COURT ARCHIVE

Rajasthan High Court judgments, 1996

496 judgments · page 7 of 25

High Courts24 Sept 1996Dismissed

Prakash alias Om Prakash Vs State of Rajasthan

Rajasthan High Court · (1997) CriLJ 668

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 374Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts24 Sept 1996Dismissed

Nathdwara Mandir Mandal and Others Vs Chandra Shekher and Others

Rajasthan High Court · (1997) 1 RLW 94 : (1996) 3 WLC 684 : (1996) 2 WLN 259

Civil Procedure Code, 1908 (CPC) — Section 92, 93

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High Courts24 Sept 1996

Kamal Chand Kasliwal Vs Commissioner of Wealth Tax

Rajasthan High Court · (1997) 92 TAXMAN 192

Wealth Tax Act, 1957 — Section 2(m), 2(m)(iii), 2(m)(iii)(a), 2(m)(iii)(b), 2(m)(iii)(d)

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High Courts24 Sept 1996Allowed

Gordhan Dass Vs State of Rajasthan and Others

Rajasthan High Court · (1996) 3 RLW 230 : (1996) 2 WLN 122

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

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High Courts23 Sept 1996Allowed

Ramesh Kumar Vs State of Raj. and Others

Rajasthan High Court · (1996) 3 RLW 226 : (1997) 1 WLC 208 : (1996) WLC 324 : (1996) 2 WLN 296

Constitution of India, 1950 — Article 254Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 19

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High Courts20 Sept 1996Dismissed

Mangilal Vs Subhash and Another

Rajasthan High Court · (1996) 3 RLW 513 : (1997) 1 WLC 327 : (1997) WLC 655 : (1996) 2 WLN 509

Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 49(6), 49(7)

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High Courts19 Sept 1996Allowed

Jeeva Ram Vs State of Rajasthan and Others

Rajasthan High Court · (1996) 3 RLW 506 : (1997) 1 WLC 96 : (1996) 2 WLN 263

Constitution of India, 1950 — Article 254Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 19

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High Courts18 Sept 1996

M.M. Sharma and Others Vs State and Others

Rajasthan High Court · (1997) 2 RLW 1166 : (1996) 2 WLN 254

Rajasthan Services (Recruitment by Promotion against Vacancies of Earlier years) Rules, 1972 — Rule 5

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High Courts17 Sept 1996

Rajasthan Tax Consultants Association and Others Vs Central Board of Direct Taxes and Others

Rajasthan High Court · (1998) 229 ITR 657

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194C, 194J

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High Courts16 Sept 1996Allowed

Smt. Tara Devi Vs Mahaveer Singh

Rajasthan High Court · AIR 1997 Raj 87

Guardians and Wards Act, 1890 — Section 25, 47Hindu Marriage Act, 1955 — Section 13Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts16 Sept 1996Dismissed

Madan Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1996) 3 RLW 215 : (1997) 1 WLC 510 : (1996) 2 WLN 252

Constitution of India, 1950 — Article 14, 15, 29, 31A

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High Courts13 Sept 1996

Man Industrial Corporation Ltd. Vs Rajasthan Financial Corporation

Rajasthan High Court · AIR 1997 Raj 108 : (1998) 2 RLW 1077 : (1997) 1 WLC 140 : (1997) 2 WLN 471

Civil Procedure Code, 1908 (CPC) — Section 115, 47State Financial Corporations Act, 1951 — Section 31

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High Courts13 Sept 1996

The State of Rajasthan Vs Smt. Lassi K. and Another

Rajasthan High Court · (1996) 3 RLW 545 : (1997) 1 WLC 422 : (1996) 2 WLN 684

Industrial Disputes Act, 1947 — Section 25F

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High Courts12 Sept 1996Dismissed

Registrar of Trade Unions and Joint Labour Commissioner. (H.Q.) Vs Lake Palace Hotel Karya Karta Union and Another

Rajasthan High Court · (1998) 3 LLJ 1226 : (1997) 1 RLW 104 : (1996) 2 WLN 402

Limitation Act, 1963 — Section 5Trade Unions Act, 1926 — Section 10

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High Courts12 Sept 1996Dismissed

Mohan Ram Vs Board of Revenue for Raj. and Others

Rajasthan High Court · (1996) 3 RLW 25 : (1996) 2 WLN 247

Constitution of India, 1950 — Article 226

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High Courts12 Sept 1996

Aashirwad Enterprises Vs Sambhar Salts Ltd.

Rajasthan High Court · (1997) 2 CivCC 647 : (1997) 3 RCR(Criminal) 221

Companies Act, 1956 — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 200, 202Evidence Act, 1872 — Section 114

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High Courts11 Sept 1996Dismissed

Asha Ram and Others Vs Bhanwar Lal and Others

Rajasthan High Court · (1996) 3 RLW 173 : (1997) 1 WLC 113 : (1996) 2 WLN 393

Constitution of India, 1950 — Article 13, 14, 15Evidence Act, 1872 — Section 57

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High Courts10 Sept 1996

Chhoga Ram Vs The State of Rajasthan and Another

Rajasthan High Court · (1996) 2 RLW 725 : (1996) WLC 1 : (1996) 2 WLN 245

Rajasthan Panchayat Act, 1953 — Section 17(4)Rajasthan Panchayati Raj Act, 1994 — Section 38

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High Courts10 Sept 1996Dismissed

Dr. S.D. Kapoor Vs The Chancellor, Jai Narain Vyas University and Others

Rajasthan High Court · AIR 1997 Raj 217 : (1997) 1 WLC 218 : (1996) 2 WLN 328

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Jai Narain Vyas University Jodhpur Act, 1962 — Section 16(1), 22

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High Courts09 Sept 1996

COMMISSIONER OF INCOME TAX Vs SHRI VASU PUZIYA JAIN DERASHAR PEDI.

Rajasthan High Court · (1997) 137 CTR 43

Income Tax Act, 1961 — Section 11, 12, 12A, 144A, 148

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