High Courts04 Apr 2022Allowed
Mukesh Kumar Nad Vs Income Tax Officer And Others
Rajasthan High Court · (2022) 04 RAJ CK 0025
Income Tax Act, 1961 — Section 148
COURT ARCHIVE
Rajasthan High Court judgments, 2022
1,243 judgments · page 46 of 63
High Courts04 Apr 2022Allowed
Mohammad Rahis Ansari Vs Income Tax Officer And Others
Rajasthan High Court · (2022) 04 RAJ CK 0024
Income Tax Act, 1961 — Section 148
High Courts04 Apr 2022Allowed
Radha Mohan Vijay Vs Assistant Commissioner Of Income Tax And Others
Rajasthan High Court · (2022) 04 RAJ CK 0023
Income Tax Act, 1961 — Section 148
High Courts04 Apr 2022Allowed
Madan Das Vs State Of Rajasthan
Rajasthan High Court · (2022) 04 RAJ CK 0016
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts04 Apr 2022Allowed
Mohammad Ajam Vs State Of Rajasthan
Rajasthan High Court · (2022) 04 RAJ CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 387
High Courts04 Apr 2022Dismissed
Laxman Singh Vs State Of Rajasthan
Rajasthan High Court · (2022) 04 RAJ CK 0014
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 324, 326
High Courts04 Apr 2022Allowed
Balwant Singh Vs State Of Rajasthan
Rajasthan High Court · (2022) 04 RAJ CK 0013
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts01 Apr 2022Allowed
Pravin Singh Vs State
Rajasthan High Court · (2022) 04 RAJ CK 0012
Indian Penal Code, 1860 — Section 427, 436Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Apr 2022Dismissed
Suraj Garg Vs State Of Rajasthan
Rajasthan High Court · (2022) 04 RAJ CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120b, 302, 307, 323, 396, 460
High Courts01 Apr 2022Allowed
Lakhvindra Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0010
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 149, 307, 323, 341, 427, 447
High Courts01 Apr 2022Allowed
Praveen Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0009
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Indian Penal Code, 1860 — Section 302
High Courts01 Apr 2022Dismissed
Birendra Singh Vs Union Of India And Others
Rajasthan High Court · (2022) 04 RAJ CK 0008
Border Security Force Rules, 1969 — Rule 6, 177Border Security Force Act, 1968 — Section 11(2), 11(4), 19, 40, 62
High Courts01 Apr 2022Allowed
Managing Committee And Others Vs Rajasthan Non Government Educational Institution Tribunal, Jaipur And Others
Rajasthan High Court · (2022) 04 RAJ CK 0007
Constitution Of India, 1950 — Article 14, 38, 39, 39(a), 41, 226Rajasthan Non Government Educational Institutions (Recognition Grant In Aid And Service Conditions Etc.) Rules, 1993 — Rule 2(i), 33, 39Rajasthan Non Government Educational Institutions Act, 1989 — Section 18, 20
High Courts01 Apr 2022Dismissed
Neer Singh Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0006
Constitution Of India, 1950 — Article 226
High Courts01 Apr 2022Dismissed
Mohd Anwar And Others Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0005
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 89, Order 1 Rule 3, Order 1 Rule 10, Order 1 Rule 10 (2)
High Courts01 Apr 2022Dismissed
Surendra Kumar Sharma Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0004
Constitution Of India, 1950 — Article 226
High Courts01 Apr 2022Allowed
Ram Pratap Vs State Of Rajasthan And Others
Rajasthan High Court · (2022) 04 RAJ CK 0003
Constitution Of India, 1950 — Article 226Rajasthan Civil Services (CCA) Rules, 1958 — Rule 19(2), 34Indian Penal Code, 1860 — Section 34, 341, 384
High Courts01 Apr 2022Dismissed
Yogesh Kumar Gupta Vs Chief Managing Director And Others
Rajasthan High Court · (2022) 04 RAJ CK 0002
Constitution Of India, 1950 — Article 226Central Secretariat Service Rules, 1962 — Rule 7(1)
High Courts01 Apr 2022Disposed Of
Binod Kumar Singh Vs Rajasthan Rajya Vidyut Prasaran Nigam
Rajasthan High Court · (2022) 04 RAJ CK 0001
Constitution Of India, 1950 — Article 226Rajasthan State Electricity Board Employees (Classification, Control And Appeal) Regulations, 1962 — Regulation 5(e) 5(f), 5(g), (5h), 7, 7(1)(v), 28(a), 28(d)Rajasthan State Electricity Board Employees Service Regulations, 1964 — Regulation 18(3)
High Courts31 Mar 2022Disposed Of
State Of Rajasthan And Other Vs Ramesh Kanwar And Others
Rajasthan High Court · (2022) 03 RAJ CK 0139