High Courts01 Dec 1999Dismissed
Shiv Kumar Vs Director/Chairman, Board of Technical Education, Raj., Jodhpur
Rajasthan High Court · AIR 2000 Raj 138 : (2000) 1 RLW 402 : (2000) 1 WLC 744
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,629 of 2,241
High Courts01 Dec 1999Allowed
RSRTC Vs Ramesh Chandra
Rajasthan High Court · (2001) 3 LLJ 953 : (2000) WLC 451
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts30 Nov 1999
Rajeev Rathore Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 2 RLW 1241 : (2000) 2 WLC 63 : (2000) 2 WLN 23
Criminal Procedure Code, 1973 (CrPC) — Section 114, 154, 157, 161, 439Penal Code, 1860 (IPC) — Section 120B, 323, 365, 384, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts29 Nov 1999Allowed
Mangu Khan Vs Union of India (UOI) and Others
Rajasthan High Court · (2000) 86 FLR 742 : (2000) 3 LLJ 1293 : (2000) WLC 354
Industrial Disputes Act, 1947 — Section 10
High Courts22 Nov 1999Dismissed
Sukha Ram Vs Executive Engineer, I.G.N.P. and Another
Rajasthan High Court · (2000) 3 LLJ 1473
Industrial Disputes Act, 1947 — Section 25F
High Courts19 Nov 1999
Murli Manohar Vs State of Rajasthan
Rajasthan High Court · (2000) 1 RLW 396 : (2000) 1 WLC 661 : (2000) 2 WLN 71
Constitution of India, 1950 — Article 243
High Courts19 Nov 1999Dismissed
Khenva Ram and Others Vs State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 80
Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 4
High Courts18 Nov 1999Dismissed
Miss. Veera Arora Vs Life Insurance Corporation and Another
Rajasthan High Court · (2000) 2 ACC 217 : (2001) ACJ 2076 : AIR 2000 Raj 111 : (2000) 1 RLW 235 : (2000) 1 WLC 651
Insurance Act, 1938 — Section 39
High Courts18 Nov 1999
GEHLOT PAN BHANDAR Vs INCOME TAX OFFICER
Rajasthan High Court · (2000) 66 TTJ 482
High Courts18 Nov 1999
ASHOK KUMAR JORA Vs ASSISTANT COMMISSIONER OF INCOME TAX
Rajasthan High Court · (2000) 67 TTJ 80
Income Tax Act, 1961 — Section 133A
High Courts17 Nov 1999Dismissed
Director, Central State Farm Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 86 FLR 116 : (2000) 3 LLJ 1477 : (2000) 1 RLW 562 : (2000) 2 WLC 391
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts16 Nov 1999
Rajendra Singh and Another Vs Chandravir Singh and Another
Rajasthan High Court · (2000) WLC 277 : (2000) 2 WLN 79
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts05 Nov 1999
Commissioner of Income Tax Vs Hotel Joshi
Rajasthan High Court · (1999) 157 CTR 369 : (2000) 242 ITR 478 : (2000) 1 RLW 510 : (2000) 108 TAXMAN 199 : (2000) 2 WLC 376
Income Tax Act, 1961 — Section 256(2)
High Courts05 Nov 1999Dismissed
Laxman Singh Verma Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 3 LLJ 685 : (2000) 1 RLW 449 : (2000) 2 WLC 11
Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 2001 — Section 32
High Courts04 Nov 1999
Narayan Lal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 190 : (2000) 2 WLN 160
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107, 107(2), 117, 129Rajasthan High Court of Judicature Rules, 1952 — Rule 55Rajasthan High Court Ordinance, 1949 — Section 18
High Courts01 Nov 1999Allowed
Mohan Vs Board of Revenue for Rajasthan and Others
Rajasthan High Court · (2000) 3 RLW 1737 : (2000) 2 WLN 46
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Nov 1999
Hardev Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 1900
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 452
High Courts29 Oct 1999Dismissed
State of Rajasthan Vs Chhagan Lal
Rajasthan High Court · (2000) 2 DMC 700 : (2000) 2 WLC 191 : (2000) 2 WLN 70
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Oct 1999
Narayan and Others Vs The State of Rajasthan
Rajasthan High Court · (2000) 2 WLN 69
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 147, 406, 420, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3