High Courts08 Dec 2000Dismissed
Dharmender and Others Vs State of Rajasthan
Rajasthan High Court · (2001) 1 WLC 666 : (2001) 1 WLN 650
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 336
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,594 of 2,241
High Courts08 Dec 2000
Rajasthan Pharmacy Council, Jaipur Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 900 : (2001) 1 WLC 722 : (2001) 2 WLN 434
General Clauses Act, 1897 — Section 16Pharmacy Act, 1948 — Section 22, 26
High Courts07 Dec 2000
R.S.R.T.C. Barmer Vs Smt. Chandra @ Chandrawati
Rajasthan High Court · (2002) ACJ 1163 : AIR 2001 Raj 168 : (2001) 2 RLW 1001 : (2001) 2 WLN 51
Motor Vehicles Act, 1988 — Section 140, 141(3), 163A, 166
High Courts07 Dec 2000
Smt. Shakila and Others Vs Veer Singh and Others
Rajasthan High Court · (2001) 2 ACC 189 : (2001) ACJ 1309 : (2001) 2 RLW 875 : (2000) 4 RLW 698 : (2001) 1 WLC 547 : (2001) 2 WLN 360
Motor Vehicles Act, 1988 — Section 167
High Courts07 Dec 2000
Randhir Vs State
Rajasthan High Court · (2002) 3 WLN 298
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 323, 324, 447, 49Probation of Offenders Act, 1958 — Section 4
High Courts07 Dec 2000
Jeewan Ram and Others Vs State of Raj. and Others
Rajasthan High Court · (2001) 2 RLW 1092 : (2001) 2 WLC 542 : (2001) 2 WLN 343
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15Rajasthan Tenancy Act, 1955 — Section 14, 15, 5(43)
High Courts07 Dec 2000Allowed
Dharma Ram and others Vs Board of Revenue and others
Rajasthan High Court · (2001) 3 RLW 1502 : (2001) 2 WLC 168 : (2001) 2 WLN 65
High Courts07 Dec 2000Dismissed
Nema Ram Jakhar Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 3 RLW 1931 : (2000) 4 RLW 682 : (2001) 1 WLC 538 : (2001) 1 WLN 461
Constitution of India, 1950 — Article 14, 15, 15(3), 16, 226
High Courts07 Dec 2000Allowed
Bashir and Others Vs The State of Raj.
Rajasthan High Court · (2001) 4 WLN 346
Criminal Procedure Code, 1973 (CrPC) — Section 164, 192, 200, 202, 203Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts05 Dec 2000
Commissioner of Income Tax Vs Silver and Arts Palace
Rajasthan High Court · (2001) 166 CTR 486 : (2001) 248 ITR 69 : (2001) 2 WLC 205 : (2001) 1 WLN 645
Income Tax Act, 1961 — Section 143(3), 256(2), 260A, 263, 80HHC
High Courts05 Dec 2000
New India Assurance Co. Ltd. Vs Abdula @ Patla Abdula and Others
Rajasthan High Court · (2001) 2 ACC 757 : (2001) 4 WLC 337
High Courts05 Dec 2000
Kishna Ram Vs State and Others
Rajasthan High Court · (2001) 2 LLJ 1615 : (2001) 2 RLW 1072 : (2001) 2 WLC 671 : (2001) 2 WLN 32
Rajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 27, 28(6), 29
High Courts04 Dec 2000Dismissed
Anil Kumar Sharma Vs District Women Development Agency, Banswara and Others
Rajasthan High Court · (2001) 91 FLR 176 : (2001) 3 RLW 1465 : (2001) 4 WLC 93
Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 2000Dismissed
A.C.T.O. Ward-I Circle-B, Bikaner Vs M/s Divisional Superintedent Engineer, Northen Railway, Bikaner
Rajasthan High Court · (2001) 3 RLW 1501 : (2001) 2 WLC 274 : (2001) 2 WLN 173
Rajasthan Sales Tax Act, 1994 — Section 7
High Courts01 Dec 2000
C.T.O. Vs M/s. R.K. Udyog, Jodhpur and Another
Rajasthan High Court · (2001) 2 RLW 1070 : (2001) 4 WLC 171 : (2001) 2 WLN 497
Rajasthan Sales Tax Act, 1994 — Section 86(2)
High Courts01 Dec 2000
Madan Lal and another Vs Santosh Devi and Others
Rajasthan High Court · (2001) 1 ACC 591 : (2001) 1 RLW 548 : (2001) 2 RLW 818 : (2001) 1 WLC 260 : (2001) 1 WLN 66
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 140, 160, 163
High Courts01 Dec 2000Allowed
Shiv Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (2000) 4 RLW 622 : (2001) 1 WLC 660 : (2001) 1 WLN 58
Criminal Procedure Code, 1973 (CrPC) — Section 161, 299, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts30 Nov 2000Allowed
Ramavtar Sharma Vs Laxman Avtar Sharma
Rajasthan High Court · (2001) 3 RLW 1886 : (2001) 4 WLN 11
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 10
High Courts29 Nov 2000
Ramesh Chandra Mundra and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 714 : (2001) 1 WLC 511 : (2001) 1 WLN 403
Constitution of India, 1950 — Article 229, 235, 309High Court Establishment (Appointment and Conditions of Service) Rules, 1973 — Rule 16, 30Rajasthan High Court (Conditions of Service of Staff) Rules, 1953 — Rule 2, 3
High Courts29 Nov 2000
State of Rajasthan and Others Vs Shiv Kumar Sharma and Others
Rajasthan High Court · (2001) 2 RLW 917 : (2001) 1 WLC 266 : (2001) 2 WLN 328
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 7, 9(1)