High Courts18 Apr 2002Dismissed
Commissioner of Income Tax Vs Bhawan Va Path Nirman (Bohra) and Co. (No. 1)
Rajasthan High Court · (2002) 258 ITR 431
Income Tax Act, 1961 — Section 145, 145(2), 260A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,509 of 2,241
High Courts18 Apr 2002Dismissed
Commissioner of Income Tax Vs Bhawan Va Path Nirman (Bohra) and Co. (No. 2)
Rajasthan High Court · (2002) 258 ITR 440
Income Tax Act, 1961 — Section 145, 260A, 41, 41(1)
High Courts18 Apr 2002
Commissioner of Income Tax Vs Bhawan Va Path Nirman (Bohra) and Co.
Rajasthan High Court · (2002) 175 CTR 160
Income Tax Act, 1961 — Section 145, 256
High Courts18 Apr 2002Dismissed
Hamid @ Abdul Hamid Vs The State of Rajasthan
Rajasthan High Court · (2002) 04 RAJ CK 0009
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12
High Courts17 Apr 2002Allowed
Umrao Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2003) 3 WLN 516
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Apr 2002Dismissed
Dushyant A. Gadgil Vs Smt. Shanta Godika
Rajasthan High Court · (2003) 2 BC 13 : (2004) 118 CompCas 318 : (2003) 1 WLC 539
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts17 Apr 2002Dismissed
Ex. L/NK Rameshwar Lal Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 1 RLW 216 : (2002) 3 WLN 653
Army Act, 1950 — Section 20, 22Army Rules, 1954 — Rule 13, 17
High Courts17 Apr 2002
CWT Vs Bhanwarlal Gupta
Rajasthan High Court · (2002) 175 CTR 284
Wealth Tax Act, 1957 — Section 27(1)
High Courts17 Apr 2002
Sampati Vs State of Rajasthan
Rajasthan High Court · (2003) 1 RCR(Criminal) 275 : (2002) 4 RLW 2485 : (2002) 3 WLN 708
Penal Code, 1860 (IPC) — Section 34, 406
High Courts16 Apr 2002Allowed
LIC of India and Others Vs Ram Prakash
Rajasthan High Court · (2002) 04 RAJ CK 0117
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3)
High Courts16 Apr 2002Allowed
Chandan Kaur (Smt.) Vs Wali Mohammed and Others
Rajasthan High Court · (2003) 3 RLW 1553 : (2002) 5 WLC 67 : (2002) 5 WLN 426
Motor Vehicles Act, 1988 — Section 163(A), 171
High Courts16 Apr 2002Dismissed
Shyam Lal Vs Khandu Ram and Others
Rajasthan High Court · AIR 2003 Raj 207 : (2003) 1 RLW 213 : (2002) 3 WLN 687
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 41 Rule 27
High Courts16 Apr 2002Allowed
Ram Bilas Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 RLW 200 : (2002) 3 WLC 703 : (2002) 4 WLN 28
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts16 Apr 2002Allowed
Ghanshyam Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 4 RLW 2515 : (2002) 3 WLN 584
Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 27
High Courts15 Apr 2002
Khushi Ram Kiln Company and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 5 WLC 671 : (2002) 3 WLN 578
Constitution of India, 1950 — Article 226
High Courts15 Apr 2002
United India Insurance Company Ltd. Vs Kailash and Another
Rajasthan High Court · (2003) 1 ACC 321
Constitution of India, 1950 — Article 12Motor Vehicles Act, 1988 — Section 140, 173
High Courts15 Apr 2002Dismissed
Asstt. Commissioner, Commercial Taxes (Special Circle) Vs Sri Pipes (now A-Infra Structure)
Rajasthan High Court · (2003) 1 RLW 207 : (2002) 3 WLN 622
Rajasthan Sales Tax Act, 1954 — Section 2(P)
High Courts15 Apr 2002
Radhey Shyam and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2227
Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts15 Apr 2002Allowed
United Phospherus Ltd. and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 3 RLW 1681 : (2002) 5 WLN 59
Criminal Procedure Code, 1973 (CrPC) — Section 258Insecticides Act, 1968 — Section 24, 24(4), 29, 33
High Courts15 Apr 2002Dismissed
United India Insurance Co. Ltd. Vs Kailash and Another
Rajasthan High Court · (2003) 3 WLN 463
Constitution of India, 1950 — Article 12Motor Vehicles Act, 1988 — Section 140, 173