COURT ARCHIVE

Rajasthan High Court judgments, 2001

1,257 judgments · page 2 of 63

High Courts13 Dec 2001Allowed

Mahendra Bhushan Sharma Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 4 RLW 1966 : (2002) 2 WLC 55 : (2002) 4 WLN 531

Lokayukta and Uplokayukta (Conditions of Service) Rules, 1974 — Rule 13, 6Rajasthan Lokayukta and Up-Lokayukta Act, 1973 — Section 21, 5(4)

High Courts13 Dec 2001Dismissed

State of Rajasthan and Another Vs Vasna Ram and Another

Rajasthan High Court · (2002) 4 WLN 553

Rajasthan High Court Ordinance, 1949 — Section 18

High Courts13 Dec 2001

Satya Prakash and Others Vs State of Rajasthan

Rajasthan High Court · (2002) 3 RLW 1467 : (2002) 2 WLN 28

Rajasthan Police Service Rules, 1954 — Rule 14

High Courts13 Dec 2001Dismissed

State of Raj. and Another Vs Vasna Ram and Another

Rajasthan High Court · (2002) 4 RLW 2370 : (2002) 2 WLC 383

Rajasthan High Court Ordinance, 1949 — Section 18

High Courts13 Dec 2001Dismissed

Smt. Raj Kumari alias Chandrakala Vs Nandlal

Rajasthan High Court · AIR 2002 Raj 345

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6Hindu Marriage Act, 1955 — Section 13(1)

High Courts13 Dec 2001

Aditya Cement and Others Vs Union of India (UOI) and Others

Rajasthan High Court · (2003) 1 RLW 372 : (2002) 5 WLC 243

Central Excise Rules, 1944 — Rule 57A, 57A(1), 57JCentral Excises and Salt Act, 1944 — Section 35H

High Courts13 Dec 2001Dismissed

State of Rajasthan Vs Mahaveer Singh

Rajasthan High Court · (2003) 2 RCR(Criminal) 348 : (2003) 1 RLW 468 : (2002) 4 WLC 445 : (2002) 4 WLN 597

Penal Code, 1860 (IPC) — Section 342, 376

High Courts13 Dec 2001

Aditya Cement Vs Union of India (UOI)

Rajasthan High Court · (2002) 141 ELT 623 : (2003) 2 WLN 258

Central Excise Rules, 1944 — Rule 57A(1)Central Excises and Salt Act, 1944 — Section 35H

High Courts13 Dec 2001Allowed

Rajendra Textiles Vs Union of India (UOI) and Another

Rajasthan High Court · (2003) 1 RLW 546

Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 77(1), 77(2)

High Courts13 Dec 2001Allowed

Rajendra Textiles, Jodhpur Vs Union of India (UOI) and Another

Rajasthan High Court · (2003) ACJ 1163 : AIR 2002 Raj 226 : (2002) 4 WLC 748 : (2002) 4 WLN 41

Railways (Amendment) Act, 1989 — Section 99Railways Act, 1890 — Section 77(2)

High Courts13 Dec 2001Allowed

Rameshwar Lal Vs The State of Rajasthan

Rajasthan High Court · (2002) 4 WLN 581

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 450

High Courts13 Dec 2001

Phool Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 3 WLN 635

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376

High Courts12 Dec 2001Dismissed

Satya Narayan Vs Ram Prasan and Others

Rajasthan High Court · (2003) 4 RLW 2220 : (2002) 4 WLC 451 : (2002) 4 WLN 593

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

High Courts12 Dec 2001Dismissed

Sita Ram Vs State of Rajasthan

Rajasthan High Court · (2000) WLC 218 : (2002) 5 WLN 465

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 119, 120B, 406, 420, 482

High Courts12 Dec 2001Dismissed

State of Rajasthan Vs Lal Bahadur Yadav

Rajasthan High Court · (2002) 2 WLC 404 : (2002) 4 WLN 601

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 25

High Courts11 Dec 2001Partly Allowed

J.K. Udaipur Udhyog Ltd. Vs State of Rajasthan and Others

Rajasthan High Court · (2003) 131 STC 176 : (2003) 1 WLN 281

Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 13, 14Rajasthan Sales Tax Act, 1994 — Section 15

High Courts11 Dec 2001Dismissed

Bhagwati Devi Vs Ramesh Chand Jitendra Kumar

Rajasthan High Court · (2003) 1 RLW 387

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(J), 19A

High Courts11 Dec 2001Allowed

Smt. Gulabi Vs Judge, MACT, Ajmer and Others

Rajasthan High Court · (2002) 3 RLW 1701 : (2002) WLC 258 : (2002) 2 WLN 165

Motor Vehicles Act, 1939 — Section 92A

High Courts11 Dec 2001Partly Allowed

Ganesh Das Majumdar Vs State and Others

Rajasthan High Court · (2001) 4 WLC 486

Constitution of India, 1950 — Article 21, 226Dentists Act, 1948 — Section 10(5), 21, 32, 32(1), 32(2)General Clauses Act, 1897 — Section 21

High Courts11 Dec 2001Allowed

Badri Narain and Others Vs Mubarak Ali and Others

Rajasthan High Court · (2003) ACJ 679