High Courts08 Feb 2000
Mangilal Vs Mahesh Chand Purohit
Rajasthan High Court · AIR 2000 Raj 199 : (2000) 3 RLW 1493 : (2000) 4 WLC 731
Civil Procedure Code, 1908 (CPC) — Section 35B
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 36 of 39
High Courts08 Feb 2000Dismissed
Pali Central Co-operative Bank Ltd. Vs Judge, Industrial Tribunal Cum Labour Court and Another
Rajasthan High Court · (2000) 3 LLJ 1524 : (2000) 2 RLW 984 : (2000) 4 WLC 244
Industrial Disputes Act, 1947 — Section 36, 36(3), 36(4)
High Courts07 Feb 2000Allowed
Vijay Kumar Vs Krishi Upaj Mandi Samiti and Another
Rajasthan High Court · (2000) CriLJ 2920 : (2000) 2 RLW 873 : (2000) 4 WLC 84
Rajasthan Agricultural Produce Markets Act, 1961 — Section 28(2), 37, 37(2)
High Courts07 Feb 2000Dismissed
Dr. G.S. Bali Vs Babulal Jain and Another
Rajasthan High Court · (2000) 2 WLC 463 : (2000) 2 WLN 13
Civil Procedure Code, 1908 (CPC) — Section 9COMPANIES ACT, 1956 — Section 284Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts06 Feb 2000Allowed
Charbhuja Sugar Works Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 4 WLC 395 : (2007) 2 WLN 641
Rajasthan Sales Tax Incentive Scheme, 1987 — Clause 4
High Courts04 Feb 2000Allowed
Jaipur Pada Meat Merchants Association and Another Vs Municipal Council and Others
Rajasthan High Court · (2000) 4 RLW 77 : (2000) 3 WLN 284
Constitution of India, 1950 — Article 19, 48
High Courts04 Feb 2000Allowed
LRs. of Raghunath Singh Vs Board of Revenue for Rajasthan and Others
Rajasthan High Court · (2000) 3 RLW 1539 : (2000) 2 WLN 107
Evidence Act, 1872 — Section 68
High Courts04 Feb 2000Allowed
Draupadi Devi alias Maya Sippi Vs The State of Rajasthan
Rajasthan High Court · (2000) 2 CivCC 178 : (2000) 3 RLW 1772
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts04 Feb 2000
Babulal Saini Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 440 : (2000) 2 WLN 586
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1953 — Section 4(1), 5
High Courts04 Feb 2000Allowed
Assistant Commissioner Commercial Tax Deptt. Vs Hindustan Zinc Ltd.
Rajasthan High Court · (2000) 2 WLN 372
High Courts04 Feb 2000Allowed
Lohariya Ram Baroll Vs The State of Rajasthan and Others
Rajasthan High Court · (2000) 3 RLW 1475 : (2000) 2 WLN 204
High Courts03 Feb 2000
Surender Kumar Verma and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 3 RLW 1655 : (2000) 2 WLN 681
Constitution of India, 1950 — Article 14, 16, 21
High Courts03 Feb 2000Dismissed
State of Rajasthan Vs Gajjan Singh and Others
Rajasthan High Court · (2000) 2 WLN 462
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 27
High Courts02 Feb 2000Dismissed
Rajasthan State Road Transport Corporation Vs Ram Niwasi and Others
Rajasthan High Court · (2001) 1 ACC 52 : (2002) ACJ 475 : (2000) 3 RLW 1558 : (2000) 2 WLC 560
Motor Vehicles Act, 1988 — Section 163A
High Courts02 Feb 2000
Roop Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 3 RLW 1383 : (2000) 3 WLC 481 : (2000) 2 WLN 165
Constitution of India, 1950 — Article 14, 21, 309Limitation Act, 1963 — Section 5
High Courts01 Feb 2000Dismissed
Commercial Taxes Officer Vs Vishvakarma Shilp Karyalaya
Rajasthan High Court · (2000) 2 WLN 369
Rajasthan Sales Tax Act, 1994 — Section 86(2)
High Courts01 Feb 2000Dismissed
Commercial Taxes Officer Vs P.G. Fiiles Limited
Rajasthan High Court · (2000) 120 STC 203 : (2000) 2 WLN 360
High Courts01 Feb 2000Dismissed
Executive Engineer, PHED and Others Vs Manoj Kumar and Another
Rajasthan High Court · (2000) 86 FLR 505 : (2001) 3 LLJ 787
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts01 Feb 2000Dismissed
Commercial Tax Officer, Anti Evasion Vs Jain Plaster Industries
Rajasthan High Court · (2006) 143 STC 48
Rajasthan Sales Tax Act, 1954 — Section 5C
High Courts01 Feb 2000Dismissed
Assistant Commercial Taxes Officer Vs Rajasthan Industries
Rajasthan High Court · (2000) 120 STC 269
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 9