COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,481 of 2,241

High Courts05 Dec 2002

Union of India (UOI) and Others Vs Ashok Kumar Nahar and Others

Rajasthan High Court · (2003) 179 CTR 347 : (2004) 135 TAXMAN 62

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 132AIncome Tax Act, 1961 — Section 113, 158BC, 158BFA, 158BFA(2)

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High Courts05 Dec 2002Dismissed

Dr. Jagdish Jugtawat Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 3 RLW 1459 : (2003) 2 WLC 581

Indian Medical Council Act, 1956 — Section 33

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High Courts05 Dec 2002Allowed

Kumari Suman Soni Vs Maharshi Dayanand Saraswati University and Another

Rajasthan High Court · (2003) 2 WLC 327 : (2003) 1 WLN 492

Constitution of India, 1950 — Article 226

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High Courts04 Dec 2002Dismissed

Lala Ram Vs State of Rajasthan

Rajasthan High Court · (2003) CriLJ 1454 : (2003) 4 RCR(Criminal) 796 : (2003) 2 WLC 63

Criminal Procedure Code, 1973 (CrPC) — Section 240Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 194A, 309

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High Courts03 Dec 2002

Udaipur Mineral Development Syndicate (P) Ltd. Vs Assistant Commissioner of Income Tax

Rajasthan High Court · (2004) 188 CTR 461

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 151

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High Courts03 Dec 2002Allowed

Umrao Vs Authority under Payment of Wages Act and Another

Rajasthan High Court · (2003) 96 FLR 314 : (2003) 1 LLJ 979 : (2003) 2 WLC 309

Payment of Wages Act, 1936 — Section 15

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High Courts03 Dec 2002

Regional Manager, Bank of Baroda Vs P.O., Central Government Industrial Tribunal and Another

Rajasthan High Court · (2003) 3 LLJ 198 : (2003) 2 WLC 647

Industrial Disputes Act, 1947 — Section 25F

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High Courts03 Dec 2002

Udaipur Mineral Development Syndicate (P) Ltd. Vs Asstt. Commissioner of Income Tax

Rajasthan High Court · (2004) 136 TAXMAN 174

Constitution of India, 1950 — Article 226, 265Income Tax Act, 1961 — Section 143, 147, 148, 149, 150

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High Courts03 Dec 2002

Himmat Singh Bhati Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 4 WLC 155 : (2003) 1 WLN 185

Constitution of India, 1950 — Article 226

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High Courts02 Dec 2002Allowed

Brij Ratan Swami Vs The Distt. Establishment Committee and Another

Rajasthan High Court · (2003) 2 WLC 612 : (2003) 1 WLN 189

Constitution of India, 1950 — Article 14, 16, 226

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High Courts02 Dec 2002Allowed

Babu Lal Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (2003) WLC 268 : (2003) 2 WLN 329

Constitution of India, 1950 — Article 14

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High Courts28 Nov 2002Allowed

Union of India and Others Vs Deen Dayal Gupta and Others

Rajasthan High Court · (2003) 3 WLN 453

Constitution of India, 1950 — Article 14, 16, 226, 309

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High Courts28 Nov 2002Allowed

Miss Sachi Vs The University of Jodhpur and Another

Rajasthan High Court · (2003) 2 WLC 74 : (2003) 2 WLN 455

Constitution of India, 1950 — Article 226

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High Courts27 Nov 2002Allowed

Shankar Lal Vs The Director, Primary Education and Others

Rajasthan High Court · (2003) 2 WLC 155 : (2003) 2 WLN 458

Constitution of India, 1950 — Article 14, 16, 21, 226, 300A

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High Courts27 Nov 2002Allowed

Kiran Prakash Gaur Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 3 WLC 758 : (2003) 2 WLN 423

Constitution of India, 1950 — Article 226

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High Courts26 Nov 2002Allowed

Ram Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 2 WLN 444

Constitution of India, 1950 — Article 226, 309Industrial Disputes Act, 1947 — Section 25F

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High Courts26 Nov 2002

Lalchand Vs Rameshwarlal

Rajasthan High Court · (2003) 2 WLC 170 : (2003) 2 WLN 427

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 7(1)

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High Courts25 Nov 2002Dismissed

Champalal Vs Jasnath

Rajasthan High Court · (2003) 2 WLC 90 : (2003) 2 WLN 156

Constitution of India, 1950 — Article 142

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High Courts25 Nov 2002

Girdhari Lal Saraf Vs Commissioner of Income Tax

Rajasthan High Court · (2003) 185 CTR 465

Income Tax Act, 1961 — Section 2(24)

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High Courts25 Nov 2002Allowed

Mangat Rai Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2003 Raj 181

Rajasthan Colonisation Act, 1954 — Section 28

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