COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,710 of 2,241

High Courts22 May 1996Dismissed

Binani Zinc Ltd. and Another Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1996 Raj 238 : (1996) 3 WLC 203

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 5

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High Courts22 May 1996

Commissioner of Income Tax Vs Rajasthan Financial Corporation (No. 2)

Rajasthan High Court · (1998) 229 ITR 252

Income Tax Act, 1961 — Section 263, 36(1)

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High Courts21 May 1996Dismissed

Pratap Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1996) 2 RLW 388 : (1996) 2 RLW 388 : (1996) 3 WLC 353 : (1996) 1 WLN 391

Constitution of India, 1950 — Article 21, 300Criminal Procedure Code, 1973 (CrPC) — Section 403, 420, 482Penal Code, 1860 (IPC) — Section 23, 24, 403, 420

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High Courts21 May 1996Allowed

Laxmi Narayan Sharma Vs Superintendent, C. Ex. and Cus.

Rajasthan High Court · (1996) 87 ELT 345 : (1996) 3 WLC 394

Central Excise Rules, 1944 — Rule 170, 173Q, 226, 53(2), 9(1)Central Excises and Salt Act, 1944 — Section 36B, 37(B), 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482

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High Courts18 May 1996

Tribhuwan Singh Vs Ramesh Chandra and Others

Rajasthan High Court · (1998) ACJ 579 : (1996) 3 WLC 377

Employees State Insurance Act, 1948 — Section 2, 46, 53, 61, 75Motor Vehicles Act, 1988 — Section 166

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High Courts17 May 1996Dismissed

Sahib Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1996) 3 RLW 551 : (1997) 1 WLC 608 : (1996) 2 WLN 96

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 24

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High Courts16 May 1996

COMMISSIONER OF INCOME TAX Vs G. T. ENTERPRISES.

Rajasthan High Court · (1996) 134 CTR 496

Income Tax Act, 1961 — Section 143, 256, 263, 271, 273

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High Courts16 May 1996Allowed

Brij Mohan Agarwal Vs Ram Gopal

Rajasthan High Court · (1996) 3 RLW 159 : (1996) WLC 158 : (1996) 2 WLN 103

Limitation Act, 1963 — Section 5

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High Courts15 May 1996

Chagan Mal Bastimal Vs Commissioner of Income Tax

Rajasthan High Court · (1997) 223 ITR 697

Income Tax Act, 1961 — Section 154, 256, 256(2), 36

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High Courts14 May 1996Allowed

Sardar Singh Vs State of Rajasthan

Rajasthan High Court · (1996) CriLJ 3186 : (1996) 2 RLW 162 : (1996) 3 WLC 247 : (1996) 1 WLN 326

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8

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High Courts14 May 1996Dismissed

Kalyanmal Vs R.S.R.T.C. and Others

Rajasthan High Court · (1996) 2 RLW 472 : (1996) 3 WLC 153 : (1996) 1 WLN 347

Industrial Disputes Act, 1947 — Section 33C

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High Courts13 May 1996

Commissioner of Income Tax Vs Mohta Constructions Co.

Rajasthan High Court · (1996) 133 CTR 450 : (1997) 227 ITR 124

Income Tax Act, 1961 — Section 194C, 214

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High Courts13 May 1996Dismissed

Amar Chand Vs RSRTC and Others

Rajasthan High Court · (1996) 2 RLW 87 : (1996) 1 WLN 420

Constitution of India, 1950 — Article 226

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High Courts10 May 1996Allowed

Bishan Singh Vs Hanuman Singh

Rajasthan High Court · (1997) CriLJ 344 : (1996) 2 RLW 65 : (1996) 3 WLC 281 : (1996) 1 WLN 345

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482

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High Courts10 May 1996

Pritam Chand and Others Vs State of Raj. and Others

Rajasthan High Court · (1996) 3 RLW 157 : (1996) WLC 274 : (1996) 2 WLN 113

Constitution of India, 1950 — Article 226

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High Courts09 May 1996

Controller of Estate Duty Vs Radhey Shyam

Rajasthan High Court · (1998) 230 ITR 362

Estate Duty Act, 1953 — Section 10, 5, 6, 7, 8Hindu Succession Act, 1956 — Section 14Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)

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High Courts09 May 1996

Shankar Lal and Another Vs Yaseen Ali and Others

Rajasthan High Court · (1996) 2 ACC 660 : (1997) ACJ 903 : (1996) 3 RLW 154

Motor Vehicles Act, 1988 — Section 140, 173

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High Courts09 May 1996Dismissed

Uttama Ram Bhargava Vs Raj. State Road Transport Corporation and Another

Rajasthan High Court · (1996) 2 RLW 154 : (1996) 3 WLC 81 : (1996) 1 WLN 343

Apprentices Act, 1961 — Section 18, 2, 22, 7, 8Constitution of India, 1950 — Article 226

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High Courts09 May 1996Allowed

Gopi Kishan Vs Bajrang Lal and Another

Rajasthan High Court · (1996) 2 WLC 585 : (1996) 1 WLN 101

Evidence Act, 1872 — Section 43, 58Hindu Succession Act, 1956 — Section 3, 8

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High Courts08 May 1996

COMMISSIONER OF INCOME TAX Vs RAJASTHAN FINANCIAL CORPORATION.

Rajasthan High Court · (1996) 134 CTR 145

Income Tax Act, 1961 — Section 256, 263

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