High Courts04 Mar 1994
Commissioner of Income Tax Vs Official Liquidator, Golecha Property
Rajasthan High Court · (1994) 207 ITR 576
Income Tax Act, 1961 — Section 14
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 22 of 27
High Courts04 Mar 1994
REGISTAN PVT. LTD. and Others Vs COMMISSIONER OF INCOME TAX and Others
Rajasthan High Court · (1996) 131 CTR 44
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 276C, 279
High Courts03 Mar 1994Dismissed
Smt. Pushpa Devi Vs Ravindra Kumar and Others
Rajasthan High Court · (1994) 1 WLN 567
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Mar 1994
Rajasthan State Road Transport Corporation Vs Jagdish Vyas and Others
Rajasthan High Court · (1995) 70 FLR 723 : (1995) 2 LLJ 387
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts03 Mar 1994Dismissed
Pratap Rai and Another Vs Sohan Lal and Others
Rajasthan High Court · AIR 1994 Raj 247 : (1994) 2 RLW 113 : (1995) 1 WLC 265 : (1994) 1 WLN 569
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts02 Mar 1994
Commissioner of Wealth-tax Vs Raj Kumari Bhubaneshwari Kumari
Rajasthan High Court · (1994) 119 CTR 312 : (1994) 210 ITR 711 : (1994) 2 RLW 110 : (1994) 1 WLN 403
Rajasthan Urban Property (Restrictions of Transfers) Act, 1973 — Section 5Wealth Tax Act, 1957 — Section 16A
High Courts02 Mar 1994Dismissed
Virji Vs Union of India (UOI) and Another
Rajasthan High Court · (1995) 1 RLW 456 : (1994) 2 WLC 135 : (1994) 1 WLN 246
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 80
High Courts02 Mar 1994
Commissioner of Income Tax Vs Prakash Narain
Rajasthan High Court · (1995) 213 ITR 182
Income Tax Act, 1961 — Section 256
High Courts02 Mar 1994
Ram Gopal Vs Sampati Bai
Rajasthan High Court · (1994) 2 WLN 51
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(a), 13(3)
High Courts02 Mar 1994Dismissed
Babu Lal Vs Raj Kumar and Others
Rajasthan High Court · (1995) 1 RLW 441 : (1994) 2 WLC 152 : (1994) 1 WLN 243
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Mar 1994
Bhagya Wanti Devi Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 210 ITR 687
Income Tax Act, 1961 — Section 139(2), 139(4), 143, 144, 147
High Courts01 Mar 1994Allowed
Daya Nand Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 320
Constitution of India, 1950 — Article 16
High Courts01 Mar 1994
Commissioner of Income Tax Vs Vimal Kumar Surana
Rajasthan High Court · (1994) 210 ITR 620 : (1995) 80 TAXMAN 443
Income Tax Act, 1961 — Section 127, 147, 148, 2(47), 256
High Courts01 Mar 1994Dismissed
Mohan Lal Vs Jodhpur Central Cooperative Batik and Others
Rajasthan High Court · (1994) 1 RLW 384 : (1994) 2 WLC 204 : (1994) 1 WLN 175
All India Services Act, 1951 — Section 3, 4Constitution of India, 1950 — Article 12, 14, 16, 245, 246Co-operative Societies Act, 1912 — Section 3
High Courts01 Mar 1994
Sita Ram Mali Vs State of Rajasthan and Another
Rajasthan High Court · (1995) 2 RLW 104 : (1994) 2 WLC 177 : (1994) 1 WLN 374
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 1994Dismissed
Rajasthan State Road Transport Corporation Vs Ram Karan Chauhan and Another
Rajasthan High Court · (1995) 2 LLJ 452
Industrial Disputes Act, 1947 — Section 10, 11A, 2(1), 2A
High Courts28 Feb 1994Allowed
Manish Kumar Sharma Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3066 : (1995) 1 RLW 84 : (1994) 2 WLC 69 : (1994) 1 WLN 252
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 108, 109, 110, 111
High Courts28 Feb 1994Dismissed
The High Court of Judicature for Rajasthan Vs Mohd. Rafique Khan
Rajasthan High Court · (1994) 1 RLW 263 : (1994) 1 WLC 582 : (1994) 1 WLN 229
High Courts28 Feb 1994Allowed
Gannon Dunkerley and Co. Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLC 554 : (1994) 1 WLN 652
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 141, 265, 268, 269, 286