High Courts03 Jan 2003Dismissed
Qazi Atta Mohd. Vs Syed Fazal Ali and Others
Rajasthan High Court · (2004) 1 ACC 681 : (2004) ACJ 1012 : (2004) 5 WLC 693
Motor Vehicles Act, 1939 — Section 7, 7(7)Motor Vehicles Act, 1988 — Section 10, 149(2)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,480 of 2,241
High Courts03 Jan 2003Dismissed
United Commercial Bank and Another Vs Rooparam
Rajasthan High Court · (2003) 1 WLN 12
High Courts02 Jan 2003
Commissioner of Income Tax Vs Vimal Kumar and Nirmal Kumar Soorana
Rajasthan High Court · (2003) 131 TAXMAN 264
Income Tax Act, 1961 — Section 256
High Courts02 Jan 2003
Manna Lal Nirmal Kumar Surana Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 185 CTR 61 : (2003) 263 ITR 328
Income Tax Act, 1961 — Section 28, 45
High Courts02 Jan 2003Allowed
Smt. Tipu Vs New India Assurance Co. Ltd.
Rajasthan High Court · (2004) ACJ 1624 : AIR 2003 Raj 145 : (2003) 1 WLN 560
Constitution of India, 1950 — Article 226
High Courts02 Jan 2003
Commissioner of Income Tax Vs Manna Lal Nirmal Kumar Surana
Rajasthan High Court · (2003) 132 TAXMAN 892
Income Tax Act, 1961 — Section 143, 256
High Courts02 Jan 2003Allowed
Smt. Sharda Devi Vs The State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLN 17
Constitution of India, 1950 — Article 226
High Courts02 Jan 2003
Tipu Vs New India Assurance Co. Ltd.
Rajasthan High Court · (2005) 1 ACC 526
Constitution of India, 1950 — Article 226
High Courts02 Jan 2003Dismissed
Ram Narain and Another Vs Board of Revenue and Others
Rajasthan High Court · (2003) 1 WLC 768 : (2003) 2 WLN 4
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts21 Dec 2002
Anil Pathak Vs Jai Narain Vyas University and Others
Rajasthan High Court · (2003) 2 WLC 593 : (2003) 1 WLN 152
Constitution of India, 1950 — Article 14, 16University Grants Commission Act, 1956 — Section 26
High Courts21 Dec 2002Dismissed
State of Rajasthan Vs Govind Ram Bagdiya and Others
Rajasthan High Court · (2003) CriLJ 1169
Penal Code, 1860 (IPC) — Section 109, 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(D)
High Courts20 Dec 2002
State of Rajasthan and Another Vs R.C. Misra and Others
Rajasthan High Court · (2003) 1 RLW 155 : (2003) 1 WLN 371
Constitution of India, 1950 — Article 225States Reorganisation Act, 1956 — Section 52
High Courts19 Dec 2002Dismissed
Smt. Vimla Vs Firm Vinod Kumar Brij Mohan and Others
Rajasthan High Court · AIR 2003 Raj 157
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts17 Dec 2002Allowed
Sagat Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 4 RLW 2124 : (2003) 2 WLC 524 : (2003) 1 WLN 194
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 149, 435, 447
High Courts17 Dec 2002
Laxmi Stores Vs Union of India (UOI)
Rajasthan High Court · (2004) 188 CTR 592
Income Tax Act, 1961 — Section 271(1), 276C
High Courts17 Dec 2002
Laxmi Stores Vs Union of India
Rajasthan High Court · (2003) 131 TAXMAN 258
Income Tax Act, 1961 — Section 271, 276C
High Courts13 Dec 2002Dismissed
Vraj Tractors Industries Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 WLN 621
State Financial Corporations Act, 1951 — Section 29Transfer of Property Act, 1882 — Section 29, 48, 57, 58, 69
High Courts12 Dec 2002Dismissed
Krishan Lal Chadha Vs Union of India (UOI) and Others
Rajasthan High Court · (2008) 2 SLJ 49
High Courts10 Dec 2002
Sunder Das T. Anjani Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 WLC 94 : (2003) 3 WLN 230
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Dec 2002Allowed
Richpal Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2002) 12 RAJ CK 0021
Penal Code, 1860 (IPC) — Section 147, 148, 149, 150, 151