High Courts23 Sept 2002Dismissed
New India Assurance Co. Ltd. Vs Dharam Singh Bhai and Others
Rajasthan High Court · (2004) ACJ 1998 : (2003) 1 WLC 699
Motor Vehicles Act, 1988 — Section 145, 147, 147(2), 172
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,486 of 2,241
High Courts23 Sept 2002
Tinwari Automobile, Hindustan Auto Traders and Vraj Traders Vs Union of India (UOI) and Others
Rajasthan High Court · (2004) 265 ITR 484
Income Tax Act, 1961 — Section 131, 131(1A), 158B, 158BC
High Courts20 Sept 2002Dismissed
TCS Consultancy Services P. Ltd. Vs Rajasthan Telephone Industries Ltd. (In Liquidation)
Rajasthan High Court · (2004) 118 CompCas 724
Companies Act, 1956 — Section 460
High Courts19 Sept 2002Dismissed
Golden Tringle Fort and Palace Pvt. Ltd. Vs Rajkumari Sidhi Kumari and Others
Rajasthan High Court · (2003) 2 CivCC 222 : (2003) 3 RCR(Civil) 209 : (2003) 1 WLC 354 : (2003) 2 WLN 197
Civil Procedure Code, 1908 (CPC) — Section 115Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 20, 27
High Courts19 Sept 2002Dismissed
Vikramajeet Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLN 705
Constitution of India, 1950 — Article 226
High Courts19 Sept 2002Allowed
Shree Rajasthan Syntex Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 WLC 269 : (2003) 1 WLN 571
Central Sales Tax Act, 1956 — Section 3, 4Constitution of India, 1950 — Article 269, 286
High Courts19 Sept 2002Dismissed
Lloyds Steel Industries Ltd. Vs Oil India Ltd.
Rajasthan High Court · (2003) 2 CivCC 468 : (2003) 2 WLC 224 : (2003) 2 WLN 20
Arbitration Act, 1940 — Section 20
High Courts19 Sept 2002Dismissed
Rajasthan Rajya Sahakari Spinning and Ginning Mills Federation Ltd. Vs Income Tax Appellate Tribunal and Another
Rajasthan High Court · (2003) 260 ITR 167
Income Tax Act, 1961 — Section 72, 72A, 78(2)Rajasthan Co-operative Societies Act, 1965 — Section 18(2)Rajasthan Co-operative Societies Rules, 1966 — Rule 13
High Courts19 Sept 2002
Rajasthan Rajya Sahakari Spinning and Ginning Mills Federation Ltd. Vs ITAT and Another
Rajasthan High Court · (2002) 178 CTR 145
Hindu Succession Act, 1956 — Section 16, 24, 8Income Tax Act, 1961 — Section 32, 52, 72, 72A, 73
High Courts18 Sept 2002Dismissed
Bheraj Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLC 80 : (2003) 2 WLN 212
Constitution of India, 1950 — Article 226
High Courts18 Sept 2002Dismissed
Smt. Panchi and Others Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 712 : (2003) 1 WLC 609
Penal Code, 1860 (IPC) — Section 300, 313
High Courts17 Sept 2002Dismissed
Shekhawat Brothers Vs State and Others
Rajasthan High Court · (2003) 4 RLW 2585 : (2003) 1 WLC 164
Rajasthan Sales Tax Act, 1994 — Section 74(1)
High Courts16 Sept 2002Allowed
Shiv Prasad Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLN 129
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 467, 471
High Courts16 Sept 2002
Mewar Motors Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 260 ITR 218 : (2003) 132 STC 298
Income Tax Act, 1961 — Section 43B
High Courts16 Sept 2002
Gopal Jat Vs Gheesa Lal and Others
Rajasthan High Court · AIR 2003 Raj 312 : (2003) WLC 141
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts16 Sept 2002Dismissed
Bhuvaneshwar Singh Chauhan Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 WLC 128 : (2003) 2 WLN 561
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Sept 2002
Union of India (UOI) and Others Vs Hiraram and Others
Rajasthan High Court · (2003) 2 ACC 605 : (2005) ACJ 1339 : AIR 2003 Raj 188 : (2003) 2 WLC 669 : (2003) 1 WLN 495
Motor Vehicles Act, 1988 — Section 173
High Courts13 Sept 2002Dismissed
Amraram and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLC 242 : (2003) 1 WLN 5
Constitution of India, 1950 — Article 226
High Courts13 Sept 2002Allowed
Mahendra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLN 692
Constitution of India, 1950 — Article 14, 226
High Courts12 Sept 2002
Sajjan Singh Jodha Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 WLC 219 : (2002) 4 WLN 661
Constitution of India, 1950 — Article 226