High Courts21 Nov 2000
Dev Kishan Joshi Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 788 : (2001) 1 WLC 659
Rajasthan Municipalities Act, 1959 — Section 63(3)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,596 of 2,241
High Courts20 Nov 2000
Kapoora Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 2359
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 307, 452
High Courts16 Nov 2000Dismissed
Naga Ram and Another Vs State of Rajasthan and Others
Rajasthan High Court · (2007) 2 WLN 348
Evidence Act, 1872 — Section 35
High Courts16 Nov 2000Dismissed
Kamal Dhawla Vs Krishna Katta
Rajasthan High Court · (2000) 11 RAJ CK 0052
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Nov 2000
Apurva Sharma Vs Hanuman Prasad Sharma and Others
Rajasthan High Court · (2001) 2 ACC 240 : (2002) ACJ 1245 : (2001) 2 RLW 895 : (2001) 3 WLC 95 : (2001) 2 WLN 526
High Courts16 Nov 2000Dismissed
Smt. Sudharshana Devi and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 688 : (2001) 1 WLC 730 : (2007) 2 WLN 352
Land Acquisition Act, 1894 — Section 11A, 23, 4, 52, 6Specific Relief Act, 1963 — Section 13, 20
High Courts15 Nov 2000Dismissed
Nawal Kishore Tulara Vs Dinesh Chand Gupta and Others
Rajasthan High Court · (2000) 11 RAJ CK 0053
High Courts14 Nov 2000Dismissed
Hardeep Singh Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 593 : (2000) 4 RLW 655 : (2000) 3 WLC 610
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 42(2), 43
High Courts14 Nov 2000
Rajasthan Excise Preventive Force Employees Coordination Committee Jaipur Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 2 RLW 903 : (2001) 1 WLC 535 : (2001) 2 WLN 437
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts14 Nov 2000Dismissed
Narain Singh Vs Ramcharan and Another
Rajasthan High Court · (2001) 3 RLW 1902
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, Order 39 Rule 1, Order 41 Rule 27, 115Transfer of Property Act, 1882 — Section 60
High Courts14 Nov 2000Dismissed
Moti Chand and Another Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 1916 : (2000) 4 RLW 671 : (2001) 1 WLC 524 : (2001) 1 WLN 422
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118, 133Penal Code, 1860 (IPC) — Section 307, 323, 363, 366
High Courts13 Nov 2000
Smt. Somoti Dai Vs Union of India and Others
Rajasthan High Court · (2001) 1 RLW 595 : (2001) 1 WLC 322 : (2001) 1 WLN 677
Constitution of India, 1950 — Article 226, 227
High Courts13 Nov 2000Allowed
Ramesh Chandra Vs Kota Open University
Rajasthan High Court · AIR 2001 Raj 394 : (2001) WLC 98
Constitution of India, 1950 — Article 226
High Courts13 Nov 2000Dismissed
Karan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 3 RLW 1841 : (2001) 4 WLC 706 : (2002) 2 WLN 282
Rajasthan Compassionate Appointment of Dependants of Deceased Government Servant Rules, 1996 — Rule 6(2)
High Courts12 Nov 2000
State of Rajasthan Vs Shiv Bhagwan Saraogi and Others
Rajasthan High Court · (2001) 1 WLC 407
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 2, 482Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)(d)(2)
High Courts10 Nov 2000Allowed
Gajraj Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 4 RLW 606 : (2001) 1 WLC 258 : (2001) 1 WLN 496
High Courts09 Nov 2000
Rati Ram Vs New India Assurance Co. and Another
Rajasthan High Court · (2001) 1 ACC 596 : (2002) ACJ 1100 : (2001) 2 RLW 921 : (2001) 1 WLC 290 : (2001) 1 WLN 493
High Courts09 Nov 2000
Commissioner of Income Tax Vs Rajendra Prasad Gupta
Rajasthan High Court · (2001) 166 CTR 83
Income Tax Act, 1961 — Section 144, 145, 158BB, 158BC
High Courts09 Nov 2000Dismissed
Central Arid Zone Research Institute, (CAZRI) Vs The Judge, Labour Court and Another
Rajasthan High Court · (2000) 4 RLW 635 : (2001) 1 WLC 261 : (2001) 1 WLN 679
Constitution of India, 1950 — Article 227
High Courts09 Nov 2000Allowed
Anil Thakur Vs State of Rajasthan
Rajasthan High Court · (2001) 1 WLC 460 : (2001) 1 WLN 633
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324