COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,524 of 2,241

High Courts06 Feb 2002Allowed

Badrilal and Another Vs Sunil and Another

Rajasthan High Court · (2003) 1 RLW 30 : (2002) 3 WLN 511

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 2, Order 39 Rule 7, 15Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 10, 26, 49

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High Courts06 Feb 2002Dismissed

Rameshwar Lal Mali Vs Commissioner of Income Tax

Rajasthan High Court · (2002) 176 CTR 381 : (2002) 256 ITR 536 : (2003) 132 TAXMAN 629

Income Tax Act, 1961 — Section 132A, 145, 260A

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High Courts06 Feb 2002Dismissed

Prabhu Dayal Saini Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 3 RLW 1396 : (2002) 2 WLC 427

Rajasthan Municipalities Act, 1959 — Section 18, 26, 60, 63

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High Courts06 Feb 2002

Commissioner of Income Tax Vs Bansiwals Iron and Steel Rolling Mills

Rajasthan High Court · (2002) 123 TAXMAN 475

Income Tax Act, 1961 — Section 256

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High Courts06 Feb 2002Allowed

Ramakant Saraf Vs State of Rajasthan

Rajasthan High Court · (2003) 1 RLW 106 : (2002) 3 WLC 180 : (2002) 2 WLN 656

Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16A, 7

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High Courts06 Feb 2002

Commissioner of Income Tax Vs Govind Grah Nirman Sahakari Samiti Ltd.

Rajasthan High Court · (2002) 175 CTR 677 : (2002) 258 ITR 208

Income Tax Act, 1961 — Section 37

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High Courts05 Feb 2002Dismissed

National Insurance Co. Ltd. Vs Smt. Nema and Another

Rajasthan High Court · (2002) 02 RAJ CK 0190

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High Courts05 Feb 2002

ASSAM ROLLER FLOUR MILLS Vs Commissioner of Income Tax

Rajasthan High Court · (2002) 176 CTR 88

Constitution of India, 1950 — Article 141, 265Income Tax Act, 1961 — Section 143, 147, 148, 170, 176

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High Courts05 Feb 2002Dismissed

Municipal Council Vs Bhagwan Lal Khatri

Rajasthan High Court · (2002) CriLJ 3106

Criminal Procedure Code, 1973 (CrPC) — Section 313Rajasthan Municipalities Act, 1959 — Section 170(II)

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High Courts05 Feb 2002Dismissed

State of Rajasthan Vs Mahamantri Tonk Zila Van Sangh

Rajasthan High Court · (2002) 94 FLR 195 : (2002) 2 RLW 1068 : (2002) 2 WLC 412 : (2002) 5 WLN 184

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts05 Feb 2002

Commissioner of Income Tax Vs Col. Guman Singh

Rajasthan High Court · (2002) 123 TAXMAN 595

Finance Act, 1989 — Section 2Income Tax Act, 1961 — Section 256(1), 45

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High Courts05 Feb 2002Allowed

Vena Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2002) WLC 291 : (2002) 2 WLN 628

Penal Code, 1860 (IPC) — Section 143, 327, 384, 506

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High Courts04 Feb 2002

New India Assurance Company Limited Vs R.S.R.T.C. and Others

Rajasthan High Court · (2002) 02 RAJ CK 0175

Motor Vehicles Act, 1939 — Section 2(19)

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High Courts04 Feb 2002

Rajendra Kumar Vs Mst. Khatun and Others

Rajasthan High Court · (2002) 02 RAJ CK 0174

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High Courts04 Feb 2002Allowed

L.Rs. of Shri Bhanwar Lal Vs L.Rs. of Shri Kanhaiya Lal

Rajasthan High Court · (2002) 02 RAJ CK 0173

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151

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High Courts04 Feb 2002

Commissioner of Income Tax Vs Ashok Mahendra and Co.

Rajasthan High Court · (2002) 123 TAXMAN 596

Income Tax Act, 1961 — Section 139, 256, 43B

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High Courts04 Feb 2002Dismissed

Smt. Premlata Jalani Vs Union of India (UOI) and Others

Rajasthan High Court · (2003) 260 ITR 615 : (2003) 127 TAXMAN 536

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 234C, 234C(1), 260A

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High Courts04 Feb 2002

Mahaveer Singh Jayas Vs The Presiding Officer Labour Court and Another

Rajasthan High Court · (2002) 94 FLR 840 : (2002) 2 RLW 998 : (2002) 3 WLC 55 : (2002) 5 WLN 53

Industrial Disputes Act, 1947 — Section 33

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High Courts04 Feb 2002Allowed

Dinesh Kumar Vs Gurbendra Kumar and Others

Rajasthan High Court · (2003) ACJ 1568 : (2002) 3 RLW 1795 : (2002) 3 WLC 303 : (2003) 2 WLN 608

Motor Vehicles Act, 1988 — Section 166

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High Courts04 Feb 2002Allowed

Alcobex Metals Ltd. Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 94 FLR 1178 : (2003) 1 RLW 109 : (2002) 3 WLN 1

Industrial Disputes Act, 1947 — Section 33B

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