High Courts23 Nov 2000
Mishru Vs Board of Revenue and others
Rajasthan High Court · (2001) 2 RLW 816 : (2001) 1 WLC 753 : (2001) 1 WLN 471
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 5 of 39
High Courts23 Nov 2000
Gajsinghpur Kraya Vikray Sahkari Samiti Ltd. Vs Judge, Labour Court and another
Rajasthan High Court · (2001) 2 RLW 812
High Courts23 Nov 2000
State of Rajasthan and others Vs Mishrilal Sharma
Rajasthan High Court · (2001) 1 WLC 503 : (2001) 1 WLN 689
Limitation Act, 1963 — Section 5
High Courts22 Nov 2000Allowed
Kishan Lal Vs State of Rajasthan and Another
Rajasthan High Court · AIR 2001 Raj 115 : (2000) 4 RLW 695 : (2002) 1 WLN 485
Motor Vehicles Act, 1988 — Section 68
High Courts22 Nov 2000
State of Rajasthan and Another Vs Labour Court, Jodhpur and Another
Rajasthan High Court · (2001) 2 LLJ 941 : (2001) 2 RLW 825 : (2001) 1 WLN 468
High Courts22 Nov 2000Dismissed
Ram Prasad Vijayvargiya Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2001 Raj 112 : (2000) 4 RLW 1 : (2001) 1 WLC 412 : (2001) 1 WLN 62
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Rajasthan Minor Mineral Concession Rules, 1986 — Rule 65
High Courts21 Nov 2000
Mahendra Lodha Vs State of Rajasthan
Rajasthan High Court · (2001) 1 RLW 463 : (2001) 1 WLC 337 : (2001) 1 WLN 321
Central Motor Vehicles Rules, 1989 — Rule 108, 112, 113, 114, 115Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 193, 207, 45, 74, 93
High Courts21 Nov 2000Dismissed
Brothers Pharma (Pvt.) Ltd. and Another Vs Rajasthan Financial Corporation
Rajasthan High Court · AIR 2001 Raj 266 : (2001) 1 WLC 13
State Financial Corporations Act, 1951 — Section 29, 30, 31
High Courts21 Nov 2000
Avinash Mathur Vs State and others
Rajasthan High Court · (2001) 2 RLW 931 : (2001) 4 WLC 470 : (2001) 1 WLN 600
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000
Dev Kishan Joshi Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 788 : (2001) 1 WLC 659
Rajasthan Municipalities Act, 1959 — Section 63(3)
High Courts20 Nov 2000
Kapoora Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 2359
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 307, 452
High Courts16 Nov 2000Dismissed
Naga Ram and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 2 WLN 348
Evidence Act, 1872 — Section 35
High Courts16 Nov 2000Dismissed
Kamal Dhawla Vs Krishna Katta
Rajasthan High Court · (2000) 11 RAJ CK 0052
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Nov 2000
Apurva Sharma Vs Hanuman Prasad Sharma and Others
Rajasthan High Court · (2001) 2 ACC 240 : (2002) ACJ 1245 : (2001) 2 RLW 895 : (2001) 3 WLC 95 : (2001) 2 WLN 526
High Courts16 Nov 2000Dismissed
Smt. Sudharshana Devi and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 688 : (2001) 1 WLC 730 : (2007) 2 WLN 352
Land Acquisition Act, 1894 — Section 11A, 23, 4, 52, 6Specific Relief Act, 1963 — Section 13, 20
High Courts15 Nov 2000Dismissed
Nawal Kishore Tulara Vs Dinesh Chand Gupta and Others
Rajasthan High Court · (2000) 11 RAJ CK 0053
High Courts14 Nov 2000Dismissed
Ramphal Vs State of Rajasthan
Rajasthan High Court · (2000) 4 RLW 468 : (2001) 1 WLC 553 : (2007) 2 WLN 120
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 158, 32, 33Penal Code, 1860 (IPC) — Section 107, 306, 309, 498A
High Courts14 Nov 2000Dismissed
Hardeep Singh Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 593 : (2000) 4 RLW 655 : (2000) 3 WLC 610
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 42(2), 43
High Courts14 Nov 2000
Rajasthan Excise Preventive Force Employees Coordination Committee Jaipur Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 903 : (2001) 1 WLC 535 : (2001) 2 WLN 437
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts14 Nov 2000Dismissed
Narain Singh Vs Ramcharan and Another
Rajasthan High Court · (2001) 3 RLW 1902
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, Order 39 Rule 1, Order 41 Rule 27, 115Transfer of Property Act, 1882 — Section 60