High Courts22 Dec 2000Allowed
Anil Kumar Berwal Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 3 WLN 515
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 1 of 39
High Courts21 Dec 2000
Bank of Rajasthan Ltd. Vs Rajasthan Breweries Ltd. and others
Rajasthan High Court · AIR 2001 Raj 107 : (2001) 1 RLW 696 : (2001) 1 WLC 372 : (2001) 1 WLN 277
Constitution of India, 1950 — Article 226, 226(3), 227
High Courts21 Dec 2000
Bank of Rajasthan Ltd. Vs Rajasthan Breweries Ltd. and Others
Rajasthan High Court · (2004) 120 CompCas 793
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19(25), 20
High Courts21 Dec 2000
Avinash Kant Vs Central Administrative Tribunal and Another
Rajasthan High Court · (2001) 2 RLW 1027 : (2001) 2 WLC 101 : (2002) 1 WLN 234
High Courts21 Dec 2000Allowed
Amba Lal Vs State of Rajasthan and others
Rajasthan High Court · (2001) 3 RLW 1559 : (2001) 2 WLC 545 : (2001) 2 WLN 178
Constitution of India, 1950 — Article 309, 311(1)Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 31, 89Rajasthan Panchayat Samitis and Zila Parishads Services (Punishment and Appeal) Rules, 1961 — Rule 2, 7
High Courts21 Dec 2000
Chhaju and Others Vs United India Insurance Co. Ltd. Alwar and Others
Rajasthan High Court · (2001) 3 CivCC 91 : (2001) 2 RLW 1101 : (2001) 1 WLN 643
Motor Vehicles Act, 1988 — Section 2(30)
High Courts21 Dec 2000
The Bank of Rajasthan Ltd. Vs Rajasthan Breweries Ltd. and Others
Rajasthan High Court · AIR 2001 Raj 107 : (2001) 1 WLC 372 : (2001) 1 WLN 277
Constitution of India, 1950 — Article 226, 226(3), 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19(25), 20
High Courts20 Dec 2000Allowed
Ram Chandra Vs Jai Narain Vyas University, Jodhpur
Rajasthan High Court · (2001) 3 RLW 1458 : (2001) 2 WLN 43
Penal Code, 1860 (IPC) — Section 380, 420, 465
High Courts20 Dec 2000
State of Rajasthan and Another Vs Smt. Salma Khan and Others
Rajasthan High Court · (2001) 1 ACC 534 : (2001) 1 RLW 691 : (2001) 1 WLC 379 : (2001) 1 WLN 274
Limitation (Amendment) Act, 1972 — Section 5Motor Vehicles Act, 1988 — Section 110(A), 166(3)
High Courts20 Dec 2000
M/s. Kilpest India Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 1207 : (2001) 3 WLC 106 : (2001) 4 WLN 322
High Courts20 Dec 2000
Bashir Khan and Others Vs State of Rajasthan
Rajasthan High Court · (2001) 2 RLW 910 : (2001) 1 WLN 270
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240, 482Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120
High Courts20 Dec 2000Allowed
Suresh Swami and Others Vs The State of Rajasthan and Another
Rajasthan High Court · (2001) 2 RLW 1232 : (2007) 2 WLN 389
Constitution of India, 1950 — Article 13, 162, 19, 21, 6Police Act, 1861 — Section 12
High Courts20 Dec 2000Allowed
Suresh Swami and Another Vs State of Rajasthan
Rajasthan High Court · AIR 2001 Raj 244 : (2001) 4 WLC 574
Constitution of India, 1950 — Article 13, 162, 19, 19(1)
High Courts19 Dec 2000Dismissed
Chandra Shekhar Dave Vs Administrator General of the State of Rajasthan and Others
Rajasthan High Court · AIR 2001 Raj 166 : (2001) 3 RLW 1450 : (2001) 4 WLC 673 : (2001) 3 WLN 331
Administrator Generals Act, 1963 — Section 10Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 151Rajasthan High Court Ordinance, 1949 — Section 18
High Courts19 Dec 2000
Jamna Devi Vs District Election Officer (District Collector), Sikar and others
Rajasthan High Court · (2001) 1 RLW 673 : (2001) 1 WLC 389
Constitution of India, 1950 — Article 226, 243(3)Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 52Rajasthan Panchayati Raj Act, 1994 — Section 243
High Courts19 Dec 2000Allowed
Anita Chopra Vs State of Rajasthan
Rajasthan High Court · (2001) 3 RLW 1446 : (2001) 4 WLC 313 : (2001) 2 WLN 213
Constitution of India, 1950 — Article 14, 16, 226
High Courts19 Dec 2000
State of Rajasthan Vs Rajasthan Civil Services Appellate Tribunal, Jaipur and Another
Rajasthan High Court · (2001) 1 RLW 663 : (2000) WLC 144
Rajasthan Civil Services (Revised Pay Scale) Rules, 1976 — Rule 2(1), 29, 7
High Courts19 Dec 2000
Sunil Kumar Vs Union of India and Ors
Rajasthan High Court · (2001) 1 RLW 694 : (2001) 3 WLN 177
Constitution of India, 1950 — Article 226, 227
High Courts19 Dec 2000
Principal Doongar College, Bikaner Vs Mohd. Ali
Rajasthan High Court · (2001) 2 RLW 1210 : (2001) 4 WLC 495 : (2001) 3 WLN 420
Constitution of India, 1950 — Article 266, 266(2)Industrial Disputes Act, 1947 — Section 10, 17, 2
High Courts19 Dec 2000Dismissed
Smt. Parvati Devi Vs Churu Kraya Vikraya Sahakari Samiti Ltd. and Others
Rajasthan High Court · (2001) 3 RLW 1545 : (2001) 4 WLC 539 : (2001) 2 WLN 54
Rajasthan Tenancy Act, 1955 — Section 37