High Courts02 Mar 1994Dismissed
Virji Vs Union of India (UOI) and Another
Rajasthan High Court · (1995) 1 RLW 456 : (1994) 2 WLC 135 : (1994) 1 WLN 246
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,763 of 2,241
High Courts02 Mar 1994
Commissioner of Income Tax Vs Prakash Narain
Rajasthan High Court · (1995) 213 ITR 182
Income Tax Act, 1961 — Section 256
High Courts02 Mar 1994Dismissed
Babu Lal Vs Raj Kumar and Others
Rajasthan High Court · (1995) 1 RLW 441 : (1994) 2 WLC 152 : (1994) 1 WLN 243
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Mar 1994
Bhagya Wanti Devi Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 210 ITR 687
Income Tax Act, 1961 — Section 139(2), 139(4), 143, 144, 147
High Courts01 Mar 1994
Commissioner of Income Tax Vs Vimal Kumar Surana
Rajasthan High Court · (1994) 210 ITR 620 : (1995) 80 TAXMAN 443
Income Tax Act, 1961 — Section 127, 147, 148, 2(47), 256
High Courts01 Mar 1994Dismissed
Mohan Lal Vs Jodhpur Central Cooperative Batik and Others
Rajasthan High Court · (1994) 1 RLW 384 : (1994) 2 WLC 204 : (1994) 1 WLN 175
All India Services Act, 1951 — Section 3, 4Constitution of India, 1950 — Article 12, 14, 16, 245, 246Co-operative Societies Act, 1912 — Section 3
High Courts01 Mar 1994
Sita Ram Mali Vs State of Rajasthan and Another
Rajasthan High Court · (1995) 2 RLW 104 : (1994) 2 WLC 177 : (1994) 1 WLN 374
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 1994Dismissed
Rajasthan State Road Transport Corporation Vs Ram Karan Chauhan and Another
Rajasthan High Court · (1995) 2 LLJ 452
Industrial Disputes Act, 1947 — Section 10, 11A, 2(1), 2A
High Courts28 Feb 1994Dismissed
The High Court of Judicature for Rajasthan Vs Mohd. Rafique Khan
Rajasthan High Court · (1994) 1 RLW 263 : (1994) 1 WLC 582 : (1994) 1 WLN 229
High Courts28 Feb 1994Allowed
Gannon Dunkerley and Co. Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLC 554 : (1994) 1 WLN 652
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 141, 265, 268, 269, 286
High Courts25 Feb 1994Dismissed
Hakru Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2141 : (1994) 1 WLN 572
Arms Act, 1959 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 1994Partly Allowed
Rajasthan Financial Corporation Vs Official Liquidator, Jaipur Spinning and Weaving Mills Ltd. (In Liquidation)
Rajasthan High Court · (1997) 88 CompCas 192
Companies (Court) Rules, 1959 — Rule 154, 156Companies Act, 1956 — Section 125
High Courts24 Feb 1994Allowed
Vinod Kumar Vs The State of Rajasthan
Rajasthan High Court · (1994) 2 WLC 155 : (1994) 1 WLN 370
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 364
High Courts24 Feb 1994Dismissed
Dulichand Vs Hari Mohan
Rajasthan High Court · AIR 1994 Raj 153 : (1994) 2 WLN 47
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 13(4), 13(5), 13(6)
High Courts24 Feb 1994
J.K. Paper Industries Vs Bank of Baroda
Rajasthan High Court · (1994) 2 WLN 35
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts23 Feb 1994
Rashia Ahmed Vs D.T.O.
Rajasthan High Court · (1995) 2 RLW 157 : (1994) 1 WLN 318
Constitution of India, 1950 — Article 265
High Courts23 Feb 1994Dismissed
Birla Jute and Industries Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 496
Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 301, 304General Clauses Act, 1897 — Section 2, 8
High Courts22 Feb 1994Allowed
Dr. Suresh Chand Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 363
Constitution of India, 1950 — Article 14, 16
High Courts21 Feb 1994Dismissed
Bhagirath Mal Rainwa Vs The Judge, Industrial Tribunal and Another
Rajasthan High Court · (1995) 1 LLJ 960 : (1994) 1 RLW 445 : (1994) 2 WLN 194
Industrial Disputes Act, 1947 — Section 11(A)
High Courts21 Feb 1994Dismissed
Moti Chand Sukh Lal Kothari Vs Kamla Devi Khandelwal
Rajasthan High Court · (1994) 2 WLN 33
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1