High Courts17 Nov 2000
Commissioner of Income Tax Vs Muhammad Hussain
Jammu And Kashmir High Court · (2001) 247 ITR 347
Income Tax Act, 1961 — Section 256(1), 30, 37, 37(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2000
188 judgments · page 2 of 10
High Courts17 Nov 2000
Commissioner of Income Tax Vs State Agro Development Corporation
Jammu And Kashmir High Court · (2001) 114 TAXMAN 532
Income Tax Act, 1961 — Section 139, 147, 148, 22, 256
High Courts17 Nov 2000
Ghulam Mohidin Trust Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (2001) 168 CTR 367 : (2001) 114 TAXMAN 543
Income Tax Act, 1961 — Section 11, 12, 13, 256, 4
High Courts17 Nov 2000
Man Mohan Krishan Vs State of J and K
Jammu And Kashmir High Court · (2001) 3 SCT 87
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts17 Nov 2000
Commissioner of Income Tax Vs Agya Wanti and Others
Jammu And Kashmir High Court · (2001) 168 CTR 375 : (2001) 248 ITR 641
Income Tax Act, 1961 — Section 143(1), 154, 256(1), 29, 32
High Courts17 Nov 2000
Secretary, Deptt.of Telecom and Another Vs Chaman Lal
Jammu And Kashmir High Court · (2001) KashLJ 105
Telegraph Act, 1885 — Section 9
High Courts16 Nov 2000
Jaspal Singh Vs Paramjeet Singh
Jammu And Kashmir High Court · (2001) KashLJ 139
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Nov 2000
Ram Lal Sharma Vs Chandmina (IPS)
Jammu And Kashmir High Court · (2001) 3 SCT 86
Contempt of Courts Act, 1971 — Section 12
High Courts15 Nov 2000
Harcharan Singh and Others Vs Charan Singh and Others
Jammu And Kashmir High Court · (2001) KashLJ 169
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts15 Nov 2000
Jatinder Keser and Ors. Vs State and Ors.
Jammu And Kashmir High Court · (2002) 1 SCT 48 : (2000) 2 SriLJ 512 : (2000) SriLJ 512
High Courts14 Nov 2000
Commissioner of Income Tax Vs Indo Carpet Factory
Jammu And Kashmir High Court · (2001) 247 ITR 777
Income Tax Act, 1961 — Section 139(8), 143(3), 144, 217, 246
High Courts12 Nov 2000
Mohd.Ismail & Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 460
Constitution of India, 1950 — Article 226
High Courts10 Nov 2000Dismissed
Savita Rani Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2002) 1 LLJ 453
High Courts09 Nov 2000
Soba Ram Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 712
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Service Regulations, 1956 — Article 177A, 226(1)
High Courts02 Nov 2000
Bachan Singh Vs State of J&K and others
Jammu And Kashmir High Court · (2001) KashLJ 143 : (2001) 3 SCT 214
Civil Services Regulations, 1956 — Article 177, 177A, 226Jammu and Kashmir Civil Procedure Code, 1977 — Order 2 Rule 2
High Courts31 Oct 2000
Waqar Ahmad Mir Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 367
Pubilc Safety Act, 1978 — Section 11
High Courts20 Oct 2000
All Kashmir Mini Bus Passengers Transport Federation Vs State of J.and K.and others
Jammu And Kashmir High Court · AIR 2001 J&K 34 : (2001) JKLR 219
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10(2)
High Courts20 Oct 2000
Bashir Ahmad Vs Ghulam Mohammad Sheikh and Others
Jammu And Kashmir High Court · AIR 2001 J&K 32
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 40 Rule 1
High Courts20 Oct 2000
Mohammad Ahsan Dar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 10 J&K CK 0006
Constitution of India, 1950 — Article 16
High Courts19 Oct 2000
Ghulam Hussain Malik Vs Union of India and Others
Jammu And Kashmir High Court · (2000) 10 J&K CK 0014
Constitution of India, 1950 — Article 16