High Courts16 Mar 2004Allowed
Abdul Qayyum Akhtar and Another Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 2764 : (2004) 4 RCR(Criminal) 559 : (2004) 3 RLW 2005 : (2004) 2 WLC 635
Criminal Procedure Code, 1973 (CrPC) — Section 228
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 28 of 35
High Courts16 Mar 2004Dismissed
Teka @ Tekchand and Another Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2478 : (2004) 3 WLC 272
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Mar 2004
State of Rajasthan and Others Vs Mahesh Kumar Madan and Another
Rajasthan High Court · (2004) 3 ACC 573 : (2004) 3 WLC 256
Motor Vehicles Act, 1988 — Section 140, 166, 171
High Courts15 Mar 2004
Modern Syntex (India) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (2004) 189 CTR 339 : (2005) 142 TAXMAN 80
Income Tax Act, 1961 — Section 80A(2), 80AB, 80B(5)
High Courts15 Mar 2004
Commissioner of Income Tax Vs Madan Parnami Family Trust
Rajasthan High Court · (2004) 189 CTR 340 : (2004) 269 ITR 16 : (2004) 140 TAXMAN 286 : (2004) 3 WLC 447
Income Tax Act, 1961 — Section 53
High Courts15 Mar 2004Dismissed
Exe. Engineer PWD Vs Rajendra and Others
Rajasthan High Court · (2005) 1 RLW 106 : (2004) 4 WLC 106
High Courts15 Mar 2004
Suresh Oil Mills Vs Kesar Bai
Rajasthan High Court · (2006) ACJ 510 : (2004) 3 RLW 1734 : (2004) 3 WLC 107
Motor Vehicles Act, 1988 — Section 149, 163A, 166, 96
High Courts12 Mar 2004Allowed
Vijendra Singh Vs State of Rajasthan
Rajasthan High Court · (2004) 03 RAJ CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Mar 2004
Ram Rai and Another Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2640 : (2004) 3 WLC 246
Penal Code, 1860 (IPC) — Section 100, 201, 234, 302, 304
High Courts12 Mar 2004Allowed
B.A.S.F. India Ltd. and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2005) CriLJ 714 : (2004) 3 RCR(Criminal) 173 : (2004) 2 RLW 1225 : (2004) WLC 350
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29(1), 3(A), 31(1)
High Courts12 Mar 2004Dismissed
Smt. Shanti Devi (since dead represented by L.Rs.) and Others Vs Ram Narain (since dead represented by L.Rs.) and Others
Rajasthan High Court · AIR 2004 Raj 232 : (2004) 3 RLW 1919 : (2004) 3 RLW 1919 : (2004) 3 WLC 85
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 141Jaipur Laws Act, 1923 — Section 3
High Courts12 Mar 2004Dismissed
Union of India (UOI) and Another Vs Parvati Devi and Others
Rajasthan High Court · (2004) 3 RLW 1828 : (2004) 3 WLC 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts12 Mar 2004
In Re: Kasturi Finlease and Investment Ltd.
Rajasthan High Court · (2004) 53 SCL 133
Companies Act, 1956 — Section 391, 391(2), 394
High Courts12 Mar 2004
Jagdish Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 4 RLW 2474 : (2004) 3 WLC 363
Rajasthan Panchayati Raj Act, 1994 — Section 38, 38(4)
High Courts11 Mar 2004Allowed
Praveen Sahani and Another (Ku.) Vs Smt. Sushila Devi
Rajasthan High Court · AIR 2004 Raj 206 : (2004) 3 RLW 1400 : (2004) 2 WLC 780
Rajasthan Pre-emption Act, 1966 — Section 8
High Courts11 Mar 2004Allowed
Babu Lal Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2463
Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts11 Mar 2004Dismissed
Budh Singh Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2646 : (2004) 3 WLC 200
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302
High Courts10 Mar 2004
Branch Manager, National Insurance Company Limited Vs Nanda and Others
Rajasthan High Court · (2004) 3 ACC 628 : (2004) 4 RCR(Civil) 588 : (2004) 3 RLW 1863 : (2004) 3 WLC 128
Motor Vehicles (Amendment) Act, 1994 — Section 147Motor Vehicles Act, 1988 — Section 147
High Courts10 Mar 2004Allowed
Amar Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 03 RAJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 456
High Courts10 Mar 2004Allowed
Hiralal Vs Union of India (UOI)
Rajasthan High Court · (2004) CriLJ 3640 : (2004) 2 KLJ 748 : (2005) 1 RCR(Criminal) 520
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1)