High Courts30 Jul 2002Allowed
Shree Cement Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2003) 161 ELT 94
Central Excise Rules, 1944 — Rule 57A, 57J
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,494 of 2,241
High Courts30 Jul 2002
ASSOCIATED STONE INDUSTRIES Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 177 CTR 173
Income Tax Act, 1961 — Section 216, 256, 37
High Courts30 Jul 2002Allowed
Smt. Manju Menaria Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1879 : (2003) 4 WLC 136
Constitution of India, 1950 — Article 14, 15, 16, 226Rajasthan Panchayati Raj Act, 1994 — Section 89(6)
High Courts30 Jul 2002Dismissed
Ganesh Singh Vs Hari Singh and Others
Rajasthan High Court · (2002) 4 RCR(Civil) 515 : (2002) 2 RCR(Rent) 489 : (2003) 3 RLW 1853 : (2003) 1 WLC 379
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 13, 41, 43
High Courts30 Jul 2002
State of Rajasthan and Another Vs Mohan Singh and Another
Rajasthan High Court · (2002) 2 WLC 281 : (2003) 3 WLN 238
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 39
High Courts29 Jul 2002Dismissed
Bhanwar Nek Mohammed Vs State of Rajasthan
Rajasthan High Court · (2002) 5 WLN 328
Criminal Procedure Code, 1973 (CrPC) — Section 438Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3Penal Code, 1860 (IPC) — Section 406, 498A
High Courts29 Jul 2002
Commissioner of Income Tax Vs Rajasthan Mirror Mfg. Co.
Rajasthan High Court · (2002) 177 CTR 169
Income Tax Act, 1961 — Section 22, 256, 41, 80I
High Courts29 Jul 2002Allowed
Shanti Devi (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2632 : (2002) 4 WLC 552
Constitution of India, 1950 — Article 226
High Courts29 Jul 2002Allowed
Commissioner of Income Tax Vs Rajasthan Mirror Manufacturing Co.
Rajasthan High Court · (2003) 260 ITR 503 : (2003) 4 RLW 2594
Income Tax Act, 1961 — Section 41(2), 45
High Courts29 Jul 2002Allowed
Gulab Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1842 : (2003) 1 WLC 100 : (2002) 5 WLN 429
Constitution of India, 1950 — Article 217(1), 226
High Courts26 Jul 2002
Ram Bhawan Dharamshala Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 125 TAXMAN 43
Income Tax Act, 1961 — Section 11, 12, 256
High Courts26 Jul 2002Dismissed
C.T.O. Vs Indo Plast Industry Ltd.
Rajasthan High Court · (2003) 4 RLW 2603 : (2003) 1 WLC 563
High Courts26 Jul 2002Dismissed
Sorawar Singh (through L.Rs.) Vs Kan Mal (through L.Rs.)
Rajasthan High Court · AIR 2003 Raj 107 : (2003) 2 WLC 93
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 12, 13
High Courts26 Jul 2002Allowed
Raj. Parivahan Nigam Karamchari Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1056 : (2002) 4 WLC 400
Constitution of India, 1950 — Article 14Rajasthan State Roadways Transport Corporation Employees Pension Regulations, 1989 — Regulation 3(1)
High Courts26 Jul 2002Allowed
Mohan Lal Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 2 RLW 1050 : (2003) 1 WLN 136
Constitution of India, 1950 — Article 14Rajasthan Municipal (Pension) Rules, 1989 — Rule 3, 4
High Courts26 Jul 2002Dismissed
Subedar Sumer Singh Vs Amit Enterprises
Rajasthan High Court · (2003) CriLJ 1143 : (2003) 3 RCR(Criminal) 233 : (2003) 4 RLW 2638
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141
High Courts26 Jul 2002Dismissed
Sushila Devi (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1933 : (2003) 1 WLC 170 : (2002) 5 WLN 246
Rajasthan Service Rules, 1951 — Rule 171, 179, 185, 2
High Courts26 Jul 2002
Dev Karan and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 2 RLW 1072 : (2002) 4 WLC 374
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts25 Jul 2002Dismissed
Sua Lal and Others Vs Kana and Others
Rajasthan High Court · (2003) CriLJ 2273 : (2003) 4 RLW 2430
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts25 Jul 2002Dismissed
Abdul Hameed Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 2 CivCC 321 : (2003) CriLJ 1047 : (2004) 1 RCR(Criminal) 270 : (2003) 4 RLW 2618 : (2002) 5 WLC 898
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Partnership Act, 1932 — Section 32