High Courts22 Sept 2008Dismissed
Commissioner of Income Tax Vs Pokar Hotel
Rajasthan High Court · (2009) 226 CTR 101
Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,240 of 2,241
High Courts19 Sept 2008Allowed
In Re: Shubh Shree Seeds (P.) Ltd.
Rajasthan High Court · (2009) 90 SCL 293
Companies Act, 1956 — Section 391, 394
High Courts19 Sept 2008Dismissed
Mangi Lal and Another Vs LRs. of Smt. Noori and Others
Rajasthan High Court · (2008) 09 RAJ CK 0083
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Sept 2008
Union of India (UOI) and Others Vs Hanuman Prasad and Brothers
Rajasthan High Court · (2008) 09 RAJ CK 0082
Arbitration Act, 1940 — Section 39, 8Arbitration and Conciliation Act, 1996 — Section 11, 85Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Sept 2008Allowed
Dharmendra Construction Company Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2009 Raj 16
Arbitration and Conciliation Act, 1996 — Section 11
High Courts18 Sept 2008Dismissed
Krystal Stone Export Limited and Another Vs Central Bank of India and Another
Rajasthan High Court · (2008) 09 RAJ CK 0055
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22, 25, 26, 27, 28Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts18 Sept 2008Dismissed
Prabhu Ram Vs District Collector, Nagaur and Others
Rajasthan High Court · (2008) 09 RAJ CK 0026
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts18 Sept 2008Dismissed
Bheru Lal Vs State
Rajasthan High Court · (2009) 1 RLW 565
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 201, 302
High Courts18 Sept 2008Dismissed
Prahlad and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 09 RAJ CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Sept 2008Allowed
Goa Antibiotics Vs State of Rajasthan
Rajasthan High Court · (2009) 3 RLW 2338
High Courts17 Sept 2008Allowed
Dayal Chandra Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (2009) 2 WLN 244
Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 7
High Courts17 Sept 2008Dismissed
United India Insurance Co. Ltd. Vs Ghewar Ram and Others
Rajasthan High Court · (2009) ACJ 336
High Courts17 Sept 2008Dismissed
Madan Kanwar (Smt.) and Others Vs Rajasthan Financial Corporation and Others
Rajasthan High Court · (2009) 5 RCR(Civil) 316 : (2009) 1 RLW 520
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 69
High Courts17 Sept 2008
Smt. Kanta Kumari Banafal and Others and Vijay Prakash and Another Vs Raj. State Industrial Development and Investment Corporation Ltd. and Others Raj. State Industrial Development and Investment Corporation Ltd. and Others Vs Mukesh Kumar Verma
Rajasthan High Court · (2009) 8 SLR 300
Constitution of India, 1950 — Article 12
High Courts16 Sept 2008Allowed
Nishi Gupta (Dr.) Vs Dr. Rahul Gupta
Rajasthan High Court · (2009) 2 RLW 1091
Protection of Women from Domestic Violence Act, 2005 — Section 2(ka)
High Courts16 Sept 2008Allowed
Ghan Shyam Sharma Vs Raj. State Road Transport Corporation and Others
Rajasthan High Court · (2009) 2 RLW 1078 : (2009) 5 SLR 81
Constitution of India, 1950 — Article 20, 311
High Courts16 Sept 2008Allowed
Bhagwan Sahai Vs Udyog Bhawan Common Facility and Another
Rajasthan High Court · (2009) 3 RLW 2383 : (2009) 2 SLR 697
Constitution of India, 1950 — Article 12, 14, 16
High Courts16 Sept 2008Dismissed
Jagdish Prasad Chowdhary and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 09 RAJ CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts16 Sept 2008Allowed
Commercial Taxes Officer Vs Metals and Alloys India Pvt. Ltd.
Rajasthan High Court · (2009) 24 VST 452
Central Sales Tax Act, 1956 — Section 17, 8(1)
High Courts15 Sept 2008Allowed
Sunder Kanwar (Smt.) Vs Union of India (UOI) and Others
Rajasthan High Court · (2009) 2 RLW 979
Constitution of India, 1950 — Article 31A