Land Acquisition Act, 1894 — Section 13A, 31Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 13(5)

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High Courts21 Mar 1994Dismissed

Kailash Chandra Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1994 Raj 177 : (1994) 1 RLW 250 : (1994) 1 WLN 273

Oaths Act, 1969 — Section 3

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High Courts21 Mar 1994

JASWANT TRADING COMPANY and ANIL TRADING COMPANY Vs COMMISSIONER OF Income Tax.

Rajasthan High Court · (1995) 212 ITR 24

Income Tax Act, 1961 — Section 256, 30, 31, 32, 33

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High Courts21 Mar 1994

COMMISSIONER OF Income Tax Vs R. S. RATHORE.

Rajasthan High Court · (1995) 128 CTR 197 : (1995) 212 ITR 390

Income Tax Act, 1961 — Section 256, 68

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High Courts21 Mar 1994Dismissed

Babu Lal Vs The State of Rajasthan and Others

Rajasthan High Court · (1994) 1 RLW 245 : (1994) 2 WLC 8 : (1994) 1 WLN 275

Constitution of India, 1950 — Article 226, 329

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High Courts21 Mar 1994

COMMISSIONER OF Income Tax Vs GORJA DEVI LILA.

Rajasthan High Court · (1995) 129 CTR 395 : (1995) 216 ITR 638

Income Tax Act, 1961 — Section 2, 256

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High Courts21 Mar 1994Dismissed

Bhawani Prasad Vs Bhanwar Singh

Rajasthan High Court · (1994) 1 WLN 451

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2), Order 9 Rule 13

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High Courts21 Mar 1994

H. H. RAJDADI SMT. BADAN KANWAR MEDICAL TRUST Vs COMMISSIONER OF WEALTH-TAX.

Rajasthan High Court · (1995) 127 CTR 13 : (1995) 214 ITR 130

Income Tax Act, 1961 — Section 12A, 13Wealth Tax Act, 1957 — Section 25(2)

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High Courts21 Mar 1994

COMMISSIONER OF WEALTH-TAX Vs SETH PUSALAL MANSINGHKA TRUST.

Rajasthan High Court · (1995) 127 CTR 43 : (1995) 215 ITR 850 : (1995) 83 TAXMAN 454

Wealth Tax Act, 1957 — Section 21(1), 21(4)

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High Courts21 Mar 1994

COMMISSIONER OF Income Tax Vs GANGANAGAR FERTILIZER CORPORATION.

Rajasthan High Court · (1995) 126 CTR 366 : (1995) 214 ITR 317

Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 14, 15, 40, 48Registration Act, 1908 — Section 14, 15, 17

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High Courts18 Mar 1994Allowed

Bashir Shah and Others Vs Stae of Rajasthan

Rajasthan High Court · (1994) CriLJ 2526 : (1994) 2 WLC 371 : (1994) 1 WLN 455

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 162, 374, 374(2)

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High Courts18 Mar 1994Dismissed

Ganpat Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 1565 : (1994) 1 WLN 521

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102, 302, 307, 324, 34

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High Courts18 Mar 1994Dismissed

Bhom Raj Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1994 Raj 241 : (1994) 2 WLC 422

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 34(7A)

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High Courts18 Mar 1994Allowed

Ram Narain alias Narain Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 2513 : (1994) 1 WLN 503

Penal Code, 1860 (IPC) — Section 302, 34, 447

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High Courts18 Mar 1994Dismissed

Arjunlal Vs State of Rajasthan

Rajasthan High Court · (1994) 1 WLN 426

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 19, 27Prevention of Food Adulteration Act, 1954 — Section 19

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High Courts17 Mar 1994Allowed

Smt. Kanku Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 2077 : (1994) 1 RLW 614 : (1994) 1 WLN 266

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 460

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