Constitution of India, 1950 — Article 14, 19, 226, 245, 246(3)Income Tax Act, 1961 — Section 17, 2(24)Rajasthan Provisional Collection of Taxes Act, 1958 — Section 3

Read judgment

High Courts19 Feb 2001

Black Stone Rubber Industries (P) Ltd. Vs State of Rajasthan and Another

Rajasthan High Court · (2001) 3 RLW 1486 : (2001) 4 WLC 101 : (2001) 3 WLN 98

Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4Constitution of India, 1950 — Article 269, 286, 286(1), 366Rajasthan Sales Tax Act, 1954 — Section 2, 29, 5(3)

Read judgment

High Courts19 Feb 2001

Smt. Kulwant Kaur Vs State of Rajasthan and Another

Rajasthan High Court · (2001) 2 RLW 1109 : (2001) 2 WLC 570 : (2001) 3 WLN 474

Panchayati Raj Rules, 1996 — Rule 296

Read judgment

High Courts19 Feb 2001

Board of Rajasthan and Another Vs Rajendra

Rajasthan High Court · (2001) 2 RLW 1006 : (2001) 4 WLN 401

Constitution of India, 1950 — Article 137, 14, 16Kosi Area (Restoration of Lands to Riayat) Act, 1951 — Section 15Limitation Act, 1963 — Section 4, 5

Read judgment

High Courts16 Feb 2001Allowed

Salma Bano Vs Anand Singh and Others

Rajasthan High Court · (2001) 2 ACC 66 : (2002) ACJ 1122

Read judgment

High Courts16 Feb 2001

Commissioner of Income Tax Vs Shri Lal Bahadur Shastri Education Society

Rajasthan High Court · (2001) 252 ITR 837 : (2001) 118 TAXMAN 374

Income Tax Act, 1961 — Section 10(22), 221, 221(1)

Read judgment

High Courts16 Feb 2001

Gajendra Singh and others Vs State of Rajasthan and others

Rajasthan High Court · AIR 2001 Raj 328 : (2001) 2 RLW 1062 : (2001) 3 WLC 244 : (2001) 2 WLN 241

Constitution of India, 1950 — Article 14

Read judgment

High Courts16 Feb 2001

Commissioner of Income Tax Vs Lal Bahadur Shastri Education Society

Rajasthan High Court · (2001) 167 CTR 307

Income Tax Act, 1961 — Section 10, 221

Read judgment

High Courts16 Feb 2001

Commissioner of Income Tax Vs MEWAR TEXTILE MILLS LTD.

Rajasthan High Court · (2001) 167 CTR 583 : (2002) 120 TAXMAN 455

Income Tax Act, 1961 — Section 143, 256

Read judgment

High Courts16 Feb 2001Allowed

Triveni Engineering and Industries Ltd. Vs State and Others

Rajasthan High Court · (2001) 3 RLW 1752 : (2001) 4 WLC 65 : (2001) 3 WLN 127

Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 269, 286, 286(1), 366, 366(29)Rajasthan Sales Tax Act, 1954 — Section 5(3)

Read judgment