High Courts09 Aug 1996
Commissioner of Income Tax Vs Wolkem (P.) Ltd.
Rajasthan High Court · (1997) 92 TAXMAN 346
Income Tax Act, 1922 — Section 66, 66(1), 66(4)Income Tax Act, 1961 — Section 256, 256(1), 256(2), 258, 28
COURT ARCHIVE
Rajasthan High Court judgments, 1996
496 judgments · page 10 of 25
High Courts09 Aug 1996Allowed
Jetha Ram Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 464
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts09 Aug 1996Dismissed
Godu Ram Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 547
Penal Code, 1860 (IPC) — Section 302, 324
High Courts08 Aug 1996Dismissed
Shahida Begum Vs Abdul Majid
Rajasthan High Court · (1997) CriLJ 2229 : (1998) 1 DMC 584
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts08 Aug 1996Allowed
Rajeev Vs Devi Narain Mathur
Rajasthan High Court · (1997) 3 CivCC 222 : (1997) 3 RCR(Civil) 97 : (1997) 1 RLW 669
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3(7)(b)
High Courts07 Aug 1996Allowed
Ramcharan Singh Vs Smt. Sushila Devi
Rajasthan High Court · (1997) WLC 263 : (1996) 2 WLN 634
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 5
High Courts07 Aug 1996Dismissed
Anil Kumar Jain Vs Geeta and Another
Rajasthan High Court · (1998) 1 DMC 28 : (1997) 1 WLC 266
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19
High Courts07 Aug 1996Allowed
Deen Dayal Pareek Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 1 LLJ 1077
Rajasthan Service Rules, 1951 — Rule 244(1)
High Courts06 Aug 1996
COMMISSIONER OF INCOME TAX Vs GOLCHA PROPERTIES (PVT.) LTD. (IN LIQUIDATION).
Rajasthan High Court · (1996) 136 CTR 222
Income Tax Act, 1961 — Section 256
High Courts06 Aug 1996
Commissioner of Income Tax Vs Golcha Properties (Pvt.) Ltd. (In Liquidation)
Rajasthan High Court · (1997) 227 ITR 391
High Courts06 Aug 1996Dismissed
Ajeet Singh Vs State of Raj. and Others
Rajasthan High Court · (1996) 3 RLW 305 : (1996) 3 WLC 568 : (1996) 2 WLN 600
Constitution of India, 1950 — Article 129, 141, 144
High Courts06 Aug 1996
Sohanlal Mundra and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (1996) 2 RLW 496 : (1996) WLC 415 : (1996) 2 WLN 604
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 457Income Tax Act, 1961 — Section 113, 131, 132A, 158BC, 158BF
High Courts05 Aug 1996
TOTA RAM SHARMA Vs STATE OF RAJASTHAN.
Rajasthan High Court · (1997) 142 CTR 460
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 132, 256, 271
High Courts05 Aug 1996
Rodu Lal Vs State of Rajasthan and Another
Rajasthan High Court · (1996) 3 RLW 276 : (1997) 1 WLC 471 : (1996) 2 WLN 19
High Courts05 Aug 1996
Har Chand Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 345
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 441, 449
High Courts05 Aug 1996
Kanhaiya Lal Vs Vishwanath and Others
Rajasthan High Court · (1997) 2 RLW 998 : (1996) 2 WLN 589
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Aug 1996
MPSRTC and Others Vs Madhukar Tiwari and Others
Rajasthan High Court · (1997) 1 ACC 42
Motor Vehicles Act, 1988 — Section 96(2)
High Courts02 Aug 1996Allowed
Wg. Com. H.K. Lal Vs Dr. Satish Chand and Others
Rajasthan High Court · (1996) 3 RLW 20 : (1996) WLC 3 : (1996) 2 WLN 87
Transfer of Property Act, 1882 — Section 109
High Courts02 Aug 1996Allowed
Official Liquidator Vs Ashok Kumar Dalmia and Others
Rajasthan High Court · (1999) 98 CompCas 269 : (1997) 2 RLW 1042 : (1996) 2 WLN 109
Companies Act, 1956 — Section 441, 441(2), 531, 531A
High Courts01 Aug 1996Dismissed
Devi Das Vs Narain Das
Rajasthan High Court · (1996) 3 RLW 263 : (1996) 3 WLC 529 : (1996) 2 WLN 16
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(5)