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
COURT ARCHIVE
Rajasthan High Court judgments, 1999
471 judgments · page 2 of 24
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
High Courts13 Dec 1999Dismissed
Assistant Commercial Taxes Officer Vs Nalvaya Agencies
Rajasthan High Court · (2000) 1 RLW 441 : (2000) 119 STC 393
High Courts13 Dec 1999Dismissed
United India Insurance Co. Ltd. Vs Sharda and Others
Rajasthan High Court · (2001) ACJ 1936 : (2000) 1 RLW 246
Motor Vehicles Act, 1939 — Section 110C(2A)
High Courts13 Dec 1999
United India Insurance Co. Ltd. Vs Smt. Sharda and Others
Rajasthan High Court · (2000) 2 ACC 648 : (2000) 2 WLC 132
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110C(2A)
High Courts13 Dec 1999Dismissed
Assistant Commissioner Vs Krishna Industries
Rajasthan High Court · (2000) 2 RLW 1334 : (2002) 126 STC 17
Rajasthan Sales Tax Act, 1954 — Section 16Rajasthan Sales Tax Rules, 1955 — Rule 25C
High Courts10 Dec 1999Partly Allowed
State of Rajasthan Vs Nav Bharat Construction Co.
Rajasthan High Court · AIR 2000 Raj 180
Arbitration Act, 1940 — Section 16(1), 29, 30, 33
High Courts10 Dec 1999
Shivani Enclaves Pvt. Ltd. and Another Vs State of Rajasthan and others
Rajasthan High Court · (2001) 1 RLW 478 : (2000) 3 WLC 94
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Constitution of India, 1950 — Article 14, 226, 265Registration Act, 1908 — Section 78, 79
High Courts09 Dec 1999
Jagjeet Singh Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 5092
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Probation of Offenders Act, 1958 — Section 4
High Courts07 Dec 1999Dismissed
Mahendra Kishan Wali Vs Smt. Champa Devi
Rajasthan High Court · (2000) 3 RLW 1547 : (2000) 2 WLN 471
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts06 Dec 1999Allowed
Ramanand and Smt. Sarvan Devi Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 2522
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts03 Dec 1999Dismissed
Dr. Mani Thomas Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 2 WLN 545
Criminal Procedure Code, 1973 (CrPC) — Section 181, 473, 482Penal Code, 1860 (IPC) — Section 406, 494
High Courts03 Dec 1999Dismissed
Lokendra Pal Singh Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 2169
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 307, 325, 326, 34, 363
High Courts03 Dec 1999Dismissed
Dr. Mukul Cocasse Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 164 : (2000) 2 RLW 1139 : (2000) 1 WLC 726 : (2000) 2 WLN 103
Constitution of India, 1950 — Article 226
High Courts02 Dec 1999
State Vs Lala and Others
Rajasthan High Court · (2000) 87 FLR 345 : (2002) 4 LLJ 743 : (2000) WLC 445
Industrial Disputes Act, 1947 — Section 10
High Courts02 Dec 1999
Rajendra Kumar Jain Vs Union of India
Rajasthan High Court · (2000) 162 CTR 343 : (2000) 245 ITR 574 : (2001) 1 RLW 436 : (2000) 112 TAXMAN 459 : (2000) 3 WLC 467 : (2000) 3 WLN 510
Income Tax Act, 1961 — Section 112A, 127, 132
High Courts02 Dec 1999Allowed
Hardev Vs Jaidev
Rajasthan High Court · AIR 2000 Raj 142 : (2000) 1 WLC 675
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 3
High Courts01 Dec 1999Dismissed
Shiv Kumar Vs Director/Chairman, Board of Technical Education, Raj., Jodhpur
Rajasthan High Court · AIR 2000 Raj 138 : (2000) 1 RLW 402 : (2000) 1 WLC 744
Constitution of India, 1950 — Article 226
High Courts01 Dec 1999Allowed
RSRTC Vs Ramesh Chandra
Rajasthan High Court · (2001) 3 LLJ 953 : (2000) WLC 451
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts30 Nov 1999
Rajeev Rathore Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 2 RLW 1241 : (2000) 2 WLC 63 : (2000) 2 WLN 23
Criminal Procedure Code, 1973 (CrPC) — Section 114, 154, 157, 161, 439Penal Code, 1860 (IPC) — Section 120B, 323, 365, 384, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3