COURT ARCHIVE

Rajasthan High Court judgments, 2001

1,257 judgments · page 40 of 63

High Courts30 Apr 2001Dismissed

Murari Lal Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 3462 : (2001) 4 RLW 296 : (2001) 4 WLC 643 : (2001) 4 WLN 52

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts30 Apr 2001Dismissed

Raj. Small Industries Corporation Ltd. Vs Smt. Chandra Kanta Purohit and Others

Rajasthan High Court · (2002) 2 RLW 862 : (2001) 2 WLC 668 : (2001) 4 WLN 426

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High Courts27 Apr 2001Allowed

Narayan Singh Vs State of Rajasthan

Rajasthan High Court · (2001) CriLJ 3725

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 201, 304B

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High Courts27 Apr 2001Dismissed

Mohammad Irfan Vs Maharshi Dayanand Saraswati University and Others

Rajasthan High Court · AIR 2001 Raj 395 : (2002) 1 RLW 113 : (2001) 3 WLC 120

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High Courts27 Apr 2001

M/s Paramount Pollution Control Ltd. Baroda Vs Hindustan Copper Ltd. Khetri

Rajasthan High Court · (2001) 3 RLW 1566 : (2001) 2 WLC 551

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)

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High Courts27 Apr 2001

Govind Sharma Vs State

Rajasthan High Court · (2001) 4 RLW 276 : (2007) 2 WLN 713

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High Courts27 Apr 2001Dismissed

Akhtar Hussain and Others Vs Municipality

Rajasthan High Court · (2001) 4 RLW 275 : (2002) 5 WLC 662 : (2007) 2 WLN 718

Criminal Procedure Code, 1973 (CrPC) — Section 133, 142

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High Courts26 Apr 2001Allowed

Jabbar Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 2 WLN 117

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts26 Apr 2001Allowed

Smt. Pushplata Thada and Others Vs State and Others

Rajasthan High Court · (2001) 2 WLC 560 : (2007) 3 WLN 435

Constitution of India, 1950 — Article 226

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High Courts26 Apr 2001

Yusuf @ Aladeen Vs State of Rajasthan

Rajasthan High Court · (2007) 3 WLN 319

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 303, 304

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High Courts26 Apr 2001Allowed

State of Rajasthan Vs Daya Ram

Rajasthan High Court · (2007) 2 WLN 712

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165, 5

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High Courts26 Apr 2001Allowed

United India Insurance Co. Ltd. Vs Neela Devi and Others

Rajasthan High Court · (2003) ACJ 586 : (2001) WLC 574

Motor Vehicles Act, 1988 — Section 95(2)(a)

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High Courts26 Apr 2001

Channa Ram and Others Vs State of Rajasthan

Rajasthan High Court · (2002) 1 RLW 70 : (2001) 4 WLN 135

Criminal Procedure Code, 1973 (CrPC) — Section 176, 313Penal Code, 1860 (IPC) — Section 304

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High Courts26 Apr 2001Allowed

Smt. Pushp Lata Thada Vs State and Others

Rajasthan High Court · (2001) 3 RLW 1555

Constitution of India, 1950 — Article 226

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High Courts26 Apr 2001Dismissed

Aravali Kshetriya Gramin Bank and Another Vs Presiding Officer, Central Industrial Tribunal and Others

Rajasthan High Court · (2002) 93 FLR 79 : (2002) 4 LLJ 76 : (2002) 1 WLC 296

Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 25F, 25H

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High Courts26 Apr 2001Dismissed

State of Rajasthan Vs Daulat Singh

Rajasthan High Court · (2001) CriLJ 3464

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 427, 441, 447

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High Courts26 Apr 2001

Arvind Kumar and Others Vs The State of Rajasthan

Rajasthan High Court · (2001) CriLJ 4834

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 113B, 201, 304B, 498A

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High Courts26 Apr 2001

Arihant Engineering Industries and Another Vs Smt. Sarita Srivastava

Rajasthan High Court · (2001) 2 ACC 399 : (2001) 4 WLC 670

Employees Compensation Act, 1923 — Section 4AIndustrial Disputes Act, 1947 — Section 2

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High Courts26 Apr 2001Allowed

Kalia Devi and Others Vs Kishan Lal Meena and Another

Rajasthan High Court · (2003) ACJ 897

Motor Vehicles Act, 1988 — Section 95

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High Courts26 Apr 2001Dismissed

Surendra Bhatia and Others Vs Smt. Punam Bhatia and Others etc.

Rajasthan High Court · AIR 2001 Raj 338 : (2002) 5 WLC 868

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 115Succession Act, 1925 — Section 74

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