High Courts24 Jan 2003Allowed
Official Liquidator of Amfort Agro Finance Ltd. Vs Shishpal Singh
Rajasthan High Court · (2004) 49 SCL 597
Companies Act, 1956 — Section 446, 477
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,478 of 2,241
High Courts24 Jan 2003Dismissed
Commissioner of Income Tax Vs Trinity Hospital
Rajasthan High Court · (2003) 181 CTR 517 : (2003) 264 ITR 317 : (2004) 140 TAXMAN 323
Income Tax Act, 1961 — Section 80HH, 80HH(2), 80IA(2)
High Courts24 Jan 2003Dismissed
D.D. Sinha and Another Vs Official Liquidator, Rajasthan Commercial and Industrial Finance (India) Ltd. (In Liquidation)
Rajasthan High Court · (2004) 118 CompCas 112 : (2004) 50 SCL 26
Companies Act, 1956 — Section 454, 9
High Courts23 Jan 2003
Shri Akhey Ram Ishwari Prasad Trust Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 183 CTR 287 : (2004) 266 ITR 281
Income Tax Act, 1961 — Section 11, 11(1)
High Courts23 Jan 2003
Mamta Surgical Cotton Industries and Others Vs Assistant Commissioner of Sales Tax
Rajasthan High Court · (2003) 181 CTR 234 : (2003) 4 RLW 2208 : (2004) 136 STC 317
Rajasthan Sales Tax Act, 1994 — Section 2(27)
High Courts23 Jan 2003Allowed
Commissioner of Income Tax Vs New Rajasthan Trading Co.
Rajasthan High Court · (2004) 186 CTR 268 : (2004) 271 ITR 511
Income Tax Act, 1961 — Section 272A(2)
High Courts23 Jan 2003
Commissioner of Income Tax Vs Ajanta Dyeing and Printing Mills
Rajasthan High Court · (2003) 130 TAXMAN 442
Income Tax Act, 1961 — Section 260A, 269SS, 271D
High Courts23 Jan 2003
Akhey Ram Ishwari Prasad Trust Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 130 TAXMAN 827
Income Tax Act, 1961 — Section 11, 256
High Courts22 Jan 2003Allowed
Life Insurance Corporation of India Vs Union of India (UOI) and Others Shivraj Bhatia Vs Life Insurance Corporation of India and Others
Rajasthan High Court · (2003) 179 CTR 432 : (2003) 260 ITR 41
Income Tax Act, 1961 — Section 10(14), 192Income Tax Rules, 1962 — Rule 2BB
High Courts21 Jan 2003Dismissed
Jethu Singh Vs Bhanwar Singh and Others
Rajasthan High Court · (2003) 2 WLC 745 : (2003) 1 WLN 489
High Courts21 Jan 2003Allowed
Shekhawat Explosives Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 RLW 648 : (2004) 137 STC 326 : (2003) 2 WLC 398 : (2003) 1 WLN 462
Constitution of India, 1950 — Article 226Rajasthan Sales Tax Act, 1994 — Section 2(38), 4, 4(1), 84
High Courts20 Jan 2003Allowed
Ishwardas and Brothers Vs Commissioner of Income Tax and Another
Rajasthan High Court · (2003) 179 CTR 444 : (2004) 265 ITR 599 : (2003) 132 TAXMAN 907
Income Tax Act, 1961 — Section 194A, 201, 221
High Courts20 Jan 2003Allowed
Ram Dhan Vs The Judge, Labour Court No. 2 and Others
Rajasthan High Court · (2003) 2 LLJ 959 : (2003) 2 RLW 999 : (2003) 2 WLC 485
Industrial Disputes Act, 1947 — Section 17B
High Courts17 Jan 2003
Commissioner of Income Tax Vs Ganganagar Mills
Rajasthan High Court · (2003) 131 TAXMAN 825
Income Tax Act, 1961 — Section 80B, 80P
High Courts17 Jan 2003Dismissed
Smt. Vimlesh Chouhan Vs State and Others
Rajasthan High Court · (2003) 4 RLW 2111 : (2003) 2 WLC 492 : (2003) 1 WLN 167
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2Rajasthan Panchayati Raj Act, 1994 — Section 97ARajasthan Panchayati Raj Rules, 1996 — Rule 289
High Courts17 Jan 2003
Commissioner of Income Tax Vs Ganganagar Sahkari Spinning Mills Ltd.
Rajasthan High Court · (2004) 186 CTR 407 : (2004) 265 ITR 540
Income Tax Act, 1961 — Section 80B(5), 80P
High Courts17 Jan 2003Allowed
Official Liquidator of Amfort Agro Finance Ltd. Vs Raj Prakash Sharma
Rajasthan High Court · (2004) 50 SCL 292
Companies Act, 1956 — Section 477
High Courts17 Jan 2003Dismissed
Neeraj Kant and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 RLW 929 : (2003) 2 WLC 421 : (2003) 1 WLN 433
Rajasthan Legal (State and Subordinate) Services Rules, 1981 — Rule 23
High Courts16 Jan 2003Allowed
Kantilal Jain Vs State Bank of Bikaner and Jaipur and Others
Rajasthan High Court · (2003) 3 RLW 1698 : (2003) 2 WLC 792
Constitution of India, 1950 — Article 226
High Courts16 Jan 2003Dismissed
New India Assurance Co. Ltd. Vs Premlata and Others
Rajasthan High Court · (2004) 2 ACC 120 : (2005) ACJ 1137 : (2004) 5 WLC 763
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 170