High Courts21 May 2002Dismissed
Budhi Devi Vs Chandu Lal
Rajasthan High Court · (2003) 1 DMC 473
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,503 of 2,241
High Courts21 May 2002
Smt. Neelam Lodha Vs Deputy Commissioner of Income Tax and Others
Rajasthan High Court · (2002) 257 ITR 167
High Courts21 May 2002
Bhilwara Ajmer Kshetriya Gramin Bank Vs Madav Gopal Garg
Rajasthan High Court · (2002) 5 WLN 20
High Courts20 May 2002
Ishwariya and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RLW 1091 : (2002) 3 WLC 388
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
High Courts20 May 2002Allowed
Ganga Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1513 : (2002) 5 WLC 948 : (2002) 5 WLN 670
Rajasthan Civil Services (Project Allowance and Concession in Project Areas) Rules, 1975 — Rule 8
High Courts20 May 2002
Commissioner of Income Tax Vs Harshvardhan Chemicals and Mineral Ltd.
Rajasthan High Court · (2004) 186 CTR 552 : (2003) 259 ITR 212 : (2003) 133 TAXMAN 320
Income Tax Act, 1961 — Section 271(1), 80HH, 80I
High Courts20 May 2002Dismissed
Vishnudutt Vs Manoj Kumar and Others etc.
Rajasthan High Court · AIR 2002 Raj 395 : (2003) 3 RLW 1610 : (2003) 1 WLN 52
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 88
High Courts20 May 2002Allowed
Vimla Devi and Another (Smt.) Vs Rajendra Kumar and Others
Rajasthan High Court · (2003) 1 ACC 89 : (2004) ACJ 504 : (2003) 3 RLW 1562 : (2002) 5 WLN 702
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 4Motor Accidents Claims Tribunal Rules, 1964 — Rule 20Motor Vehicles Act, 1988 — Section 166
High Courts17 May 2002Dismissed
Des Raj Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 1392 : (2002) 4 WLC 55 : (2002) 4 WLN 497
Rajasthan Municipal (Pension) Rules, 1989 — Rule 3Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 — Rule 4
High Courts17 May 2002Allowed
Sushma Saxena (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 1636 : (2002) 5 WLN 535
High Courts17 May 2002Dismissed
Karni Dan Singh Vs Ram Chandra and Others
Rajasthan High Court · AIR 2003 Raj 98 : (2003) 2 WLC 188 : (2003) 2 WLN 162
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9
High Courts17 May 2002Dismissed
Krishan Singh Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLC 179 : (2002) 4 WLN 533
Constitution of India, 1950 — Article 226, 227
High Courts17 May 2002
State of Rajasthan Vs Municipal Council
Rajasthan High Court · AIR 2002 Raj 362
Rajasthan Municipalities Act, 1959 — Section 138, 297
High Courts17 May 2002Dismissed
Hanuman Singh and Others Vs Board of Revenue and Others
Rajasthan High Court · (2003) 1 RLW 1
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts17 May 2002Dismissed
State of Rajasthan Vs Municipal Council and Others
Rajasthan High Court · (2003) 2 CivCC 55 : (2003) 2 RCR(Civil) 25 : (2003) 1 RCR(Rent) 307 : (2003) 2 RLW 833 : (2002) 5 WLN 24
Rajasthan Municipalities Act, 1959 — Section 138, 297(2)
High Courts17 May 2002Allowed
Jagdish Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 RLW 990
High Courts17 May 2002Dismissed
Ladu Ram Jat Vs C.J. (S.D.) C.J.M. and Others
Rajasthan High Court · (2003) 2 RLW 993 : (2002) 3 WLC 555
Rajasthan Panchayati Raj Act, 1994 — Section 19(1), 39
High Courts16 May 2002Allowed
Balwan Singh Punia Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 96 FLR 730 : (2003) 3 RLW 1668 : (2002) 4 WLC 335 : (2002) 5 WLN 696
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts16 May 2002Dismissed
Global Granimarmo Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 1267 : (2003) 1 WLC 141 : (2002) 5 WLN 662
Rajasthan Sales Tax Act, 1994 — Section 30
High Courts16 May 2002Dismissed
Multimetals Ltd. Vs K.L. Jolly through L. Rs.
Rajasthan High Court · AIR 2003 Raj 8 : (2003) 2 RLW 1111 : (2002) 5 WLC 247
Contract Act, 1872 — Section 55Partnership Act, 1932 — Section 69