COURT ARCHIVE

Rajasthan High Court judgments, 2018

2,016 judgments · page 89 of 101

High Courts13 Mar 2018Dismissed

Kishan Singh @APPELLANT@Hash Sita Ram

Rajasthan High Court · (2018) 03 RAJ CK 0175

Rajasthan Municipalities Act, 2009 — Section 68, 681(a), 681(f)Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts13 Mar 2018Dismissed

Principal Commissioner Of Income Tax-I @APPELLANT@Hash M/s. Panchsheel Colonizers Pvt. Ltd.

Rajasthan High Court · (2018) 03 RAJ CK 0114

Income Tax Act 1922 — Section 13, 132, 145, 145(1), 145(2), 145(3), 153A

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High Courts13 Mar 2018Dismissed

Commissioner Of Central Goods And Service Tax Central Excise @APPELLANT@Hash Bhoorathanam Construction Co. (P) Ltd.

Rajasthan High Court · (2018) 03 RAJ CK 0105

Central Excise Act, 1944 — Section 35G(3)(5)

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High Courts13 Mar 2018Dismissed

Principal Commissioner Of Income Tax @APPELLANT@Hash Smt. Manju Bansal

Rajasthan High Court · (2018) 03 RAJ CK 0089

Income Tax Act, 1961 — Section 44AD, 45(2), 50C

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High Courts13 Mar 2018Disposed Off

Neha Jain @APPELLANT@Hash Chancellor, Shri Jagdishprasad Jhabarmal Tibrewala University

Rajasthan High Court · (2018) 03 RAJ CK 0088

Constitution of India 1950 — Article 226

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High Courts13 Mar 2018Allowed

Shri Sanjay Garg @APPELLANT@Hash Union of India

Rajasthan High Court · (2018) 03 RAJ CK 0087

Railway Establishment Code — Rule 219(j), 320Constitution of India 1950 — Article 14

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High Courts12 Mar 2018Dismissed

Hukma Ram @APPELLANT@Hash Balveer Singh

Rajasthan High Court · (2018) 03 RAJ CK 0174

Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2

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High Courts12 Mar 2018Allowed

Rajesh Kumar Patidar @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0173

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts12 Mar 2018Dismissed

Monu Dev Jeengar @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0172

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High Courts12 Mar 2018Allowed

Shambhu Lal Meena @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0171

Right of Children to free and Compulsory Education Act, 2009 — Section 23, 23(1)Rajasthan Panchayati Raj Rules 1996 — Rule 266, 266(3)

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High Courts12 Mar 2018Allowed

Usha Verma @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0170

Rajasthan Civil Services (Pension) Rules, 1996 — Rule 75

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High Courts12 Mar 2018Allowed

Israr Mohd @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0169

Code of Criminal Procedure, 1973 — Section 482Rajasthan Forest Act, 1953 — Section 41, 42, 68

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High Courts12 Mar 2018Disposed Off

Arun Kumar @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0168

Constitution of India, 1950 — Article 226

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High Courts12 Mar 2018Allowed

Lrs. of Shri Sirmal @APPELLANT@Hash Lrs of Nazir Hussain

Rajasthan High Court · (2018) 03 RAJ CK 0167

Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 10 (A)

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High Courts12 Mar 2018Allowed

Smt. Urvashi Sharma @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0166

Code of Criminal Procedure, 1973 — Section 320(9), 397, 401Negotiable Instruments Act, 1881 — Section 138, 142, 143, 147Constitution of India, 1950 — Article 136

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High Courts12 Mar 2018Disposed Off

Pawan Kumar @APPELLANT@Hash State of Rajasthan

Rajasthan High Court · (2018) 03 RAJ CK 0165

Rajasthan Panchayati Raj Act, 1994 — Section 102Rajasthan Panchayati Raj Act, 1994 — Rule 102Rajasthan Panchayati Raj Rules, 1996 — Rule 258, 258(2), 258(3)

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High Courts12 Mar 2018Allowed