High Courts04 Oct 2002
CWT Vs Jodhana Real Estate Development Co. (P) Ltd.
Rajasthan High Court · (2002) 178 CTR 305
COMPANIES ACT, 1956 — Section 25Customs Act, 1962 — Section 11FINANCE ACT, 1983 — Section 40
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,485 of 2,241
High Courts04 Oct 2002
Jatturam and Sons Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 262 ITR 705
Income Tax Act, 1961 — Section 143(3), 148, 271(1), 273(2), 274
High Courts03 Oct 2002Dismissed
The New India Assurance Co. Ltd. and Others Vs Smt. Pushpa Devi and Others
Rajasthan High Court · AIR 2003 Raj 63 : (2003) 2 WLN 28
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Rajasthan High Court Ordinance, 1949 — Section 18
High Courts01 Oct 2002
Sujya and Others Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1612 : (2003) 3 WLC 144
Penal Code, 1860 (IPC) — Section 307, 34, 447, 96Probation of Offenders Act, 1958 — Section 4
High Courts30 Sept 2002Allowed
Girdhari Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 WLC 122 : (2003) 2 WLN 168
Constitution of India, 1950 — Article 226
High Courts30 Sept 2002Dismissed
Kum. Kalpana Moyal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLC 179 : (2003) 2 WLN 65
Constitution of India, 1950 — Article 14, 15, 16, 19, 226
High Courts27 Sept 2002Allowed
Rajendra Mamodia Vs State
Rajasthan High Court · (2003) 2 WLN 327
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Information Technology Act, 2000 — Section 65, 72Official Secrets Act, 1923 — Section 5
High Courts27 Sept 2002
Ghanshyam alias Ghamlya Vs The State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1663 : (2002) 5 WLC 272
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 304
High Courts27 Sept 2002Allowed
Smt. Mohna Ramakrishanan and Another Vs Smt. Yogam Bala Dev Raj and Another
Rajasthan High Court · AIR 2003 Raj 88 : (2003) 2 WLN 55
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 113, 207
High Courts27 Sept 2002Dismissed
Pratap alias Ram Pratap Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 2421 : (2003) 4 RCR(Criminal) 20 : (2003) 1 WLC 675
Penal Code, 1860 (IPC) — Section 376
High Courts26 Sept 2002Dismissed
Amba Lal Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 115
Penal Code, 1860 (IPC) — Section 300
High Courts25 Sept 2002Dismissed
Virendra Singh Kothari Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 09 RAJ CK 0062
High Courts25 Sept 2002
Shyam Sunder Vs The State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLN 524
Constitution of India, 1950 — Article 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25, 8
High Courts25 Sept 2002Allowed
Kana Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 WLC 214 : (2001) WLC 769 : (2002) 5 WLN 677
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002Dismissed
Bija Ram and Others Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2003 Raj 79 : (2003) 1 RCR(Civil) 244 : (2003) 2 WLC 748
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 5, 9
High Courts24 Sept 2002Dismissed
Raj Vimal Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 97 FLR 1199 : (2003) 3 LLJ 86 : (2003) WLC 293
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts24 Sept 2002Dismissed
Balajee Roller Flour Mills (P.) Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 BC 630 : (2003) 2 WLC 762
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Rules, 1955 — Rule 32, 37A
High Courts24 Sept 2002
Indian Oil Corporation Limited Vs The State of Rajasthan and Another
Rajasthan High Court · (2003) 1 WLN 528
Constitution of India, 1950 — Article 265, 38, 39
High Courts23 Sept 2002Dismissed
Parmanand Setia Vs Somlal and Others
Rajasthan High Court · AIR 2003 Raj 54 : (2003) 2 CivCC 403 : (2003) 2 WLC 84 : (2003) 2 WLN 84
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Contract Act, 1872 — Section 23Registration Act, 1908 — Section 17
High Courts23 Sept 2002
Tinwari Automobiles Vs Union of India
Rajasthan High Court · (2002) 125 TAXMAN 1104
Income Tax Act, 1961 — Section 131, 132, 132A, 132B, 142