High Courts10 Apr 2002Dismissed
Lalji Mulji Transport Company Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 2 RLW 1237 : (2002) 5 WLN 561
Rajasthan Sales Tax Act, 1994 — Section 78, 78(10), 78(11), 78(4), 78(8)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,511 of 2,241
High Courts10 Apr 2002Partly Allowed
Lalla Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RLW 2496 : (2003) 1 WLC 576
Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Apr 2002Dismissed
Narottam Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 3 WLN 525
Constitution of India, 1950 — Article 226
High Courts09 Apr 2002Dismissed
Jodhpur Vidhyut Vitran Nigam Ltd. Vs Karamchari Rajya Beema Nigam and Another
Rajasthan High Court · (2003) 96 FLR 39 : (2003) 2 RLW 1225 : (2002) 4 WLC 106 : (2002) 5 WLN 595
Employees State Insurance Act, 1948 — Section 2(9), 45(A)Factories Act, 1948 — Section 2(K)
High Courts09 Apr 2002Dismissed
Commissioner of Income Tax Vs Jodhpur Chartered Accountants Society
Rajasthan High Court · (2002) 258 ITR 548 : (2002) 3 WLN 553
Income Tax Act, 1961 — Section 11, 12A, 2(15)
High Courts09 Apr 2002Allowed
Commissioner of Income Tax Vs Jodhpur Chartered Accountant Society
Rajasthan High Court · (2003) 1 RLW 203
Income Tax Act, 1961 — Section 11, 12A, 2(15)
High Courts08 Apr 2002Dismissed
Urban Improvement Trust, Kota Vs Judge, Labour Court, Kota and Others
Rajasthan High Court · (2002) 5 WLC 674
High Courts08 Apr 2002Dismissed
Munna Lal Vs The State of Rajasthan and Another
Rajasthan High Court · (2002) 04 RAJ CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 397, 452, 482Motor Vehicles Act, 1988 — Section 207
High Courts07 Apr 2002
Commissioner of Income Tax Vs Ishwardass Mutha
Rajasthan High Court · (2004) 186 CTR 759 : (2004) 270 ITR 597
Income Tax Act, 1961 — Section 256(2)
High Courts05 Apr 2002Dismissed
Shakil Ahmed Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RCR(Criminal) 292 : (2002) 5 WLC 578
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 37
High Courts05 Apr 2002Allowed
Rajasthan State Industrial Development and Investment Corpn. Ltd. Vs Official Liquidator of Shree Shiva Spinners Ltd.
Rajasthan High Court · (2002) 04 RAJ CK 0089
Companies Act, 1956 — Section 446, 457State Financial Corporations Act, 1951 — Section 29, 30, 46
High Courts05 Apr 2002
Shakil Ahmed Vs State of Raj.
Rajasthan High Court · (2003) 85 ECC 774 : (2002) 4 RLW 2502
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37(1)
High Courts05 Apr 2002
Prem Shanker and Another Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RLW 2471 : (2002) 3 WLC 471
Penal Code, 1860 (IPC) — Section 304, 324, 34
High Courts04 Apr 2002Allowed
Rajendra Kumar Sharma and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 792 : (2002) 3 WLC 631
High Courts04 Apr 2002Allowed
Tikma Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 197 : (2002) 3 WLN 612
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts04 Apr 2002Partly Allowed
Associated Stone Industries (Kotah) Ltd. Vs State of Raj. and Others Stone Industries (Kotah) Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2002) 4 RLW 2463 : (2001) 4 WLC 7
Rajasthan Minor Mineral Concession (Amendment) Rules, 1986 — Rule 18(3)Rajasthan Minor Mineral Concession Rules, 1977 — Rule 18(3)
High Courts04 Apr 2002
Rama Vs Megha and Others
Rajasthan High Court · AIR 2002 Raj 309 : (2002) 3 WLC 466 : (2002) 4 WLN 24
Easements Act, 1882 — Section 13
High Courts04 Apr 2002
Associated Stone Industries (Kotah) Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 4 WLC 7
Rajasthan Minor Mineral Concession (Amendment) Rules, 1986 — Rule 18(3), 47Rajasthan Minor Mineral Concession Rules, 1977 — Rule 18(3)
High Courts04 Apr 2002
Arjun Mal Vs Smt. Mohini Devi
Rajasthan High Court · (2003) 1 RLW 190 : (2002) 3 WLN 557
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(1)(6)
High Courts03 Apr 2002Allowed
Kishan Lal Vs State of Rajasthan
Rajasthan High Court · (2002) 04 RAJ CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135, 135(a), 135(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 19, 50, 67, 8