High Courts16 Jan 2009Allowed
Ganpat Singh Rajawat Vs Raj. State Road Transport Corporation and Another
Rajasthan High Court · (2009) 01 RAJ CK 0108
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,228 of 2,241
High Courts16 Jan 2009Allowed
Jagdish Prasad Bairwa Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 3 WLN 206
Constitution of India, 1950 — Article 14, 16
High Courts16 Jan 2009Allowed
Kedar Meena Vs The State of Rajasthan and Others
Rajasthan High Court · (2009) 01 RAJ CK 0045
High Courts16 Jan 2009Dismissed
Raj Dulari (Smt.) and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2010) 1 RLW 176
High Courts16 Jan 2009Allowed
Nirmal Kumar Bhardwaj Vs The Krishi Upaj Mandi Samiti Bandikui and Another
Rajasthan High Court · (2010) 1 RLW 666 : (2009) 1 WLN 317
Rajasthan Agriculture Produce Market (Market Committee Employees) Service Rules, 1975 — Rule 53
High Courts15 Jan 2009
Champa Devi (Smt.) Vs Rajendra Kumar Pahadiya
Rajasthan High Court · (2009) 2 WLN 310
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts15 Jan 2009Dismissed
Murali Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 4 RLW 3348
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 3, 323, 352, 451Probation of Offenders Act, 1958 — Section 12, 3
High Courts15 Jan 2009Allowed
Commissioner of Income Tax Vs Udaipur Sahkari Upbhokta Thok Bhandar Ltd.
Rajasthan High Court · (2009) 01 RAJ CK 0041
Income Tax Act, 1961 — Section 260A, 80P
High Courts15 Jan 2009Allowed
Lokesh Chand Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 01 RAJ CK 0007
Constitution of India, 1950 — Article 14, 16, 21
High Courts14 Jan 2009Dismissed
Commissioner of Income Tax Vs Wolkem India Ltd.
Rajasthan High Court · (2009) 221 CTR 767 : (2009) 315 ITR 211
Income Tax Act, 1961 — Section 145A, 260A
High Courts14 Jan 2009Allowed
Ramesh Kumar Vs Chandu Lal and Another
Rajasthan High Court · AIR 2009 Raj 87 : (2009) 2 RLW 1547 : (2009) 1 WLN 249
Constitution of India, 1950 — Article 227
High Courts14 Jan 2009Allowed
Dharmi Devi Vs Sardari Devi
Rajasthan High Court · (2009) 2 WLN 469
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts14 Jan 2009Allowed
National Insurance Company Ltd. Vs Smt. Bhagali and Others
Rajasthan High Court · (2009) 2 WLN 386
High Courts13 Jan 2009
Munshi Ram Vs State of Rajasthan
Rajasthan High Court · (2009) 01 RAJ CK 0138
Penal Code, 1860 (IPC) — Section 324, 341
High Courts13 Jan 2009Allowed
Ramnanda Vs State of Rajasthan
Rajasthan High Court · (2009) 3 WLN 138
Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 9
High Courts13 Jan 2009Allowed
Lakha Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2009) 4 RCR(Criminal) 128 : (2009) 3 RLW 1991
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
High Courts13 Jan 2009Allowed
Commissioner of Income Tax Vs Sisodia Marbles and Granite (P) Ltd.
Rajasthan High Court · (2009) 01 RAJ CK 0072
Income Tax Act, 1961 — Section 143, 145, 260A
High Courts13 Jan 2009
Commissioner of Income Tax Vs Suresh Marbles (P) Ltd.
Rajasthan High Court · (2009) 01 RAJ CK 0042
Income Tax Act, 1961 — Section 143, 145, 260A
High Courts13 Jan 2009Allowed
Amarji Vs Mohammad Salim and Others
Rajasthan High Court · (2009) 2 WLN 483
High Courts13 Jan 2009Allowed
Rai Singh Vs State
Rajasthan High Court · (2009) 2 WLN 404
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)