High Courts10 Oct 2001Dismissed
Commissioner of Income Tax Vs Modi Flooring Stone Company
Rajasthan High Court · (2003) 179 CTR 60 : (2003) 126 TAXMAN 84
Income Tax Act, 1961 — Section 254(2), 256(1), 256(2), 263
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 11 of 63
High Courts10 Oct 2001Allowed
Commissioner of Income Tax Vs Banshidhar Badri Narain
Rajasthan High Court · (2002) 172 CTR 558 : (2004) 269 ITR 584 : (2002) 121 TAXMAN 399
Income Tax Act, 1961 — Section 256(2), 69A
High Courts10 Oct 2001
Commissioner of Income Tax Vs FOJMAL RAJMAL CHHABRA
Rajasthan High Court · (2002) 172 CTR 550
Income Tax Act, 1961 — Section 256, 36, 37
High Courts10 Oct 2001
Commissioner of Income Tax Vs RAJASTHAN LAND DEVELOPMENT CORPORATION
Rajasthan High Court · (2002) 172 CTR 707
Income Tax Act, 1961 — Section 10, 256
High Courts10 Oct 2001Allowed
B.L. Agrawal and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 92 FLR 813 : (2003) 3 RLW 1565 : (2002) 4 WLN 154
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24, 29
High Courts10 Oct 2001
Commissioner of Income Tax Vs H.H. Maharao Bhim Singh
Rajasthan High Court · (2002) 124 TAXMAN 26
Income Tax Act, 1961 — Section 10, 256
High Courts10 Oct 2001Allowed
Commissioner of Income Tax Vs Registan (P.) Ltd.
Rajasthan High Court · (2002) 122 TAXMAN 838
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts10 Oct 2001
Godha Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLN 634
Opium Act, 1878 — Section 4, 9
High Courts10 Oct 2001Dismissed
Commissioner of Income Tax Vs Keshav Kray Vikray Sahkari Samiti Ltd.
Rajasthan High Court · (2002) 254 ITR 365
Income Tax Act, 1961 — Section 256(2), 37, 80P(2)
High Courts09 Oct 2001Dismissed
M/s. Khandaka Jain Jewellers Vs State of Rajasthan and others
Rajasthan High Court · AIR 2002 Raj 266
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001Allowed
M/s Khandaka Jain Jewellers Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 266 : (2002) 3 CivCC 253 : (2002) 4 RCR(Civil) 547
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001Dismissed
Hawa Singh Vs The Administrator, Krishi Upaj Mandi Samiti and Others
Rajasthan High Court · (2002) 4 RLW 2299 : (2000) WLC 30
Civil Procedure Code, 1908 (CPC) — Order 36 Rule 1
High Courts09 Oct 2001
Rashtriya Sanskrit Sansthan Vs Jitendra Kumar Sharma
Rajasthan High Court · AIR 2002 Raj 180 : (2002) 1 WLC 788
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001Allowed
Chandra Devi and Another (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 1075 : (2003) 4 RCR(Criminal) 435 : (2003) 3 RLW 1985 : (2002) 1 WLC 685
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498ARajasthan Police Rules, 1965 — Rule 6.22
High Courts09 Oct 2001
Govind Sahai Bagarhatta and Others Vs Santosh Mishra
Rajasthan High Court · AIR 2002 Raj 96 : (2003) 4 RCR(Civil) 479 : (2003) 3 RLW 1727 : (2002) 1 WLC 193
Guardians and Wards Act, 1890 — Section 25(2)
High Courts08 Oct 2001Dismissed
M. Yusuf and Others Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RCR(Criminal) 256 : (2003) 3 RLW 1639 : (2002) 5 WLC 793 : (2002) 1 WLN 192
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 29(1)
High Courts08 Oct 2001
Sardar Singh @ Jawant Singh Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RLW 2047
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts08 Oct 2001Allowed
Shiv Prakash Maheshwari Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 4 RLW 2110 : (2002) 2 WLC 122
Rajasthan Agriculture Subordinate Services Rules, 1978 — Rule 17, 21Rajasthan Service Rules, 1951 — Rule 23A(1)
High Courts08 Oct 2001Dismissed
S.C. Khanna Vs Rajendra Singh and Others
Rajasthan High Court · AIR 2002 Raj 184 : (2002) 3 RLW 1706 : (2002) 2 WLC 311 : (2002) 4 WLN 384
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, 47Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 19A
High Courts08 Oct 2001
Bhanwar Lala Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 1472
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 341