High Courts08 Dec 1992
Commissioner of Income Tax Vs Best Chem and Limestone Industries Pvt. Ltd.
Rajasthan High Court · (1994) 210 ITR 883 : (1993) 69 TAXMAN 503
Income Tax Act, 1961 — Section 32A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,786 of 2,241
High Courts08 Dec 1992
Commissioner of Income Tax Vs Sanghi Oxygen Co.
Rajasthan High Court · (1993) 203 ITR 784
Income Tax Act, 1961 — Section 28, 36, 37, 40A, 40A(7)
High Courts08 Dec 1992
Commissioner of Income Tax Vs Abdul Gani Mohd. Ismail
Rajasthan High Court · (1993) 203 ITR 627
Income Tax Act, 1961 — Section 139, 143, 143(2), 143(3), 148
High Courts08 Dec 1992
COMMISSIONER OF INCOME TAX Vs BEST CHEM and LIMESTONE INDUSTRIES PVT. LTD.
Rajasthan High Court · (1993) 113 CTR 298
Income Tax Act, 1961 — Section 10A, 32A
High Courts08 Dec 1992
S. Zoraster and Co. (Supplies) Private Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1993) 201 ITR 558
Income Tax Act, 1961 — Section 271(1)
High Courts08 Dec 1992
Commissioner of Income Tax Vs Plastic Dela Foot Wear
Rajasthan High Court · (1993) 203 ITR 759
Income Tax Act, 1961 — Section 154, 250(5), 80J
High Courts07 Dec 1992Dismissed
Charanjit and Others Vs R.T.A., Bikaner
Rajasthan High Court · AIR 1993 Raj 134 : (1992) 2 RLW 391 : (1993) 1 WLC 359 : (1992) 2 WLN 218
Motor Vehicles Act, 1988 — Section 80
High Courts04 Dec 1992Allowed
Public of Villages Baghsari, Budhpura and Laxmipura Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 74 : (1992) 2 RLW 640 : (1993) 3 WLC 379
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts03 Dec 1992Allowed
Bagda Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 RLW 325 : (1992) WLN 407
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 392
High Courts02 Dec 1992Allowed
Richpal Singh Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 3735 : (1992) 2 RLW 457
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 114, 166, 330, 34, 342
High Courts02 Dec 1992Dismissed
Mewar Sugar Mills Ltd. Vs Union of India (UOI)
Rajasthan High Court · (1993) 63 ELT 612
Central Excise Rules, 1944 — Rule 49, 9Constitution of India, 1950 — Article 226Finance Act, 1982 — Section 51
High Courts02 Dec 1992Allowed
Sevaram Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 2503 : (1992) 2 RLW 460
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 24
High Courts02 Dec 1992Allowed
State of Rajasthan Vs Mst. Dhanni and Others
Rajasthan High Court · AIR 1993 Raj 67 : (1992) 2 RLW 336 : (1993) 1 WLC 495 : (1992) 2 WLN 209
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 114Rajasthan Land Revenue Act, 1956 — Section 86
High Courts27 Nov 1992Dismissed
Kanti Prasad Vs Shankarlal and Others
Rajasthan High Court · (1992) WLN 602
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts27 Nov 1992Allowed
Ibrahim Khan and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1993) 2 LLJ 434 : (1992) 2 RLW 274 : (1993) 1 WLC 487
Constitution of India, 1950 — Article 14Rajasthan Service Rules, 1951 — Rule 268D
High Courts26 Nov 1992Dismissed
Bharatlal Vs Devichand
Rajasthan High Court · (1992) WLN 601
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Nov 1992Dismissed
Smt. Dakudi and Another Vs Mana Ram and Another
Rajasthan High Court · (1992) 2 RLW 714 : (1992) 2 WLN 240
High Courts25 Nov 1992Dismissed
Shri Niwas Cloth Stores Vs United Commercial Bank
Rajasthan High Court · (1992) WLN 589
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Nov 1992Dismissed
Saheed Ahmed Vs Haji Abdul Gani and Others
Rajasthan High Court · (1992) WLN 598
Civil Procedure Code, 1908 (CPC) — Section 10, 151