High Courts24 Mar 2008Dismissed
Om Prakash Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 3 RLW 2401
Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 438Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,266 of 2,241
High Courts24 Mar 2008
Manak Lal Vs State and Others
Rajasthan High Court · (2008) 3 WLN 505
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts24 Mar 2008Allowed
Commissioner of Income Tax Vs The Bank of Rajasthan Limited
Rajasthan High Court · (2008) 218 CTR 417 : (2009) 316 ITR 391 : (2009) 178 TAXMAN 304
Banking Regulation Act, 1949 — Section 29Income Tax Act, 1961 — Section 143, 163, 18, 19, 20
High Courts24 Mar 2008Allowed
Prahlad Singh and Another Vs Nand Kishore Sharma and Another
Rajasthan High Court · (2008) 03 RAJ CK 0070
High Courts19 Mar 2008
Commissioner of Income Tax Vs Mewar Oil General Mills Ltd.
Rajasthan High Court · (2008) 216 CTR 65
Income Tax Act, 1961 — Section 37
High Courts19 Mar 2008Allowed
Arora Products Vs Addl. Commissioner Central Excise Com.
Rajasthan High Court · (2009) 235 ELT 818
Central Excises and Salt Act, 1944 — Section 11, 11A, 11AC
High Courts19 Mar 2008Dismissed
Mata Deen, Maga Ram and Huka Ram @ Haka Ram and Others Vs The Board of Revenue and Others
Rajasthan High Court · (2008) 03 RAJ CK 0056
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 16, 18Rajasthan Land Revenue Act, 1956 — Section 86
High Courts19 Mar 2008Dismissed
Hardeva Ram and Others Vs Jai Singh and Others
Rajasthan High Court · (2008) 3 RLW 2008
Motor Vehicles Act, 1988 — Section 163A
High Courts19 Mar 2008
Sahendra Bai (Mrs.) Vs R.P.S.C. and Another
Rajasthan High Court · (2008) 3 RLW 2444
Constitution of India, 1950 — Article 14, 15, 16, 246, 341
High Courts18 Mar 2008
V.N. Ghiya Vs State of Rajasthan
Rajasthan High Court · (2008) CriLJ 3104 : (2009) 5 RCR(Criminal) 200 : (2008) 3 RLW 2216
Constitution of India, 1950 — Article 21, 22Penal Code, 1860 (IPC) — Section 14, 25, 401, 411, 413
High Courts18 Mar 2008Dismissed
Commissioner of Income Tax Vs K.U.M.S.
Rajasthan High Court · (2008) 216 CTR 277
Income Tax Act, 1961 — Section 10, 11, 12, 12A, 12AA
High Courts18 Mar 2008Dismissed
Dinesh Kumar Gupta Vs State and Another
Rajasthan High Court · (2008) 03 RAJ CK 0066
Constitution of India, 1950 — Article 14, 16, 309
High Courts18 Mar 2008Dismissed
Commissioner of Income Tax Vs Laxmi Engg. Industries
Rajasthan High Court · (2009) 308 ITR 279
Income Tax Act, 1961 — Section 143, 250
High Courts18 Mar 2008
Babu Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 03 RAJ CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Mar 2008Dismissed
Commissioner of Income Tax Vs Krishi Upaj Mandi Samiti
Rajasthan High Court · (2008) 216 CTR 277
Income Tax Act, 1961 — Section 10(20), 11, 12, 12A, 12A(1)
High Courts18 Mar 2008
Ganga Ram @ Gangu Vs Jagannath
Rajasthan High Court · (2008) 3 WLN 444
Constitution of India, 1950 — Article 227
High Courts18 Mar 2008Dismissed
Dipendra Mishra Vs State of Rajasthan
Rajasthan High Court · (2008) 4 RCR(Criminal) 330 : (2008) 3 RLW 2457
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 108, 306, 498, 498A
High Courts17 Mar 2008Allowed
Krishna Dang Vs Indrajeet Bilandi
Rajasthan High Court · (2008) 03 RAJ CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Mar 2008Dismissed
Commissioner of Income Tax Vs Chetak Enterprises (P) Ltd.
Rajasthan High Court · (2008) 220 CTR 55 : (2010) 325 ITR 405 : (2009) 176 TAXMAN 217
Income Tax Act, 1961 — Section 80IA
High Courts17 Mar 2008
Indra Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 3 WLN 302
Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138, 147