High Courts21 Sept 1987
Udaipur Mineral Development Syndicate (P.) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1988) 173 ITR 431
Income Tax Act, 1961 — Section 10(3)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,902 of 2,241
High Courts21 Sept 1987
Commissioner of Income Tax Vs R.K. Golecha
Rajasthan High Court · (1988) 173 ITR 423 : (1988) 36 TAXMAN 235
Income Tax Act, 1961 — Section 271(1)
High Courts21 Sept 1987Dismissed
Ferro Concrete Construction (India) (P) Ltd. Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (1988) 2 WLN 419
Constitution of India, 1950 — Article 12, 14, 16, 19, 21Evidence Act, 1872 — Section 114
High Courts18 Sept 1987
Commissioner of Income Tax Vs Suresh Chandra Gupta
Rajasthan High Court · (1988) 72 CTR 194 : (1988) 173 ITR 407 : (1988) 36 TAXMAN 225
Income Tax Act, 1961 — Section 143
High Courts18 Sept 1987
Rameshwar Lal Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 32
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Sept 1987Dismissed
Bhaiya Ram Vs Ram Chandra
Rajasthan High Court · (1988) 1 WLN 508
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 40(a)
High Courts17 Sept 1987Dismissed
Virendra Kumar Vs Smt. Santoshi Devi
Rajasthan High Court · AIR 1988 Raj 127 : (1987) RLW 685 : (1988) 1 WLN 25
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 9
High Courts16 Sept 1987Allowed
Jagmohan alias Raj Mohan and Another Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 784
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Sept 1987Dismissed
State Bank of Bikaner and Jaipur and Another Vs S.K. Sen Gupta and Others
Rajasthan High Court · (1988) 1 WLN 420
Constitution of India, 1950 — Article 12, 14, 16, 226State Bank of India Act, 1955 — Section 24
High Courts16 Sept 1987Dismissed
Kedar Nath Sharma Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Kedar Nath Sharma
Rajasthan High Court · (1988) 1 RLW 586 : (1988) 1 WLN 746
Constitution of India, 1950 — Article 14, 16, 309
High Courts16 Sept 1987
Ratna Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 756
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 380, 387, 404, 411
High Courts16 Sept 1987
Commissioner of Gift-tax Vs Sah Roop Narain
Rajasthan High Court · (1988) 169 ITR 794 : (1987) RLW 705
Gift Tax Act, 1958 — Section 2, 4(1)
High Courts16 Sept 1987Allowed
Usha Rani and Others Vs Indermal and Sons and Others
Rajasthan High Court · AIR 1988 Raj 223 : (1988) 1 RLW 500 : (1988) 2 WLN 172
Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Sept 1987Dismissed
Gheesa Vs Mangala and Others
Rajasthan High Court · (1988) 1 WLN 149
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Sept 1987Dismissed
Chetan Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 1 RLW 223 : (1988) 1 WLN 231
Co-operative Societies Act, 1912 — Section 34(4)
High Courts15 Sept 1987Allowed
Manohar Singh Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 511
Penal Code, 1860 (IPC) — Section 302
High Courts15 Sept 1987
Himmata and Others Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 523
Penal Code, 1860 (IPC) — Section 103, 104, 300, 302, 304
High Courts15 Sept 1987
Moti Singh alias Moti Lal and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 1 WLN 179
Constitution of India, 1950 — Article 134, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200, 202, 203Penal Code, 1860 (IPC) — Section 109, 110, 114, 147, 148
High Courts15 Sept 1987Allowed
Basant Kumar Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 59
Criminal Procedure Code, 1973 (CrPC) — Section 161