High Courts15 Sept 2003Dismissed
Hariom Meena Vs Chairman, JVVNL and Others
Rajasthan High Court · (2004) 4 RLW 2078 : (2004) 2 WLC 89
COURT ARCHIVE
Rajasthan High Court judgments, 2003
757 judgments · page 8 of 38
High Courts12 Sept 2003
Sukh Ram and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 4 RLW 2128 : (2004) 1 WLC 501
Constitution of India, 1950 — Article 16(4B)Rajasthan Educational Subordinate Service Rules, 1971 — Rule 7(4)
High Courts11 Sept 2003
Bhoja and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 09 RAJ CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts11 Sept 2003Dismissed
Ashok Kumar and Others Vs Sawai Singh and Others
Rajasthan High Court · (2004) 2 RLW 1096 : (2004) WLC 373
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 4Rajasthan Pre-emption Act, 1966 — Section 6
High Courts11 Sept 2003Dismissed
Bhanwar Lal Kumawat Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1092 : (2004) 1 WLC 656
Rajasthan Panchayati Raj Rules, 1996 — Rule 22, 22(2)
High Courts11 Sept 2003Allowed
Manik Singh and Others Vs Kumawat Panchayat Mandi and Others
Rajasthan High Court · AIR 2005 Raj 140 : (2004) WLC 576
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, 151
High Courts10 Sept 2003Dismissed
Sohan Lal and Another Vs Bhagwan Das and Another
Rajasthan High Court · AIR 2004 Raj 33 : (2004) 1 CivCC 645 : (2004) 3 RCR(Civil) 87 : (2004) 1 WLC 451
Court Fees Act, 1870 — Section 21
High Courts10 Sept 2003Allowed
State of Rajasthan and Another Vs Bheru Lal Menaria and Another
Rajasthan High Court · (2004) 2 RLW 1082 : (2004) 1 WLC 585
High Courts10 Sept 2003
Sohan Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2164 : (2004) 1 WLC 675
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 447
High Courts10 Sept 2003Allowed
Union of India (UOI) and Others Vs C.A.T. and Others
Rajasthan High Court · (2004) 3 RLW 1414 : (2003) 1 WLC 310
Constitution of India, 1950 — Article 14, 16
High Courts09 Sept 2003Dismissed
Ram Chandra Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1512 : (2004) 1 WLC 112
Criminal Procedure Code, 1973 (CrPC) — Section 389, 390Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2003
Chain Sukh Rathi Vs Commissioner of Income Tax and Another
Rajasthan High Court · (2003) 185 CTR 56 : (2004) 270 ITR 368 : (2004) 134 TAXMAN 56
Income Tax Act, 1961 — Section 158BB
High Courts09 Sept 2003Dismissed
Ramnarayan Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1427
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 149, 302, 307, 323, 324
High Courts09 Sept 2003
Rang Lal and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (2004) CriLJ 316 : (2004) WLC 245
Penal Code, 1860 (IPC) — Section 149, 300, 302, 303, 304
High Courts08 Sept 2003Allowed
Gautam Bhawan Nirman Sahkari Samiti Ltd. Vs Smt. Ramnik Kumari and Others
Rajasthan High Court · AIR 2005 Raj 161 : (2004) 3 RCR(Civil) 318 : (2004) WLC 541
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4
High Courts08 Sept 2003
Shree Agencies Vs Poonam Chand Banthia (Deceased) through Lrs.
Rajasthan High Court · (2004) 4 RLW 2123 : (2004) 1 WLC 195
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts08 Sept 2003
Mohd. Sharif Vs ADJ No. 2 and Another
Rajasthan High Court · AIR 2004 Raj 58 : (2004) 1 CivCC 682
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Sept 2003
Commissioner of Income Tax Vs Chinna Ram
Rajasthan High Court · (2004) 140 TAXMAN 283 : (2004) WLC 168
Income Tax Act, 1961 — Section 139, 154, 215, 256
High Courts05 Sept 2003Dismissed
Anil Kumar S. Ruia Vs Official Liquidator, Unikol Bottlers Ltd.
Rajasthan High Court · (2004) 52 SCL 591
Companies Act, 1956 — Section 446
High Courts05 Sept 2003
Vice Chancellor, Mohan Lal Sukhadia University (The) and Others Vs Yamuna Shanker Sharma and Another
Rajasthan High Court · (2004) 2 RLW 1024 : (2004) 1 WLC 593