High Courts21 May 1988
COMMISSIONER OF WEALTH-TAX Vs MOTI CHAND DAGA.
Rajasthan High Court · (1988) 71 CTR 102 : (1988) 174 ITR 379 : (1988) 1 RLW 503
Wealth Tax Act, 1957 — Section 27(1)Wealth Tax Rules, 1957 — Rule 2B(2)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,888 of 2,241
High Courts21 May 1988
Commissioner of Wealth-tax Vs Moti Chand Daga
Rajasthan High Court · (1988) 2 WLN 69
Wealth Tax Act, 1957 — Section 27(1), 7(2)(a)
High Courts21 May 1988Allowed
Ram Swaroop Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 461 : (1988) WLN 163
High Courts20 May 1988Allowed
Makhan alias Makhan Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 425 : (1988) 1 WLN 715
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 May 1988Dismissed
Prem Cotton Ginning Factory Vs Rajasthan State Electricity Board
Rajasthan High Court · (1988) 1 WLN 507
High Courts20 May 1988Allowed
Bimal Kumar Jain Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 250
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 114, 486
High Courts19 May 1988Allowed
Noor Mohammed Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 506
Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 33, 33(1), 33(4)
High Courts19 May 1988
Assistant Commercial Taxes Officer Vs Pradeep Printing Press
Rajasthan High Court · (1989) 73 STC 238
Rajasthan Sales Tax Act, 1954 — Section 14(4A)
High Courts17 May 1988Allowed
Raghunath and Another Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 467
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts17 May 1988
Rajasthan Spinning and Weaving Mills Ltd. Vs Commercial Taxes Officer
Rajasthan High Court · (1988) 71 STC 231
Central Sales Tax Act, 1956 — Section 9
High Courts17 May 1988Allowed
Vishan Das Vs Savitri Devi
Rajasthan High Court · (1988) WLN 166
Limitation Act, 1963 — Section 5
High Courts16 May 1988
Ram Singh and Madan Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 477 : (1988) 2 WLN 399
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 34
High Courts16 May 1988
Dalip Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) CriLJ 600 : (1989) 2 RCR(Criminal) 23 : (1990) 1 RLW 380 : (1988) 2 RLW 210 : (1989) WLN 194 : (1988) 2 WLN 366
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 169, 173, 190Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 364, 447
High Courts16 May 1988
S. Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 233 : (1988) 2 WLN 545
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 29, 428, 436Penal Code, 1860 (IPC) — Section 120, 394, 75
High Courts15 May 1988Allowed
Bharat Lal Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 295
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 380
High Courts13 May 1988
Commissioner of Income Tax Vs Abhay Kumar
Rajasthan High Court · (1988) 70 CTR 193 : (1989) 179 ITR 363 : (1988) 1 RLW 533 : (1988) 2 WLN 40
Income Tax Act, 1961 — Section 2(31), 64(1)
High Courts13 May 1988Allowed
Kishore Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 102
Penal Code, 1860 (IPC) — Section 109, 302
High Courts13 May 1988
Commissioner of Income Tax Vs Bal Mukund
Rajasthan High Court · (1990) 182 ITR 42
Income Tax Act, 1961 — Section 64(1)
High Courts13 May 1988Allowed
R.K. Bordia Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 RLW 560 : (1988) 1 WLN 669
Constitution of India, 1950 — Article 47
High Courts13 May 1988Allowed
Ram Niwas Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 292
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 457