High Courts27 Dec 1999
KEDAR DARGAR Vs INCOME TAX OFFICER
Rajasthan High Court · (2000) 68 TTJ 460
Evidence Act, 1872 — Section 141
COURT ARCHIVE
Rajasthan High Court judgments, 1999
447 judgments · page 1 of 23
High Courts22 Dec 1999Dismissed
Umed Khan Vs Kamal alias Kamaludeen
Rajasthan High Court · (2001) ACJ 703 : AIR 2000 Raj 158 : (2000) 2 RLW 714 : (2000) 2 WLC 700
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 168
High Courts22 Dec 1999
Satyanarayan Vs State
Rajasthan High Court · (2000) CriLJ 2529
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 376, 457, 458
High Courts22 Dec 1999
Sahab Ram and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2000) WLC 464 : (2000) 2 WLN 554
Civil Procedure Code, 1908 (CPC) — Section 148A
High Courts21 Dec 1999Allowed
Shankar Sharan Bhargava Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 86 FLR 627 : (2000) 2 LLJ 967 : (2000) WLC 412
Factories Act, 1948 — Section 21, 92
High Courts20 Dec 1999Dismissed
Kamla Godara and Others Vs State of Rajasthan and Another
Rajasthan High Court · AIR 2000 Raj 130
Constitution of India, 1950 — Article 162, 226Rajasthan University Act, 1956 — Section 13(4)
High Courts20 Dec 1999Allowed
Smt. Vandana Meena Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 120 : (2000) 1 RLW 430 : (2000) 2 WLC 564
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226Rajasthan Panchayati Raj Act, 1994 — Section 25, 42
High Courts17 Dec 1999
Kedia Colonizers Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2000) 245 ITR 675 : (2002) 124 TAXMAN 274
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 143, 246
High Courts17 Dec 1999Dismissed
Arvind Kumar Jain Vs Punjab National Bank
Rajasthan High Court · (2000) 86 FLR 629 : (2001) 3 LLJ 1272 : (2000) WLC 369
High Courts17 Dec 1999
KEDIA COLONIZERS LTD. Vs UNION OF INDIA and Another
Rajasthan High Court · (2000) 158 CTR 481
Income Tax Act, 1961 — Section 142, 143, 246
High Courts16 Dec 1999Allowed
Chandresh Singhvi Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 1632 : (2000) 1 RLW 340 : (2000) 1 WLC 759
Criminal Procedure Code, 1973 (CrPC) — Section 482Rajasthan Sales Tax Act, 1994 — Section 71
High Courts16 Dec 1999Dismissed
A.C.T.O. Vs Shakti Scoring and Milling Mills
Rajasthan High Court · (2001) 121 STC 24
Rajasthan Sales Tax Act, 1954 — Section 5(1), 5(3)
High Courts16 Dec 1999Allowed
Assistant Commercial Taxes Officer Vs Shakti Scoring and Milling Mills
Rajasthan High Court · (2001) 121 STC 36
Rajasthan Sales Tax Act, 1954 — Section 11B(1), 5(1)
High Courts16 Dec 1999Dismissed
Bala Bux Vs Bhajan Lal
Rajasthan High Court · (2000) 3 RLW 1908 : (2000) 2 WLN 458
Limitation Act, 1963 — Section 14
High Courts16 Dec 1999
Assistant Commercial Taxes Officer Vs Meharsingh Harbans Singh Cotton, Ginning and Pressing Factory
Rajasthan High Court · (2000) 2 WLN 400
Rajasthan Sales Tax Act, 1954 — Section 5(1)
High Courts15 Dec 1999Dismissed
Rajveer Singh etc. Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2000 Raj 272 : (2000) 1 RLW 467 : (2000) 3 WLC 209
Constitution of India, 1950 — Article 142, 226Motor Vehicles Act, 1988 — Section 129A, 130, 207, 207(1)
High Courts15 Dec 1999Dismissed
State of Rajasthan Vs Darshan Singh
Rajasthan High Court · (2000) 1 RLW 668 : (2000) 2 WLN 110
Constitution of India, 1950 — Article 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts14 Dec 1999
Bachna and Others Vs State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 709
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts14 Dec 1999Allowed
Nirmala Vs Ashu Ram
Rajasthan High Court · (2001) 3 CivCC 314 : (2000) CriLJ 2001 : (2000) 4 RCR(Civil) 654 : (2000) 4 RCR(Criminal) 529 : (2000) 2 RLW 720
Evidence Act, 1872 — Section 7
High Courts13 Dec 1999
Suresh Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 231 : (2000) 2 WLN 475
Criminal Procedure Code, 1973 (CrPC) — Section 438, 70(2), 71Indecent Representation of Women (Prohibition) Act, 1986 — Section 6Penal Code, 1860 (IPC) — Section 376