High Courts14 May 2003Allowed
Sumer Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1731 : (2003) 4 WLC 107
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 22 of 38
High Courts14 May 2003Dismissed
Bheru Lal Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 1677 : (2004) 2 RCR(Criminal) 231 : (2004) 1 RLW 602 : (2004) 1 WLC 152
Penal Code, 1860 (IPC) — Section 376, 376(2), 511
High Courts13 May 2003Dismissed
V.S. Tiwari and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (2004) CriLJ 202 : (2003) 3 RLW 1750 : (2003) 3 WLC 761
Army Act, 1950 — Section 164(2), 63, 64Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34
High Courts13 May 2003Dismissed
Nanglia Syntex Ltd. and Another Vs Rajasthan State Industrial Development and Investment Corporation Ltd.
Rajasthan High Court · AIR 2003 Raj 335 : (2004) 1 BC 283 : (2004) 1 RLW 124
State Financial Corporations Act, 1951 — Section 29, 31
High Courts13 May 2003
Commissioner of Income Tax Vs Rajasthan Spinning and Weaving Mills Ltd.
Rajasthan High Court · (2003) 182 CTR 475 : (2004) 271 ITR 460
Income Tax Act, 1961 — Section 32, 32(1), 37(4)
High Courts13 May 2003Dismissed
Sanjay Rathore Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 2 RLW 970 : (2003) 4 WLC 275
High Courts13 May 2003
Commissioner of Income Tax Vs Hotel Lake End
Rajasthan High Court · (2003) 182 CTR 478 : (2004) 267 ITR 62
Income Tax Act, 1961 — Section 37(1)
High Courts13 May 2003
Oriental Insurance Company Ltd. Vs Mst. Prem and Others
Rajasthan High Court · (2003) 3 ACC 608 : (2003) 4 WLC 271
Motor Vehicles Act, 1988 — Section 149, 173
High Courts12 May 2003Allowed
Beerbal Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 741 : (2003) 4 WLC 279
Constitution of India, 1950 — Article 14, 16, 226
High Courts12 May 2003Allowed
Chainsingh Panwar Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2203 : (2003) 3 WLC 789
Constitution of India, 1950 — Article 21, 226Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 7
High Courts12 May 2003
Khema Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 722
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 148, 201, 302, 364, 379
High Courts12 May 2003Allowed
Shaitan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 4 RLW 2538 : (2003) 4 WLC 317
High Courts12 May 2003Dismissed
Commissioner of Income Tax Vs Udaipur Distillery Co. Ltd.
Rajasthan High Court · (2003) 184 CTR 72 : (2004) 267 ITR 366
Income Tax Act, 1961 — Section 143(1), 143(2), 154
High Courts12 May 2003Dismissed
Pankaj Singhal and Others Vs The Union of India (UOI) and Others
Rajasthan High Court · (2004) 2 RLW 985 : (2003) 4 WLC 206
Companies Act, 1956 — Section 391, 394Constitution of India, 1950 — Article 226
High Courts12 May 2003Dismissed
Khushi Ram Agencies Vs The Commercial Tax Officer
Rajasthan High Court · (2004) 2 RLW 988 : (2003) 4 WLC 287
Rajasthan Sales Tax Act, 1994 — Section 9B, 9B(2)Rajasthan Sales Tax Rules, 1995 — Rule 42A, 42B
High Courts12 May 2003
Controller of Estate Duty Vs Mrs. Neela Devi G. Shah
Rajasthan High Court · (2005) 142 TAXMAN 559
Estate Duty Act, 1953 — Section 70(1)
High Courts12 May 2003Allowed
Pukh Raj Jain Vs Raj. Rajya Sahkari Spinning and Ginning Mills Fed. Ltd. and Another
Rajasthan High Court · (2003) 4 RLW 2548
Constitution of India, 1950 — Article 226
High Courts12 May 2003Allowed
Polar Marmo Agglomerates Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2004) 2 RLW 948 : (2003) 3 WLC 740
High Courts12 May 2003
Controller of Estate Duty Vs Paras Raj G. Shah
Rajasthan High Court · (2004) 186 CTR 405 : (2004) 271 ITR 225
Estate Duty Act, 1953 — Section 70(1)
High Courts09 May 2003
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 4704 : (2004) 1 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 231, 311, 401