High Courts09 May 2001
Smt. Nirmala Pareek Vs Bhagwana Ram and Others
Rajasthan High Court · (2002) 3 ACC 607 : (2001) 3 RLW 1550 : (2002) 2 WLC 302
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 38 of 63
High Courts09 May 2001
Umed Singh Vs State of Rajasthan
Rajasthan High Court · (2002) 2 RLW 1088 : (2002) 5 WLC 517 : (2002) 4 WLN 146
Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts09 May 2001Allowed
Balram Vs State of Rajasthan
Rajasthan High Court · (2002) 1 RLW 430
Industrial Disputes Act, 1947 — Section 10(1), 2A
High Courts09 May 2001Dismissed
Surendra Kumar Vs State of Rajasthan
Rajasthan High Court · (2002) 1 RLW 457 : (2000) 3 WLC 654 : (2002) 1 WLN 395
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397(2), 399(3), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts09 May 2001Allowed
Mohd. Sazid @ Sazid Vs State of Rajasthan
Rajasthan High Court · (2001) 4 RLW 338 : (2001) 3 WLC 97 : (2002) 1 WLN 375
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts08 May 2001Dismissed
Karyapalak Engineer and Others Vs Rajasthan Tax Board and Others
Rajasthan High Court · (2007) 3 WLN 339
Constitution of India, 1950 — Article 141, 143, 246, 285, 287
High Courts08 May 2001Dismissed
Heera Lal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 1 RLW 136 : (2001) 4 WLN 242
Indore City Municipal Act, 1909 — Section 135, 135(2)Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts08 May 2001Allowed
Roshan Lal Vs Land Acquisition Officer, P.W.D. Circle-I, Udaipur
Rajasthan High Court · (2002) 1 RLW 148 : (2002) 1 WLN 321
Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(1), 18(2)
High Courts07 May 2001
Behari Lal Sharma Vs Union of India
Rajasthan High Court · AIR 2001 Raj 389 : (2001) 4 RLW 656 : (2001) 4 WLN 436
Arbitration Act, 1940 — Section 30, 8
High Courts07 May 2001Dismissed
Ashok Kumar Dadhich Vs State of Rajasthan
Rajasthan High Court · (2001) 4 RLW 344 : (2002) 5 WLC 430 : (2007) 2 WLN 711
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 164, 376
High Courts07 May 2001Allowed
Narpat Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 1 RLW 213 : (2001) 3 WLN 666
High Courts07 May 2001Allowed
Sumitra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 1 RLW 163 : (2002) 2 WLC 205 : (2001) 4 WLN 478
Constitution of India, 1950 — Article 14, 16
High Courts07 May 2001Dismissed
Banshi Lal Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3117 : (2002) WLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 240, 397(3), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts07 May 2001
Marudhara Patrakar Sansthan Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 3 RLW 1613 : (2001) 3 WLC 15 : (2001) 3 WLN 440
Constitution of India, 1950 — Article 226Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 17(2)
High Courts07 May 2001Dismissed
Jai Ram Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 3915
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 279, 283, 304A, 337
High Courts07 May 2001Allowed
Bharat Singh Vs Vimla and Others
Rajasthan High Court · (2002) 1 RLW 358 : (2001) 3 WLN 199
Criminal Procedure Code, 1973 (CrPC) — Section 197, 399(3), 482Penal Code, 1860 (IPC) — Section 120B, 379, 427, 447
High Courts07 May 2001Dismissed
Raman Malhotra Vs Smt. Pooja @ Bittu
Rajasthan High Court · (2001) 2 DMC 178
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 May 2001Dismissed
State Vs Harchad
Rajasthan High Court · (2001) 90 FLR 744 : (2001) 2 LLJ 1593
Industrial Disputes Act, 1947 — Section 25HRajasthan Industrial Disputes Rules, 1958 — Rule 77
High Courts04 May 2001Dismissed
Mahaveer and Others Vs State and Another
Rajasthan High Court · (2001) 4 RLW 345 : (2007) 3 WLN 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 354, 406, 498A, 504
High Courts04 May 2001Dismissed
Mohammed Shafi Vs Nasrin Bano
Rajasthan High Court · (2001) CriLJ 3128 : (2001) 4 RLW 278
Criminal Procedure Code, 1973 (CrPC) — Section 399(3), 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)(2)