High Courts08 Sept 2006Allowed
Babu Lal Jug Raj and Co. Vs ITO and Another
Rajasthan High Court · (2007) 208 CTR 301 : (2007) 289 ITD 115 : (2007) 1 RLW 666
Income Tax Act, 1961 — Section 131, 139, 142, 143, 147
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,339 of 2,241
High Courts07 Sept 2006Allowed
Govind Singh Vs State of Rajasthan
Rajasthan High Court · (2006) 09 RAJ CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts07 Sept 2006
Ankur Mining Private Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2007) 2 BC 568 : (2007) 1 RLW 760
High Courts07 Sept 2006
M.S. Oil Mills Vs State of Rajasthan and Another
Rajasthan High Court · (2008) 1 BC 648
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006Allowed
Stuti Electronics Limited Vs State of Rajasthan and Another
Rajasthan High Court · (2007) 3 BC 288 : (2007) 2 RLW 1589
Constitution of India, 1950 — Article 14
High Courts07 Sept 2006Dismissed
Bhag Singh Vs Divisional Commissioner and Others
Rajasthan High Court · (2007) 1 RLW 114
Limitation Act, 1963 — Section 5
High Courts06 Sept 2006
Om Prakash Vs The Municipal Board, Gangapur City and Others
Rajasthan High Court · (2006) 09 RAJ CK 0079
Constitution of India, 1950 — Article 226(3)
High Courts06 Sept 2006Dismissed
Firm Baghala Bros. Vs Maniram
Rajasthan High Court · (2006) 09 RAJ CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Sept 2006
Alok Chaturvedi (Dr.) and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 1 RLW 228
Rajasthan Co-operative Societies Act, 1965 — Section 32(1)
High Courts05 Sept 2006Allowed
Man Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 1 RLW 145
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 302, 323, 342
High Courts05 Sept 2006Dismissed
Priyanka (Miss) and Another Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 4 RLW 3418
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 2006Allowed
Arvind Kumar Joshi Vs State of Rajasthan
Rajasthan High Court · (2006) 4 RLW 3149
Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 34, 36Rajasthan Disabled Persons Employment Rules, 2000 — Rule 4, 6
High Courts05 Sept 2006Dismissed
Sanskaritk Kendra Karamchari Kalyan Samiti Vs West Zone Center and Others
Rajasthan High Court · (2007) 1 RLW 221 : (2007) 2 RLW 1062
Constitution of India, 1950 — Article 12, 14, 16
High Courts05 Sept 2006Dismissed
State Bank of Bikaner and Jaipur and Another Vs Food Corporation of India
Rajasthan High Court · (2006) 4 RLW 3225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 96
High Courts05 Sept 2006Allowed
Mahesh Soni Vs State
Rajasthan High Court · (2007) 2 RLW 1498
Arms Act, 1959 — Section 25, 3Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 143, 302, 307, 341, 504
High Courts04 Sept 2006Allowed
Mohd. Aslam and Another Vs Smt. Salma and Others
Rajasthan High Court · (2007) 2 RLW 1500
Criminal Procedure Code, 1973 (CrPC) — Section 156, 320, 482Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts04 Sept 2006Dismissed
Swaika Properties Ltd. and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 1 RLW 344
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts04 Sept 2006
Babu Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 4 RLW 3121
Constitution of India, 1950 — Article 15, 243, 243R, 243SRajasthan Municipalities Act, 1959 — Section 3(2), 30(2), 34, 61(1), 9
High Courts04 Sept 2006Dismissed
Gopi Chand Sardar Mal and Sons Vs Dilip Kumar
Rajasthan High Court · (2006) 4 RLW 3209
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6, 6(3), 7, 7(1), 7(5)
High Courts04 Sept 2006Dismissed
Om Prakash Vs Smt. Gayatri Devi and Others
Rajasthan High Court · (2006) 4 RLW 3234
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 134