COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,785 of 2,241

High Courts16 Dec 1992Dismissed

Sutlej Cotton Mills Ltd. and Others Vs Rajasthan Textile Mazdoor Panchayat Bhawani Mandi and Others

Rajasthan High Court · (1994) 1 LLJ 1143 : (1993) 1 WLC 678

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 23

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High Courts15 Dec 1992

Commissioner of Income Tax Vs Champalal

Rajasthan High Court · (1995) 211 ITR 201

Income Tax Act, 1961 — Section 256, 256(2), 32

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High Courts14 Dec 1992Dismissed

Union of India (UOI) Vs Legal Representatives of Prithvi Raj

Rajasthan High Court · (1992) 12 RAJ CK 0049

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Contract Act, 1872 — Section 23General (Civil) Rules, 1957 — Rule 70(2)

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High Courts14 Dec 1992Dismissed

Amrinder Singh Vs Unon of India (UOI) and Another

Rajasthan High Court · (1992) 2 RLW 528 : (1992) 3 WLC 307 : (1992) WLN 389

Anti-Hijacking Act, 1982 — Section 4, 5Constitution of India, 1950 — Article 18, 21Criminal Procedure Code, 1973 (CrPC) — Section 235, 354, 360, 5

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High Courts10 Dec 1992Allowed

Stephen D'Silva Vs Jaipur Chalchitra Pvt. Ltd.

Rajasthan High Court · (1992) 2 RLW 651 : (1993) 3 WLC 545 : (1992) WLN 287

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 19A, 3(iii)

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High Courts10 Dec 1992

Raja Ram Vs State of Rajasthan

Rajasthan High Court · (1993) CriLJ 1016

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326

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High Courts10 Dec 1992Dismissed

Barkat Ali Vs Smt. Rukhsana

Rajasthan High Court · (1993) 3 WLC 120 : (1992) WLN 607

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts10 Dec 1992

Sutlej Cotton Mills Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (1993) 42 ECC 114

Central Excises and Salt Act, 1944 — Section 11A, 35, 36Constitution of India, 1950 — Article 226, 227

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High Courts09 Dec 1992Dismissed

Babu Ram and Another Vs The State of Rajasthan

Rajasthan High Court · (1994) 1 RLW 287 : (1992) 2 RLW 255 : (1993) 1 WLC 476 : (1992) 2 WLN 223

Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 190, 192, 2Penal Code, 1860 (IPC) — Section 302

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High Courts09 Dec 1992Allowed

Umesh Kumar Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (1993) 2 RLW 56 : (1993) 3 WLC 339 : (1992) WLN 541

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High Courts09 Dec 1992

Bina M. Cherian and Others Vs State of Raj. and Another

Rajasthan High Court · (1992) 2 RLW 533 : (1993) 1 WLC 391 : (1992) 2 WLN 255

Constitution of India, 1950 — Article 14, 16, 19

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High Courts09 Dec 1992

Jaharuddin Vs Mohammed Lukman

Rajasthan High Court · (1992) 2 RLW 292 : (1993) 1 WLC 381 : (1992) 2 WLN 516

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 15Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(h)

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High Courts09 Dec 1992

B.N. Bhootra Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) WLN 275

Rajasthan Service of Engineers (Public Health Branch) Rules, 1968 — Rule 9

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High Courts09 Dec 1992Dismissed

Swarna lata Vs University of Rajasthan

Rajasthan High Court · (1993) 2 RLW 29 : (1992) 3 WLC 366 : (1992) WLN 532

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1992

Commissioner of Wealth Tax Vs Balu Ram Raghunath Kalla

Rajasthan High Court · (1993) 69 TAXMAN 540

Wealth Tax Act, 1957 — Section 27

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High Courts08 Dec 1992

S.M.S. Investment Corporation (P.) Ltd. Vs Commissioner of Income Tax

Rajasthan High Court · (1993) 203 ITR 1001

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High Courts08 Dec 1992

Commissioner of Wealth-tax Vs Taranath Tondon

Rajasthan High Court · (1993) 203 ITR 871

Wealth Tax Act, 1957 — Section 18(1)(a)

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High Courts08 Dec 1992

Commissioner of Income Tax Vs Paramhans Ashram Trust

Rajasthan High Court · (1993) 113 CTR 433 : (1993) 203 ITR 711

Income Tax Act, 1961 — Section 11, 2(15)

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High Courts08 Dec 1992

Madira Kraya Vikraya Sangh Vs Commissioner of Income Tax

Rajasthan High Court · (1993) 203 ITR 530

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High Courts08 Dec 1992

Commissioner of Income Tax Vs Surendra Pal and Others

Rajasthan High Court · (1993) 203 ITR 963 : (1993) 70 TAXMAN 182

Income Tax Act, 1961 — Section 132, 143Voluntary Disclosure of Income and Wealth Act, 1976 — Section 10, 14, 3, 8, 9

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