High Courts08 Feb 2002
Multi Metals Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (2002) 254 ITR 652
Income Tax Act, 1961 — Section 35, 43(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,523 of 2,241
High Courts08 Feb 2002
Rajasthan Financial Corporation Vs Official Liquidator, Machhar Textile Mills (P.) Ltd.
Rajasthan High Court · (2002) 02 RAJ CK 0075
Companies Act, 1956 — Section 446, 446(2)State Financial Corporations Act, 1951 — Section 29
High Courts08 Feb 2002Dismissed
Ram Kumar Vs Shanker Lal and Others
Rajasthan High Court · (2003) 1 RLW 99 : (2002) 3 WLC 483 : (2002) 2 WLN 607
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Succession Act, 1925 — Section 213
High Courts07 Feb 2002Allowed
Gopa Ram and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2003) 1 RLW 376 : (2002) 3 WLN 364
Rajasthan Civil Services (Pension) Rules, 1996 — Rule 53(1)Rajasthan Service Rules, 1951 — Rule 244(2)
High Courts07 Feb 2002Allowed
Jalu Ram and Another Vs Bhanwar Singh and Others
Rajasthan High Court · (2003) 1 WLN 341
High Courts07 Feb 2002
Commissioner of Income Tax Vs Autolite (I) Pvt. Ltd.
Rajasthan High Court · (2003) 179 CTR 341 : (2002) 256 ITR 303
Income Tax Act, 1961 — Section 139, 217
High Courts07 Feb 2002Allowed
H.H. Maharao Brij Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (2002) 3 RLW 1819 : (2002) 3 RLW 1381 : (2002) 2 WLC 391 : (2002) 5 WLN 136
Income Tax Act, 1961 — Section 10(19A)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1), 4(2)(11)
High Courts07 Feb 2002Dismissed
Mst. Ananchi and Others Vs Ram Chandra and Others
Rajasthan High Court · (2004) ACJ 213 : AIR 2003 Raj 50 : (2002) 3 RLW 1808 : (2002) 3 WLC 121 : (2003) 2 WLN 595
Motor Vehicles Act, 1988 — Section 173
High Courts07 Feb 2002Dismissed
Laxman Singh and Others Vs State of Rajasthan Maharao Brijraj Singh and Others
Rajasthan High Court · (2002) 2 RLW 1056 : (2002) 5 WLN 54
Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 6Rajasthan Tenancy Act, 1955 — Section 188, 88Registration Act, 1908 — Section 17
High Courts07 Feb 2002Allowed
H.H. Maharao Brijraj Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (2003) 180 CTR 474 : (2003) 261 ITR 741
Income Tax Act, 1961 — Section 147, 148Wealth Tax Act, 1957 — Section 16(3), 17(2)
High Courts07 Feb 2002Allowed
State Bank of Bikaner and Jaipur and Others Vs Abdul Wahid and Another etc.
Rajasthan High Court · AIR 2003 Raj 61 : (2002) WLC 412 : (2003) 1 WLN 69
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 4
High Courts07 Feb 2002
Commissioner of Income Tax Vs Mahavir Rubber Works
Rajasthan High Court · (2002) 256 ITR 667
Income Tax Act, 1961 — Section 80J, 80J(4)
High Courts07 Feb 2002
Commissioner of Income Tax Vs Bagpatia Food Industries
Rajasthan High Court · (2002) 175 CTR 173
Income Tax Act, 1961 — Section 154, 256
High Courts07 Feb 2002Dismissed
Manohari Lal Vs Suraj Mal and Others
Rajasthan High Court · (2003) 3 WLN 110
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts07 Feb 2002Dismissed
State of Rajasthan Vs Maga Ram
Rajasthan High Court · (2002) 3 WLN 427
Penal Code, 1860 (IPC) — Section 467, 471
High Courts07 Feb 2002
Commissioner of Income Tax Vs L.M.B. Hotel
Rajasthan High Court · (2002) 123 TAXMAN 477
Income Tax Act, 1961 — Section 256, 43
High Courts07 Feb 2002
COMMISSIONER OF GIFT TAX Vs MAHAVIR RUBBER WORKS
Rajasthan High Court · (2002) 175 CTR 90
Income Tax Act, 1961 — Section 256, 80J
High Courts07 Feb 2002Dismissed
Jaswant Singh Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 3260
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 324, 376(1)
High Courts06 Feb 2002Dismissed
State of Rajasthan Vs Ravi Kumar
Rajasthan High Court · (2002) CriLJ 2608 : (2003) 2 RLW 925 : (2002) 4 WLN 234
Prevention of Food Adulteration Act, 1954 — Section 13(2), 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts06 Feb 2002Dismissed
Mona Granites P. Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (2004) 138 STC 698
Constitution of India, 1950 — Article 226Rajasthan Sales Tax Act, 1994 — Section 29, 58, 61, 65