High Courts14 Mar 2000
Commissioner of Income Tax Vs Laxmi Chand
Rajasthan High Court · (2001) 249 ITR 398 : (2000) 112 TAXMAN 393
Income Tax Act, 1961 — Section 132, 143(3), 147, 256, 256(1)
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 32 of 39
High Courts14 Mar 2000Dismissed
Assistant Commercial Taxes Offices Ward-II Vs Rajasthan Taxation Tribunal and Others
Rajasthan High Court · (2000) 4 RLW 631 : (2000) 4 WLC 666 : (2007) 3 WLN 44
Limitation Act, 1963 — Section 30
High Courts14 Mar 2000Dismissed
Harnek Singh Vs Surjeet Kaur
Rajasthan High Court · AIR 2000 Raj 289
Specific Relief Act, 1963 — Section 20
High Courts13 Mar 2000
Dr. P.D. Khandelwal Vs Rajasthan Civil Services Appellate Tribunal and Others
Rajasthan High Court · (2000) 3 WLC 179 : (2000) 2 WLN 38
Constitution of India, 1950 — Article 226
High Courts10 Mar 2000
Bhagirath Singh Vs State of Rajasthan
Rajasthan High Court · (2000) 3 RLW 1480 : (2000) 2 WLC 531 : (2000) 3 WLN 575
Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 313Evidence Act, 1872 — Section 155, 27Penal Code, 1860 (IPC) — Section 302, 392, 394
High Courts10 Mar 2000Allowed
Gram Panchayat, Barmer Vs Firm Marudhar Stone Industries, Barmer and Others
Rajasthan High Court · AIR 2000 Raj 214 : (2000) 3 CivCC 73 : (2000) 2 RLW 1102 : (2000) 2 WLC 462
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Mar 2000Allowed
Banshi Lal Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 2579
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
High Courts10 Mar 2000Allowed
State of Rajasthan and Others Vs Arun Kumar and Others
Rajasthan High Court · (2000) 87 FLR 501 : (2000) 3 LLJ 1439 : (2000) 2 RLW 1303 : (2000) 2 WLN 10
Industrial Disputes (Central) Rules, 1957 — Rule 2(7)Industrial Disputes Act, 1947 — Section 25F
High Courts10 Mar 2000Allowed
Madanlal Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 3599 : (2000) 2 WLN 714
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts09 Mar 2000Dismissed
Munna Khan Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 3 WLN 266
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts08 Mar 2000Dismissed
Jassoram alias Jassomal Vs State of Raj. and Others
Rajasthan High Court · (2000) 03 RAJ CK 0047
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts08 Mar 2000
Regional Provident Fund Commissioner Vs Gopal Gosala
Rajasthan High Court · (2000) 86 FLR 635 : (2000) 2 LLJ 1304 : (2000) WLC 312
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts08 Mar 2000Allowed
Prabhu and Another Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 1962
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts08 Mar 2000Allowed
Ganesha Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 3420 : (2000) 2 RLW 771 : (2000) 2 WLC 723 : (2000) WLC 380
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 209, 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Mar 2000Dismissed
Bhanwarlal Vs State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 495
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 326, 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Mar 2000Dismissed
Kunaram Vs State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 506
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 21, 326Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Mar 2000Dismissed
Mahesh Chandra Sharma Vs State
Rajasthan High Court · AIR 2001 Raj 126 : (2000) 4 RLW 615 : (2000) 4 WLC 624
Advocates Act, 1961 — Section 34
High Courts06 Mar 2000Dismissed
Radhey Shyam Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 1 WLC 110 : (2000) 2 WLN 716
Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 Mar 2000Allowed
Nav Bharat Rice and General Mills Vs Commercial Taxes Officer
Rajasthan High Court · (2000) 3 RLW 1850 : (2000) 120 STC 593 : (2001) 4 WLC 795 : (2000) 3 WLN 101
Central Sales Tax Act, 1956 — Section 8(5)Rajasthan Sales Tax Act, 1954 — Section 5C
High Courts02 Mar 2000Allowed
Sohanlal Vs State of Rajasthan
Rajasthan High Court · (2000) 3 RLW 1782 : (2000) 2 WLN 151
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7