High Courts05 Aug 2002
Commissioner of Income Tax Vs Prahlad Maliram
Rajasthan High Court · (2002) 177 CTR 274
Income Tax Act, 1961 — Section 143, 144, 154, 214, 244
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,493 of 2,241
High Courts02 Aug 2002Dismissed
Sita Ram Agarwal Vs Smt. Prem Kanta Agarwal
Rajasthan High Court · (2002) 5 WLC 224 : (2003) 3 WLN 497
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 151
High Courts02 Aug 2002
Commissioner of Income Tax Vs Ramawatar Rajkumar
Rajasthan High Court · (2002) 125 TAXMAN 41
Income Tax Act, 1961 — Section 256, 43B
High Courts02 Aug 2002Allowed
Deen Dayal and Others Vs State of Rajasthan
Rajasthan High Court · (2003) CriLJ 1006 : (2003) 1 WLC 328 : (2003) 1 WLN 362
Essential Commodities Act, 1955 — Section 6A
High Courts02 Aug 2002
Commissioner of Income Tax Vs Gem Plastic (P) Ltd.
Rajasthan High Court · (2002) 125 TAXMAN 40
Income Tax Act, 1961 — Section 256, 43B
High Courts02 Aug 2002Allowed
Maya Devi and Another Vs Hari Singh
Rajasthan High Court · (2002) 3 BLJR 2500 : (2002) 5 WLC 336
Civil Procedure Code, 1908 (CPC) — Section 115, 144, 151, 152
High Courts02 Aug 2002
Commissioner of Income Tax Vs Mohd. Mohtram Farooqui
Rajasthan High Court · (2002) 177 CTR 434
Income Tax Act, 1961 — Section 271
High Courts01 Aug 2002
DEEP ENTERPRISE Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 178 CTR 534
Income Tax Act, 1961 — Section 256
High Courts01 Aug 2002
Deep Enterprise Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 262 ITR 174
Income Tax Act, 1961 — Section 185
High Courts01 Aug 2002Dismissed
Pappu Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2004) 2 RLW 1230 : (2002) 5 WLC 22
Rajasthan Compassionate Appointment of Dependants of Deceased Government Servant Rules, 1996 — Rule 2
High Courts01 Aug 2002Allowed
A.R. Ghosh Vs State of Rajasthan and Another
Rajasthan High Court · (2002) WLC 792 : (2002) 4 WLN 706
Rajasthan Service Pension Rules, 1996 — Rule 89
High Courts31 Jul 2002Dismissed
Gulam Moinuddin Vs Nurul Hassan and Others
Rajasthan High Court · (2003) 4 RLW 2387 : (2003) 1 WLN 121
Penal Code, 1860 (IPC) — Section 147, 324
High Courts31 Jul 2002Dismissed
Vimal Devi and Others Vs Hari Singh and Others
Rajasthan High Court · (2003) 2 ACC 244 : (2004) ACJ 1586 : (2003) 3 RLW 2071 : (2003) 1 WLC 468 : (2003) 1 WLN 41
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 2(2)Motor Vehicles Act, 1988 — Section 171, 173
High Courts31 Jul 2002Dismissed
Shree Rajasthan Syntex Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2003) 90 ECC 893 : (2003) 111 ECR 407 : (2003) 156 ELT 647
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 28
High Courts31 Jul 2002Allowed
Naresh Jain and Others Vs Rama and Others
Rajasthan High Court · AIR 2003 Raj 119
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Jul 2002Dismissed
State of Rajasthan Vs Ishwar Chand and Another
Rajasthan High Court · (2002) 5 WLN 461
Penal Code, 1860 (IPC) — Section 379, 414
High Courts30 Jul 2002
Ghisia and Another Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RLW 2420 : (2002) 5 WLC 7
Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts30 Jul 2002Dismissed
S.K. Popli (Dr.) Vs Rajasthan Non-Government Educational Institutions Tribunal and Others
Rajasthan High Court · (2003) 3 RLW 1907 : (2003) 1 WLC 95 : (2002) 5 WLN 413
Rajasthan Non-Government Educational Institutions Act, 1989 — Section 16(1)Rajasthan University Ordinances, 2009 — Ordinance 67A
High Courts30 Jul 2002
Associated Stone Industries Vs Commissioner of Income Tax
Rajasthan High Court · (2003) 261 ITR 766 : (2002) 124 TAXMAN 852
Income Tax Act, 1961 — Section 216, 80VV
High Courts30 Jul 2002Dismissed
Desraj Chela Baba Shri Hazur Singh Maharaj and Others Vs Association of Radhaswami Dera Baba Bagga Singh at Taran Taran and Others
Rajasthan High Court · AIR 2003 Raj 27 : (2002) 5 WLC 33
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 92Rajasthan Public Trusts Act, 1959 — Section 16(1), 17(1), 29, 44Trusts Act, 1882 — Section 3, 5, 6