High Courts20 Dec 2001Dismissed
Ramgopal Vs Mohit Bhadadada
Rajasthan High Court · (2001) 12 RAJ CK 0062
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 1 of 63
High Courts20 Dec 2001Dismissed
Orbital International Ltd. and Another Vs Rajasthan State Industrial Development and Investment Corporation Ltd. and Another
Rajasthan High Court · (2002) 3 RLW 1566 : (2002) 5 WLC 619
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Rajasthan State Industrial Development and Investment Corporation Disposal of Land Rules, 1979 — Rule 18
High Courts19 Dec 2001
Ramswaroop Vs Rameshwarlal and Others
Rajasthan High Court · (2003) 4 RCR(Civil) 493 : (2003) 3 RLW 1524 : (2002) 4 WLN 576
Hindu Succession Act, 1956 — Section 6
High Courts19 Dec 2001Dismissed
Satya Narain Jain Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 345
High Courts19 Dec 2001Dismissed
Ram Pyari and Others Vs Board of Revenue and Others
Rajasthan High Court · (2002) 5 WLC 194 : (2002) 5 WLN 217
Constitution of India, 1950 — Article 226
High Courts18 Dec 2001Dismissed
Banwari Lal Mandiwal Vs The Controller of Examinations and Another
Rajasthan High Court · (2002) 4 RLW 2147 : (2002) 5 WLC 514
Rajasthan Public Examination (Prevention of Unfair means) Act, 1992 — Section 3, 4
High Courts18 Dec 2001Dismissed
Shakuntala Devi Vs Leeladhar Agrawal
Rajasthan High Court · (2002) 4 RLW 2177
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts18 Dec 2001Allowed
Sajjan Raj Surana Vs Jaipur Vidyut Nigam Ltd. and its AEN
Rajasthan High Court · AIR 2002 Raj 109 : (2002) 3 RCR(Civil) 770 : (2002) 2 WLC 182
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49(4)
High Courts15 Dec 2001
Mool Chand Yadav Vs Union of India (UOI)
Rajasthan High Court · (2002) 5 WLN 486
Constitution of India, 1950 — Article 226
High Courts15 Dec 2001Dismissed
Moola and Others Vs Board of Revenue and Others
Rajasthan High Court · (2002) 5 WLC 481 : (2003) 1 WLN 249
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 52
High Courts15 Dec 2001Dismissed
LRs. of Kishan Chand Sindhi Vs Sohan Lal and Others
Rajasthan High Court · (2003) 1 RLW 11 : (2002) 5 WLC 823 : (2002) 5 WLN 229
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8
High Courts14 Dec 2001Dismissed
State of Rajasthan Vs Akhlesh Kumar Sharma
Rajasthan High Court · (2002) CriLJ 2347
Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 406
High Courts14 Dec 2001Allowed
J.P. Joshi Vs Jai Narain Vyas University and Others
Rajasthan High Court · AIR 2002 Raj 164 : (2002) 2 CivCC 71 : (2002) 3 RCR(Civil) 685 : (2003) 3 RLW 1489 : (2002) 2 WLC 27 : (2002) 4 WLN 698
Advocates Act, 1961 — Section 16, 35Jai Narain Vyas University Act, 1962 — Section 4Rajasthan High Court Ordinance, 1949 — Section 46
High Courts14 Dec 2001Allowed
Radhey Shyam Bohra Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 1 RLW 559 : (2002) 2 WLC 9 : (2002) 5 WLN 483
High Courts14 Dec 2001Allowed
Kesha Ram Vs State of Rajasthan
Rajasthan High Court · (2003) 1 RLW 575 : (2002) 4 WLC 672 : (2003) 1 WLN 502
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(1), 42, 42(2)
High Courts14 Dec 2001
Takshila Hospital Ltd. and Kishan Singh Deora Vs Dr. Jagmohan Mathur
Rajasthan High Court · (2003) 115 CompCas 343 : (2002) 3 RLW 1650 : (2002) 4 WLC 609 : (2003) 2 WLN 250
Companies Act, 1956 — Section 397, 398, 433, 443(2)
High Courts13 Dec 2001Allowed
Ram Rai Vs State of Rajasthan
Rajasthan High Court · (2001) 12 RAJ CK 0061
Penal Code, 1860 (IPC) — Section 376
High Courts13 Dec 2001Dismissed
Smt. Raj Kumari @ Chandrakala Vs Nandlal
Rajasthan High Court · (2003) 3 RCR(Civil) 33 : (2003) 1 RLW 419 : (2002) 4 WLC 474
Hindu Marriage Act, 1955 — Section 13
High Courts13 Dec 2001Dismissed
Shree Fats and Proteins Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (2006) 146 STC 310
Central Sales Tax Act, 1956 — Section 9, 9(2), 9(2A), 9(2B)Constitution of India, 1950 — Article 14, 19, 19(1)Finance Act, 2000 — Section 119, 120
High Courts13 Dec 2001Dismissed
Prakash Mal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 190 : (2002) 5 WLC 90 : (2002) 4 WLN 398
Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 25Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 1