High Courts26 Feb 2004
Mohammed Ibrahim Vs Radhey Lal and Another
Rajasthan High Court · (2004) 3 RLW 1855 : (2004) 3 WLC 71
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 30 of 35
High Courts26 Feb 2004
Adarsh Vidhya Mandir Samiti and Another Vs Dharmpal Sharma
Rajasthan High Court · (2004) 3 RLW 1852 : (2004) 3 WLC 82
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 19, 21, 27
High Courts25 Feb 2004Dismissed
Vallabh alias Ginnu Narain Vs Smt. Ginni Devi
Rajasthan High Court · AIR 2004 Raj 286 : (2004) 2 RLW 1326
Hindu Succession Act, 1956 — Section 14, 14(1)Succession Act, 1925 — Section 63
High Courts25 Feb 2004Dismissed
National Insurance Company Ltd. Vs Hurma Devi (Smt.) and Others
Rajasthan High Court · (2004) 3 ACC 198 : (2006) ACJ 283 : AIR 2004 Raj 269 : (2004) 3 RLW 1399 : (2004) 2 WLC 713
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 169Rajasthan Motor Vehicles Rules, 1990 — Rule 10.27
High Courts25 Feb 2004Allowed
Angrej Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 1930 : (2004) 3 WLC 371
Constitution of India, 1950 — Article 14
High Courts25 Feb 2004Allowed
Chaina Ram and Others Vs Union of India
Rajasthan High Court · (2004) 02 RAJ CK 0007
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8
High Courts24 Feb 2004Allowed
Tirupati Marbles Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 146 STC 170
Constitution of India, 1950 — Article 14, 226, 227
High Courts24 Feb 2004
Commissioner of Income Tax Vs Jaipur Udyog Ltd.
Rajasthan High Court · (2004) 190 CTR 511 : (2005) 272 ITR 349
Income Tax Act, 1961 — Section 32(1), 37(1)
High Courts24 Feb 2004
Bhanwar Bai and Others Vs Civil Judge (SD) Srimadhopur and Others
Rajasthan High Court · (2004) 4 RLW 2468 : (2004) 5 WLC 449
High Courts24 Feb 2004Dismissed
Dhulchand Vs Kanti Lal and Others
Rajasthan High Court · (2006) ACJ 276 : AIR 2004 Raj 267 : (2005) 2 CivCC 25 : (2004) 4 RLW 2291 : (2004) 3 WLC 470
Motor Vehicles Act, 1939 — Section 110A, 2(19)Press and Registration of Books Act, 1867 — Section 1
High Courts24 Feb 2004Dismissed
New India Assurance Co. (The) Ltd. Vs Smt. Jamna Devi and Others
Rajasthan High Court · (2004) 3 ACC 616 : (2006) ACJ 1602 : (2005) 1 RCR(Civil) 201 : (2004) 4 RLW 2483 : (2004) 3 WLC 177
Motor Vehicles Act, 1988 — Section 10, 2(16), 2(17)
High Courts24 Feb 2004
Commissioner of Income Tax Vs Marcopolo
Rajasthan High Court · (2004) 140 TAXMAN 349
Income Tax Act, 1961 — Section 145, 158BB, 256
High Courts23 Feb 2004
Justice R.S. Verma Vs State of Rajasthan
Rajasthan High Court · AIR 2004 Raj 175 : (2004) 2 RLW 1314 : (2004) 2 WLC 68
Constitution of India, 1950 — Article 21
High Courts23 Feb 2004
Commissioner of Income Tax Vs Vimal Kumar Surana
Rajasthan High Court · (2004) 188 CTR 589 : (2004) 269 ITR 288 : (2004) 139 TAXMAN 306
Income Tax Act, 1961 — Section 263
High Courts21 Feb 2004Dismissed
Usha Dube (Mrs.) Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 1653 : (2004) 2 WLC 287
Rajasthan Higher Judicial Service Rules, 1969 — Rule 26(1)
High Courts21 Feb 2004Allowed
M.M. Soni, Chief Manager, RSRTC Vs Bhagat Singh and Another
Rajasthan High Court · (2004) 3 RLW 1649 : (2004) 2 WLC 658
Industrial Disputes Act, 1947 — Section 33(2)
High Courts21 Feb 2004Dismissed
Chambal Fertilisers and Chemicals Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 95 FLR 643 : (2004) 2 RLW 1312 : (2004) 2 WLC 668
Industrial Disputes Act, 1947 — Section 10, 2
High Courts20 Feb 2004
Marwari Investment (P) Ltd. Vs CWT
Rajasthan High Court · (2004) 140 TAXMAN 348
High Courts20 Feb 2004Dismissed
Ratan Lal Vs LR's of Heera Lal
Rajasthan High Court · (2004) 2 RLW 707 : (2004) 5 WLC 397
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(8), 19A
High Courts20 Feb 2004
Rajasthan Financial Corpn. Vs Official Liquidator of Baldev Minerals (P.) Ltd.
Rajasthan High Court · (2005) 4 BC 533 : (2005) 127 CompCas 28 : (2004) 54 SCL 430
Companies Act, 1956 — Section 446, 446(2)State Financial Corporations Act, 1951 — Section 29