High Courts14 Nov 1995
Commissioner of Income Tax Vs Lake Palace Hotels and Motels Pvt. Ltd.
Rajasthan High Court · (1997) 226 ITR 561
Income Tax Act, 1961 — Section 32, 32(1A), 32(2)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,723 of 2,241
High Courts14 Nov 1995
COMMISSIONER OF INCOME TAX Vs SYNTHETIC STONES.
Rajasthan High Court · (1996) 131 CTR 217
Income Tax Act, 1961 — Section 2, 256, 28
High Courts14 Nov 1995Dismissed
Narendra Kumar Pareek Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 3 LLJ 60 : (1996) 2 RLW 358 : (1996) WLC 320
High Courts14 Nov 1995
COMMISSIONER OF INCOME TAX Vs LAKE PALACE HOTELS and MOTELS PVT. LTD. (DB IT REF. NO. 10 OF 1992) Commissioner of Income Tax v. PAYAL THEATRE (DB IT REF. NO. 6 OF 1987) Commissioner of Income Tax v. RATAN and CO. (DB IT REF. NO. 20 OF 1992).
Rajasthan High Court · (1996) 130 CTR 585
Income Tax Act, 1961 — Section 10, 256, 32, 34, 41
High Courts13 Nov 1995
COMMISSIONER OF INCOME TAX Vs CO-OPERATIVE SUPPLY and COMMISSION SHOP LTD.
Rajasthan High Court · (1996) 133 CTR 38
Banking Regulation Act, 1949 — Section 5Income Tax Act, 1961 — Section 80P
High Courts13 Nov 1995
Commissioner of Income Tax Vs Co-operative Supply and Commission Shop Ltd.
Rajasthan High Court · (1996) 220 ITR 352
Banking Regulation Act, 1949 — Section 5Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts13 Nov 1995
Commissioner of Income Tax Vs Vishnu Oil and Dal Mills
Rajasthan High Court · (1996) 132 CTR 132 : (1996) 218 ITR 71
Income Tax Act, 1961 — Section 80AB, 80HH
High Courts13 Nov 1995
Rathi Gum Industries Vs Commissioner of Income Tax
Rajasthan High Court · (1996) 85 TAXMAN 208
Income Tax Act, 1961 — Section 35B
High Courts09 Nov 1995
Pratap and Another Vs Abhay Kanwar and Another
Rajasthan High Court · (1996) 2 ACC 251
High Courts08 Nov 1995
Chief Engineer, Irrigation Vs Kamlesh and Others
Rajasthan High Court · (1996) 2 LLJ 316 : (1996) 2 RLW 500 : (1996) WLC 368
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts08 Nov 1995Dismissed
Deepak Builders Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1996 Raj 178 : (1996) 1 RLW 110 : (1996) 1 WLC 556
Constitution of India, 1950 — Article 14, 226, 299
High Courts08 Nov 1995
Anjana Vs Mangal Singh and Others
Rajasthan High Court · (1997) 2 ACC 510
Motor Vehicles Act, 1988 — Section 140, 142
High Courts03 Nov 1995Allowed
Rajmal Vs State of Rajasthan and Another
Rajasthan High Court · (1996) ACJ 1166 : AIR 1996 Raj 80
Constitution of India, 1950 — Article 226
High Courts03 Nov 1995
In Re: Sirohi Cements Ltd.
Rajasthan High Court · (1998) 94 CompCas 769
Companies Act, 1956 — Section 446, 446(2)
High Courts03 Nov 1995
Pooranmal and Another Vs Mohd. Yaseen and Another
Rajasthan High Court · (1997) 3 CivCC 307 : (1996) 2 RLW 557
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7
High Courts01 Nov 1995Dismissed
National Textile Corpn. (D.P. and R.) Ltd., Unit Mahalakshmi Mills Vs Judge, Labour Court and Others
Rajasthan High Court · (1998) 3 LLJ 700 : (1996) WLC 610
Factories Act, 1948 — Section 51, 58Industrial Disputes Act, 1947 — Section 33C(2), 9A
High Courts31 Oct 1995
Dilip Bhai Gajrota and Others Vs Contractor Lime Gotan
Rajasthan High Court · AIR 1996 Raj 119 : (1996) 1 RLW 1 : (1996) 1 WLC 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5Rajasthan High Court of Judicature Rules, 1952 — Rule 132, 134
High Courts31 Oct 1995
New India Assurance Co. Ltd. Vs Santosh and Others
Rajasthan High Court · (1996) ACJ 447 : (1996) 3 WLC 674
Arbitration Act, 1940 — Section 39Employees Compensation Act, 1923 — Section 30GOVERNMENT OF INDIA ACT, 1915 — Section 19
High Courts31 Oct 1995Dismissed
Neeraj Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1996) CriLJ 2067 : (1995) 2 RLW 665 : (1996) 2 WLC 215
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 362, 397Penal Code, 1860 (IPC) — Section 406, 498A
High Courts30 Oct 1995Allowed
Brijlal and Another Vs Ramesh Chandra
Rajasthan High Court · (1995) 10 RAJ CK 0002
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Income Tax Act, 1961 — Section 136Penal Code, 1860 (IPC) — Section 193, 196, 228