High Courts28 Jul 2003Allowed
Sehdeo Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 4 RLW 2136 : (2004) 1 WLC 240
Criminal Procedure Code, 1973 (CrPC) — Section 245, 401Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 14 of 38
High Courts26 Jul 2003Allowed
Mithu Singh Vs State of Rajasthan
Rajasthan High Court · (2003) 07 RAJ CK 0131
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8
High Courts25 Jul 2003Dismissed
Gopal Krishna Sharma and Madhu Sudan Sharma Vs Shahibi General Finance and Investments Ltd. and Others
Rajasthan High Court · (2006) 1 BC 320 : (2005) 125 CompCas 96 : (2005) 63 SCL 504
High Courts25 Jul 2003Allowed
In Re: Rajasthan State Agro Industries Corpn.
Rajasthan High Court · (2004) 54 SCL 454
Companies Act, 1956 — Section 446
High Courts25 Jul 2003Dismissed
Kamal Kapoor (Dr.) Vs Mohanlal Sukhadia University and Another
Rajasthan High Court · (2004) 1 RLW 271 : (2003) 4 WLC 599
Mohan Lal Sukhadia University Act, 1962 — Section 12(4), 12(6)Udaipur University Teachers (Conditions of Service) Rules, 1976 — Rule 4, 86
High Courts25 Jul 2003Dismissed
Manish Dixit Vs Inspector General (Prisons) and Another
Rajasthan High Court · (2004) 1 RLW 187
Penal Code, 1860 (IPC) — Section 120B, 121, 122, 123, 124Rajasthan Prisons Rules, 1951 — Rule 11, 16, 17, 5, 7
High Courts25 Jul 2003Dismissed
Imeco Ultrasonics Vs National Engineering Industries Ltd. and Another
Rajasthan High Court · (2004) 2 RLW 998 : (2003) 4 WLC 444
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, 115Constitution of India, 1950 — Article 227
High Courts24 Jul 2003Dismissed
Nand Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 1 RLW 435 : (2004) 1 WLC 795
Rajasthan Panchayati Raj Rules, 1996 — Rule 274, 274(1)
High Courts24 Jul 2003Allowed
Goverdhan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 237
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Jul 2003Partly Allowed
Jagannath and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RLW 191 : (2003) 4 WLC 419
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts24 Jul 2003
Surajmal and Party Vs Commissioner of Income Tax and Another
Rajasthan High Court · (2004) 188 CTR 129
Income Tax Act, 1961 — Section 145
High Courts24 Jul 2003Dismissed
Nitin Kumar Agrawal Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 719
Arbitration and Conciliation Act, 1996 — Section 11
High Courts24 Jul 2003
Mahadev Prasad Agarwal Vs Commissioner of Income Tax and Another
Rajasthan High Court · (2004) 186 CTR 264 : (2005) 272 ITR 598 : (2004) 136 TAXMAN 211
Income Tax Act, 1961 — Section 69
High Courts24 Jul 2003Dismissed
Sharifulla Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 4768 : (2004) 1 RLW 114
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003Allowed
Dharmveer Sen Vs Rajasthan State Road Transport Corporation and Others
Rajasthan High Court · (2004) 1 RLW 680 : (2003) 4 WLC 645
Constitution of India, 1950 — Article 14, 226
High Courts23 Jul 2003
R.K. Bhargawa Vs Commissioner of Income Tax
Rajasthan High Court · (2004) 188 CTR 130 : (2005) 274 ITR 287 : (2004) 136 TAXMAN 18
Income Tax Act, 1961 — Section 271(1)
High Courts23 Jul 2003Dismissed
Ghanshyam Ameta (Dr.) Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 1 RLW 252 : (2004) 1 WLC 266
Constitution of India, 1950 — Article 226
High Courts23 Jul 2003Dismissed
Pushpa Surana and Others (Smt.) Vs Pandit Roop Narayan and Others
Rajasthan High Court · (2004) 1 RLW 144 : (2003) 4 WLC 355
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts23 Jul 2003Allowed
Chiman Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RCR(Criminal) 287 : (2004) 4 RLW 2079 : (2003) 4 WLC 688
Criminal Procedure Code, 1973 (CrPC) — Section 2, 320, 320(1)Penal Code, 1860 (IPC) — Section 120B, 498A
High Courts23 Jul 2003
S.M.S. Investment Corpn. (P) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 132 TAXMAN 279
Income Tax Act, 1961 — Section 256