High Courts27 Sept 2000
Prithvi Pal Singh Vs J & K State Services Selection Board, Jammu
Jammu And Kashmir High Court · (2001) 3 SCT 851
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2000
188 judgments · page 4 of 10
High Courts23 Sept 2000Dismissed
Union of India and Others Vs Nek Ram Sharma
Jammu And Kashmir High Court · (2010) 4 JKJ 487
High Courts22 Sept 2000
Mahesh Chander Chopra Vs Chief Executive Officer, Prasar Bharti, New Delhi
Jammu And Kashmir High Court · (2001) 3 SCT 948
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 124Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11(1)
High Courts21 Sept 2000
Seema Kumari Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 09 J&K CK 0019
Constitution of India, 1950 — Article 16
High Courts20 Sept 2000
Gh.Mohd Ganai Vs State and others
Jammu And Kashmir High Court · (2001) 1 SCT 604
High Courts19 Sept 2000
Abdul Aziz Dar Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) JKLR 76 : (2000) SriLJ 595 : (2000) 2 SriLJ 595
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 13
High Courts19 Sept 2000
Tara Singh Vs State and others
Jammu And Kashmir High Court · (2001) 1 SCT 866
High Courts14 Sept 2000
Idol Bhagwati Mata Ashapurni Vs Kanshi Ram
Jammu And Kashmir High Court · (2000) 09 J&K CK 0020
Jammu and Kashmir Land Acquisition Act, 1990 — Section 32
High Courts13 Sept 2000
Hotel Corporation of India Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 2001 J&K 36
Constitution of India, 1950 — Article 285Jammu and Kashmir Urban Immovable Property Tax Act, 1962 — Section 3, 4, 4(1)
High Courts13 Sept 2000
Hotel Corporation of India Vs State and others
Jammu And Kashmir High Court · AIR 2001 J&K 36 : (2001) KashLJ 394 : (2001) SriLJ 30
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 14, 30, 33
High Courts11 Sept 2000
Dharmarth Trust Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) KashLJ 79
Constitution of India, 1950 — Article 19(1)(g)
High Courts11 Sept 2000
Union of India Vs Rakesh Singh and Others
Jammu And Kashmir High Court · (2001) KashLJ 75
Jammu and Kashmir Consumer Protection Act, 1987 — Section 19
High Courts11 Sept 2000
Surinder Kumar Sharma Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 76
Constitution of India, 1950 — Article 226
High Courts08 Sept 2000
Kanta Devi Vs State
Jammu And Kashmir High Court · (2001) 4 SCT 47
Constitution of India, 1950 — Article 14, 16, 21
High Courts07 Sept 2000
Imtiaz Ahad Khan Vs Union of India through Ministry of Home Affairs, New Delhi and Others
Jammu And Kashmir High Court · (2001) KashLJ 2 : (2001) 1 SCT 486
Border Security Force Act, 1968 — Section 13(1)Constitution of India, 1950 — Article 226
High Courts04 Sept 2000Dismissed
Sanjogta Jain Vs Keemti Lal Jain and Others
Jammu And Kashmir High Court · AIR 2001 J&K 69
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10(2)Jammu and Kashmir Specific Relief Act, 1977 — Section 27
High Courts01 Sept 2000Dismissed
State Vs Mohd. Akbar Shah
Jammu And Kashmir High Court · (2001) CriLJ 899
Ranbir Penal Code, 1989 — Section 409, 420, 467
High Courts01 Sept 2000
Mohd.Shafi Vs State & Ors.
Jammu And Kashmir High Court · (2000) 2 SriLJ 603 : (2000) SriLJ 603
Constitution of India, 1950 — Article 14, 311Police Rules, 1960 — Rule 359(10)
High Courts30 Aug 2000
State of J & K, through Secy.to Govt., Food and Supplies Deptt. Vs Director, J&K State Motor Garages
Jammu And Kashmir High Court · (2001) 4 SCT 53
Constitution of India, 1950 — Article 14, 16, 21Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Aug 2000
Romesh Bhai Vs Union of India
Jammu And Kashmir High Court · (2001) 3 SCT 862
Border Security Force Act, 1968 — Section 85Constitution of India, 1950 — Article 14, 16, 226, 227