High Courts05 Jul 2002
H.M. Pareek Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 124 TAXMAN 335
Income Tax Act, 1961 — Section 16, 17, 256
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 20 of 56
High Courts05 Jul 2002
Rajasthan Cylinders and Containers Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 176 CTR 614
Income Tax Act, 1961 — Section 256
High Courts05 Jul 2002Dismissed
Unna Ram Vs Smt. Geeta Devi
Rajasthan High Court · (2002) 4 WLC 227 : (2002) 5 WLN 713
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 102, 5General Clauses Act, 1897 — Section 5, 6
High Courts05 Jul 2002Allowed
Maharao Brijraj Singh and Another Vs Saraswati Devi Sharma
Rajasthan High Court · (2003) 3 WLN 16
Civil Procedure Code, 1908 (CPC) — Section 10, 151Contract Act, 1872 — Section 10, 20, 23Specific Relief Act, 1963 — Section 16, 20
High Courts05 Jul 2002
Bheruram Ratanlal Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 176 CTR 491 : (2002) 124 TAXMAN 138
Income Tax Act, 1961 — Section 184, 186
High Courts04 Jul 2002Dismissed
Krishna and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 2032 : (2002) 4 WLC 648 : (2002) 5 WLN 418
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Jul 2002Allowed
Gordhan Lal Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 96 FLR 561 : (2003) 3 RLW 1991
Constitution of India, 1950 — Article 14, 226, 39
High Courts04 Jul 2002Allowed
Bajrang Lal Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1127 : (2003) 3 RLW 1979 : (2003) 1 WLC 462
Criminal Procedure Code, 1973 (CrPC) — Section 209, 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts04 Jul 2002Allowed
Ghanshyam Singh Senger Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 3 WLN 458
Constitution of India, 1950 — Article 14
High Courts04 Jul 2002
Commissioner of Income Tax Vs Dimensional Plastiglass Industries (P) Ltd.
Rajasthan High Court · (2002) 125 TAXMAN 46
Income Tax Act, 1961 — Section 256, 43B
High Courts04 Jul 2002Dismissed
Dr. Pushpa Gupta Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 702 : (2002) 4 WLC 47
Constitution of India, 1950 — Article 14, 16
High Courts04 Jul 2002
Commissioner of Income Tax Vs Rajesh Khandelwal
Rajasthan High Court · (2003) 180 CTR 392
Income Tax Act, 1961 — Section 80C
High Courts04 Jul 2002
Commissioner of Income Tax Vs Kamal and Co.
Rajasthan High Court · (2002) 125 TAXMAN 57
Income Tax Act, 1961 — Section 256, 43B
High Courts04 Jul 2002
Commissioner of Income Tax Vs Pratap (Raj) Cooper Foils and Laminates Ltd.
Rajasthan High Court · (2002) 124 TAXMAN 479
Income Tax Act, 1961 — Section 256
High Courts04 Jul 2002Dismissed
Ashok Kumar Vs Kailash Chandra
Rajasthan High Court · (2003) 1 BC 412 : (2003) CriLJ 284 : (2003) 1 RCR(Criminal) 631 : (2003) 3 RLW 1944 : (2002) 4 WLC 637 : (2002) 5 WLN 198
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Jul 2002Allowed
Smt. Kamla and Another Vs Ramesh Chandra and Others
Rajasthan High Court · (2003) 1 CivCC 58 : (2003) 1 RCR(Civil) 687 : (2002) 4 WLC 321 : (2002) 5 WLN 260
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7(iv)
High Courts04 Jul 2002
Commissioner of Income Tax Vs Hotel Ratnada International (P) Ltd.
Rajasthan High Court · (2002) 124 TAXMAN 723
Income Tax Act, 1961 — Section 256
High Courts03 Jul 2002Dismissed
Baldeva Ram Vs State of Rajasthan
Rajasthan High Court · (2002) 07 RAJ CK 0143
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts03 Jul 2002
Mahaveer Prasad Vs Roshni Devi and Others
Rajasthan High Court · (2003) 3 RLW 1898 : (2002) 5 WLC 142 : (2002) 5 WLN 407
Motor Vehicles Act, 1988 — Section 147, 149
High Courts03 Jul 2002
CWT Vs Kedar Nath
Rajasthan High Court · (2002) 124 TAXMAN 141
Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Income Tax Act, 1961 — Section 147, 17Wealth Tax Act, 1957 — Section 27(1), 5(1)(iv)