High Courts09 May 2003Allowed
Surajbhan Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 874 : (2003) 4 WLC 25
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 379
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 23 of 38
High Courts09 May 2003Dismissed
Anil Kumar Sharma Vs Malviya Regional Engineering College and Another
Rajasthan High Court · (2003) 4 RLW 2656 : (2003) 3 WLC 384
Rajasthan (Recruitment of Dependents of the Government Servant Dying While in Service) Rules, 1975 — Rule 5
High Courts09 May 2003
Smt. Darshna Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1859 : (2003) 3 WLC 586 : (2003) 2 WLN 641
Constitution of India, 1950 — Article 226Rajasthan Service Rules, 1951 — Rule 86(3)
High Courts09 May 2003Dismissed
Commissioner of Income Tax Vs Udaipur Distillery Co. Ltd.
Rajasthan High Court · (2003) 182 CTR 289 : (2004) 267 ITR 363
Income Tax Act, 1961 — Section 143(1), 143(2), 154, 43B
High Courts09 May 2003
Kishna Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2197 : (2003) 3 WLC 387
Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts09 May 2003Dismissed
Commissioner of Income Tax Vs Udaipur Distillary Co. Ltd.
Rajasthan High Court · (2003) 183 CTR 614 : (2004) 1 RLW 644
Income Tax Act, 1961 — Section 244(1A), 260A, 37, 37(3A), 37(3B)
High Courts09 May 2003Dismissed
Santosh Kumar Vs Mulakhraj Singh
Rajasthan High Court · (2003) 4 RLW 2666 : (2003) 3 WLC 629
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3)
High Courts09 May 2003Dismissed
Santosh Kumar Baner Jee Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (2004) 1 RLW 151
Rajasthan State Electricity Board Technical Workmen Service Regulations, 1975 — Rule 2, 3
High Courts09 May 2003Allowed
Shankarlal and Others Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 3237 : (2003) 4 RLW 2562 : (2003) 3 WLC 474
Penal Code, 1860 (IPC) — Section 149, 302
High Courts08 May 2003
Satvendra Kumar Vs Mithlesh Kumari and Another
Rajasthan High Court · (2003) 2 DMC 557
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 25, 26
High Courts08 May 2003Allowed
Ritu Bhardwaj (Dr.) Vs Dr. Jaideo Garg and Others
Rajasthan High Court · (2003) 4 RLW 2669 : (2003) 3 WLC 192
High Courts08 May 2003Allowed
State of Rajasthan Vs Prabhas Choudhary and Another
Rajasthan High Court · (2003) 3 RLW 1837 : (2003) 3 WLC 679
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts08 May 2003
Commissioner of Income Tax Vs P.C. Maheshwari
Rajasthan High Court · (2003) 132 TAXMAN 143
Income Tax Act, 1961 — Section 209A, 260, 273
High Courts08 May 2003
Sita Ram Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 250 : (2003) 4 RLW 2165 : (2003) 3 WLC 541
Rajasthan Municipalities Act, 1959 — Section 61, 9
High Courts08 May 2003
Commissioner of Income Tax Vs P.C. Maheshwari through LRs
Rajasthan High Court · (2004) 186 CTR 716 : (2004) 270 ITR 329
Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 10, 6Income Tax Act, 1961 — Section 209A
High Courts07 May 2003
Commissioner of Income Tax Vs Harshwardhan Chemicals
Rajasthan High Court · (2003) 185 CTR 179 : (2004) 270 ITR 309
Income Tax Act, 1961 — Section 80, 80HH
High Courts07 May 2003Allowed
Dayalal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2680 : (2003) 3 WLC 599
Constitution of India, 1950 — Article 226, 23Government Aided Hostel Control Rules, 1982 — Rule 6
High Courts07 May 2003Dismissed
Ishwar Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1874 : (2003) 3 WLC 616
Rajasthan Co-operative Societies Act, 1965 — Section 128Rajasthan Service Rules, 1951 — Rule 244(2)(1)
High Courts07 May 2003
Nihal Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 730 : (2004) WLC 15
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 201, 306, 341
High Courts07 May 2003
Ramniwas Bansal (Agarwal) Vs Deputy Commissioner of Income Tax
Rajasthan High Court · (2003) 133 TAXMAN 657
Income Tax Act, 1961 — Section 158B, 158BB, 69C