High Courts31 Aug 1999Dismissed
Mohammed Rahim Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 1 RLW 378 : (1999) 1 WLN 694
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,633 of 2,241
High Courts31 Aug 1999Dismissed
Management of Kota Central Co-operative Bank Ltd. and Another Vs Industrial Tribunal and Others
Rajasthan High Court · (2000) 86 FLR 1001 : (2000) 2 LLJ 1075 : (2000) 2 WLC 720
High Courts27 Aug 1999Dismissed
LRs of Dwarka Nath Vs Receiver, Tehsildar, Revenue, Sriganganagar and Another
Rajasthan High Court · AIR 2000 Raj 195 : (2000) 1 WLC 751
Provincial Insolvency Act, 1920 — Section 44, 59
High Courts27 Aug 1999Dismissed
Yatiendra Yadav and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 74 : (2000) 2 RLW 1057 : (2000) 1 WLC 245
Constitution of India, 1950 — Article 14, 226
High Courts27 Aug 1999Dismissed
L.R. of Ganeshmal Vs Velaram
Rajasthan High Court · AIR 2000 Raj 76 : (2000) 1 CivCC 661 : (2000) 1 RLW 95 : (2000) 1 WLC 635
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6
High Courts25 Aug 1999
Ramesh Chandra Vs State of Rajasthan
Rajasthan High Court · (1999) 1 WLN 193
Penal Code, 1860 (IPC) — Section 120B, 468, 471, 474
High Courts25 Aug 1999Dismissed
Pappu and Balwant Vs State of Rajasthan
Rajasthan High Court · (2000) CriLJ 1256
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts25 Aug 1999Dismissed
Naresh Chander Vs State of Rajasthan and Another
Rajasthan High Court · (2000) CriLJ 5090
Criminal Procedure Code, 1973 (CrPC) — Section 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Aug 1999Dismissed
Aziza Khan Vs Dr. Amir Hussain
Rajasthan High Court · (2000) CriLJ 2582 : (2001) 1 DMC 402 : (2000) 1 RLW 242 : (2000) 2 WLC 358
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1), 4, 5
High Courts24 Aug 1999Dismissed
Bal Kishan Puri Vs The State of Rajasthan
Rajasthan High Court · (2000) CriLJ 3300 : (2000) WLC 208
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Aug 1999Dismissed
Ram Prasad Mali Vs State of Rajasthan and Another
Rajasthan High Court · AIR 2000 Raj 37 : (2000) 2 WLC 205
Rajasthan Municipalities Act, 1959 — Section 63
High Courts24 Aug 1999
The Asstt. Engineer, PHED Vs Mohammed Hussain
Rajasthan High Court · (2000) 2 ACC 375 : (2000) 1 WLC 578 : (1999) 1 WLN 693
Employees Compensation Act, 1923 — Section 10A, 23, 25, 30
High Courts24 Aug 1999Allowed
Basti Ram Vs Union of India
Rajasthan High Court · (1999) 08 RAJ CK 0002
Limitation Act, 1963 — Section 5
High Courts24 Aug 1999Dismissed
Narendra Singh Solanki Vs Raw and Finishing Production and Another
Rajasthan High Court · (2000) 85 FLR 821 : (2001) 3 LLJ 304 : (2000) 1 RLW 238 : (2000) 2 WLC 649
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts23 Aug 1999Dismissed
Yasudeen Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 17 : (1999) 3 RLW 1852 : (2000) 2 WLC 294
Rajasthan Land Revenue Act, 1956 — Section 10(1)
High Courts18 Aug 1999Allowed
Mangalam Cement Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2000) 1 LLJ 505
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 2
High Courts17 Aug 1999Dismissed
Bhanamal and Company (P) Ltd. Vs Authority appointed under Rajasthan Shops and Commercial Establishments Act
Rajasthan High Court · (2000) 85 FLR 768 : (2000) 3 LLJ 1484 : (2000) WLC 271
Rajasthan Shops and Commercial Establishments Act, 1958 — Section 24A(2), 28A
High Courts16 Aug 1999
The Regional Manager P.T.A.D.C.F. and Another Vs Rajesh Kumar
Rajasthan High Court · (2000) 1 RLW 420 : (2000) 2 WLC 593 : (1999) 1 WLN 690
Rajasthan Co-operative Societies Act, 2001 — Section 143, 75
High Courts16 Aug 1999Dismissed
Motilal and Another Vs L.Rs. of Late Poonampuri and Another
Rajasthan High Court · AIR 2000 Raj 65 : (2000) 1 CivCC 614
Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)
High Courts16 Aug 1999Allowed
Mohan Das Vs Bachan Lal
Rajasthan High Court · (1999) 08 RAJ CK 0029
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27