State of J & K Vs B.L.Choudhary and Another

Jammu & Kashmir High Court 1 Jan 2000 LPA (SW) 408/99 (2000) 01 J&K CK 0023
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

LPA (SW) 408/99

Hon'ble Bench

Arun Kumar Goel, J and T.S.Doabia, J

Advocates

U.K.Jalali, Monica Chibber, J.P.Singh, Advocates appearing for the Parties

Acts Referred
  • Constitution of India, 1950 - Article 226

Judgement Text

Translate:
Supreme Court Of India
Gloster Limited Vs Gloster Cables Limited & Ors
22 Jan 2026
Madras High Court
M/s.Liberty General Insurance Ltd Vs V.Priya And Others
22 Jan 2026
From The Blog
HG Infra Engineering Stock Crashes After CBI, ACB Raids Over Corruption Allegations
Jan
24
2026

Court News

HG Infra Engineering Stock Crashes After CBI, ACB Raids Over Corruption Allegations
Read More
Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
Jan
24
2026

Court News

Supreme Court Rules NCLT Cannot Decide Trademark Ownership During Insolvency
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2000) KashLJ 473
  • Ck Citation: (2000) 01 J&K CK 0023
  • Coram: Arun Kumar Goel, J and T.S.Doabia, J
  • Bench: Division Bench
  • Advocates: U.K.Jalali, Monica Chibber, J.P.Singh, Advocates appearing for the Parties
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.