High Courts19 Feb 2003Dismissed
Commissioner of Income Tax Vs Haji Jan Mohd. Gaur
Rajasthan High Court · (2004) 267 ITR 765
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 33 of 38
High Courts18 Feb 2003
Ram Ratan Nagar Vs University of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 846 : (2003) 2 WLC 434
Rajasthan University Ordinances, 2009 — Ordinance 278H(6)
High Courts17 Feb 2003Dismissed
Subhash Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 1248 : (2002) 2 WLC 571
Constitution of India, 1950 — Article 226, 32
High Courts17 Feb 2003
Commissioner of Income Tax Vs Marudhar Hotel (P) Ltd.
Rajasthan High Court · (2003) 130 TAXMAN 403
Gift Tax Act, 1958 — Section 4(1)(a)Income Tax Act, 1961 — Section 2, 45, 48, 52Partnership Act, 1932 — Section 48
High Courts17 Feb 2003
J.P. Mathur Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 133 TAXMAN 390
Income Tax Act, 1961 — Section 10
High Courts14 Feb 2003
Jai Kumar Bhadu Vs State and Others
Rajasthan High Court · (2003) 4 RLW 2266 : (2003) 3 WLC 311
Rajasthan Police Subordinate Service Rules, 1989 — Rule 11, 4
High Courts14 Feb 2003Dismissed
Mohd. Hussain and Others Vs Rajasthan Board of Muslim Wakf
Rajasthan High Court · AIR 2003 Raj 266 : (2004) 2 RLW 749 : (2003) 3 WLC 704
Constitution of India, 1950 — Article 14, 245Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 2(3)Rajasthan Public Premises (Eviction of Unauthorised Occupations) Act, 1964 — Section 2, 3, 5
High Courts13 Feb 2003Allowed
Nishan Transformers Pvt. Ltd. Vs Ali Mohd. and Others
Rajasthan High Court · (2003) 97 FLR 897 : (2003) 3 LLJ 333
High Courts13 Feb 2003Allowed
Khaitan Electricals Ltd. Vs State of Raj. and Another
Rajasthan High Court · (2003) 2 RLW 1145 : (2003) 2 WLC 408
Rajasthan Sales Tax Act, 1994 — Section 15
High Courts11 Feb 2003
Smt. Shanti Devi and Others Vs Dhanna Ram and Others
Rajasthan High Court · (2003) 3 WLN 401
Motor Vehicles Act, 1988 — Section 173
High Courts11 Feb 2003Dismissed
Smt. Gulab Kanwar Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 RLW 1217 : (2003) 2 WLC 19
Rajasthan Freedom Fighters Aid Rules, 1959 — Rule 12(5), 3, 4
High Courts11 Feb 2003
Commissioner of Income Tax Vs Aravali Construction Co. (P) Ltd.
Rajasthan High Court · (2003) 185 CTR 464
Income Tax Act, 1961 — Section 214
High Courts11 Feb 2003
Prabhudas Swami and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 190 : (2003) 2 RLW 1181 : (2003) 2 WLC 3
Constitution of India, 1950 — Article 245Rajasthan Public Trusts Act, 1959 — Section 79
High Courts11 Feb 2003Dismissed
Banney Singh Rathore and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1648 : (2003) 3 WLC 622
Rajasthan Excise Subordinate Service (General Branch) Rules, 1974 — Rule 6Rajasthan Subordinate Service (Recruitment and Other Service Conditions) Rules, 1960 — Rule 17, 19
High Courts11 Feb 2003Allowed
Aruna Bano Vs State of Rajasthan and Others
Rajasthan High Court · (2003) CriLJ 3963 : (2003) 4 RLW 2318 : (2003) 3 WLC 32
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2), 3(3)
High Courts11 Feb 2003Dismissed
Gunesh Textiles Vs Regional Director, Employees' State Insurance Corporation
Rajasthan High Court · (2004) 2 LLJ 136 : (2003) WLC 796
Employees State Insurance Act, 1948 — Section 2(12), 75G, 82
High Courts10 Feb 2003Dismissed
Mrs. Rekha Vs Pramod Kumar
Rajasthan High Court · (2003) 4 RLW 2131 : (2003) 3 WLC 179
Hindu Marriage Act, 1955 — Section 13(1), 13(2), 23
High Courts10 Feb 2003Partly Allowed
Municipal Council Vs Mangilal and Another
Rajasthan High Court · (2003) 97 FLR 1027 : (2003) 3 RLW 1632 : (2003) 3 WLC 96
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts10 Feb 2003Allowed
Badri Lal Joshi and Others Vs State and Others
Rajasthan High Court · (2003) 3 RLW 1677 : (2003) 3 WLC 213
High Courts06 Feb 2003Allowed
R.S.R.T.C. Vs Dharamveer Singh and Another
Rajasthan High Court · (2003) 4 RLW 2677 : (2003) 2 WLC 641
Industrial Disputes Act, 1947 — Section 33