High Courts29 Dec 2000Dismissed
Union of India Vs M/s. Bharat Flour Mills
Jammu And Kashmir High Court · AIR 2002 J&K 46
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 34
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2000
188 judgments · page 1 of 10
High Courts29 Dec 2000
Union of India Vs Bharat Flour Mills
Jammu And Kashmir High Court · AIR 2002 J&K 46
Arbitration and Conciliation Act, 1996 — Section 34Jammu and Kashmir Contract Act, 1977 — Section 23
High Courts23 Dec 2000
M/s G.M.Pampori Vs State of J.and K
Jammu And Kashmir High Court · AIR 2001 J&K 18 : (2001) SriLJ 18
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 17, 39Jammu and Kashmir Civil Procedure Code, 1977 — Section 96
High Courts13 Dec 2000Dismissed
Hamidullah Bhat (Trali) Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 3 JKJ 45
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 10, 8A
High Courts12 Dec 2000Dismissed
Ranson Industries Vs Union of India (UOI)
Jammu And Kashmir High Court · (2003) 151 ELT 53
Central Excise Rules, 1944 — Rule 7, 7A, 9, 9A, 9BCentral Excises and Salt Act, 1944 — Section 2, 3(1), 37
High Courts12 Dec 2000
State of Jammu and Kashmir Vs Sadaqat Hussain
Jammu And Kashmir High Court · (2001) 2 LLJ 947
Ranbir Penal Code, 1989 — Section 505
High Courts07 Dec 2000
Nek Ram Sharma and Co. Vs ITAT
Jammu And Kashmir High Court · (2001) 115 TAXMAN 636
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260A
High Courts07 Dec 2000Dismissed
Nek Ram Sharma and Co. Vs Income Tax Appellate Tribunal and Others
Jammu And Kashmir High Court · (2003) 262 ITR 692
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260A , 260A(2), 260A(3)
High Courts07 Dec 2000
Rom Industries Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 12 J&K CK 0002
Constitution of India, 1950 — Article 226Jammu and Kashmir Levy of Tolls Act, 1995 — Section 3(5)
High Courts01 Dec 2000
Mumtaza Akhter Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 434 : (2001) KashLJ 433 : (2001) SriLJ 22
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts27 Nov 2000
Ram Saroop Gupta Vs Union of India
Jammu And Kashmir High Court · (2001) JKLR 328 : (2001) KashLJ 101 : (2001) SriLJ 213
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 39
High Courts24 Nov 2000
Hajara Singh and Others Vs Kuldeep Singh
Jammu And Kashmir High Court · (2001) KashLJ 160
Jammu and Kashmir Civil Procedure Code, 1977 — Order 18 Rule 3
High Courts23 Nov 2000
Aggarwal Steels Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 418
Constitution of India, 1950 — Article 19(1)(g)
High Courts23 Nov 2000
State and Others Vs Rama Nand and Others
Jammu And Kashmir High Court · (2001) KashLJ 195
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000Dismissed
Lt. Col. J.S. Sekhon Vs Union of India (UOI)
Jammu And Kashmir High Court · (2002) CriLJ 783
Army Act, 1950 — Section 122, 130Army Rules, 1954 — Rule 22, 23, 37, 39(1), 44Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 2000
S.K.Clinics and Others Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 161
Constitution of India, 1950 — Article 19(1)(g)
High Courts17 Nov 2000
Daljeet Singh Vs V.Rameshwar Singh
Jammu And Kashmir High Court · (2001) KashLJ 107
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts17 Nov 2000
Commissioner of Income Tax Vs Ziarat Mir Syed Ali Hamdani
Jammu And Kashmir High Court · (2001) 248 ITR 769
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 12, 139Income Tax Rules, 1962 — Rule 17
High Courts17 Nov 2000
Baraf Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 102
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 17(d)
High Courts17 Nov 2000
Assad Sofi and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) CriLJ 1938
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342, 374Penal Code, 1860 (IPC) — Section 325, 34Ranbir Penal Code, 1989 — Section 119, 302, 304, 304(2), 319