High Courts29 Mar 1968
DHOLPUR GLASS WORKS LTD. Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN.
Rajasthan High Court · (1969) 72 ITR 278
Income Tax Act, 1922 — Section 10(1), 10(2)(xv), 66(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,166 of 2,241
High Courts28 Mar 1968Dismissed
State of Rajasthan Vs Budhram
Rajasthan High Court · AIR 1969 Raj 48 : (1969) CriLJ 311
Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 167(81), 171A, 178A
High Courts28 Mar 1968
R. B. SETH MOOLCHAND Vs COMMISSIONER OF Income Tax.
Rajasthan High Court · (1968) 70 ITR 245
Income Tax Act, 1961 — Section 42
High Courts28 Mar 1968
State Vs Nidhansingh Shersingh and Others
Rajasthan High Court · (1969) CriLJ 585 : (1968) RLW 551
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Mar 1968
COMMISSIONER OF Income Tax Vs CHAGANLAL DURGA PRASHAD, BEAWAR.
Rajasthan High Court · (1968) 70 ITR 314 : (1968) RLW 477
Income Tax Act, 1922 — Section 23(5), 35(5)
High Courts26 Mar 1968Allowed
Sriram Vs Regional Transport Authority, Jaipur and Others
Rajasthan High Court · AIR 1968 Raj 321
Motor Vehicles Act, 1939 — Section 46, 57(8), 62
High Courts23 Mar 1968
Kailash Chandra Jain and Another Vs The State of Rajasthan
Rajasthan High Court · AIR 1969 Raj 68 : (1969) 2 LLJ 44
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Rajasthan Civil Services Rules, 1951 — Rule 20
High Courts22 Mar 1968Dismissed
State Vs Hari Singh
Rajasthan High Court · AIR 1969 Raj 86 : (1969) CriLJ 445 : (1968) RLW 485
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 304A
High Courts20 Mar 1968
Anil Kumar Vs Union of India (UOI)
Rajasthan High Court · (1969) 2 LLJ 35 : (1968) RLW 248
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts12 Mar 1968Allowed
Mohammad Abdul Baqi Khan Vs Rajasthan Board of Muslim Wakfs, Jaipur and Others
Rajasthan High Court · AIR 1969 Raj 1 : (1969) RLW 77
Waqf Act, 1954 — Section 27, 5(2), 6, 6(1), 6(4)
High Courts12 Mar 1968Allowed
Lajjaram Vs Khubiram
Rajasthan High Court · AIR 1969 Raj 9 : (1968) RLW 345
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4), 115
High Courts08 Mar 1968Allowed
In Re: Cotton Agents (Rajasthan) Ltd., Jaipur
Rajasthan High Court · AIR 1968 Raj 311 : (1969) 39 CompCas 663 : (1968) RLW 473
Companies Act, 1956 — Section 391, 394
High Courts05 Mar 1968
Ganesharam Vs State of Rajasthan
Rajasthan High Court · (1968) CriLJ 1672 : (1968) RLW 496
Penal Code, 1860 (IPC) — Section 325, 335, 354, 380, 451Probation of Offenders Act, 1958 — Section 11, 3, 4, 6, 8
High Courts01 Mar 1968Dismissed
Sudesh Kumar Vs Mool Chand
Rajasthan High Court · AIR 1969 Raj 22 : (1968) RLW 332
Evidence Act, 1872 — Section 115Rajasthan Stamp Law (Adaptation) Act, 1952 — Article 57Stamp Act, 1899 — Article 35, 2(5)
High Courts01 Mar 1968
State Vs Sardara Singh and Others
Rajasthan High Court · (1970) CriLJ 558 : (1969) RLW 68
Penal Code, 1860 (IPC) — Section 302
High Courts29 Feb 1968Allowed
Ganeshmal Vs Smt. Anand Kanwar and Others
Rajasthan High Court · AIR 1968 Raj 273 : (1968) RLW 519
Succession Act, 1925 — Section 214, 214(1)
High Courts22 Feb 1968Partly Allowed
Bhopal Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1968 Raj 305 : (1968) CriLJ 1572
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 149, 304, 323
High Courts21 Feb 1968
Ganesh Datta Vs State of Rajasthan
Rajasthan High Court · (1968) 2 LLJ 114 : (1968) RLW 341
Constitution of India, 1950 — Article 123, 14, 16, 226, 309
High Courts20 Feb 1968Allowed
Mithukhan Vs State of Rajasthan
Rajasthan High Court · AIR 1969 Raj 121 : (1969) CriLJ 515
Criminal Procedure Code, 1898 (CrPC) — Section 165, 165(1)Opium Act, 1878 — Section 14, 15, 16Penal Code, 1860 (IPC) — Section 52, 97, 99
High Courts20 Feb 1968
Municipal Council, Jaipur Vs Laxmi Narain and Others
Rajasthan High Court · AIR 1969 Raj 16 : (1969) CriLJ 233
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 20, 7Rajasthan Municipalities Act, 1959 — Section 67, 78