High Courts02 Jun 2000Dismissed
Hansa Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 3686 : (2001) WLC 231
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 22 of 39
High Courts02 Jun 2000Allowed
Moka Ram Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 1 DMC 227
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts02 Jun 2000
District and Sessions Judge Vs Ram Lal
Rajasthan High Court · (2000) 4 RLW 546 : (2000) 4 WLC 19 : (2001) 1 WLN 125
Criminal Procedure Code, 1973 (CrPC) — Section 167, 438, 439Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 18, 2
High Courts02 Jun 2000Allowed
Udaipur Distillery Co. Ltd. Vs Rajasthan Taxation Tribunal and Others
Rajasthan High Court · (2003) 132 STC 489
Constitution of India, 1950 — Article 366(29A)Rajasthan Sales Tax Act, 1954 — Section 2, 4, 5(1)
High Courts02 Jun 2000
Himmat Dan and Others Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 499
Criminal Procedure Code, 1973 (CrPC) — Section 107, 313, 357(4)Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts02 Jun 2000
State of Rajasthan Vs Heera Lal and Another
Rajasthan High Court · (2001) 1 RLW 239 : (2000) 3 WLC 56 : (2001) 2 WLN 79
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 172, 313, 366(1)Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 341
High Courts02 Jun 2000Dismissed
Rajendra Prasad Vs Babulal and Others
Rajasthan High Court · (2001) 1 CivCC 482 : (2001) 3 RCR(Civil) 21 : (2000) 4 RLW 163 : (2000) 3 WLC 652 : (2001) 1 WLN 668
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Jun 2000Dismissed
Prem Kumari Vs Sushil Kumari and Others etc.
Rajasthan High Court · AIR 2000 Raj 415 : (2000) 4 RLW 556 : (2000) 4 WLC 239
Evidence Act, 1872 — Section 65
High Courts01 Jun 2000Dismissed
Sobhagmal Jain Vs Mool Chand Vaisya
Rajasthan High Court · (2001) 1 CivCC 68 : (2001) 2 RCR(Civil) 124 : (2000) 4 RLW 160 : (2000) 3 WLC 335 : (2001) 1 WLN 670
Limitation Act, 1963 — Section 5
High Courts01 Jun 2000Allowed
Paras Drugs and Chemical Industries and Others Vs UCO Bank and Others
Rajasthan High Court · AIR 2001 Raj 356 : (2001) 3 CivCC 419 : (2001) 3 CivCC 214 : (2002) 108 CompCas 598 : (2001) 4 RLW 377 : (2001) 3 WLC 191 : (2001) WLC 604 : (2002) 2 WLN 555
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts01 Jun 2000
Jhavarmal Vs Purshottamlal and Another
Rajasthan High Court · (2000) 4 WLC 347 : (2001) 4 WLN 299
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 436, 447
High Courts01 Jun 2000
Indian Petro Chemicals Corporation Ltd. and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 104 CompCas 285 : (2000) 3 WLC 682
Companies Act, 1956 — Section 113, 113(2), 113(3), 116(2), 53
High Courts01 Jun 2000Dismissed
Kejriwal and Sons Pvt. Ltd. Vs Jaipur Mineral Water Pvt. Ltd.
Rajasthan High Court · (2001) 103 CompCas 833
Companies Act, 1956 — Section 433
High Courts31 May 2000
State of Rajasthan Vs Lokesh Kumar and Ars.
Rajasthan High Court · (2001) 1 DMC 94 : (2001) 1 RLW 172 : (2000) 3 WLC 257 : (2000) 2 WLN 568
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 304
High Courts31 May 2000
Chand Mal and Others Vs Sumer Mal
Rajasthan High Court · AIR 2001 Raj 95 : (2001) 1 RCR(Rent) 558 : (2001) 1 RLW 144 : (2000) 3 WLC 472 : (2000) 3 WLN 372
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 60, 62
High Courts31 May 2000
Godfrey Philips India Ltd. and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 121 STC 54
Constitution of India, 1950 — Article 246, 301, 304Evidence Act, 1872 — Section 114Rajasthan Sales Tax Act, 1954 — Section 4(2)
High Courts30 May 2000
Bhuri Singh Vs State
Rajasthan High Court · (2000) 4 RLW 175 : (2001) 1 WLN 558
Penal Code, 1860 (IPC) — Section 302
High Courts30 May 2000Allowed
Smt. Kailash Bhansali Vs Surendra Kumar
Rajasthan High Court · AIR 2000 Raj 390 : (2000) 3 WLC 543
Family Courts Act, 1984 — Section 13
High Courts30 May 2000
Birbal Maharia Vs The Director General of Prisons and Another
Rajasthan High Court · (2000) CriLJ 4205 : (2000) 3 WLC 189
Constitution of India, 1950 — Article 226Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 2
High Courts30 May 2000
Kailash Bhansali (Smt.) Vs Surendra Kumar
Rajasthan High Court · (2001) 1 RLW 137 : (2000) 3 WLN 387
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 227, 27Family Courts Act, 1984 — Section 13