High Courts09 Apr 2014
Bhagwana Ram Vs Excise Commissioner
Rajasthan High Court · (2014) 45 GST 565
Constitution of India, 1950 — Article 226Rajasthan Excise Act, 1950 — Section 19, 54, 54A, 69Rajasthan Value Added Tax Act, 2003 — Section 88
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 855 of 2,241
High Courts09 Apr 2014
Commissioner of Income Tax Vs Maharaja Shree Umaid Mills Ltd.
Rajasthan High Court · (2014) 269 CTR 70 : (2014) 366 ITR 341 : (2014) 225 TAXMAN 363
Income Tax Act, 1961 — Section 143(3), 263, 36(1)(v), 37(1), 40A
High Courts09 Apr 2014Dismissed
Kalu Khan Vs State of Rajasthan State of Rajasthan Vs Kalu Khan
Rajasthan High Court · (2014) 04 RAJ CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 161, 354, 366, 383, 43Penal Code, 1860 (IPC) — Section 201, 302, 363, 364, 376(2)(f)
High Courts09 Apr 2014Disposed Off
Arun Kumar Upadhayay Vs Union of India and Others
Rajasthan High Court · (2014) 3 LLN 258
High Courts09 Apr 2014
Pabu Ram Vs Excise Commissioner
Rajasthan High Court · (2014) 2 WLN 401
Constitution of India, 1950 — Article 226Rajasthan Excise Act, 1950 — Section 19, 54, 54A, 69, 9A
High Courts07 Apr 2014Allowed
Rajendra Kumar Chachan Vs Banne Singh
Rajasthan High Court · AIR 2014 Raj 102 : (2014) 4 CDR 1858 : (2014) 2 WLN 457
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), Order 23 Rule 3, 115, 144
High Courts07 Apr 2014Allowed
United India Insurance Co. Ltd. Vs Chhotu Ram Kumawat and Another
Rajasthan High Court · (2014) 04 RAJ CK 0132
Workmens Compensation Act, 1923 — Section 30(aa), 4(1)
High Courts07 Apr 2014Dismissed
Ramesh Vs State of Rajasthan and Others
Rajasthan High Court · (2015) 1 CDR 71 : (2014) 3 DMC 522
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts07 Apr 2014Allowed
Geeta Patel Vs State of Rajasthan
Rajasthan High Court · (2015) 2 RLW 1259 : (2014) 3 WLN 205
Constitution of India, 1950 — Article 243ZI, 243ZJ, 243ZM, 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Apr 2014Dismissed
Nanalal Vs Heeralal
Rajasthan High Court · (2014) 04 RAJ CK 0118
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts07 Apr 2014Dismissed
Rockdril (I) Pvt. Ltd. Vs Narendra Paliwal
Rajasthan High Court · (2014) 04 RAJ CK 0094
Industrial Disputes Act, 1947 — Section 25-F, 25-F(a)
High Courts07 Apr 2014
Commissioner of Income Tax Vs Satya Narain Patni
Rajasthan High Court · (2014) 269 CTR 466 : (2014) 224 TAXMAN 312
Income Tax Act, 1961 — Section 132, 132(4), 260AWealth Tax Act, 1957 — Section 2(ea)
High Courts07 Apr 2014
Hiralal Vs Board of Revenue
Rajasthan High Court · (2014) 4 WLN 415
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Evidence Act, 1872 — Section 73Rajasthan Tenancy Act, 1955 — Section 88
High Courts04 Apr 2014Allowed
Narottam Vs State of Rajasthan
Rajasthan High Court · (2014) CriLJ 3742
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts04 Apr 2014Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Shubhash Vamanrav and Another
Rajasthan High Court · (2014) 4 ACC 368 : (2014) 142 FLR 611 : (2014) 2 LLN 795
Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 22, 30
High Courts04 Apr 2014Disposed Off
Parmanand Vs State of Raj. and Others
Rajasthan High Court · (2014) 04 RAJ CK 0135
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts04 Apr 2014
Prem Kathat and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2014) 04 RAJ CK 0134
High Courts04 Apr 2014Dismissed
Man Singh Vs State of Rajasthan
Rajasthan High Court · (2014) 04 RAJ CK 0133
High Courts04 Apr 2014Dismissed
Manzoor Ali Vs Nasir Ahmed and Others
Rajasthan High Court · (2014) 04 RAJ CK 0123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 151Specific Relief Act, 1963 — Section 19
High Courts04 Apr 2014Dismissed
Gauri Shanker Vs State and Another
Rajasthan High Court · (2014) 142 FLR 795 : (2014) 2 LLJ 689 : (2014) 4 LLN 536 : (2014) 3 WLN 291
Industrial Disputes Act, 1947 — Section 17B, 25-G, 25-H