High Courts29 Oct 2002
Rajasthan State Road Transport Corporation Vs Smt. Mana Devi and Others
Rajasthan High Court · (2003) 2 ACC 516
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,484 of 2,241
High Courts28 Oct 2002Dismissed
Smt. Chandra Kala and Others Vs Kanak Mal and Others
Rajasthan High Court · AIR 2003 Raj 306 : (2003) 2 CivCC 497
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4
High Courts25 Oct 2002Allowed
Paraga Ram Vs State of Rajasthan
Rajasthan High Court · (2003) 1 WLC 749 : (2003) 2 WLN 375
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts25 Oct 2002Dismissed
Dullana Mal @ Dariyanamal Vs Ram Prasad and Others
Rajasthan High Court · (2003) 1 WLC 631 : (2003) 2 WLN 577
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(i)
High Courts23 Oct 2002Allowed
Kana Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 10 RAJ CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 323, 341, 376
High Courts23 Oct 2002
State of Rajasthan Vs Income Tax Appellate Tribunal and Another
Rajasthan High Court · (2003) 179 CTR 196 : (2003) 259 ITR 686 : (2003) 127 TAXMAN 648
Income Tax Act, 1961 — Section 206, 272A(2)
High Courts23 Oct 2002Allowed
Moman Vs Munshi and Others
Rajasthan High Court · (2003) 2 CivCC 90 : (2003) 1 WLC 655 : (2003) 2 WLN 159
Civil Procedure Code, 1908 (CPC) — Section 144, 47Limitation Act, 1963 — Section 15
High Courts23 Oct 2002Allowed
Krishna Kant Vs Udaipur Zila Sahkari Bhumi Vikas Bank Ltd.
Rajasthan High Court · (2003) 3 WLC 97 : (2003) 2 WLN 483
Penal Code, 1860 (IPC) — Section 407, 409, 471
High Courts23 Oct 2002Dismissed
Darshan Singh Bagga Vs Asstt. Registrar Co-operative Societies and Others
Rajasthan High Court · (2003) 1 WLC 414 : (2003) 1 WLN 364
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 14
High Courts23 Oct 2002Allowed
Dhan Raj Vs Brijesh Kumar
Rajasthan High Court · (2003) 1 WLC 528 : (2003) 2 WLN 566
Criminal Procedure Code, 1973 (CrPC) — Section 319Limitation Act, 1963 — Section 4, 5
High Courts22 Oct 2002Allowed
Mohan Singh Vs State of Rajasthan
Rajasthan High Court · (2003) 1 WLN 107
Criminal Procedure Code, 1973 (CrPC) — Section 439, 446, 449
High Courts21 Oct 2002
Shripal Chand Mehta Vs Pema Ram and Others
Rajasthan High Court · (2003) 2 ACC 456
High Courts21 Oct 2002Allowed
Pukhraj Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLC 778 : (2003) 2 WLN 10
Constitution of India, 1950 — Article 226
High Courts18 Oct 2002Allowed
Smt. Radha Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLC 671 : (2003) 1 WLN 183
Constitution of India, 1950 — Article 226, 311
High Courts18 Oct 2002Allowed
Gopi Chand Vs Ram Karan and Others
Rajasthan High Court · (2003) 1 ACC 304 : (2004) ACJ 360 : (2003) 2 WLN 613
High Courts17 Oct 2002
Commissioner of Income Tax Vs Mangalam Cement Ltd.
Rajasthan High Court · (2003) 180 CTR 485
Income Tax Act, 1961 — Section 37(2A)
High Courts17 Oct 2002Dismissed
Union of India (UOI) and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 129 STC 484
Rajasthan Sales Tax Act, 1994 — Section 78
High Courts16 Oct 2002
The Kerosin Tel Khudra Vikreta Sangh (Union) and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2003 Raj 43 : (2003) 2 WLC 771 : (2003) 2 WLN 172
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3
High Courts12 Oct 2002
Commissioner of Income Tax Vs MANGALAM ARTS
Rajasthan High Court · (2002) 177 CTR 308 : (2002) 258 ITR 582
Income Tax Act, 1961 — Section 256, 80HHC
High Courts04 Oct 2002
Commissioner of Income Tax Vs Jodhan Real Estate Development Co. P. Ltd.
Rajasthan High Court · (2003) 259 ITR 79 : (2003) 2 WLN 515
Finance Act, 1983 — Section 40, 40(3)Finance Act, 1988 — Section 87Wealth Tax Act, 1957 — Section 3