COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,779 of 2,241

High Courts31 Mar 1993Dismissed

Kishan Singh Vs The District Magistrate and Others

Rajasthan High Court · (1993) WLN 182

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 141, 21, 22, 226National Security Act, 1980 — Section 11, 14, 3, 8

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High Courts31 Mar 1993Dismissed

Bawla Khan Vs The District Magistrate and Others

Rajasthan High Court · (1993) WLN 170

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 141, 21, 22National Security Act, 1980 — Section 14, 3, 8

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High Courts30 Mar 1993Dismissed

Abdul Rehman Khan Vs R.S.E.B. and Others

Rajasthan High Court · (1993) WLN 166

Apprentices Act, 1961 — Section 13, 18, 3Constitution of India, 1950 — Article 14, 16

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High Courts30 Mar 1993

Commissioner of Income Tax Vs Dharma Chand

Rajasthan High Court · (1993) 204 ITR 787

Income Tax Act, 1961 — Section 64

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High Courts30 Mar 1993

Commissioner of Income Tax Vs Mahavir Co. (P.) Ltd.

Rajasthan High Court · (1996) 131 CTR 27 : (1994) 206 ITR 68 : (1994) 74 TAXMAN 560

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High Courts30 Mar 1993

Commissioner of Income Tax Vs Shankar Lal Shriniwas

Rajasthan High Court · (1994) 205 ITR 140

Income Tax Act, 1961 — Section 271(1)

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High Courts30 Mar 1993

Indra Kumar Vs Judge, Labour Court

Rajasthan High Court · (1994) 1 LLJ 1104 : (1993) 2 WLC 76

Industrial Disputes Act, 1947 — Section 10(2A)

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High Courts30 Mar 1993

Commissioner of Wealth-tax Vs Shriniwas Sharma

Rajasthan High Court · (1993) 204 ITR 587

Wealth Tax Act, 1957 — Section 16A, 17(1)

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High Courts30 Mar 1993

Ambassador Dry Cleaners Vs Union of India (UOI) and Others

Rajasthan High Court · (1994) 210 ITR 292

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(3), 148, 271(1), 273A

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High Courts30 Mar 1993

Commissioner of Income Tax Vs Lal Chand

Rajasthan High Court · (1994) 120 CTR 374 : (1994) 205 ITR 84 : (1993) 70 TAXMAN 393

Income Tax Act, 1961 — Section 209, 212, 212(3), 217

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High Courts23 Mar 1993Dismissed

Zamindara Motor Transport Cooperative Society Ltd. Vs State Transport Appellate Tribunal and Others

Rajasthan High Court · (1993) WLN 161

Motor Vehicles Act, 1939 — Section 47(1H)

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High Courts23 Mar 1993

Godu Ram Bhati Vs State of Rajasthan

Rajasthan High Court · (1993) WLN 71

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High Courts23 Mar 1993Allowed

Jai Singh Vs State of Rajasthan

Rajasthan High Court · (1994) CriLJ 1689 : (1993) 1 WLC 481

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts22 Mar 1993

CHANDRA PRAKASH AGRAWAL Vs STATE OF RAJASTHAN AND OTHERS.

Rajasthan High Court · (1993) 119 CTR 216 : (1993) 205 ITR 562

Criminal Procedure Code, 1973 (CrPC) — Section 102, 173Income Tax Act, 1961 — Section 132, 132APenal Code, 1860 (IPC) — Section 332, 353

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High Courts22 Mar 1993

Mst. Jameela Vs Alimuddin

Rajasthan High Court · (1993) CriLJ 2815 : (1993) 2 DMC 353 : (1993) 3 RCR(Criminal) 538 : (1993) 1 RLW 248 : (1993) 2 WLC 517

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5, 7

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High Courts22 Mar 1993Dismissed

Panchiya Vs The State of Rajasthan

Rajasthan High Court · (1993) CriLJ 2036 : (1993) WLN 204

Penal Code, 1860 (IPC) — Section 302

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High Courts22 Mar 1993

Chandra Prakash Agrawal Vs State of Rajasthan and Others

Rajasthan High Court · (1994) 205 ITR 562

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5), 132(7), 132A, 132A(1)

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High Courts22 Mar 1993Allowed

Falcon Gulf Ceramics Ltd. Vs Industrial Designs Bureau

Rajasthan High Court · AIR 1994 Raj 120 : (1996) 86 CompCas 207 : (1993) 1 RLW 617 : (1993) 3 WLC 47

Companies (Court) Rules, 1959 — Rule 24, 96, 99Companies Act, 1956 — Section 434

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High Courts19 Mar 1993Allowed

Iqbal Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1993) WLN 156

Constitution of India, 1950 — Article 300ACriminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts19 Mar 1993Dismissed

Dinesh and Another Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1993 Raj 187 : (1993) 1 RLW 241

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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