High Courts21 May 2004Dismissed
I.C.I.C.I. Bank Ltd. Vs Thar Cements Ltd.
Rajasthan High Court · (2004) 122 CompCas 731 : (2006) 66 SCL 341
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 20 of 35
High Courts21 May 2004Allowed
Mohammad Hanif Vs Financial Advisor and Secretary, Rajasthan State Agro Industries Corpn. Ltd.
Rajasthan High Court · (2005) 57 SCL 389
Companies Act, 1956 — Section 446
High Courts20 May 2004Dismissed
Commissioner of Income Tax Vs Suresh Kumar Goyal CWT Vs Suresh Kumar Goyal
Rajasthan High Court · (2004) 190 CTR 344 : (2004) 270 ITR 50 : (2004) 140 TAXMAN 420
Income Tax Act, 1961 — Section 69
High Courts20 May 2004Allowed
Kiran Devi (Smt.) Vs State of Raj. and Others
Rajasthan High Court · (2004) 3 RLW 2038 : (2004) 5 WLC 22
Rajasthan Work-Charged Employees Service Rules, 1964 — Rule 22(6)
High Courts19 May 2004Allowed
Laxmi Kanwar Vs Laxman Singh
Rajasthan High Court · (2005) 1 DMC 745
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 5 Rule 1(2), Order 5 Rule 4Constitution of India, 1950 — Article 19, 21Family Courts Act, 1984 — Section 10, 13, 19, 9
High Courts19 May 2004Allowed
Modi Ram and Another Vs Smt. Sugan Bai
Rajasthan High Court · AIR 2005 Raj 12 : (2005) 1 RLW 372 : (2004) 4 WLC 739
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 5, 115
High Courts19 May 2004Allowed
Mst. Shabnam Vs Mohd. Shafiq
Rajasthan High Court · AIR 2004 Raj 303 : (2005) 2 RCR(Civil) 234 : (2005) 1 RLW 506 : (2004) 5 WLC 137
Dissolution of Muslim Marriages Act, 1939 — Section 2
High Courts19 May 2004Allowed
Bharat Kumar and Another Vs Union of India (UOI) and Another
Rajasthan High Court · (2004) 3 ACC 810 : AIR 2005 Raj 124 : (2004) 3 CivCC 237 : (2005) 1 RCR(Civil) 553 : (2004) 4 RLW 2074
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 73, 78, 78(B)Railways Act, 1989 — Section 106, 93
High Courts19 May 2004Allowed
Rugga Singh and Others Vs Prem Singh and Others
Rajasthan High Court · (2006) ACJ 1453 : (2004) 4 RLW 2644 : (2004) 4 WLC 139
Motor Accidents Claims Tribunal Rules, 1964 — Rule 20Motor Vehicles Act, 1988 — Section 166
High Courts19 May 2004Allowed
Ajeet Purohit Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 LLJ 488 : (2004) 3 RLW 1717 : (2004) 3 WLC 620
Employees State Insurance (General) Regulations, 1950 — Section 96ARajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 7
High Courts18 May 2004Dismissed
Balraj Singh and Another Vs Ajit Singh
Rajasthan High Court · AIR 2005 Raj 120 : (2004) 3 CivCC 673 : (2004) 4 RLW 2329 : (2004) 4 WLC 85
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 97
High Courts18 May 2004
Gaja Nand and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 1 RLW 9
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts17 May 2004
Commissioner of Income Tax Vs Mahendra Co. Ltd.
Rajasthan High Court · (2004) 139 TAXMAN 315
Income Tax Act, 1961 — Section 14, 256(1), 48, 49, 50
High Courts17 May 2004
Vijay Industries Vs Commissioner of Income Tax
Rajasthan High Court · (2004) 190 CTR 90 : (2004) 270 ITR 175
Income Tax Act, 1961 — Section 80HH
High Courts17 May 2004
Commissioner of Income Tax Vs Mahendra Company Ltd.
Rajasthan High Court · (2004) 190 CTR 86 : (2004) 269 ITR 12 : (2004) 4 WLC 157
Income Tax Act, 1961 — Section 14, 70, 70(2), 71, 71(3)
High Courts17 May 2004
Goverdhan Lal and Another Vs State
Rajasthan High Court · (2004) CriLJ 3966
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 300, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts17 May 2004Dismissed
Mool Chand Vs Sagar Mal
Rajasthan High Court · (2004) 4 RLW 2558 : (2004) 3 WLC 688
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1)
High Courts17 May 2004Allowed
Ram Kishore and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 1 DMC 315 : (2005) 1 RCR(Criminal) 456 : (2004) 4 RLW 2143 : (2004) 4 WLC 82
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340Penal Code, 1860 (IPC) — Section 193
High Courts14 May 2004Allowed
O.P. Gupta Vs State of Rajasthan and Another
Rajasthan High Court · (2004) CriLJ 3425
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197Penal Code, 1860 (IPC) — Section 500, 504
High Courts14 May 2004Dismissed
Ram Avtar Khandelwal Vs Bar Council of Rajasthan and Others
Rajasthan High Court · AIR 2004 Raj 259 : (2004) 4 RLW 2595 : (2004) 3 WLC 504
Advocates Act, 1961 — Section 15Bar Council of Rajasthan Election Rules, 1968 — Rule 23, 23(3), 34Constitution of India, 1950 — Article 226