High Courts21 Jul 1994
Commissioner of Income Tax Vs Smt. Saraswati Devi
Rajasthan High Court · (1994) 07 RAJ CK 0044
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 9 of 27
High Courts21 Jul 1994
Bombay Motors Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 07 RAJ CK 0043
Income Tax Act, 1961 — Section 36, 36(1), 37
High Courts21 Jul 1994
Commissioner of Income Tax Vs Ganganagar Fertilizer Corporation
Rajasthan High Court · (1994) 07 RAJ CK 0042
Registration Act, 1908 — Section 17, 17(1)
High Courts21 Jul 1994
Commissioner of Income Tax Vs Dwarka Das and Sons
Rajasthan High Court · (1994) 07 RAJ CK 0041
High Courts21 Jul 1994
Mohandass Moolchand Vs Commissioner of Income Tax
Rajasthan High Court · (1995) 126 CTR 168 : (1995) 212 ITR 482
Income Tax Act, 1961 — Section 28, 36
High Courts21 Jul 1994
Commissioner of Income Tax Vs United Trading Co.
Rajasthan High Court · (1994) 07 RAJ CK 0039
Income Tax Act, 1961 — Section 189Partnership Act, 1932 — Section 42
High Courts21 Jul 1994
Commissioner of Income Tax Vs Jain Cables Pvt. Ltd.
Rajasthan High Court · (1995) 214 ITR 190
Income Tax Act, 1961 — Section 40A(8)
High Courts21 Jul 1994
Commissioner of Income Tax Vs Gauri Shanker Patel
Rajasthan High Court · (1995) 214 ITR 49
Income Tax Act, 1961 — Section 143, 143(3), 144, 2(40), 217
High Courts21 Jul 1994
Commissioner of Income Tax Vs Rehmat Khan
Rajasthan High Court · (1994) 07 RAJ CK 0034
Income Tax Act, 1961 — Section 2(45), 4, 5
High Courts21 Jul 1994
Commissioner of Income Tax Vs Emery Stone Mfg. Co.
Rajasthan High Court · (1994) 07 RAJ CK 0032
Income Tax Act, 1961 — Section 143(3), 263, 43, 43(1)
High Courts21 Jul 1994
Commissioner of Income Tax Vs Rathi Gum Industries
Rajasthan High Court · (1994) 07 RAJ CK 0031
Income Tax Act, 1961 — Section 194A, 201, 201(1A), 43
High Courts21 Jul 1994
Commissioner of Income Tax Vs R.S. Rathore
Rajasthan High Court · (1994) 07 RAJ CK 0030
Income Tax Act, 1961 — Section 68
High Courts21 Jul 1994
Manoj Textiles and Fashion Fabrics Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 07 RAJ CK 0028
Income Tax Act, 1961 — Section 37
High Courts21 Jul 1994Allowed
Bhagwan Das Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (1994) 3 WLC 721 : (1994) 2 WLN 157
High Courts21 Jul 1994
Yashwant Singh Vs Commissioner of Income Tax
Rajasthan High Court · (1995) 128 CTR 12 : (1995) 212 ITR 207
Income Tax Act, 1961 — Section 271(1)
High Courts21 Jul 1994
Thana Ram Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 502 : (1994) 2 RLW 326 : (1995) 1 WLC 231
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 340, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts21 Jul 1994
Commissioner of Income Tax Vs Gautam Chand
Rajasthan High Court · (1996) 85 TAXMAN 470
Income Tax Act, 1961 — Section 14, 256(1), 32A, 56, 57
High Courts20 Jul 1994Allowed
Rajasthan Shikshak Sangh Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 WLN 546
High Courts20 Jul 1994Dismissed
Ram Swaroop Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3382 : (1994) 2 RLW 276 : (1994) 2 WLC 738 : (1994) 2 WLN 55
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts20 Jul 1994Dismissed
Jagdish Vs State of Rajasthan
Rajasthan High Court · (1994) 2 RLW 224 : (1994) 3 WLC 550 : (1994) 2 WLN 92
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 327, 330, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3