Income Tax Act, 1961 — Section 72, 72A, 78(2)Rajasthan Co-operative Societies Act, 1965 — Section 18(2)Rajasthan Co-operative Societies Rules, 1966 — Rule 13

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High Courts19 Sept 2002

Rajasthan Rajya Sahakari Spinning and Ginning Mills Federation Ltd. Vs ITAT and Another

Rajasthan High Court · (2002) 178 CTR 145

Hindu Succession Act, 1956 — Section 16, 24, 8Income Tax Act, 1961 — Section 32, 52, 72, 72A, 73

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High Courts18 Sept 2002Dismissed

Bheraj Ram Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 3 WLC 80 : (2003) 2 WLN 212

Constitution of India, 1950 — Article 226

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High Courts18 Sept 2002Dismissed

Smt. Panchi and Others Vs State of Rajasthan

Rajasthan High Court · (2003) CriLJ 712 : (2003) 1 WLC 609

Penal Code, 1860 (IPC) — Section 300, 313

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High Courts17 Sept 2002Dismissed

Shekhawat Brothers Vs State and Others

Rajasthan High Court · (2003) 4 RLW 2585 : (2003) 1 WLC 164

Rajasthan Sales Tax Act, 1994 — Section 74(1)

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High Courts16 Sept 2002Allowed

Shiv Prasad Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 3 WLN 129

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 467, 471

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High Courts16 Sept 2002

Mewar Motors Vs Commissioner of Income Tax

Rajasthan High Court · (2003) 260 ITR 218 : (2003) 132 STC 298

Income Tax Act, 1961 — Section 43B

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High Courts16 Sept 2002

Gopal Jat Vs Gheesa Lal and Others

Rajasthan High Court · AIR 2003 Raj 312 : (2003) WLC 141

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts16 Sept 2002Dismissed

Bhuvaneshwar Singh Chauhan Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 2 WLC 128 : (2003) 2 WLN 561

Constitution of India, 1950 — Article 14, 16, 226

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High Courts13 Sept 2002

Union of India (UOI) and Others Vs Hiraram and Others

Rajasthan High Court · (2003) 2 ACC 605 : (2005) ACJ 1339 : AIR 2003 Raj 188 : (2003) 2 WLC 669 : (2003) 1 WLN 495

Motor Vehicles Act, 1988 — Section 173

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High Courts13 Sept 2002Dismissed

Amraram and Another Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 1 WLC 242 : (2003) 1 WLN 5

Constitution of India, 1950 — Article 226

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High Courts13 Sept 2002Allowed

Mahendra Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 5 WLN 692

Constitution of India, 1950 — Article 14, 226

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High Courts12 Sept 2002

Sajjan Singh Jodha Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 1 WLC 219 : (2002) 4 WLN 661

Constitution of India, 1950 — Article 226

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High Courts12 Sept 2002Allowed

Smt. Kanchan Devi Vs The State of Rajasthan and Another

Rajasthan High Court · (2003) 1 WLC 781 : (2003) 1 WLN 22

Constitution of India, 1950 — Article 226

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High Courts12 Sept 2002

Sohan Singh and Another Vs State of Rajasthan

Rajasthan High Court · (2003) 1 WLC 596 : (2003) 2 WLN 551

Criminal Procedure Code, 1973 (CrPC) — Section 216, 313Penal Code, 1860 (IPC) — Section 304, 34, 354, 375, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts11 Sept 2002Allowed

Hazarilal Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 1 WLC 240 : (2003) 3 WLN 594

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