High Courts24 Jul 2002Allowed
Raoof and Another Vs State of Rajasthan
Rajasthan High Court · (2002) 07 RAJ CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,495 of 2,241
High Courts24 Jul 2002Dismissed
Managing Committee Swami Keshwanand Mahavidyalaya Gramotthan Vidyapeeth Vs The Rajasthan Non-Government Educational Institution Tribunal and Others
Rajasthan High Court · (2003) 3 RLW 2022 : (2002) 5 WLC 928 : (2002) 5 WLN 235
Rajasthan Non-Government Educational Institutions Act, 1989 — Section 21
High Courts24 Jul 2002Dismissed
Municipal Board Vs J.K. Industries Ltd.
Rajasthan High Court · AIR 2003 Raj 11 : (2003) 3 RLW 1716 : (2003) 1 WLC 175
Rajasthan Municipalities Act, 1959 — Section 138, 138(1), 138(2), 92(2)
High Courts24 Jul 2002
LR's of J.R. Ansari Vs Hariram
Rajasthan High Court · (2003) 3 RLW 1951 : (2003) 1 WLC 126 : (2002) 5 WLN 688
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
High Courts24 Jul 2002Dismissed
Lakshmi Cement Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 134 STC 200
Rajasthan Sales Tax Act, 1994 — Section 30, 30(1), 30(2), 65
High Courts23 Jul 2002Allowed
School Managing Committee Shri Jain Adarsh Vidya Niketan Sr. School Vs The Rajasthan Non-Government Educational Institution Tribunal and Others
Rajasthan High Court · (2003) 3 RLW 1996(1) : (2003) 1 WLC 160
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions Act, 1989 — Section 19
High Courts23 Jul 2002Allowed
Rajasthan Co-operative Dairy Federation Ltd. Vs Deputy Commissioner of Income Tax and Another
Rajasthan High Court · (2003) 259 ITR 126
Co-operative Societies Act, 1965 — Section 68Income Tax Act, 1961 — Section 271B, 44AB
High Courts23 Jul 2002
Bhawani Singh Vs State and Others
Rajasthan High Court · (2003) 3 RLW 1755 : (2002) 5 WLN 269
Constitution of India, 1950 — Article 14, 16, 21, 254(2), 39Industrial Disputes Act, 1947 — Section 25Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999 — Section 11, 19, 2, 9
High Courts23 Jul 2002
Rajasthan Co-operative Dairy Federation Ltd. Vs Dy. Commissioner of Income Tax
Rajasthan High Court · (2002) 176 CTR 622 : (2002) 124 TAXMAN 585
Income Tax Act, 1961 — Section 271B, 44AB
High Courts22 Jul 2002
Ajay Kumar and Others Vs State
Rajasthan High Court · (2002) WLC 782 : (2002) 5 WLN 329
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 307, 323, 325
High Courts22 Jul 2002Allowed
Mohan Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1891 : (2003) 4 RLW 2432
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts22 Jul 2002Dismissed
Ramesh Chandra Vs Sarpanch
Rajasthan High Court · (2003) 1 CivCC 113 : (2002) 4 RCR(Civil) 296 : (2003) 3 RLW 2044 : (2002) 4 WLC 341 : (2002) 5 WLN 243
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts22 Jul 2002Dismissed
Indian Woollen Carpet Factory Vs Income Tax Appellate Tribunal and Others
Rajasthan High Court · (2002) 178 CTR 420 : (2003) 260 ITR 658 : (2002) 125 TAXMAN 763
Income Tax Act, 1961 — Section 68
High Courts20 Jul 2002
Shanti Lal Jain Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 124 TAXMAN 721
Income Tax Act, 1961 — Section 256
High Courts19 Jul 2002Dismissed
Kanhaiya Lal Garg Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 4 RLW 2417 : (2002) 4 WLC 1 : (2003) 1 WLN 98
Rajasthan Service Rules, 1951 — Rule 244(2)
High Courts19 Jul 2002Dismissed
Laxmi Engineering Industries Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 97 FLR 703 : (2003) 3 RLW 1735 : (2003) 1 WLC 713
Bar Councils Act, 1926 — Section 14(1)Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 36, 36(4)
High Courts19 Jul 2002
Mohanjeet Singh Juneja Vs State of Rajasthan
Rajasthan High Court · (2002) 5 WLN 327
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 199, 200, 467, 468
High Courts19 Jul 2002Allowed
N.K. Dalal Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 96 FLR 118 : (2004) 1 RLW 597 : (2002) 4 WLC 509
Civil Services (Classification, Control and Appeal) Rules — Rule 16, 170Rajasthan Service Rules, 1951 — Rule 170
High Courts18 Jul 2002Allowed
K.S. Garg Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 WLN 492
High Courts18 Jul 2002Dismissed
Mahesh Kanwar and Another Vs State and Others
Rajasthan High Court · (2003) 1 RLW 610 : (2003) 1 WLC 560
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 16(4), 18Rajasthan Tenancy Act, 1955 — Section 30E, 30E(2)Transfer of Property Act, 1882 — Section 53A