High Courts29 May 2000Dismissed
Jaipur Hardware and Machinery Stores Vs Kesarlal Chandalal and another
Rajasthan High Court · (2000) 4 RLW 154 : (2000) 4 WLC 248 : (2001) 1 WLN 688
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 23 of 39
High Courts29 May 2000Dismissed
Kesar Devi Vs Chandra Kanta
Rajasthan High Court · (2000) 4 RLW 158 : (2000) 4 WLC 78 : (2001) 1 WLN 555
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 May 2000Dismissed
Amar Singh Vs Smt. Bhagwati
Rajasthan High Court · AIR 2001 Raj 14 : (2001) 1 CivCC 629 : (2001) 4 RCR(Civil) 379 : (2000) 4 WLC 202
Penal Code, 1860 (IPC) — Section 435, 436
High Courts29 May 2000
Devi Kishan Vs Madan Lal Verma
Rajasthan High Court · (2000) CriLJ 3619 : (2001) 1 RLW 91 : (2000) 3 WLC 245 : (2000) 3 WLN 426
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts29 May 2000
Mohan Singh Vs Union of India and Another
Rajasthan High Court · (2001) 1 RLW 675 : (2001) 4 WLC 41 : (2000) 3 WLN 650
Constitution of India, 1950 — Article 226(1), 226(2), 227
High Courts29 May 2000
Bhagwan Sahai Vs Ramadevi
Rajasthan High Court · (2001) 1 RLW 417 : (2000) 3 RLW 1535 : (2000) 3 WLC 259 : (2001) 1 WLN 673
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 13 Rule 2, Order 18 Rule 3AEvidence Act, 1872 — Section 116Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(5)
High Courts29 May 2000
Motilal Vs Laxman
Rajasthan High Court · AIR 2001 Raj 6 : (2001) 1 RLW 275 : (2000) 3 WLC 464 : (2000) 3 WLN 441
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 41 Rule 27Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
High Courts26 May 2000
Rakesh Ghatiwal Vs State of Rajasthan and others
Rajasthan High Court · (2001) 1 RLW 540 : (2001) 4 WLC 731 : (2000) 2 WLN 1
Rajasthan Municipalities Act, 1959 — Section 26, 34, 63(4)Rajasthan Panchayati Raj Act, 1994 — Section 38
High Courts26 May 2000Allowed
Ashok Kumar Vs Om Prakash
Rajasthan High Court · (2000) 4 RLW 155 : (2000) 3 WLC 366 : (2007) 3 WLN 465
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4)
High Courts26 May 2000
Baldev Singh Vs Union of India and Others
Rajasthan High Court · (2000) 87 FLR 787 : (2001) 1 RLW 108 : (2000) 3 WLC 290 : (2000) 3 WLN 434
Industrial Disputes Act, 1947 — Section 25
High Courts25 May 2000
Kishan Lal and Another Vs The State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 583
Rajasthan Excise Act, 1950 — Section 19, 54
High Courts24 May 2000
Narpat Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2001 Raj 62 : (2001) 1 RLW 667 : (2000) 4 WLC 35 : (2001) 3 WLN 63
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 14 , 226Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 7A
High Courts24 May 2000Allowed
Commercial Taxes Officer Vs Aditya Cement
Rajasthan High Court · (2001) 121 STC 113 : (2000) 2 WLN 384
Rajasthan Sales Tax Act, 1954 — Section 7(2B)
High Courts23 May 2000Dismissed
Suzuki Processors Vs The Commissioner and Others
Rajasthan High Court · (2000) 2 WLN 526
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148Penal Code, 1860 (IPC) — Section 109, 116, 161
High Courts23 May 2000Dismissed
Suzuki Processors Vs The Commissioner, Central Excise and Others
Rajasthan High Court · (2001) 135 ELT 29 : (2000) 3 RLW 1856 : (2000) 4 WLC 286 : (2000) 3 WLN 178
Central Excises and Salt Act, 1944 — Section 11, 11A, 4, 6CENTRAL VIGILANCE COMMISSION ACT, 2003 — Section 2Income Tax Act, 1961 — Section 148
High Courts22 May 2000Dismissed
Municipal Corporation and Another Vs Banshi Lal and Another
Rajasthan High Court · (2000) 3 RLW 1644 : (2000) 3 WLN 398
Constitution of India, 1950 — Article 300ATransfer of Property Act, 1882 — Section 10, 55, 8
High Courts22 May 2000Allowed
Niranjanlal Vs Madan Mohan
Rajasthan High Court · (2000) 4 RLW 50 : (2000) 4 WLC 85 : (2001) 1 WLN 510
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 May 2000Dismissed
Rashtriya Yuva Udhyog Vs Smt. Dheeraj Kanwar
Rajasthan High Court · AIR 2000 Raj 353 : (2001) 1 RLW 427 : (2000) 4 WLC 153
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10A, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(5)Limitation Act, 1963 — Article 120
High Courts22 May 2000Dismissed
Municipal Corporation, Jodhpur and Another Vs Raj Kumar and Another
Rajasthan High Court · AIR 2000 Raj 348 : (2000) 3 RLW 1682 : (2000) 3 WLC 299 : (2000) 2 WLN 243
Constitution of India, 1950 — Article 300ARajasthan Municipalities Act, 1959 — Section 173ATransfer of Property Act, 1882 — Section 55(6), 8
High Courts22 May 2000
Oriental Insurance Co. Ltd. Vs Momina Begum and Others
Rajasthan High Court · (2001) 1 ACC 252 : (2002) ACJ 145 : (2000) 3 RLW 1634 : (2000) 3 WLC 357 : (2000) 2 WLN 608
Constitution of India, 1950 — Article 141Employees Compensation Act, 1923 — Section 3, 30, 4AGOVERNMENT OF INDIA ACT, 1915 — Section 19