Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 13 Rule 2, Order 18 Rule 3AEvidence Act, 1872 — Section 116Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 13(5)

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High Courts29 May 2000

Motilal Vs Laxman

Rajasthan High Court · AIR 2001 Raj 6 : (2001) 1 RLW 275 : (2000) 3 WLC 464 : (2000) 3 WLN 441

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 41 Rule 27Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)

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High Courts26 May 2000

Rakesh Ghatiwal Vs State of Rajasthan and others

Rajasthan High Court · (2001) 1 RLW 540 : (2001) 4 WLC 731 : (2000) 2 WLN 1

Rajasthan Municipalities Act, 1959 — Section 26, 34, 63(4)Rajasthan Panchayati Raj Act, 1994 — Section 38

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High Courts26 May 2000Allowed

Ashok Kumar Vs Om Prakash

Rajasthan High Court · (2000) 4 RLW 155 : (2000) 3 WLC 366 : (2007) 3 WLN 465

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4)

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High Courts26 May 2000

Baldev Singh Vs Union of India and Others

Rajasthan High Court · (2000) 87 FLR 787 : (2001) 1 RLW 108 : (2000) 3 WLC 290 : (2000) 3 WLN 434

Industrial Disputes Act, 1947 — Section 25

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High Courts25 May 2000

Kishan Lal and Another Vs The State of Rajasthan

Rajasthan High Court · (2000) 2 WLN 583

Rajasthan Excise Act, 1950 — Section 19, 54

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High Courts24 May 2000

Narpat Singh Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2001 Raj 62 : (2001) 1 RLW 667 : (2000) 4 WLC 35 : (2001) 3 WLN 63

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 14 , 226Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 7A

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High Courts24 May 2000Allowed

Commercial Taxes Officer Vs Aditya Cement

Rajasthan High Court · (2001) 121 STC 113 : (2000) 2 WLN 384

Rajasthan Sales Tax Act, 1954 — Section 7(2B)

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High Courts23 May 2000Dismissed

Suzuki Processors Vs The Commissioner and Others

Rajasthan High Court · (2000) 2 WLN 526

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148Penal Code, 1860 (IPC) — Section 109, 116, 161

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High Courts23 May 2000Dismissed

Suzuki Processors Vs The Commissioner, Central Excise and Others

Rajasthan High Court · (2001) 135 ELT 29 : (2000) 3 RLW 1856 : (2000) 4 WLC 286 : (2000) 3 WLN 178

Central Excises and Salt Act, 1944 — Section 11, 11A, 4, 6CENTRAL VIGILANCE COMMISSION ACT, 2003 — Section 2Income Tax Act, 1961 — Section 148

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High Courts22 May 2000Dismissed

Municipal Corporation and Another Vs Banshi Lal and Another

Rajasthan High Court · (2000) 3 RLW 1644 : (2000) 3 WLN 398

Constitution of India, 1950 — Article 300ATransfer of Property Act, 1882 — Section 10, 55, 8

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High Courts22 May 2000Dismissed

Rashtriya Yuva Udhyog Vs Smt. Dheeraj Kanwar

Rajasthan High Court · AIR 2000 Raj 353 : (2001) 1 RLW 427 : (2000) 4 WLC 153

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10A, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(5)Limitation Act, 1963 — Article 120

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