High Courts29 Apr 2002Dismissed
Kishan Singh Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RLW 1026 : (2002) 3 WLC 424
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,507 of 2,241
High Courts29 Apr 2002Allowed
Rajasthan Sahayak Karmachari Sangh Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 RLW 4 : (2002) 4 WLN 20
High Courts26 Apr 2002Allowed
Nanda Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 04 RAJ CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 215, 313, 397Penal Code, 1860 (IPC) — Section 147, 379, 447Probation of Offenders Act, 1958 — Section 4
High Courts26 Apr 2002Dismissed
Assistant Commissioner, Commercial Taxes Department Vs Teletube Electronic Ltd.
Rajasthan High Court · (2004) 134 STC 56
Rajasthan Sales Tax Act, 1954 — Section 5(1)
High Courts26 Apr 2002
Kumari Rakhi Bansal Vs State of Raj. and Others
Rajasthan High Court · (2002) WLC 644
Graduate Medical Education Regulations, 1997 — Regulation 6
High Courts26 Apr 2002
Suman Steels Vs Union of India
Rajasthan High Court · (2003) 127 TAXMAN 353
Income Tax Act, 1961 — Section 143, 147, 148, 151, 44AD
High Courts26 Apr 2002Dismissed
Dr. M.K. Gaur and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 RLW 870 : (2002) 3 WLC 367 : (2002) 5 WLN 82
Rajasthan Educational Service (Collegiate Branch) Rules, 1986 — Rule 16, 20
High Courts26 Apr 2002Dismissed
Commissioner, Commercial Taxes Department Vs R.B. Garg and Brothers and Another
Rajasthan High Court · (2002) 128 STC 508
High Courts26 Apr 2002Dismissed
Suman Steels Vs Union of India (UOI) and Others
Rajasthan High Court · (2004) 269 ITR 412
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 44AD
High Courts24 Apr 2002Dismissed
State of Rajasthan Vs Mohanlal Khurana
Rajasthan High Court · (2002) 04 RAJ CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 13, 7
High Courts24 Apr 2002Allowed
Commercial Taxes Officer Vs Rastogi Steel Furniture
Rajasthan High Court · (2004) 135 STC 117
Rajasthan Sales Tax Act, 1954 — Section 10, 11B, 11B(1), 16B, 7
High Courts24 Apr 2002
Jaydoor Industries Pvt. Ltd. Vs Suresh Kumar Kanjan
Rajasthan High Court · (2004) 2 ACC 100
Employees Compensation Act, 1923 — Section 30
High Courts24 Apr 2002Dismissed
Om Prakash Vs Manoharlal
Rajasthan High Court · AIR 2002 Raj 386 : (2003) 2 RLW 1134 : (2002) 4 WLC 530 : (2002) 5 WLN 618
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(4), 13A
High Courts24 Apr 2002Dismissed
National Insurance Company Ltd. Vs Smt. Deewa and Others
Rajasthan High Court · (2003) 1 RLW 652
Motor Vehicles Act, 1988 — Section 149(2)
High Courts24 Apr 2002Allowed
Murli Manohar Vs State of Rajasthan
Rajasthan High Court · (2002) 04 RAJ CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 161, 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 43, 51, 8Penal Code, 1860 (IPC) — Section 187
High Courts24 Apr 2002Dismissed
Commercial Taxes Officer Vs Mahabaleshwar Gas and Chemicals
Rajasthan High Court · (2003) 132 STC 592
Rajasthan Sales Tax Act, 1994 — Section 4R
High Courts23 Apr 2002Dismissed
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (2002) 04 RAJ CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts23 Apr 2002Allowed
Mahatama Gandhi National Institute of Medical Sciences Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 884
Rajasthan University Ordinances, 2009 — Ordinance 272
High Courts23 Apr 2002
Vimla Devi and Another Vs Majeed Mistri and Another
Rajasthan High Court · (2003) 1 ACC 127 : (2002) 4 WLC 338
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts23 Apr 2002Allowed
Satya Prakash Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RLW 2486 : (2002) 3 WLC 455
Criminal Procedure Code, 1973 (CrPC) — Section 39(5)Penal Code, 1860 (IPC) — Section 302