Civil Procedure Code, 1908 (CPC) — Section 100(5)Evidence Act, 1872 — Section 101Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 13(5)

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High Courts12 Mar 2001

East India Hotels Ltd. and Another Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 286 : (2001) 250 ITR 789 : (2001) 1 RLW 519 : (2001) 4 WLN 217

Constitution of India, 1950 — Article 14, 141, 245, 265Finance Act, 1989 — Section 3(1B)Rajasthan Lands and Buildings Tax Act, 1964 — Section 10, 10A, 11, 11(1), 13

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High Courts12 Mar 2001

East India Hotels Ltd. and Another Vs The State of Rajasthan and Others

Rajasthan High Court · (2001) 3 WLC 62

Civil Procedure Code, 1908 (CPC) — Section 58Constitution of India, 1950 — Article 14, 141, 245, 265, 299Finance Act, 1989 — Section 16A(1), 3(1B)

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High Courts07 Mar 2001

Oriental Insurance Co. Ltd. Vs Vilas Devi and Others

Rajasthan High Court · (2001) ACJ 950 : (2001) 2 RLW 1224 : (2001) 2 WLC 335 : (2001) 2 WLN 286

Employees Compensation Act, 1923 — Section 3, 4AMotor Vehicles Act, 1988 — Section 147, 95

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High Courts07 Mar 2001

Udailal Vs State of Rajasthan and Others

Rajasthan High Court · (2001) 03 RAJ CK 0090

Constitution of India, 1950 — Article 226

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High Courts07 Mar 2001Dismissed

Central Academy Society Vs Raj. Non-Govt. Edu. Institutions Tribunal and Others

Rajasthan High Court · (2001) 3 RLW 1367 : (2001) 2 WLC 403 : (2001) 2 WLN 266

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

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High Courts07 Mar 2001Dismissed

Hakim Chand and Others Vs Raj Mal

Rajasthan High Court · (2002) 1 RLW 21 : (2001) 2 WLC 484

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3)

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High Courts07 Mar 2001Allowed

M/s Udaipur Contractors Association Vs State of Rajasthan and others

Rajasthan High Court · (2001) 2 RLW 999 : (2001) 3 RLW 1515 : (2001) 2 WLC 724 : (2001) 2 WLN 226

Constitution of India, 1950 — Article 226, 265Rajasthan Minor Mineral Concession Rules, 1986 — Rule 38

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High Courts05 Mar 2001

Union of India (UOI) and Others Vs Trimurti Construction Ajmer

Rajasthan High Court · (2002) 1 RLW 323 : (2001) 4 WLC 617

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts05 Mar 2001

Paras Ram Suthar Vs Rajasthan High Court, Jodhpur and Others

Rajasthan High Court · (2001) 2 RLW 971 : (2001) 2 WLC 597 : (2001) 2 WLN 250

Rajasthan High Court (Conditions of Service of Staff) Rules, 1953 — Rule 2

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High Courts05 Mar 2001Allowed

Om Prakash and Others Vs Rajasthan Agriculture University and another

Rajasthan High Court · (2001) 3 RLW 1684 : (2002) 5 WLC 51 : (2001) 3 WLN 542

Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 2

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High Courts02 Mar 2001Allowed

Dalu Ram and another Vs Lukman and others

Rajasthan High Court · (2003) ACJ 1076 : (2001) 3 RLW 1440 : (2002) 2 WLC 48 : (2001) 2 WLN 409

Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 163

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High Courts02 Mar 2001Allowed

Major M.V. Thapliyal and others Vs Smt. Shyam Bala and others

Rajasthan High Court · (2003) ACJ 1061 : (2001) 3 RLW 1504 : (2001) 2 WLN 221

Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 163

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