High Courts18 Jul 2003Dismissed
Krishan Kumar Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 1101 : (2003) 4 WLC 607
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,458 of 2,241
High Courts18 Jul 2003Dismissed
Municipal Council and Others Vs Civil Judge (S.D.) and Others
Rajasthan High Court · (2004) 2 RCR(Civil) 329 : (2004) 1 RLW 145
Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 227
High Courts18 Jul 2003
Narsinghdas Ramakishan Pungaliya Vs Assistant Commissioner of Income Tax
Rajasthan High Court · (2003) 184 CTR 448 : (2005) 272 ITR 467 : (2004) 138 TAXMAN 156
Income Tax Act, 1961 — Section 145(2), 145(3)
High Courts18 Jul 2003Allowed
Suresh Kumar Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 1 RLW 676 : (2003) 4 WLC 633
Constitution of India, 1950 — Article 226
High Courts18 Jul 2003Dismissed
Manoj Kumar Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2730
Rajasthan Panchayat (General) Rules, 1961 — Rule 226, 266
High Courts17 Jul 2003Allowed
Mohan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1118 : (2004) WLC 410
Penal Code, 1860 (IPC) — Section 302, 395, 397, 460Rajasthan Prisons (Shortening of Sentences) Rules, 1958 — Rule 9Rajasthan Prisons Rules, 1951 — Rule 135
High Courts17 Jul 2003Dismissed
Ganesh Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RLW 248
Evidence Act, 1872 — Section 32(1), 6Penal Code, 1860 (IPC) — Section 300, 300(3), 302
High Courts17 Jul 2003Dismissed
Ashok Kumar Gaur and Others Vs The M.A.C.T. and Another
Rajasthan High Court · (2004) 1 RLW 185 : (2003) 4 WLC 742
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts17 Jul 2003
Commissioner of Income Tax Vs Hindustan Zinc Ltd.
Rajasthan High Court · (2003) 185 CTR 177 : (2004) 269 ITR 369
Income Tax Act, 1961 — Section 36(1)
High Courts17 Jul 2003Dismissed
Om Prakash Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 307 : (2003) 4 RLW 2504
Constitution of India, 1950 — Article 226Rajasthan Panchayati Raj Act, 1994 — Section 33
High Courts17 Jul 2003
Mahendra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1105 : (2003) 4 WLC 517
Constitution of India, 1950 — Article 14, 16, 39
High Courts16 Jul 2003Dismissed
D.C. Charaya Vs Income Tax Officer
Rajasthan High Court · (2004) 191 CTR 356 : (2005) 276 ITR 60
Income Tax Act, 1961 — Section 10(14)
High Courts16 Jul 2003
Mahendra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2506
High Courts16 Jul 2003
Akhil Bhartiya Vidhyarthi Parishad Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2706 : (2004) 1 WLC 30
Constitution of India, 1950 — Article 226
High Courts16 Jul 2003Dismissed
Madhu (Smt.) Vs Smt. Bhanwari and Others
Rajasthan High Court · (2004) 1 RLW 417 : (2004) 1 WLC 11
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 151Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 49(6), 80, 82, 85, 86Representation of the People Act, 1951 — Section 97
High Courts16 Jul 2003Partly Allowed
Foja Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RLW 215 : (2003) 4 WLC 722
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Jul 2003Dismissed
Anand Jain (Dr.) Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 3 RLW 2054 : (2003) 4 WLC 70
Rajasthan Service Rules, 1951 — Rule 144(A)(7), 86
High Courts15 Jul 2003Allowed
Mehmood Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RCR(Criminal) 904 : (2004) 1 RLW 97 : (2003) 4 WLC 187
Penal Code, 1860 (IPC) — Section 353, 379Rajasthan Forest Act, 1953 — Section 33, 41, 42
High Courts15 Jul 2003
Commissioner of Income Tax Vs Compaigne General-De-Geophysique
Rajasthan High Court · (2003) 184 CTR 363 : (2004) 267 ITR 634 : (2004) 134 TAXMAN 342
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts15 Jul 2003Allowed
Shantilal Vs State of Rajasthan
Rajasthan High Court · (2004) 3 RCR(Criminal) 862 : (2004) 3 RLW 1490
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50