High Courts10 Nov 1993Dismissed
Kailash Gupta and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 3 WLC 373 : (1993) WLN 280
Rajasthan Agricultural Service Rules, 1960 — Rule 21
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 3 of 19
High Courts10 Nov 1993
Dr. Mahendra Kumar Bhadu Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 RLW 501 : (1994) 3 WLC 126 : (1993) WLN 433
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33
High Courts10 Nov 1993
Radmal and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1993) 2 RLW 631 : (1993) 2 RLW 293 : (1994) 1 WLC 229 : (1993) WLN 502
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482
High Courts10 Nov 1993
Commissioner of Wealth-tax Vs Smt. Jyotsana Baid
Rajasthan High Court · (1994) 210 ITR 767
Wealth Tax Act, 1957 — Section 7(4)
High Courts09 Nov 1993
Commissioner of Income Tax Vs Rashmikant Durlabhji
Rajasthan High Court · (1994) 210 ITR 432
High Courts09 Nov 1993
Rajasthan State Warehousing Corporation Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 119 CTR 369 : (1994) 209 ITR 271
Income Tax Act, 1961 — Section 37
High Courts09 Nov 1993
Commissioner of Wealth-tax Vs Seth Gokui Dass Pradeep Kumar (No. 2)
Rajasthan High Court · (1994) 210 ITR 403
High Courts09 Nov 1993
Golcha Properties Pvt. Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 122 CTR 90 : (1994) 209 ITR 80
Income Tax Act, 1961 — Section 139, 139(8), 144B, 220, 32
High Courts09 Nov 1993
Smt. Raj Rani Vs The Collector (Land Record) and Another
Rajasthan High Court · (1994) 1 RLW 153 : (1994) 3 WLC 672 : (1993) WLN 403
High Courts08 Nov 1993
State of Rajasthan Vs Ganesh Das and Others
Rajasthan High Court · (1995) CriLJ 25
Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 233(1), 233(2), 256(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 304, 307, 323
High Courts05 Nov 1993Allowed
Khuman Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 1661 : (1994) 3 WLC 411 : (1993) WLN 291
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts05 Nov 1993Dismissed
Himmat Jain Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 53 : (1994) 3 WLC 360
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agriculture Land for Residential and Commercial Purposes in Urban Areas) Rules, 1981 — Rule 3
High Courts05 Nov 1993
Rajasthan Wool Processors and Others Vs Income Tax Officer
Rajasthan High Court · (1994) 210 ITR 124
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Income Tax Act, 1961 — Section 194A, 276, 278B
High Courts04 Nov 1993Dismissed
Mohan Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1993) WLN 455
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts04 Nov 1993Allowed
Prabhu Dayal Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 366
Constitution of India, 1950 — Article 14, 21, 226, 311
High Courts04 Nov 1993
Public Carriers Truck Owners' Association Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 120 CTR 236 : (1994) 210 ITR 36
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts03 Nov 1993
Jagdishmal Bhansali Vs United India Insurance Co. Ltd. and Another (49)
Rajasthan High Court · (1995) 2 LLJ 209 : (1993) 2 RLW 228 : (1994) 1 WLC 664
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 22, 25(10), 25(9)
High Courts02 Nov 1993
Commissioner of Income Tax Vs Brijraj Singh
Rajasthan High Court · (1993) WLN 391
Income Tax Act, 1961 — Section 139, 139(2), 143
High Courts01 Nov 1993
Commissioner of Wealth-tax Vs Amar Singh Rathore
Rajasthan High Court · (1993) 11 RAJ CK 0012
Wealth Tax Act, 1957 — Section 4, 4(3), 5, 5(1), 5(3)
High Courts29 Oct 1993
Jain Drinks Pvt. Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1993) 10 RAJ CK 0026
Constitution of India, 1950 — Article 226