High Courts09 Apr 2003Dismissed
Ridhi Chand Meena Vs Motor Accident Claims Tribunal and Others
Rajasthan High Court · (2004) ACJ 1840 : (2003) 4 RLW 2331 : (2003) 3 WLC 37
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 28 of 38
High Courts09 Apr 2003Dismissed
Om Prakash Leela Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2183 : (2003) 3 WLC 208
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 26, 26(1)Rajasthan Municipalities Act, 1959 — Section 307, 308
High Courts09 Apr 2003Allowed
Ram Sahai Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 4 RLW 2333 : (2003) 3 WLC 20
Railway Protection Force Act, 1957 — Section 9(1)Railway Protection Force Rules, 1959 — Rule 44, 47
High Courts09 Apr 2003Partly Allowed
Kamal @ Kamal Singh Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RLW 132 : (2003) 3 WLC 445
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts08 Apr 2003
Nanji Bhai and Others Vs Bhagwandass D. Darbar and Others
Rajasthan High Court · (2006) 3 ACC 113
High Courts08 Apr 2003
Commissioner of Income Tax Vs Prithviraj Maheshwari
Rajasthan High Court · (2003) 183 CTR 431 : (2004) 266 ITR 402
Gift Tax Act, 1958 — Section 4(1)(a)
High Courts07 Apr 2003
State of Rajasthan and Others Vs Shyam Sunder Gupta and Others
Rajasthan High Court · (2003) 4 RLW 2081 : (2003) 3 WLC 690
Consumer Protection Act, 1986 — Section 10Consumer Protection Rules, 1987 — Rule 3
High Courts07 Apr 2003Dismissed
Ayyub Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 2954 : (2004) 2 RCR(Civil) 398 : (2004) 1 RCR(Criminal) 749 : (2003) 4 RLW 2641 : (2003) 4 WLC 273
Wild Life (Protection) Act, 1972 — Section 39(1), 51(3A)
High Courts07 Apr 2003Dismissed
State of Rajasthan and Another Vs Suresh Chandra and Another
Rajasthan High Court · (2003) 4 RLW 2157
Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 10
High Courts07 Apr 2003Dismissed
Ummed Singh Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 3632 : (2003) 4 RLW 2290 : (2003) 3 WLC 465
Arms Act, 1959 — Section 25BA, 3Penal Code, 1860 (IPC) — Section 302
High Courts07 Apr 2003
Batool and (Smt.) Ors. Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 3286 : (2003) 3 RCR(Criminal) 683 : (2003) 4 RLW 2466 : (2003) 3 WLC 169
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120B, 304B, 306, 498A
High Courts07 Apr 2003Allowed
Gopi Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2545 : (2003) 3 WLC 364
Penal Code, 1860 (IPC) — Section 302
High Courts04 Apr 2003Allowed
Prahlad Rai Dhand Vs Smt. Savitri Devi
Rajasthan High Court · AIR 2004 Raj 63 : (2003) 4 RLW 2652 : (2003) 3 WLC 575
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 26, 107
High Courts04 Apr 2003Dismissed
Vishnu Iron and Steel Industries Vs Govind Ram
Rajasthan High Court · (2004) 1 RCR(Civil) 643 : (2003) 4 RLW 2323 : (2003) 3 WLC 265
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 41 Rule 27, 107(1), 151
High Courts04 Apr 2003Dismissed
Anil Kumar Vs State of Rajasthan
Rajasthan High Court · (2003) 04 RAJ CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 307, 323, 325, 447
High Courts04 Apr 2003Dismissed
Ram Singh Vs Kishmat Khan and Others
Rajasthan High Court · (2003) 4 RLW 2451
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151Land Acquisition Act, 1894 — Section 4
High Courts04 Apr 2003Dismissed
Leela Dhar Kalla Vs Bhanwar Lal
Rajasthan High Court · (2003) 1 WLN 701
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts02 Apr 2003Dismissed
Malpani House of Stones Vs Commissioner of Income Tax
Rajasthan High Court · (2004) 186 CTR 467 : (2003) 264 ITR 764
Income Tax Act, 1961 — Section 145, 68
High Courts02 Apr 2003Allowed
Mathra (Smt.) and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2516 : (2003) 3 WLC 531
Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Apr 2003
Mittal Steels and Castings Vs Asstt. Commissioner of Income Tax
Rajasthan High Court · (2003) 131 TAXMAN 828