High Courts22 Jun 2001Allowed
Bhikam Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2002) 3 RLW 1612 : (2001) 3 WLC 460 : (2001) 4 WLN 121
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 50
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 33 of 63
High Courts22 Jun 2001Allowed
Kalua alias Laxman Vs The State of Rajasthan
Rajasthan High Court · (2002) 1 WLN 149
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 8
High Courts01 Jun 2001
Jain Kirana General Stores Vs Radhey Shyam Hada
Rajasthan High Court · (2001) 4 RLW 294 : (2002) 5 WLC 431 : (2007) 3 WLN 677
High Courts01 Jun 2001
Jamila and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 1 RLW 474 : (2002) 2 WLC 453 : (2001) 4 WLN 255
Constitution of India, 1950 — Article 14, 16Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts01 Jun 2001Dismissed
Yashu Saini Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2001 Raj 387 : (2002) 1 RLW 428 : (2002) 3 WLN 97
Constitution of India, 1950 — Article 226, 32
High Courts01 Jun 2001Dismissed
Deputy District Education Officer and Another Vs Gopal Ram Saini and Another
Rajasthan High Court · (2002) 1 RLW 66
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(J), 2(S), 25
High Courts01 Jun 2001Dismissed
Union of India and others Vs Ex-Subedar Naurang Ram Bugalia
Rajasthan High Court · (2001) 3 RLW 1680 : (2001) 3 WLC 4
Pension Regulations, 1940 — Rule 213
High Courts01 Jun 2001Dismissed
Gupta Chemicals (P) Ltd. and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 1 RLW 348 : (2002) 5 WLC 653
Criminal Procedure Code, 1973 (CrPC) — Section 2, 2(1), 258, 482Insecticides Act, 1968 — Section 17(10), 22(6), 24, 24(2), 24(3)
High Courts01 Jun 2001Allowed
Kamal Vs The Municipal Board, Jhalawar and Others
Rajasthan High Court · (2002) 1 RLW 640 : (2001) 3 WLC 714 : (2002) 5 WLN 390
Constitution of India, 1950 — Article 14, 16Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 6
High Courts01 Jun 2001Allowed
Jhavarmal Vs Purshottamlal and Another
Rajasthan High Court · (2002) 1 RLW 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Penal Code, 1860 (IPC) — Section 436, 447
High Courts01 Jun 2001Allowed
Laxmi Devi Vs Jaipur Development Authority and Another
Rajasthan High Court · (2002) 1 RLW 637
Constitution of India, 1950 — Article 226
High Courts01 Jun 2001Dismissed
Hari Bux Vs State of Rajasthan
Rajasthan High Court · (2002) 1 RLW 77 : (2002) 5 WLC 318
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 304(II)
High Courts01 Jun 2001Dismissed
Kalyan Dutt Sharma Vs Judge, Industrial Tribunal
Rajasthan High Court · (2002) 1 RLW 125 : (2002) 5 WLC 586 : (2003) 2 WLN 215
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11
High Courts01 Jun 2001
Hanumant Cement Pvt. Ltd. Vs Union Of India (U.O.I.) and Others
Rajasthan High Court · (2001) 4 RLW 466 : (2001) 4 WLC 10 : (2001) 4 WLN 443
Central Excises and Salt Act, 1944 — Section 11AA
High Courts01 Jun 2001Allowed
M/s Paras Drugs and Chemical Industries and Others Vs UCO Bank and Others
Rajasthan High Court · (2001) 06 RAJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts31 May 2001Allowed
Anil Shukla Vs National Council for Teacher Education
Rajasthan High Court · (2002) 1 RLW 568 : (2002) 5 WLC 833
High Courts31 May 2001Allowed
Ram Baransingh Vs Union of India (UOI)
Rajasthan High Court · (2002) 1 RLW 494 : (2002) 5 WLC 781 : (2002) 2 WLN 431
Central Reserve Police Force Rules, 1955 — Rule 43, 43(1)Fundamental Rules — Rule 56
High Courts31 May 2001Dismissed
Indrapuri Grah Nirman Sahakari Samiti Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 3 WLN 122
Constitution of India, 1950 — Article 226, 252Land Acquisition Act, 1894 — Section 10, 17, 3, 4, 5ATransfer of Property Act, 1882 — Section 2, 57
High Courts30 May 2001Allowed
Madan Singh Shekhawat Vs Sikar Central Cooperative Bank Limited, Sikar
Rajasthan High Court · (2001) 91 FLR 1042 : (2002) 1 RLW 254 : (2001) 3 WLC 610 : (2003) 2 WLN 368
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25
High Courts30 May 2001Allowed
Union of India (UOI) and Others Vs Gouri Construction Company and Others
Rajasthan High Court · (2002) 1 RLW 579 : (2002) 3 WLN 139
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33