High Courts17 Mar 1994Allowed
Vijay Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1998) 3 LLJ 457 : (1994) 2 WLC 382
Industrial Disputes Act, 1947 — Section 2, 2A
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 21 of 27
High Courts17 Mar 1994Allowed
Dabur India Ltd. and Another Vs Municipal Corporation, Jaipur
Rajasthan High Court · AIR 1995 Raj 78 : (1994) 2 WLC 244
Rajasthan Municipalities Act, 1959 — Section 104
High Courts17 Mar 1994
Manu Ram and Others Vs Mukh Ram
Rajasthan High Court · (1994) 1 WLN 482
Limitation Act, 1963 — Section 5
High Courts17 Mar 1994Dismissed
Silver and Art Palace Vs Commissioner of Income Tax (Appeals-I) and Another
Rajasthan High Court · (1994) 2 RLW 97 : (1994) 3 WLC 71 : (1994) 2 WLN 562
Income Tax Act, 1961 — Section 131, 250, 251
High Courts16 Mar 1994
Gujarat State Road Transport Corporation Vs Jafar Miyan and Others
Rajasthan High Court · (1994) 1 WLN 485
Motor Vehicles Act, 1939 — Section 110A
High Courts15 Mar 1994Allowed
J.K. Tyres' Cord Vs Guman Singh and Another
Rajasthan High Court · (1995) 2 LLJ 89
Industrial Disputes Act, 1947 — Section 10(1), 33(2)
High Courts15 Mar 1994
Udai Ram Vs Dharam Chand
Rajasthan High Court · AIR 1994 Raj 187
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 100
High Courts15 Mar 1994Dismissed
Bapulal and Another Vs Ramesh Chandra
Rajasthan High Court · AIR 1995 Raj 121 : (1995) 2 RLW 459 : (1994) 2 WLC 643
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(5)
High Courts13 Mar 1994
COMMISSIONER OF Income Tax Vs ROOP KISHORE GOYAL.
Rajasthan High Court · (1995) 122 CTR 85 : (1995) 212 ITR 121
Income Tax Act, 1961 — Section 256, 271, 274
High Courts13 Mar 1994
COMMISSIONER OF Income Tax Vs POORANCHAND.
Rajasthan High Court · (1995) 121 CTR 479 : (1995) 212 ITR 88
Income Tax Act, 1961 — Section 10, 2, 256, 271, 47
High Courts08 Mar 1994
Radha Devi and Others Vs Life Insurance Corporation of India and Others
Rajasthan High Court · (1996) ACJ 186 : (1994) 2 WLC 17
Income Tax Act, 1961 — Section 143
High Courts08 Mar 1994Allowed
Shree Pipes Ltd. Vs Union of India (UOI)
Rajasthan High Court · (1994) 46 ECC 304 : (1995) 79 ELT 405 : (1994) 1 RLW 439 : (1994) 3 WLC 36 : (1994) 2 WLN 553
Constitution of India, 1950 — Article 14Customs (Fees for Rendering Services by Customs Officers) Regulations, 1968 — Regulation 2, 3Customs Act, 1962 — Section 124, 128, 57, 65
High Courts08 Mar 1994Allowed
Gajanand Vs Kailash Chand and Others
Rajasthan High Court · (1994) 1 WLN 492
Provincial Insolvency Act, 1920 — Section 20, 28, 53, 9Transfer of Property Act, 1882 — Section 53
High Courts08 Mar 1994Dismissed
State of Rajasthan and Another Vs J.K. Panth and Others
Rajasthan High Court · (1994) 1 WLN 449
High Courts04 Mar 1994Dismissed
Jwala Singh Vs Laxmi Lal
Rajasthan High Court · (1994) 1 WLN 489
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Mar 1994
The executive Engineer P.W.D. and Another Vs The Judge, Labour Court and Another
Rajasthan High Court · (1995) 1 RLW 595 : (1994) 2 WLC 316 : (1994) 1 WLN 416
Industrial Disputes Act, 1947 — Section 25F, 7A, 7B
High Courts04 Mar 1994
Registan Pvt. Ltd. and Others Vs Commissioner of Income Tax and Others
Rajasthan High Court · (1995) 211 ITR 333
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 276C
High Courts04 Mar 1994
Controller of Estate Duty Vs Smt. Basanti Bai (Late) (through Gulab Chand)
Rajasthan High Court · (1995) 211 ITR 163
Estate Duty Act, 1953 — Section 7
High Courts04 Mar 1994
Commissioner of Wealth Tax Vs Sobhag Family Benefit Trust
Rajasthan High Court · (1995) 211 ITR 289
High Courts04 Mar 1994
Commissioner of Income Tax Vs Narbada Shankar Bhikkabhai
Rajasthan High Court · (1995) 128 CTR 36 : (1995) 211 ITR 277
Income Tax Act, 1961 — Section 184