COURT ARCHIVE

Rajasthan High Court judgments, 2004

684 judgments · page 9 of 35

High Courts22 Sept 2004Allowed

Assistant Commissioner of Income Tax Vs Banswara Syntex Ltd.

Rajasthan High Court · (2004) 191 CTR 330 : (2005) 272 ITR 642 : (2005) 1 RLW 199 : (2005) 1 WLC 87

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 149(1), 246

High Courts22 Sept 2004Allowed

Ram Narain and Others Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 851 : (2005) 1 WLC 344

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 447

High Courts22 Sept 2004Dismissed

Life Insurance Corporation of India Vs State of Rajasthan and Others

Rajasthan High Court · (2006) ACJ 2119 : AIR 2005 Raj 65 : (2005) 1 CivCC 408 : (2005) 1 RLW 187 : (2005) 1 WLC 123

Insurance Act, 1958 — Section 45Legal Services Authorities Act, 1987 — Section 22C(8)

High Courts21 Sept 2004Dismissed

Mohan Lal Vs Shree Ram and Others

Rajasthan High Court · (2005) 1 RLW 40 : (2005) 1 WLC 245

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6Rajasthan Rent Control Act, 2001 — Section 6, 6(1)

High Courts21 Sept 2004Dismissed

Commissioner of Income Tax Vs Ramesh Chand Soni

Rajasthan High Court · (2005) 194 CTR 84

Income Tax Act, 1961 — Section 142(2A), 153, 158BE, 158BHLimitation Act, 1963 — Section 30

High Courts20 Sept 2004Allowed

Smt. Amina Begum Vs Mohd. Ramzan and Others

Rajasthan High Court · AIR 2005 Raj 96 : (2005) 1 RLW 644 : (2004) 4 WLC 540

High Courts20 Sept 2004Dismissed

Onkarmal and Others Vs Mohar Singh

Rajasthan High Court · (2005) 2 RLW 1478

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141

High Courts20 Sept 2004

Dhyan Singh Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 843 : (2004) 4 WLC 585

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 120B, 302, 304, 304B, 498A

High Courts17 Sept 2004Dismissed

Commissioner of Income Tax Vs Rajasthan Spg. and Wvg. Mills Ltd.

Rajasthan High Court · (2005) 198 CTR 96 : (2006) 281 ITR 408

Income Tax Act, 1961 — Section 37(1), 80G

High Courts17 Sept 2004

Roshan Lal Jat Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 1 RLW 204 : (2005) 1 WLC 199

Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 25(10)

High Courts17 Sept 2004

Kajod Singh and Others Vs State of Rajasthan

Rajasthan High Court · (2005) CriLJ 197 : (2005) 1 RLW 552 : (2005) 1 WLC 376

Penal Code, 1860 (IPC) — Section 148, 149, 300, 304, 325

High Courts17 Sept 2004

Deputy Commissioner of Income Tax and Another Vs Rajasthan State Electricity Board

Rajasthan High Court · (2004) 192 CTR 638

Income Tax Act, 1961 — Section 143(1A)

High Courts17 Sept 2004

Harbir Kaur (Smt.) Vs State of Raj. and Others

Rajasthan High Court · (2005) 2 RLW 836 : (2004) 4 WLC 685

Constitution of India, 1950 — Article 21, 309Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 7, 7(1), 7(2), 7(3)

High Courts16 Sept 2004

Ibrahim @ Panna Vs State of Rajasthan and Another

Rajasthan High Court · (2005) 2 RCR(Criminal) 907 : (2005) 2 RLW 887 : (2004) 4 WLC 570

Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 302Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 11, 9

High Courts16 Sept 2004Dismissed

Ram Deo Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 1 RLW 765 : (2004) 4 WLC 579

Rajasthan Panchayati Raj Act, 1994 — Section 37

High Courts15 Sept 2004Allowed

Balmukund Arora (since deceased) through Om Prakash Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2005 Raj 228 : (2005) 1 RLW 221 : (2005) 1 WLC 73

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151Constitution of India, 1950 — Article 226

High Courts15 Sept 2004Dismissed

Commissioner of Income Tax Vs Shiv Ratan Soni

Rajasthan High Court · (2005) 194 CTR 126 : (2005) 279 ITR 261

Income Tax Act, 1961 — Section 147, 148

High Courts15 Sept 2004Dismissed

Madanchand and Brothers and Another Vs Bank of Baroda

Rajasthan High Court · (2005) 2 CivCC 94 : (2005) 1 RLW 648 : (2005) 1 WLC 668

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 9Limitation Act, 1963 — Section 5

High Courts14 Sept 2004

Bhanwar Lal Godara Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 2 RLW 879

Constitution of India, 1950 — Article 142, 161Criminal Procedure Code, 1973 (CrPC) — Section 389, 401(6), 426, 432Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 10, 11, 12, 13, 3

High Courts14 Sept 2004Allowed

Shiv Shanker Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 1 RLW 212 : (2005) 1 WLC 189

Constitution of India, 1950 — Article 341