High Courts10 Apr 2000
State of Rajasthan and Others Vs Nand Kishore and Another
Rajasthan High Court · (2000) 2 WLN 172
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 30 of 39
High Courts10 Apr 2000
Roop Singh @ Jagroop Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 603
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Apr 2000Allowed
Alcobex Metals Pvt. Ltd. Vs The Commercial Taxes Officer
Rajasthan High Court · (2000) 2 WLN 153
Constitution of India, 1950 — Article 366
High Courts07 Apr 2000Dismissed
United India Insurance Co. Ltd. Vs Deram Ram and Others
Rajasthan High Court · (2000) 2 WLN 584
High Courts05 Apr 2000Allowed
L.Rs. of Karan Singh Vs Anirudh Sen
Rajasthan High Court · (2000) 04 RAJ CK 0084
High Courts05 Apr 2000
The State of Rajasthan Vs Hem Raj Jain
Rajasthan High Court · (2000) 2 RLW 1279 : (2000) 3 WLC 716 : (2000) 2 WLN 95
Contempt of Courts Act, 1971 — Section 12, 15, 2
High Courts05 Apr 2000
United India Insurance Company Ltd., Jodhpur Vs Shabnam and Others
Rajasthan High Court · (2001) 1 RLW 153 : (2000) 4 WLC 261 : (2000) 3 WLN 382
Motor Vehicles Act, 1939 — Section 92Motor Vehicles Act, 1988 — Section 140, 144
High Courts05 Apr 2000
Om Prakash Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 1 RLW 84 : (2000) 4 WLC 254 : (2000) 3 WLN 412
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5
High Courts05 Apr 2000
Raman Lal Vs State of Rajasthan and Others
Rajasthan High Court · (2001) CriLJ 800 : (2001) 1 RLW 342 : (2001) 2 WLC 632 : (2000) 3 WLN 39
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 2, 36, 4General Clauses Act, 1897 — Section 3
High Courts05 Apr 2000
Virendra Singh Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 2899 : (2000) 4 RCR(Criminal) 53 : (2001) 1 RLW 452 : (2001) 1 RLW 452 : (2000) 2 WLC 608
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts05 Apr 2000
Rameshwar Lal Vs Rukmani Devi and Others
Rajasthan High Court · (2000) WLC 540 : (2000) 3 WLN 163
Motor Vehicles Act, 1988 — Section 92, 96
High Courts04 Apr 2000Dismissed
Asstt. Commercial Taxes Officer Vs Auto and Bearing Jodhpur
Rajasthan High Court · (2000) 2 WLN 207
Rajasthan Sales Tax Act, 1994 — Section 22A(7)
High Courts04 Apr 2000Dismissed
Om Prakash Vs Union of India (UOI) and Others
Rajasthan High Court · (2000) 3 WLN 161
High Courts04 Apr 2000Dismissed
Commercial Taxes Officer Vs Meera Stones (P) Ltd. and Another
Rajasthan High Court · (2000) 3 RLW 1891 : (2001) 4 WLC 619 : (2000) 2 WLN 235
Constitution of India, 1950 — Article 226
High Courts04 Apr 2000Dismissed
State of Rajasthan Vs Nirmal Devi
Rajasthan High Court · (2000) 3 WLN 147
High Courts03 Apr 2000
M/s. Triveni Oil Field Services Ltd. Vs C.T.O.
Rajasthan High Court · (2001) 1 RLW 588 : (2001) 4 WLC 725 : (2002) 1 WLN 501
Central Sales Tax Act, 1956 — Section 8(3)Rajasthan Sales Tax Act, 1954 — Section 9(1)
High Courts03 Apr 2000Dismissed
Lal Shanker and Another Vs Chaturbhuj and Others
Rajasthan High Court · AIR 2000 Raj 333
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1)
High Courts03 Apr 2000
Mansoori Bros and Others Vs Chhotu Khan and Others
Rajasthan High Court · (2002) 4 LLJ 746
Industrial Disputes Act, 1947 — Section 25F