COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,575 of 2,241

High Courts10 Apr 2001

Kishan Lal Vs State of Rajasthan

Rajasthan High Court · (2001) 2 ACC 204 : (2001) CriLJ 3617 : (2001) 4 RLW 192 : (2002) 5 WLC 768 : (2001) WLC 36 : (2001) 3 WLN 311

Constitution of India, 1950 — Article 20, 21Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7

High Courts10 Apr 2001Partly Allowed

Angrej Singh Vs State of Rajasthan

Rajasthan High Court · (2002) 2 RLW 835 : (2001) 4 WLN 565

Penal Code, 1860 (IPC) — Section 376, 376(1)

High Courts10 Apr 2001Allowed

Shree Cement Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (2001) 76 ECC 438 : (2001) 96 ECR 645 : (2001) 133 ELT 301 : (2002) 126 STC 324 : (2001) 3 WLN 409

Central Excises and Salt Act, 1944 — Section 11, 35F, 37B

High Courts10 Apr 2001Dismissed

Nehru Bal Vatika Vidyalaya Management Committee Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 3 WLC 228 : (2001) 3 WLN 703

Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18

High Courts09 Apr 2001Dismissed

Jodhpur Vidyut Vitran Nigam Ltd. Vs Karamchari Rajya Beema Nigam and Another

Rajasthan High Court · (2003) 1 LLJ 104

Employees State Insurance Act, 1948 — Section 2(9)

High Courts09 Apr 2001Allowed

Sujata Malhotra Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 2 WLC 604 : (2003) 1 WLN 216

Constitution of India, 1950 — Article 14, 16, 226, 32

High Courts09 Apr 2001

State of Rajasthan and Another Vs Naresh Kumar Saxena

Rajasthan High Court · (2001) 2 WLC 324 : (2001) 4 WLN 468

High Courts09 Apr 2001Allowed

Ram Singh Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 381

Constitution of India, 1950 — Article 14, 226

High Courts09 Apr 2001Dismissed

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

Rajasthan High Court · (2003) ACJ 1222 : (2001) WLC 789

Motor Vehicles Act, 1988 — Section 147, 149

High Courts08 Apr 2001

Man Phool Vs State of Rajasthan and Others

Rajasthan High Court · (2002) 3 WLN 663

High Courts04 Apr 2001Dismissed

Prem Singh and Others, etc. Vs State of Rajasthan

Rajasthan High Court · AIR 2001 Raj 309 : (2001) 4 RLW 88 : (2001) 3 WLN 1

Rajasthan Drainage Rules, 1957 — Rule 11(3)Rajasthan Irrigation and Drainage Act, 1954 — Section 60

High Courts04 Apr 2001Dismissed

Sultan Singh Vs The State of Rajasthan

Rajasthan High Court · (2001) 4 RLW 167 : (2000) 3 WLC 242 : (2001) 3 WLN 6

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

High Courts04 Apr 2001Allowed

Grasim Industries Ltd. Vs Commissioner, Commercial Taxes

Rajasthan High Court · (2001) 4 RLW 106 : (2002) 125 STC 35 : (2002) 1 WLC 369 : (2001) 2 WLN 674

Central Sales Tax Act, 1956 — Section 8(5)

High Courts04 Apr 2001Allowed

Mecson Marbles Pvt. Ltd. Vs Commercial Taxes Officer

Rajasthan High Court · (2007) 3 WLN 401

State Financial Corporations Act, 1951 — Section 29

High Courts03 Apr 2001Allowed

D.K. Chaplot Vs Regional Manager, National Insurance Company and Others

Rajasthan High Court · (2001) 3 RLW 1781 : (2001) 2 WLC 717 : (2001) 3 WLN 205

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92(2)Constitution of India, 1950 — Article 14, 16General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 2, 25(6)

High Courts03 Apr 2001Dismissed

Rajasthan State Mines and Mineral Karamchari Sangh (BMS), Udaipur Vs Rajasthan State Mines and Mineral Ltd. (A Govt. of Rajasthan Enterprise), Jhamarkotra and anr

Rajasthan High Court · (2001) 3 RLW 1712

Constitution of India, 1950 — Article 226

High Courts03 Apr 2001

Raj Kumar Pipara and Others Vs University of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 285 : (2001) 4 RLW 562 : (2001) 2 WLC 601

Constitution of India, 1950 — Article 226

High Courts30 Mar 2001Dismissed

State Vs Jawar Singh

Rajasthan High Court · (2001) 03 RAJ CK 0109

Penal Code, 1860 (IPC) — Section 354, 457

High Courts30 Mar 2001

Mohit through his mother Geeta Devi Vs Radha Govind Taluka

Rajasthan High Court · (2002) 5 WLC 557 : (2007) 3 WLN 654

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(1)

High Courts30 Mar 2001Allowed

Sarla and Others Vs Ashok Kumar Sharma and Others

Rajasthan High Court · (2001) 2 ACC 574 : (2003) ACJ 147 : (2002) 1 RLW 362 : (2001) 4 WLN 22