High Courts11 Aug 2000Allowed
Brijlal Sringar Singh and Party Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 319 : (2000) 4 WLC 559 : (2007) 3 WLN 76
Constitution of India, 1950 — Article 265
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 14 of 39
High Courts11 Aug 2000
Kalu Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 612 : (2000) 4 WLC 612 : (2001) 3 WLN 73
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 16(4)Rajasthan Tenancy Act, 1955 — Section 30
High Courts11 Aug 2000
Smt. Rukma Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 596 : (2001) 1 RLW 567 : (2001) 1 RLW 567 : (2000) 3 WLC 102 : (2001) 1 WLN 108
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 32Penal Code, 1860 (IPC) — Section 306, 498
High Courts11 Aug 2000Allowed
National Insurance Co. Ltd. Vs Motor Accident Claims Tribunal and Others
Rajasthan High Court · (2000) 4 RLW 649 : (2000) 4 RLW 208 : (2000) 4 WLC 558 : (2001) 1 WLN 311
High Courts10 Aug 2000Dismissed
Jaswant Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 301 : (2000) 2 WLC 324 : (2001) 1 WLN 623
High Courts10 Aug 2000
Dharamveer Tholia and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 3 RLW 1809 : (2000) 3 WLC 399 : (2007) 3 WLN 569
Constitution of India, 1950 — Article 14, 15, 16, 19, 21
High Courts10 Aug 2000
Chanan Ram Vs The Inspector General of Police Raj., Jaipur and Another
Rajasthan High Court · (2001) 88 FLR 224 : (2000) 4 WLC 532 : (2001) 1 WLN 106
High Courts09 Aug 2000
Sahabram and Another Vs Kahiram and Others
Rajasthan High Court · (2000) 08 RAJ CK 0072
High Courts09 Aug 2000Dismissed
Mahesi P.N. Vs Cotton Corporation of India Ltd. and Another
Rajasthan High Court · (2001) 89 FLR 312 : (2001) 2 LLJ 330 : (2000) 4 RLW 292 : (2001) 1 WLN 628
High Courts09 Aug 2000Dismissed
Nanda Ram Vs Punjab National Bank
Rajasthan High Court · (2000) 4 RLW 290 : (2001) 4 WLC 196 : (2002) 1 WLN 170
Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12Rajasthan Tenancy Act, 1955 — Section 37
High Courts09 Aug 2000
Shah Goverdhan Lal Kabra Teachers College Vs Union of India and others
Rajasthan High Court · AIR 2001 Raj 150 : (2001) 1 RLW 574 : (2001) 1 WLC 176 : (2001) 2 WLN 186
Constitution of India, 1950 — Article 245National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 15, 16
High Courts09 Aug 2000Dismissed
Niranjan Das and Others Vs Board of Revenue and Others
Rajasthan High Court · (2000) 4 RLW 294 : (2000) 4 WLC 718 : (2001) 1 WLN 305
Rajasthan Colonisation Act, 1954 — Section 13, 13A
High Courts09 Aug 2000Allowed
Munshi Khan Vs State of Rajasthan
Rajasthan High Court · (2000) 4 RLW 297 : (2001) 4 WLC 250 : (2001) 1 WLN 692
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts09 Aug 2000Allowed
Subhash Chandra Das Vs State and Another
Rajasthan High Court · (2001) 2 CivCC 232 : (2001) 3 RCR(Criminal) 455 : (2001) WLC 318
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420, 506
High Courts08 Aug 2000Dismissed
Uda and Another Vs The Board of Revenue and Others
Rajasthan High Court · (2000) 4 RLW 522 : (2001) 4 WLC 402 : (2001) 1 WLN 28
High Courts08 Aug 2000Dismissed
Ren Prakash Vs Mst. Sneh Lata
Rajasthan High Court · AIR 2001 Raj 269 : (2000) 3 RLW 1911 : (2001) 4 RLW 145 : (2001) 4 WLC 628 : (2002) 1 WLN 175
Hindu Marriage Act, 1955 — Section 13
High Courts08 Aug 2000
Sri Vaishnav Brahmin Trust Vs Ramesh Chandra and Others
Rajasthan High Court · (2001) 3 CivCC 651 : (2000) 4 RLW 273 : (2007) 3 WLN 210
Civil Procedure Code, 1908 (CPC) — Section 11, 141, 151, 47
High Courts07 Aug 2000Dismissed
Vallabh Dass Sharma Vs The Director, Road Development and Panchayat Raj Departmant Govt. of Rajasthan and Others
Rajasthan High Court · (2007) 2 WLN 535
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
High Courts07 Aug 2000Allowed
Babulal* Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 3 LLJ 38 : (2001) 1 RLW 75 : (2001) 2 WLC 458 : (2002) 1 WLN 475
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 14, 226, 311
High Courts07 Aug 2000
M/s. Durga Eenterprises Vs A.C.T.O., Ward III, Jodhpur
Rajasthan High Court · (2001) 1 RLW 586 : (2000) 4 WLC 645 : (2001) 1 WLN 104