High Courts04 Aug 2005Dismissed
Commissioner of Income Tax Vs Paras Cotton Co.
Rajasthan High Court · (2007) 209 CTR 356 : (2007) 288 ITR 211 : (2008) 170 TAXMAN 431
Income Tax Act, 1961 — Section 143, 260A, 263, 40
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 18 of 45
High Courts03 Aug 2005Dismissed
Santra Devi (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2006) 1 DMC 282 : (2005) 4 RLW 2906 : (2005) 4 WLC 389
Criminal Procedure Code, 1973 (CrPC) — Section 158, 313Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 2005
Tahir Khan @ Shakeel Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2773 : (2005) 4 WLC 637
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(5), 167(6), 309(1)Penal Code, 1860 (IPC) — Section 120B, 302, 304, 304B, 323
High Courts03 Aug 2005
Prem Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2597
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161, 162, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 326, 364A, 395
High Courts03 Aug 2005Dismissed
Ranwa Construction Company Vs The Administrator and Another
Rajasthan High Court · AIR 2006 Raj 70 : (2006) 1 ARBLR 207 : (2005) 4 RCR(Civil) 364 : (2005) 4 RLW 2680 : (2005) 4 WLC 498
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 8, 8(1)
High Courts03 Aug 2005Allowed
Sujata (Mst.) and Others Vs Sai Petro Carriers and Others
Rajasthan High Court · (2005) 4 ACC 822 : (2007) ACJ 695 : (2005) 4 RLW 2853 : (2005) 4 WLC 488
Motor Vehicles Act, 1988 — Section 163(A), 166
High Courts03 Aug 2005Allowed
Lucid Colloids Limited Vs Union of India (UOI)
Rajasthan High Court · (2006) 200 ELT 377
Central Excise Rules, 2002 — Rule 11AB, 8(3)Central Excises and Salt Act, 1944 — Section 11ABConstitution of India, 1950 — Article 19(1), 265
High Courts03 Aug 2005Dismissed
Vishnu and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2608 : (2005) 4 WLC 700
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts02 Aug 2005Dismissed
Union of India (UOI) and Others Vs Devendra Kumar Mittal and Another
Rajasthan High Court · (2005) 107 FLR 490
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2005
Shree Barkha Synthetics Ltd. Vs Astt. Commissioner of Income Tax
Rajasthan High Court · (2006) 155 TAXMAN 289
Income Tax Act, 1961 — Section 68
High Courts02 Aug 2005Dismissed
Commissioner of Income Tax Vs Lake Palace Hotels and Motels P. Ltd.
Rajasthan High Court · (2006) 206 CTR 620 : (2006) 286 ITR 589
Income Tax Act, 1961 — Section 256(1), 256(2), 263, 32, 32(1)
High Courts02 Aug 2005Allowed
Subhash Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 176 : (2005) WLC 708
Constitution of India, 1950 — Article 311, 311(2)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts02 Aug 2005
Balu Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 4715 : (2004) 3 WLC 35
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 374(2)Penal Code, 1860 (IPC) — Section 142, 149, 302, 304, 324Probation of Offenders Act, 1958 — Section 4
High Courts02 Aug 2005Dismissed
Chhotu Harijan Vs State
Rajasthan High Court · (2005) CriLJ 3926
Criminal Procedure Code, 1898 (CrPC) — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 383, 428Penal Code, 1860 (IPC) — Section 363, 365, 366, 376
High Courts02 Aug 2005Allowed
Barkha Synthetics Ltd. Vs Assistant Commissioner of Income Tax
Rajasthan High Court · (2005) 197 CTR 432 : (2006) 283 ITR 377
Income Tax Act, 1961 — Section 68
High Courts01 Aug 2005Dismissed
Commissioner of Income Tax Vs Rajasthan Rajya Vidyut Prasaran Nigam Ltd.
Rajasthan High Court · (2006) 287 ITR 354
Income Tax Act, 1961 — Section 201
High Courts01 Aug 2005Dismissed
Commissioner of Income Tax Vs Rajasthan State Electricity Board
Rajasthan High Court · (2006) 204 CTR 415
Sales of Goods Act, 1930 — Section 33, 43(1)
High Courts01 Aug 2005Dismissed
Managing Committee S.S. Jain Subodh Siksha Samiti and Another Vs Rajendra Kumar Rao and Others
Rajasthan High Court · (2005) 4 RLW 2994 : (2005) 4 WLC 262
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 2, 21
High Courts01 Aug 2005Allowed
Shabba Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RCR(Criminal) 186 : (2005) 4 RLW 2716 : (2005) 4 WLC 523
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 15(B), 36A, 36A(1), 8
High Courts01 Aug 2005
Noorjahan Begum (Smt.) and Others Vs Ranjeet Singh and Others
Rajasthan High Court · (2006) 2 ACC 573 : (2007) ACJ 980 : (2006) 2 RCR(Civil) 364 : (2006) 1 RLW 784 : (2006) 2 WLC 62