High Courts04 Feb 2004Allowed
Shriram Verma Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1640 : (2004) 2 WLC 422
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,441 of 2,241
High Courts04 Feb 2004Allowed
Man Singh Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1997 : (2004) 3 WLC 184
Penal Code, 1860 (IPC) — Section 302
High Courts30 Jan 2004Dismissed
Bhagwan Hiranandani Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1304 : (2004) 2 WLC 686
General Clauses Act, 1897 — Article 21Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 481Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13, 22
High Courts30 Jan 2004Dismissed
Jeewan Lal Sinora Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 3 RLW 1635 : (2004) 2 WLC 676
Constitution of India, 1950 — Article 14, 16, 16(1), 309Rajasthan Technical Training Service Rules, 1975 — Rule 26
High Courts29 Jan 2004
Oriental Insurance Co. Ltd. Vs Vandana and Others
Rajasthan High Court · (2004) 01 RAJ CK 0057
High Courts29 Jan 2004
Buddhi Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2004) CriLJ 4420 : (2004) 2 RLW 1338 : (2004) 2 WLC 405
Penal Code, 1860 (IPC) — Section 100, 99
High Courts29 Jan 2004
Commissioner of Income Tax Vs P.V. Jewellers
Rajasthan High Court · (2004) 188 CTR 495 : (2004) 141 TAXMAN 310
Income Tax Act, 1961 — Section 256(2)
High Courts29 Jan 2004Allowed
Vinod Kumar Vs State of Rajasthan
Rajasthan High Court · (2004) 01 RAJ CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts27 Jan 2004Dismissed
Gobari Lal Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RLW 1645 : (2004) 2 WLC 52
Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts23 Jan 2004Dismissed
Shree Bhagwati Re-Rolling Mill Vs Regional Provident Fund Commissioner and Others
Rajasthan High Court · (2004) 102 FLR 417 : (2004) 3 LLJ 387 : (2004) WLC 314
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts23 Jan 2004Allowed
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (2004) 1 DMC 746 : (2004) 3 RCR(Criminal) 208 : (2004) 2 RLW 1319 : (2004) 2 WLC 61
Penal Code, 1860 (IPC) — Section 302, 498
High Courts22 Jan 2004Allowed
Narendrapal Kotadia and Others Vs State and Another
Rajasthan High Court · (2004) 3 RLW 1836
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts22 Jan 2004Allowed
Lali Devi Vs Hanuman and Others
Rajasthan High Court · (2005) 3 ACC 547 : (2004) 2 ACC 379 : (2005) ACJ 1101 : (2004) 2 RLW 1221 : (2004) 1 WLC 725
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166(3)
High Courts22 Jan 2004Dismissed
Hira @ Hiralal and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 01 RAJ CK 0002
Penal Code, 1860 (IPC) — Section 302, 447
High Courts21 Jan 2004Allowed
Central Bureau of Investigation Vs Col. Sumant Mehta and Another
Rajasthan High Court · (2004) 3 RLW 1405 : (2004) 2 WLC 419
Criminal Procedure Code, 1973 (CrPC) — Section 239, 240Penal Code, 1860 (IPC) — Section 120B, 379, 420, 467, 468
High Courts20 Jan 2004Allowed
Lokendra Verma Vs State of Rajasthan
Rajasthan High Court · (2004) 01 RAJ CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts20 Jan 2004
Residents of Sanjay Nagar and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2004 Raj 116 : (2004) 3 RCR(Criminal) 587 : (2004) 3 RLW 1394 : (2003) 3 RLW 1394 : (2004) 2 WLC 391
Constitution of India, 1950 — Article 21, 48AEnvironment (Protection) Act, 1986 — Section 3Rajasthan Municipalities Act, 1959 — Section 236
High Courts20 Jan 2004Dismissed
Indra Chandra Tiwari Vs The Election Commission of India
Rajasthan High Court · (2004) 3 RCR(Civil) 408 : (2004) 2 RLW 1302 : (2004) 2 WLC 378
High Courts20 Jan 2004Allowed
Chandra Mohan Sharma (Dr.) Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 3 RLW 1621 : (2004) 2 WLC 9
Rajasthan Medical and Health Service (Collegiate Branch) Rules, 1962 — Rule 12, 23, 24, 24A, 25