COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 2,062 of 2,241

High Courts13 Sept 1979Dismissed

Gendmal Vs State Transport Appellate Tribunal and Others

Rajasthan High Court · AIR 1980 Raj 107 : (1979) WLN 695

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 64A

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High Courts12 Sept 1979Dismissed

New India Assurance Co. Ltd. Vs Sushila Devi Sharma and Others

Rajasthan High Court · (1980) RLW 38

Motor Vehicles Act, 1939 — Section 110D, 96, 96(2)

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High Courts11 Sept 1979

INDRA and CO. Vs COMMISSIONER OF Income Tax, JAIPUR.

Rajasthan High Court · (1982) 13 CTR 353 : (1982) 134 ITR 466

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256, 64, 66

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High Courts11 Sept 1979

Indra and Co. Vs Commissioner of Income Tax

Rajasthan High Court · (1979) 12 CTR 97 : (1979) 12 WLN 674

Income Tax Act, 1922 — Section 22(2), 5(6), 64, 64(1), 64(2)

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High Courts08 Sept 1979Allowed

Krishna Kumar Bansal and Another Vs Union of India (UOI) and Others

Rajasthan High Court · (1979) WLN 303

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts07 Sept 1979Dismissed

Sultan Singh Vs The State of Rajasthan and Others

Rajasthan High Court · (1980) RLW 21 : (1979) WLN 377

Constitution of India, 1950 — Article 14, 16, 19, 309, 31States Reorganisation Act, 1956 — Section 115

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High Courts07 Sept 1979Dismissed

Shimbhuram Vs Lakharam

Rajasthan High Court · AIR 1980 Raj 184

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1A

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High Courts07 Sept 1979

Hiralal Vs Commissioner of Income Tax

Rajasthan High Court · (1980) 121 ITR 89

Income Tax Act, 1961 — Section 147

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High Courts06 Sept 1979

Commissioner of Income Tax Vs Sohan Lal Brij Lal

Rajasthan High Court · (1979) 120 ITR 901

Income Tax Act, 1961 — Section 271(1), 274(2)

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High Courts05 Sept 1979

JAINARAIN JEEVRAJ Vs COMMISSIONER OF Income Tax, RAJASTHAN II, JAIPUR (NO. 2).

Rajasthan High Court · (1980) 13 CTR 342 : (1980) 121 ITR 358

Income Tax Act, 1961 — Section 154, 254, 256, 35

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High Courts05 Sept 1979

Jainarain Jeevraj Vs Commissioner of Income Tax (No. 2)

Rajasthan High Court · (1979) 13 CTR 342 : (1980) 121 ITR 359 : (1979) 12 WLN 625

Income Tax Act, 1961 — Section 254, 254(2), 256(2)

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High Courts05 Sept 1979

Om Prakash Dhanak Vs The State

Rajasthan High Court · (1979) WLN 270

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 114, 302, 304, 307, 34

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High Courts05 Sept 1979Allowed

The State Vs Suraj

Rajasthan High Court · (1979) WLN 580

Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 305, 306, 327

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High Courts04 Sept 1979Dismissed

Vaja Vs State of Rajasthan

Rajasthan High Court · (1979) WLN 291

Penal Code, 1860 (IPC) — Section 302, 307, 324

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High Courts04 Sept 1979Dismissed

Mangilal Vs Union of India (UOI) and Others

Rajasthan High Court · AIR 1980 Raj 78 : (1979) RLW 585

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 12

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High Courts31 Aug 1979Dismissed

Ugam Raj Bhandari Vs The State of Rajasthan and Another

Rajasthan High Court · (1979) WLN 737

Constitution of India, 1950 — Article 212, 226, 235, 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 435

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High Courts30 Aug 1979

Commissioner of Income Tax Vs Maharaja Shree Umaid Mills Ltd.

Rajasthan High Court · (1980) 121 ITR 110

Income Tax Act, 1922 — Section 34(1)

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High Courts29 Aug 1979Dismissed

Shivratan G. Mohatta Vs The State of Rajasthan

Rajasthan High Court · (1980) 45 STC 354

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 142, 147, 148, 149

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High Courts24 Aug 1979

Kana Vs The State

Rajasthan High Court · (1980) CriLJ 344 : (1979) RLW 538

Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 209, 309, 439Penal Code, 1860 (IPC) — Section 302

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High Courts23 Aug 1979Dismissed

Jethmal and Another Vs Ramvilas and Babulal

Rajasthan High Court · (1979) WLN 670

Criminal Procedure Code, 1973 (CrPC) — Section 125, 230

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