High Courts06 Jul 1990
Commissioner of Income Tax Vs Janki Dass
Rajasthan High Court · (1990) 07 RAJ CK 0030
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,843 of 2,241
High Courts06 Jul 1990Dismissed
Rajasthan State Road Trans. Corpn. and Others Vs Chhitariya and Others
Rajasthan High Court · (1991) ACJ 32
Motor Vehicles Act, 1988 — Section 140, 144, 166
High Courts03 Jul 1990
Seth Mukund Das Rathi Vs Commissioner of Wealth Tax
Rajasthan High Court · (1990) 53 TAXMAN 143
Income Tax Act, 1961 — Section 2(m), 36, 36(1)(5), 40AWealth Tax Act, 1957 — Section 2(m), 27(1), 4, 7
High Courts03 Jul 1990
Chhitarlal Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 137
Penal Code, 1860 (IPC) — Section 323, 326
High Courts03 Jul 1990Allowed
T.A. Benny Vs Rajasthan Co-operative Dairy Federation Ltd.
Rajasthan High Court · (1991) 63 FLR 52 : (1994) 3 LLJ 336 : (1990) 1 RLW 358
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Jul 1990Allowed
Mst. Chidia Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 400 : (1990) 2 WLN 124
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309
High Courts03 Jul 1990
Seth Mukund Das Rathi Vs Commissioner of Wealth-tax
Rajasthan High Court · (1990) 87 CTR 43 : (1991) 188 ITR 518
Income Tax Act, 1961 — Section 40APayment of Gratuity Act, 1972 — Section 4, 7Wealth Tax Rules, 1957 — Rule 1D
High Courts29 May 1990Allowed
Mahesh Chandra Mishra and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 2 WLN 301
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25F, 25G
High Courts28 May 1990
Baldev Kishan Vs The State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 160
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482Penal Code, 1860 (IPC) — Section 211
High Courts23 May 1990Allowed
Kanaram Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 RLW 364 : (1991) 1 WLN 345
Constitution of India, 1950 — Article 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 110, 41National Security Act, 1980 — Section 3, 9
High Courts18 May 1990Dismissed
Commissioner of Wealth Tax Vs R.K. Golecha (HUF)
Rajasthan High Court · (1990) 85 CTR 66 : (1990) 185 ITR 510
Wealth Tax Act, 1957 — Section 27
High Courts10 May 1990Dismissed
Miss. Swati Lodha Vs State of Rajasthan and Another
Rajasthan High Court · (1991) CriLJ 939 : (1990) 1 RLW 467 : (1990) 2 WLN 110
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 73
High Courts09 May 1990
Shree Singhvi Brothers and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (1990) 83 CTR 229 : (1991) 187 ITR 219
Income Tax Act, 1961 — Section 271(1), 273A, 276C, 277, 278
High Courts09 May 1990Partly Allowed
Ram Chandra Yadav and Another Vs Rajasthan State Road Transport Corpn. and Another
Rajasthan High Court · (1990) 60 FLR 267 : (1990) 2 LLJ 408
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 78Industrial Disputes Act, 1947 — Section 25H
High Courts03 May 1990Allowed
Samrath Lal Vs Union of India and Another
Rajasthan High Court · (1990) 1 WLN 426
Administrative Tribunals Act, 1985 — Section 14, 25, 28Constitution of India, 1950 — Article 309, 310, 311
High Courts23 Apr 1990Allowed
Sadda Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 49
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449
High Courts23 Apr 1990Allowed
Indra Chand Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 37
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302
High Courts17 Apr 1990Allowed
Management, Hindustan Machine Tools Ltd. Vs Judge, Labour Court and Another
Rajasthan High Court · (1992) 1 LLJ 494 : (1990) 1 RLW 532
Industrial Disputes Act, 1947 — Section 17B
High Courts17 Apr 1990Allowed
Hari Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 3 LLJ 600 : (1990) 2 RLW 490
Constitution of India, 1950 — Article 14, 16
High Courts16 Apr 1990Allowed
Bank of Baroda Vs Nandkishore Kachhwaha
Rajasthan High Court · AIR 1991 Raj 151 : (1990) 2 RLW 451
Civil Procedure Code, 1908 (CPC) — Section 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 14(3)