High Courts17 Oct 2003
Mithlesh Sharan Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 4 RLW 2206 : (2004) 1 WLC 456
Rajasthan Civil Services (Pension) Rules, 1996 — Rule 43(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,448 of 2,241
High Courts16 Oct 2003Dismissed
Atul Singh Vishnoi Vs Smt. Pushpa Jain
Rajasthan High Court · (2004) 2 RLW 846
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts16 Oct 2003Allowed
Prithvi Singh and Another Vs Banshi Lal and Another
Rajasthan High Court · AIR 2004 Raj 100 : (2004) 2 RLW 1183 : (2004) 2 WLC 484
Contract Act, 1872 — Section 2, 23Easements Act, 1882 — Section 13Specific Relief Act, 1963 — Section 39
High Courts15 Oct 2003
Municipal Council, Tonk Vs Serve Seva Sansthan Tonk and Others
Rajasthan High Court · AIR 2004 Raj 96 : (2004) 2 RLW 957
Legal Services Authorities Act, 1987 — Section 22, 22C(1)
High Courts15 Oct 2003Dismissed
Additional Commissioner of Income Tax Vs Rajasthan Spinning and Weaving Mills Ltd.
Rajasthan High Court · (2004) 186 CTR 117 : (2005) 274 ITR 465
Income Tax Act, 1961 — Section 37(1)
High Courts15 Oct 2003Dismissed
Jwala Pratap Singh (Shri) Vs Shri R.D. Mathur
Rajasthan High Court · (2004) 2 RLW 925 : (2004) 1 WLC 465
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts15 Oct 2003Dismissed
Manikyapuri Housing Co-op. Society Vs Mahesh Chaturvedi and Another
Rajasthan High Court · AIR 2004 Raj 89 : (2004) 3 RLW 1677 : (2004) 1 WLC 389
Constitution of India, 1950 — Article 227
High Courts15 Oct 2003Allowed
Commissioner of Income Tax Vs Udaipur Distillary Co. Ltd.
Rajasthan High Court · (2004) 187 CTR 369 : (2005) 274 ITR 429 : (2004) 5 WLC 163
Income Tax Act, 1961 — Section 36(1), 43B
High Courts15 Oct 2003Dismissed
Additional Commissioner of Income Tax Vs Rajasthan Spg. and Wvg. Mills Ltd.
Rajasthan High Court · (2004) 137 TAXMAN 367
Income Tax Act, 1961 — Section 260A, 263, 37, 37(1), 40A
High Courts14 Oct 2003Allowed
Paschimi Raj. Dugdh Utpadak Sahakari Sangh Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 1 RLW 486 : (2004) 1 WLC 639
Rajasthan Sales Tax Act, 1994 — Section 10, 10(3)
High Courts14 Oct 2003
Bheru Lal and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 4 RLW 2187 : (2004) 1 WLC 360
Penal Code, 1860 (IPC) — Section 149, 302
High Courts14 Oct 2003Allowed
A.C.T.O. and Others Vs Shiv Shambhu Agencies and Others
Rajasthan High Court · (2004) 1 RLW 445
Rajasthan Sales Tax Act, 1994 — Section 78(5)
High Courts13 Oct 2003
Commissioner of Income Tax Vs Ajit Bhawan Hotel
Rajasthan High Court · (2004) 186 CTR 138 : (2005) 274 ITR 66
Income Tax Act, 1961 — Section 32, 32A
High Courts10 Oct 2003Dismissed
Commissioner of Income Tax Vs Udaipur Distillery Co. Ltd.
Rajasthan High Court · (2004) 186 CTR 34
Income Tax Act, 1961 — Section 32(1), 35(1), 43B
High Courts09 Oct 2003
Builder and Associates Vs RIICO
Rajasthan High Court · (2004) 2 ARBLR 156
Arbitration and Conciliation Act, 1996 — Section 11, 16
High Courts09 Oct 2003Dismissed
Commissioner of Income Tax Vs Udaipur Distillery Co. Ltd.
Rajasthan High Court · (2004) 186 CTR 39 : (2004) 268 ITR 451 : (2004) 1 RLW 657
Income Tax Act, 1961 — Section 32(1), 37(1), 43B
High Courts09 Oct 2003Allowed
Kesari Mal Vs Bhawani Singh
Rajasthan High Court · (2004) 1 RLW 480
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 19, 19A
High Courts07 Oct 2003Dismissed
State of Rajasthan Vs Anil Panjwani
Rajasthan High Court · (2004) 4 RCR(Criminal) 151 : (2004) 3 RLW 1675 : (2004) 1 WLC 700
Constitution of India, 1950 — Article 215
High Courts07 Oct 2003
Vikas WSP Limited Vs The Commissioner Commercial Taxes
Rajasthan High Court · (2004) 1 RLW 474
Rajasthan Sales Tax Act, 1954 — Section 4(2)
High Courts07 Oct 2003
Dr. S.S. Khurana Vs Mahaveer Prasad through L.Rs.
Rajasthan High Court · AIR 2004 Raj 107 : (2004) 2 WLC 277
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 11, 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)