya Regional Engineering College
Rajasthan High Court · AIR 2003 Raj 158 : (2003) 1 WLC 793
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 12Rajasthan General Clauses Act, 1955 — Section 32(74)
High Courts09 Sept 2002Allowed
Ram Chandra and Another Vs State of Rajasthan
Rajasthan High Court · (2003) 1 WLC 680 : (2003) 2 WLN 8
Criminal Procedure Code, 1973 (CrPC) — Section 428, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts06 Sept 2002Dismissed
Om Prakash Srivastava Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RLW 599
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 13(1), 13(2)
High Courts06 Sept 2002Allowed
Ram Narain Upadhyaya Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 4 WLC 217 : (2003) 1 WLN 123
Constitution of India, 1950 — Article 14National Bank for Agriculture and Rural Development Act, 1981 — Section 1, 60
High Courts05 Sept 2002Allowed
Deep Chand Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLC 187 : (2002) 4 WLN 681
Constitution of India, 1950 — Article 226
High Courts05 Sept 2002
Ganpat Raj Mehta Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLC 17 : (2003) 2 WLN 192
Constitution of India, 1950 — Article 226, 227
High Courts05 Sept 2002
Sujan Singh Khichi Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLC 410 : (2002) 5 WLN 526
Constitution of India, 1950 — Article 14, 226
High Courts04 Sept 2002Dismissed
Smt. Jamna Devi Vs State and Others
Rajasthan High Court · (2003) 1 WLC 225 : (2003) 1 WLN 72
High Courts04 Sept 2002Dismissed
Mool Singh Vs Rajasthan Taxation Tribunal and Others
Rajasthan High Court · (2004) 138 STC 671
Constitution of India, 1950 — Article 226, 227Rajasthan Sales Tax Act, 1954 — Section 79(1)
High Courts04 Sept 2002
Murari Lal Khandelwal Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 181 CTR 519 : (2003) 263 ITR 642 : (2003) 131 TAXMAN 267
Income Tax Act, 1961 — Section 37(1)
High Courts04 Sept 2002Allowed
Shiv Kumar Joshi Vs The State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLC 908 : (2002) 4 WLN 679
Constitution of India, 1950 — Article 226
High Courts03 Sept 2002
Chander Shekhar and Another Vs Roop Shanker
Rajasthan High Court · AIR 2003 Raj 102 : (2003) 1 WLC 250
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115
High Courts03 Sept 2002
Commissioner of Income Tax Vs Mannalal Nirmalkumar Surana
Rajasthan High Court · (2002) 178 CTR 55
Income Tax Act, 1961 — Section 256