High Courts10 Oct 2000Allowed
Prem Roop Kalla Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 461 : (2001) 1 WLC 636 : (2001) 1 WLN 635
Industrial Disputes Act, 1947 — Section 10, 25I, 33C, 36A
COURT ARCHIVE
Rajasthan High Court judgments, 2000
765 judgments · page 9 of 39
High Courts09 Oct 2000
Ganesh Shankar Vs Rajasthan High Court
Rajasthan High Court · (2001) 1 RLW 621 : (2001) 1 WLC 119 : (2001) 1 WLN 171
Constitution of India, 1950 — Article 14Rajasthan Higher Judicial Service Rules, 1969 — Rule 15(2), 3
High Courts09 Oct 2000Dismissed
Inayat Ali Usta Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 3 RLW 1671 : (2001) 4 WLC 615 : (2001) 2 WLN 16
Deceased Govt. Servants Rules, 1996 — Rule 5
High Courts26 Sept 2000Dismissed
Rajendra Bhardwaj and Others Vs State of Rajasthan
Rajasthan High Court · (2000) 3 RLW 1929 : (2007) 2 WLN 100
High Courts26 Sept 2000
Union of India and Others Vs C.A.T. and Others
Rajasthan High Court · (2004) 101 FLR 807 : (2001) 2 RLW 882 : (2001) 1 WLC 85 : (2000) WLC 292 : (2001) 2 WLN 426
Administrative Tribunals Act, 1985 — Section 20, 21, 27Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 226, 227, 311(2)
High Courts26 Sept 2000
Mohammad Rafique Vs State of Rajasthan and others
Rajasthan High Court · (2001) CriLJ 30 : (2001) 3 RCR(Criminal) 265 : (2001) 2 RLW 1135 : (2001) 4 WLN 79
Constitution of India, 1950 — Article 22(5), 226General Clauses Act, 1897 — Section 3(8)National Security Act, 1980 — Section 14, 3(2), 3(5)
High Courts26 Sept 2000Allowed
Amrit Granite Industries Vs Arvind Sharma and Others
Rajasthan High Court · (2001) 1 ACC 670 : (2002) ACJ 1556 : (2001) 1 WLC 49
Motor Vehicles Act, 1988 — Section 140, 141, 144, 2
High Courts25 Sept 2000Dismissed
Satya Narain Vs Rajasthan Housing Board and Others
Rajasthan High Court · (2001) 1 WLN 656
Constitution of India, 1950 — Article 136, 226
High Courts25 Sept 2000Dismissed
Chunnilal and Others Vs Shanta Devi and Others
Rajasthan High Court · (2000) 4 RLW 383 : (2007) 2 WLN 606
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Sept 2000
Dr. Jaswant C. Gandhi* Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 1 RLW 95 : (2001) 1 WLC 27 : (2002) 1 WLN 119
Constitution of India, 1950 — Article 14, 15, 16General Clauses Act, 1897 — Section 6Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 — Section 11(1), 11(14), 11(4), 4
High Courts25 Sept 2000Allowed
Babulal Vs Rajendra Singh and Others
Rajasthan High Court · (2007) 3 WLN 560
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(e)
High Courts25 Sept 2000
Syed Inamul Haq Shah Vs State of Rajasthan and Another
Rajasthan High Court · AIR 2001 Raj 19 : (2000) 4 WLC 528
Waqf Act, 1995 — Section 85
High Courts25 Sept 2000Dismissed
Chunnilal Vs Shanta Devi and Others
Rajasthan High Court · AIR 2001 Raj 76 : (2001) 2 CivCC 369 : (2002) 2 RCR(Civil) 293 : (2001) 1 WLC 487
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 104, 115, 115(2)
High Courts22 Sept 2000Allowed
Sita Devi Vs Nilesh Gupta
Rajasthan High Court · (2000) 09 RAJ CK 0066
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Sept 2000Allowed
Gopi and Others Vs Durga and Others
Rajasthan High Court · (2000) 09 RAJ CK 0060
High Courts22 Sept 2000
Gopi Kishan Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 3 LLJ 935 : (2001) 1 RLW 52 : (2001) 2 WLN 106
Constitution of India, 1950 — Article 14, 16, 217, 309Rajasthan Service Rules, 1958 — Rule 244(1)
High Courts22 Sept 2000Allowed
Dr. Avinash Bishnoi and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 216 : (2001) 4 WLC 383 : (2007) 3 WLN 47
Constitution of India, 1950 — Article 14
High Courts22 Sept 2000
Ashok Kumar and Others Vs Smt. Sohan Bai and Others
Rajasthan High Court · (2007) 3 WLN 554
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(g)
High Courts21 Sept 2000Dismissed
Suresh Kumar Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLN 78
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2000
The Commissioner of Income Tax, Udaipur Vs M/s. Vaishali Enterprises, Ajmer
Rajasthan High Court · (2001) 170 CTR 276 : (2001) 252 ITR 721 : (2001) 1 RLW 295 : (2001) 118 TAXMAN 226 : (2001) 2 WLN 136
Income Tax Act, 1961 — Section 139(2), 256, 273(2), 44AB