High Courts13 Sept 2000
Poonam Singh Vs Union of India and Another
Rajasthan High Court · (2001) 1 RLW 602 : (2001) 1 WLC 330 : (2001) 1 WLN 451
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 11 of 39
High Courts13 Sept 2000Dismissed
Sanjay Prakash Vs The State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 414 : (2001) 1 WLC 506 : (2001) 1 WLN 522
Constitution of India, 1950 — Article 226
High Courts13 Sept 2000Allowed
Khushi Ram and Another Vs Hafiji and Others
Rajasthan High Court · (2003) ACJ 452
High Courts13 Sept 2000
Mohd. Yusuf Vs Labour Court and Others Rajasthan State Road Transport Corporation Vs Mohd. Yusuf
Rajasthan High Court · (2001) 90 FLR 517 : (2002) 4 LLJ 664 : (2000) 4 RLW 399 : (2001) 2 WLC 537 : (2001) 1 WLN 392
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts12 Sept 2000Allowed
Kishan Lal and Others Vs Bharosi Lal and Others
Rajasthan High Court · (2002) ACJ 1750
Motor Vehicles Act, 1988 — Section 165, 166
High Courts12 Sept 2000
Dhirendra Singh Bhati Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 1 RLW 597 : (2001) 1 WLC 297 : (2001) 3 WLN 463
Rajasthan (Recruitment of Dependents of the Government Servant Dying While in Service) Rules, 1975 — Rule 2, 5
High Courts12 Sept 2000
Union of India and Others Vs Shekhar Chand Jain
Rajasthan High Court · (2001) 1 RLW 598 : (2001) 1 WLC 331 : (2001) 3 WLN 424
Constitution of India, 1950 — Article 226, 227Railway Establishment Manual, Vol. I — Para 216(1)
High Courts12 Sept 2000Dismissed
State of Rajasthan and Others Vs Yatish Sharan
Rajasthan High Court · (2001) 4 RLW 120 : (2001) 4 WLC 701 : (2007) 3 WLN 541
High Courts11 Sept 2000Allowed
Shyam Lal and Others Vs Rajendra Kumar and Others
Rajasthan High Court · (2001) 1 ACC 114 : (2001) ACJ 215
High Courts11 Sept 2000Allowed
Shaukat Ali Vs Union of India (UOI) and Others
Rajasthan High Court · (2000) 4 RLW 360 : (2001) 1 WLC 324 : (2001) 1 WLN 145
High Courts11 Sept 2000Dismissed
Jagatjit Cotton and Textile Mills Ltd. Vs Labour Court and Others
Rajasthan High Court · (2002) 1 LLJ 366 : (2000) 4 RLW 413 : (2000) 4 WLC 411 : (2001) 1 WLN 379
High Courts11 Sept 2000Allowed
Idan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 396 : (2001) 4 WLC 449 : (2001) 1 WLN 375
Constitution of India, 1950 — Article 16
High Courts08 Sept 2000Allowed
Hotel Association of Jaipur Vs The Municipal Corporation and Another
Rajasthan High Court · (2000) 4 RLW 639 : (2001) 4 WLN 323
Rajasthan Municipalities Act, 1959 — Section 2(b), 298
High Courts08 Sept 2000
Jaipur DRT Bar Association Vs Union of India and others
Rajasthan High Court · (2001) 1 RLW 384 : (2000) 3 WLC 384 : (2001) 2 WLN 311
Constitution of India, 1950 — Article 156, 226, 227Income Tax Act, 1961 — Section 127(1)Multi-Unit Co-operative Societies, Act, 1942 — Section 2(1)
High Courts07 Sept 2000Dismissed
Punjab National Bank and Others Vs Surendra Nath
Rajasthan High Court · (2001) 1 LLJ 79 : (2001) 1 RLW 23 : (2001) 1 WLC 352 : (2001) 1 WLN 359
High Courts07 Sept 2000
Dalpat Raj Bhandari Vs President of India and Others
Rajasthan High Court · (2001) 1 RLW 604 : (2001) 1 WLC 149 : (2001) 1 WLN 603
Constitution of India, 1950 — Article 124, 16, 217, 222(1)
High Courts07 Sept 2000
Divisional Mechanical R.S.R.T.C. and Others Vs Mohanlal Mali and Others
Rajasthan High Court · (2000) 4 RLW 352 : (2001) 4 WLC 480 : (2001) 1 WLN 371
High Courts06 Sept 2000
State of Rajasthan Vs Bhanwarlal
Rajasthan High Court · (2001) 1 RLW 618 : (2001) 1 WLC 325 : (2001) 1 WLN 122
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts06 Sept 2000Dismissed
Prahlad Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2000) CriLJ 4182 : (2000) 3 RLW 1935 : (2001) 1 WLN 358
Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 14(1), 15
High Courts06 Sept 2000
Dr. Sarvada Nand Sharma Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 414 : (2001) 1 WLN 82
Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16