High Courts08 Aug 2001Dismissed
Govind Prasad Vs State
Rajasthan High Court · (2001) 08 RAJ CK 0013
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 26 of 63
High Courts07 Aug 2001
State of Rajasthan and Others Vs Hotel Hillock Pvt. Sirohi
Rajasthan High Court · (2002) 3 RLW 1419 : (2003) 2 WLN 95
Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973 — Rule 3(3)
High Courts07 Aug 2001Dismissed
Bhanwarlal Vs State of Rajasthan
Rajasthan High Court · AIR 2001 Raj 365 : (2002) 4 RLW 1942 : (2002) 5 WLC 432 : (2002) 2 WLN 323
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
High Courts07 Aug 2001Dismissed
Hotel Malwa Vs Prescribed Authority and Others
Rajasthan High Court · (2001) 91 FLR 554 : (2001) 2 LLJ 1485 : (2001) WLC 646 : (2001) 4 WLN 696
Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28A
High Courts07 Aug 2001
State of Raj. and Others Vs Hotel Hillock Pvt., Sirohi
Rajasthan High Court · (2003) 2 WLN 95
Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973 — Rule 2, 3(3)Rajasthan Excise Rules, 1956 — Rule 68, 69(1)Rajasthan Foreign Liquor (Grant of Wholesale Trade and Retail off Licences) Rules, 1982 — Rule 3, 8, 9
High Courts06 Aug 2001Allowed
Babu Ram Vs Union of India (UOI)
Rajasthan High Court · (2002) CriLJ 1034
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 28, 50, 8
High Courts06 Aug 2001Dismissed
Suraj Mal and Others Vs Khumani Lal and Others
Rajasthan High Court · (2002) 3 RLW 1402 : (2002) 3 WLN 264
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Rajasthan Public Trusts Act, 1959 — Section 41, 42
High Courts06 Aug 2001Dismissed
Union Bank Employees Association Vs Union Bank of India
Rajasthan High Court · (2003) 96 FLR 48 : (2002) 3 RLW 1366 : (2002) 4 WLC 441
Industrial Disputes Act, 1947 — Section 25H
High Courts06 Aug 2001
Hindustan Zinc Ltd. Vs Gokal and Another
Rajasthan High Court · (2002) 3 RLW 1432 : (2002) 5 WLC 735 : (2002) 4 WLN 197
Land Acquisition Act, 1894 — Section 23(2), 4, 6
High Courts03 Aug 2001Partly Allowed
Sukhdarshan Kumar and Others Vs State of Rajasthan
Rajasthan High Court · (2004) 1 RCR(Criminal) 39 : (2003) 3 RLW 1620 : (2002) 5 WLC 487 : (2002) 2 WLN 333
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Aug 2001Allowed
Ishwar D. Naik Vs Union of India (UOI)
Rajasthan High Court · (2002) 2 RLW 825
Army Rules, 1954 — Rule 63, 69Criminal Procedure Code, 1973 (CrPC) — Section 376, 497Penal Code, 1860 (IPC) — Section 376, 497
High Courts03 Aug 2001Allowed
Smt. Prabha Sharma Vs Judge Family Court (No. 1) and Another
Rajasthan High Court · (2001) 2 DMC 702
Civil Procedure Code, 1908 (CPC) — Section 20(1)Specific Relief Act, 1963 — Section 34
High Courts02 Aug 2001Dismissed
Bhura Vs B.O.R. and Others
Rajasthan High Court · (2007) 3 WLN 713
Rajasthan Land Revenue Act, 1956 — Section 91
High Courts02 Aug 2001Dismissed
Vijay Singh Vs Nauranglal and Others
Rajasthan High Court · (2002) 2 RLW 888
High Courts02 Aug 2001Dismissed
Anand Bharti and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 92 FLR 533 : (2002) 2 RLW 890 : (2002) 1 WLC 203 : (2003) 2 WLN 243
Rajasthan Service Rules, 1951 — Rule 86
High Courts02 Aug 2001Allowed
Smt. Kamla Sharma Vs Suresh Kumar Sharma
Rajasthan High Court · (2001) 2 DMC 680
Hindu Marriage Act, 1955 — Section 13(1)
High Courts02 Aug 2001Dismissed
Managing Director, Rajasthan State Road Transport Corporation Vs Chuna Ram and Others
Rajasthan High Court · (2003) ACJ 1066 : (2001) WLC 761
Motor Vehicles Act, 1988 — Section 163A
High Courts01 Aug 2001Dismissed
Dr. (Mrs.) Maya Bansal Vs State of Rajasthan
Rajasthan High Court · (2003) 4 RCR(Criminal) 29 : (2003) 3 RLW 1547 : (2002) 4 WLC 693 : (2002) 2 WLN 376
Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 45, 73
High Courts31 Jul 2001Dismissed
State of Rajasthan and Another Vs Triloki Nath Sahani and Another
Rajasthan High Court · (2002) 2 RLW 809
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18