COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 2,003 of 2,241

High Courts15 May 1984Dismissed

Kalyan and Others Vs Board of Revenue, Rajasthan, Ajmer and Others

Rajasthan High Court · AIR 1985 Raj 153 : (1984) WLN 145

Constitution of India, 1950 — Article 226Rajasthan Land Revenue Act, 1956 — Section 260, 260(1)Rajasthan Tenancy Act, 1955 — Section 225, 251

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High Courts15 May 1984

Rajasthan Financial Corporation Vs Commissioner of Income Tax

Rajasthan High Court · (1987) 163 ITR 278

Companies Act, 1956 — Section 85Income Tax Act, 1961 — Section 154, 2(17), 2(26)

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High Courts15 May 1984Allowed

Deo Kishan Vs State of Rajasthan

Rajasthan High Court · (1984) RLW 570 : (1984) WLN 92

Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20, 7

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High Courts15 May 1984Allowed

Sadra Vs State of Rajasthan

Rajasthan High Court · (1984) WLN 88

Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20, 7

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High Courts15 May 1984Allowed

Narain Lal and Another Vs Prabandhkarini Committee Digamber Jain Atishya Kstratia Shri Mahavirji Village Bargava and Others

Rajasthan High Court · AIR 1985 Raj 1 : (1984) WLN 149

Civil Procedure Code, 1908 (CPC) — Section 11, 39(2), 92Rajasthan Public Trusts Act, 1959 — Section 38, 39, 40, 40(3)

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High Courts07 May 1984

Commercial Taxes Officer Vs Rajasthan Small Industries Corporation

Rajasthan High Court · (1984) RLW 684 : (1986) 62 STC 79 : (1984) WLN 427

Income Tax Act, 1961 — Section 263

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High Courts07 May 1984

Ganesh Ram Vs Paras Finance Company and Another

Rajasthan High Court · (1984) WLN 245

Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 10, 28, 29, 30, 5

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High Courts07 May 1984Allowed

Nav Bharat Construction Vs State of Rajasthan

Rajasthan High Court · (1984) WLN 769

Arbitration Act, 1940 — Section 20, 39

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High Courts03 May 1984

Harish Vs State of Rajasthan

Rajasthan High Court · (1984) RLW 665 : (1984) WLN 87

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Essential Commodities Act, 1955 — Section 3, 7

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High Courts03 May 1984

Additional Commissioner of Income Tax Vs Ganeshilal Lal Chand

Rajasthan High Court · (1984) 43 CTR 120 : (1985) 154 ITR 274

Income Tax Act, 1961 — Section 147

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High Courts01 May 1984

Vishwakarma Timber Mart Vs The State of Rajasthan and Another

Rajasthan High Court · (1984) RLW 680 : (1984) WLN 402

Rajasthan Agricultural Produce Markets Act, 1961 — Section 2(i), 40

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High Courts30 Apr 1984

Millu Mal Vs The State of Rajasthan

Rajasthan High Court · (1984) RLW 753 : (1984) WLN 231

Prevention of Food Adulteration Act, 1954 — Section 15, 16, 7

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High Courts28 Apr 1984

Heera Singh Vs Dayal Singh and Others

Rajasthan High Court · (1985) 2 ACC 206 : (1986) ACJ 586

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High Courts27 Apr 1984

Mangal Singh Vs State of Rajasthan

Rajasthan High Court · (1985) CriLJ 602 : (1984) WLN 187

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164Penal Code, 1860 (IPC) — Section 302, 307

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High Courts26 Apr 1984Dismissed

State of Rajasthan Vs Champa Lal

Rajasthan High Court · (1984) RLW 568 : (1984) WLN 223

Penal Code, 1860 (IPC) — Section 323, 324, 376, 447, 511

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High Courts26 Apr 1984

Addl. Commissioner of Income Tax Vs Brahm Swaroop and Bros.

Rajasthan High Court · (1987) 163 ITR 321 : (1984) WLN 175

Income Tax Act, 1961 — Section 2(14), 45

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High Courts26 Apr 1984

Shivda Ram Vs Development Commissioner and Another

Rajasthan High Court · (1984) WLN 754

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High Courts25 Apr 1984Dismissed

Lallu Lal Vs District and Sessions Judge, Jaipur and Others

Rajasthan High Court · AIR 1985 Raj 51 : (1984) RLW 748 : (1984) WLN 180

Constitution of India, 1950 — Article 19, 226Legal Practitioners Act, 1879 — Section 36Rajasthan High Court Ordinance, 1949 — Section 18

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High Courts25 Apr 1984

Commissioner of Income Tax Vs Shri Prithvi Raj Daga

Rajasthan High Court · (1985) 45 CTR 35 : (1986) 159 ITR 193

Income Tax Act, 1961 — Section 256(2)

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High Courts20 Apr 1984Allowed

Addl. Commissioner of Income Tax Vs Instrumentation Ltd.

Rajasthan High Court · (1984) 18 TAXMAN 291

Income Tax Act, 1961 — Section 22, 23, 23(1), 23(2), 24(1)

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