High Courts22 Dec 1995
Chandi Ram Vs Income Tax Officer and Another
Rajasthan High Court · (1997) 230 ITD 611 : (1997) 225 ITR 611 : (1996) WLC 121
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 147, 148, 154, 32A
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 1 of 26
High Courts22 Dec 1995
CHANDI RAM Vs INCOME TAX OFFICER and Another
Rajasthan High Court · (1996) 131 CTR 256
Constitution of India, 1950 — Article 141, 226FINANCE ACT, 1989 — Section 20Income Tax Act, 1961 — Section 139, 142, 143, 144, 144B
High Courts18 Dec 1995Allowed
Ram Chandra and Others Vs Rajasthan State Road Trans. Corporation and Others
Rajasthan High Court · (1996) ACJ 736 : (1996) 1 RLW 70 : (1996) 2 WLC 146
Motor Vehicles Act, 1939 — Section 110
High Courts15 Dec 1995Allowed
Kanhaiya Lal Vs Hari Singh
Rajasthan High Court · AIR 1996 Raj 182
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 2, Order 6 Rule 7Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(7)
High Courts15 Dec 1995Allowed
Purshottam and Others Vs Dev Chand and Others
Rajasthan High Court · (1995) 12 RAJ CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Dec 1995Allowed
Subh Ram Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 1413
Criminal Procedure Code, 1973 (CrPC) — Section 299, 313Penal Code, 1860 (IPC) — Section 302, 404
High Courts11 Dec 1995
Commissioner of Income Tax Vs Keshav Ram Nemi Chand
Rajasthan High Court · (1996) 220 ITR 413
Income Tax Act, 1961 — Section 256, 271(1)
High Courts06 Dec 1995Dismissed
Gopal Lal Vs Babu Lal and Others
Rajasthan High Court · (1997) 1 CivCC 8 : (1996) 1 RLW 30
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, 11Specific Relief Act, 1963 — Section 31
High Courts05 Dec 1995
Girdhari Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 1613 : (1995) 2 RLW 628 : (1996) WLC 613
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18
High Courts05 Dec 1995Allowed
Virendra Nath Soral Vs Sajjan Kumar Jain
Rajasthan High Court · (1996) CriLJ 2564
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 12, 2
High Courts04 Dec 1995Dismissed
Budh Singh and Others Vs Hapu Ram and Others
Rajasthan High Court · (1996) CriLJ 1576 : (1996) 2 RLW 36 : (1996) 2 WLC 133
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 133(2), 134, 137(1)
High Courts01 Dec 1995Dismissed
Vijay Raj Vs State of Rajasthan
Rajasthan High Court · (1996) 1 RLW 171 : (1996) 2 WLC 18 : (1995) 2 WLN 646
Criminal Procedure Code, 1973 (CrPC) — Section 243, 247, 313, 482Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 25, 7
High Courts29 Nov 1995
Commissioner of Income Tax Vs Rajasthan Co-operative Spinning Mills Ltd.
Rajasthan High Court · (1997) 225 ITR 574
Income Tax Act, 1961 — Section 80HH
High Courts29 Nov 1995
COMMISSIONER OF INCOME TAX Vs SUNIL and CO.
Rajasthan High Court · (1996) 132 CTR 202
Income Tax Act, 1961 — Section 256, 80AB, 80HH
High Courts29 Nov 1995
COMMISSIONER OF INCOME TAX Vs SYNTHETIC STONES
Rajasthan High Court · (1999) 157 CTR 594
Income Tax Act, 1961 — Section 256, 35B, 80AB, 80HH, 80J
High Courts29 Nov 1995
COMMISSIONER OF INCOME TAX Vs RAJASTHAN CO-OPERATIVE SPINNING MILLS LTD.
Rajasthan High Court · (1996) 132 CTR 200
Income Tax Act, 1961 — Section 256, 80AB, 80HH
High Courts28 Nov 1995
COMMISSIONER OF INCOME TAX Vs LIBERTY PESTICIDES and FERTILIZERS (P) LTD.
Rajasthan High Court · (1996) 133 CTR 368
Income Tax Act, 1961 — Section 256, 43B
High Courts28 Nov 1995
COMMISSIONER OF INCOME TAX Vs R. K. ENTERPRISES.
Rajasthan High Court · (1996) 133 CTR 54
Income Tax Act, 1961 — Section 256, 43B
High Courts28 Nov 1995
COMMISSIONER OF INCOME TAX Vs MUKUND LAL MOTILAL.
Rajasthan High Court · (1996) 133 CTR 50
Income Tax Act, 1961 — Section 256, 43B
High Courts28 Nov 1995
COMMISSIONER OF INCOME TAX Vs JASRAJ.
Rajasthan High Court · (1996) 132 CTR 441
Income Tax Act, 1961 — Section 256, 43B