COURT ARCHIVE

Rajasthan High Court judgments, 1994

539 judgments · page 15 of 27

High Courts25 Apr 1994

Raju Ram and Another Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 2348 : (1994) 1 WLN 668

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 404

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High Courts22 Apr 1994

S.M. Mehta Vs Chief of the Army Staff and Others

Rajasthan High Court · (1994) 1 WLN 491

Army Act, 1950 — Section 121, 123, 153, 52, 63Constitution of India, 1950 — Article 226

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High Courts22 Apr 1994

RAJASTHAN PATRIKA LTD. Vs UNION OF INDIA AND OTHERS.

Rajasthan High Court · (1995) 121 CTR 255 : (1995) 213 ITR 443

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 29Income Tax Act, 1961 — Section 230A, 276AB

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High Courts22 Apr 1994

Rajasthan Patrika Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (1995) 121 CTR 255 : (1995) 213 ITR 443

Income Tax Act, 1961 — Section 269UA, 269UB, 269UC, 276ABTransfer of Property Act, 1882 — Section 53A

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High Courts21 Apr 1994Dismissed

Balak Ram Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 2451 : (1994) 2 WLC 298 : (1994) 1 WLN 691

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 293, 313Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 182

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High Courts21 Apr 1994Dismissed

Satya Narain Vs Bajrang Lal

Rajasthan High Court · AIR 1994 Raj 178 : (1994) 2 WLC 353 : (1994) 2 WLN 43

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

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High Courts21 Apr 1994

Commissioner of Income Tax Vs Hanuman Tubewells Co.

Rajasthan High Court · (1995) 211 ITR 1047

Income Tax Act, 1961 — Section 256, 36

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High Courts21 Apr 1994

Bheru Dan and Others Vs Firm Sohanlal Shiv Narain

Rajasthan High Court · (1994) 3 WLC 744 : (1994) 1 WLN 629

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227

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High Courts19 Apr 1994Allowed

Khairaj Vs The State of Rajasthan

Rajasthan High Court · (1994) 1 RLW 654 : (1994) 1 WLN 643

Penal Code, 1860 (IPC) — Section 34, 379

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High Courts19 Apr 1994Allowed

Ayurved Chikitsaks Welfare Association Vs State of Rajasthan and Others

Rajasthan High Court · (1994) 2 WLC 452 : (1994) 1 WLN 446

Constitution of India, 1950 — Article 14, 16

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High Courts19 Apr 1994

Dr. Bajrang Lal Sharma Vs State of Rajasthan and Another

Rajasthan High Court · (1994) 2 RLW 135 : (1994) 2 WLC 1 : (1994) 1 WLN 409

Constitution of India, 1950 — Article 12, 226, 311

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High Courts19 Apr 1994Dismissed

Surya Prakash Mathur Vs The State of Rajasthan

Rajasthan High Court · (1994) 1 RLW 624 : (1995) 2 WLC 317 : (1994) 2 WLN 571

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 397Evidence Act, 1872 — Section 123, 162Police Act, 1861 — Section 29, 45, 46

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High Courts19 Apr 1994Dismissed

State Insurance and Provident Fund Dept. Vs Rameshwar Prasad and Another

Rajasthan High Court · (1998) 3 LLJ 706 : (1994) 2 WLC 227 : (1994) 1 WLN 406

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts19 Apr 1994

Commissioner of Income Tax Vs Bherwa Fertilizers

Rajasthan High Court · (1996) 217 ITR 656 : (1994) 2 RLW 185 : (1994) 3 WLC 88 : (1994) 2 WLN 225

Income Tax Act, 1961 — Section 37Income Tax Rules, 1962 — Rule 6DD

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High Courts19 Apr 1994

Commissioner of Wealth-tax Vs Sardarmal Rajendra Prasad

Rajasthan High Court · (1994) 04 RAJ CK 0036

Wealth Tax Rules, 1957 — Rule 1D

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High Courts18 Apr 1994

Rajendra Giriraj Prasad Tiwari and Sona Builders Vs Union of India (UOI) and Others

Rajasthan High Court · (1995) 1 WLC 672 : (1994) 2 WLN 576

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UJ

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High Courts18 Apr 1994Dismissed

Mehta Charitable Trust, Pali Vs The Commissioner, Devasthan Vibhag, Rajasthan, Udaipur and Others

Rajasthan High Court · AIR 1994 Raj 207 : (1994) 1 RLW 407 : (1994) 2 WLN 39

Rajasthan Public Trusts Act, 1959 — Section 17, 18, 18(2)

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High Courts18 Apr 1994

RAJENDRA GIRIRAJ PRASAD TIWARI (S. B. C. W. P. NO. 3492 OF 1993) SONA BUILDERS (S. B. C. W. P. NOS. 4667 OF 1993 AND 1093 OF 1994) Vs UNION OF INDIA AND OTHERS

Rajasthan High Court · (1995) 123 CTR 13 : (1995) 212 ITR 158 : (1995) 78 TAXMAN 55

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 269UD, 269UE, 269UJ

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High Courts15 Apr 1994

Prithvi Vs Shyam and Others

Rajasthan High Court · (1995) 1 RLW 214 : (1994) 2 WLC 322 : (1994) 2 WLN 152

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 307

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High Courts15 Apr 1994

Jagras Singh Vs The State and Others

Rajasthan High Court · (1994) 1 WLN 423

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