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Rajasthan High Court judgments

44,813 judgments · page 1,490 of 2,241

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High Courts21 Aug 2002

Satyanarain Singh and Another Vs Vimladevi and Others

Rajasthan High Court · (2003) 3 WLN 465

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts21 Aug 2002Dismissed

Budha Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 3 WLN 662

Limitation Act, 1963 — Section 5
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High Courts21 Aug 2002Allowed

Kalu Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 5 WLN 672

Constitution of India, 1950 — Article 226
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High Courts21 Aug 2002

Commissioner of Income Tax Vs Hukam Chand Jain

Rajasthan High Court · (2003) 185 CTR 537 : (2003) 262 ITR 373

Income Tax Act, 1961 — Section 143(1), 154
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High Courts21 Aug 2002

Commissioner of Income Tax Vs Mali Ram Verma

Rajasthan High Court · (2003) 185 CTR 539

Income Tax Act, 1961 — Section 143(1), 154
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High Courts21 Aug 2002Allowed

Dalu and Others Vs State of Rajasthan

Rajasthan High Court · (2003) 1 WLC 330

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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High Courts21 Aug 2002Allowed

National Insurance Company Limited Vs Smt. Narbada Devi and Others

Rajasthan High Court · (2003) 1 WLN 357

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High Courts20 Aug 2002Dismissed

Smt. Jorawar Bai Vs Additional Civil Judge and Others

Rajasthan High Court · (2002) 5 WLN 1

Criminal Procedure Code, 1973 (CrPC) — Section 151
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High Courts20 Aug 2002Allowed

Jagmit Kaur and Others Vs Union of India (UOI) and Another

Rajasthan High Court · (2003) 1 ACC 462 : (2004) ACJ 1260 : (2003) 1 WLC 427 : (2003) 2 WLN 180

Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1939 — Section 88Motor Vehicles Act, 1988 — Section 133
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High Courts20 Aug 2002

Commissioner of Income Tax Vs Hemraj Udyog

Rajasthan High Court · (2002) 177 CTR 544

Income Tax Act, 1961 — Section 256, 263, 32AB
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High Courts19 Aug 2002

Commissioner of Income Tax Vs Dinesh Lahoti

Rajasthan High Court · (2004) 186 CTR 554 : (2003) 131 TAXMAN 500

Income Tax Act, 1961 — Section 143(1), 154
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High Courts19 Aug 2002

National Coal Corporation Vs Appellate Authority, Industrial and Financial Reconstruction

Rajasthan High Court · (2003) 2 BC 104 : (2004) 122 CompCas 355 : (2003) 4 RLW 2437 : (2002) 5 WLC 944

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(2), 15(1), 15(2), 20
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High Courts19 Aug 2002

Commissioner of Income Tax Vs G.D. Sharma

Rajasthan High Court · (2003) 180 CTR 169 : (2003) 131 TAXMAN 292

Income Tax Act, 1961 — Section 143(1), 154
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High Courts19 Aug 2002Allowed

Gajraj Chand Bhandari Vs State of Rajasthan and Others

Rajasthan High Court · (2004) 1 RLW 557 : (2003) 1 WLC 51

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High Courts16 Aug 2002

Official Liquidator of Amfort Agro Finance Ltd. Vs Chhittar Luhar

Rajasthan High Court · (2003) 46 SCL 31

Companies Act, 1956 — Section 446, 446(2), 458A, 477, 477(5)
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High Courts14 Aug 2002Dismissed

Man Singh Vs State of Rajasthan and Another

Rajasthan High Court · (2002) 08 RAJ CK 0110

Motor Vehicles Act, 1988 — Section 55(5)Penal Code, 1860 (IPC) — Section 143, 323, 34, 379
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High Courts14 Aug 2002Allowed

Bhanwar Lal Vs State of Rajasthan

Rajasthan High Court · (2002) 08 RAJ CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
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High Courts14 Aug 2002Dismissed

Durga Shankar Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (2004) 1 RLW 584

Industrial Disputes Act, 1947 — Section 25F, 25F(A)
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High Courts14 Aug 2002Dismissed

Gopal Singh Vs State of Rajasthan and Another

Rajasthan High Court · (2004) 2 RLW 1037 : (2002) 5 WLC 950

Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 471
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High Courts14 Aug 2002

Commissioner of Income Tax Vs Kota Co-operative Marketing Society

Rajasthan High Court · (2003) 180 CTR 398

Income Tax Act, 1961 — Section 80P(2)
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