High Courts10 Mar 2003Dismissed
Akash Bhandari Vs Jai Narain Vyas University
Rajasthan High Court · AIR 2004 Raj 243 : (2003) WLC 753
Jai Narain Vyas University Jodhpur Act, 1962 — Section 14(2)
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 31 of 38
High Courts07 Mar 2003
Sh. Mohta Dharamshala Trust Vs State of Rajasthan and Another
Rajasthan High Court · (2003) WLC 630 : (2003) 3 WLN 611
Rajasthan Lands and Buildings Tax Act, 1984 — Section 21(2)
High Courts07 Mar 2003Dismissed
Union of India (UOI) and Others Vs Ram Singh and Another
Rajasthan High Court · (2003) 4 RLW 2550 : (2003) 2 WLC 576
High Courts07 Mar 2003
Commissioner of Income Tax Vs Sambhar Salt Ltd.
Rajasthan High Court · (2003) 262 ITR 675
Income Tax Act, 1961 — Section 147
High Courts07 Mar 2003
Vijay Singh Punia Vs Raj. State Board for the Prevention and Control of Water Pollution and Others
Rajasthan High Court · AIR 2003 Raj 286 : (2003) 2 RLW 1012 : (2003) 2 WLC 465
Constitution of India, 1950 — Article 21, 48A, 51AWater (Prevention and Control of Pollution) Act, 1974 — Section 25, 33A
High Courts07 Mar 2003Dismissed
Rajasthan State Warehousing Corporation Vs Bharat Singh
Rajasthan High Court · (2003) 2 RLW 972 : (2003) 2 WLC 457
High Courts07 Mar 2003
Commissioner of Income Tax Vs Associated Stone Industries (Kotah) Ltd.
Rajasthan High Court · (2003) 129 TAXMAN 668
Income Tax Act, 1961 — Section 256, 41
High Courts07 Mar 2003Allowed
Prakash Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 920
Penal Code, 1860 (IPC) — Section 304Constitution of India, 1950 — Article 226
High Courts06 Mar 2003Allowed
Amita Shekhawat Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 230 : (2003) 2 RLW 1075 : (2003) 2 WLC 766 : (2003) 2 WLN 477
Rajasthan Mines and Minerals (Regulation and Development) Act, 1957 — Section 15Rajasthan Minor Mineral Concession Rules, 1986 — Rule 18(3)
High Courts06 Mar 2003Dismissed
Santosh Kumar Sharma Vs Raj. State Agriculture Mrktg. Board and Others
Rajasthan High Court · (2003) 2 RLW 908 : (2003) 2 WLC 709
Rajasthan State Agriculture Marketing Board (Service) Bye-Laws, 1977 — Rule 23, 25
High Courts06 Mar 2003Dismissed
Ram Nath Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 1175 : (2003) 2 WLC 661
Rajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 3
High Courts05 Mar 2003Dismissed
M/s. Vedant Exports and Others Vs Bank of Baroda
Rajasthan High Court · (2003) 03 RAJ CK 0058
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts05 Mar 2003Dismissed
Chunni Lal Baheti Vs A.D.J. No. 1 and Another
Rajasthan High Court · AIR 2004 Raj 283 : (2003) 27 PTC 514 : (2004) 5 WLC 753
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 111
High Courts05 Mar 2003
Technique Diabrasives India Ltd. Vs Union of India
Rajasthan High Court · (2004) 134 TAXMAN 69
Income Tax Act, 1961 — Section 139, 142, 147, 148, 80HH
High Courts05 Mar 2003Dismissed
Nemi Chand Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2336 : (2003) 2 WLC 721
Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 2003
University of Rajasthan Vs Surendra Kumar Goyal
Rajasthan High Court · (2003) 3 LLJ 475 : (2003) 2 RLW 837 : (2003) 2 WLC 578
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts04 Mar 2003Allowed
Thakur Kan Singh Vs Thakur Devi Singh
Rajasthan High Court · (2003) 03 RAJ CK 0008
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts03 Mar 2003Dismissed
Arun Kumar Srivastava Vs R.P.S.C. and Another
Rajasthan High Court · (2003) 3 WLC 51 : (2003) 3 WLN 65
Constitution of India, 1950 — Article 226, 32
High Courts03 Mar 2003Allowed
Pappu Ram Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RLW 828 : (2004) 4 WLC 309 : (2003) 2 WLN 380
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 498A
High Courts03 Mar 2003
Ramavtar Sharma Vs State of Rajasthan
Rajasthan High Court · (2003) 2 WLN 381
Criminal Procedure Code, 1973 (CrPC) — Section 438