COURT ARCHIVE

Rajasthan High Court judgments, 2000

765 judgments · page 18 of 39

High Courts21 Jul 2000Dismissed

District Excise Officer and Others Vs Smt. Kalawati Hari Singh Choudhary

Rajasthan High Court · (2001) 4 WLC 60 : (2007) 2 WLN 472

Civil Procedure Code, 1908 (CPC) — Section 115, 9Industrial Disputes Act, 1947 — Section 10Northern India Canal and Drainage Act, 1873 — Section 10, 30, 68

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High Courts20 Jul 2000

Mangal Singh Vs Tejaram and Others

Rajasthan High Court · (2000) 07 RAJ CK 0114

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High Courts20 Jul 2000

Dayal Lal Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 1 RLW 559 : (2001) 1 WLN 90

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High Courts20 Jul 2000Dismissed

R.S.R.T.C., Parivahan Marg, Jaipur Vs Madanlal and Others

Rajasthan High Court · (2002) 4 LLJ 689 : (2001) 1 RLW 185 : (2000) 3 WLN 109

Constitution of India, 1950 — Article 227

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High Courts20 Jul 2000Dismissed

Dr. Chandra Bose Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 3 : (2000) 4 RLW 529 : (2000) 4 WLC 588 : (2001) 1 WLN 477

Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 63, 63(1), 64

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High Courts19 Jul 2000

State of Rajasthan Vs Balraj and Others

Rajasthan High Court · (2001) 1 RLW 111 : (2000) 4 WLC 644 : (2000) 3 WLN 248

Constitution of India, 1950 — Article 227

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High Courts19 Jul 2000Dismissed

Sushil Kumar Mathur Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 3 LLJ 286 : (2000) 3 RLW 1896 : (2000) 4 WLC 669 : (2000) 3 WLN 246

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F

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High Courts19 Jul 2000Allowed

LRs. of Pratap Mal Vs Smt. Prem Bai and Others

Rajasthan High Court · (2000) 07 RAJ CK 0021

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts19 Jul 2000

Tej Singh Manawat Vs Bank of Rajasthan Ltd. and Others

Rajasthan High Court · (2000) 3 LLJ 153

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High Courts18 Jul 2000Allowed

State of Rajasthan Vs Meghraj

Rajasthan High Court · (2000) 4 RLW 5 : (2001) 1 WLN 85

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 22

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High Courts18 Jul 2000

Smt. Sappu Begum and Others Vs State and Others

Rajasthan High Court · (2001) 1 RLW 410 : (2000) 4 WLC 627 : (2000) 3 WLN 604

Constitution of India, 1950 — Article 227

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High Courts18 Jul 2000

Bhanwar Lal Vs Tikam Chand and Others

Rajasthan High Court · (2000) 4 WLC 408 : (2001) 2 WLN 564

Civil Procedure Code, 1908 (CPC) — Section 100, 24Rajasthan Civil Courts Ordinance, 1950 — Section 21, 22Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 14(2)

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High Courts18 Jul 2000Allowed

Mahavir Prasad Saini Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 60 : (2001) 1 WLC 190

Rajasthan Municipalities Act, 1959 — Section 63(3)

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High Courts17 Jul 2000Allowed

Inder Singh Saini Vs The Board of Revenue and Others

Rajasthan High Court · (2000) 4 RLW 550 : (2000) 3 WLC 3 : (2007) 3 WLN 51

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High Courts17 Jul 2000Dismissed

Fal Sabji Kreta Vikreta Vyapar Sangh Vs State of Rajasthan

Rajasthan High Court · AIR 2000 Raj 358 : (2000) 3 WLC 105

Constitution of India, 1950 — Article 226Rajasthan Agricultural Produce Markets Act, 1961 — Section 36(2)Rajasthan Agricultural Produce Markets Rules, 1963 — Rule 75

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High Courts17 Jul 2000

Uma Devi Vs Nooruddin

Rajasthan High Court · (2001) 1 RLW 237 : (2000) 3 WLC 608 : (2001) 2 WLN 346 : (2001) 1 WLN 514

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6(1), 6(2)

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High Courts14 Jul 2000

Smt. Rukmi Devi Vs Hari Shanker and Others

Rajasthan High Court · (2001) 1 RLW 15 : (2000) 4 WLC 762 : (2000) 3 WLN 110

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 16, Order 19 Rule 2, Order 6 Rule 16, 115, 151Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)

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High Courts14 Jul 2000Dismissed