COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2000

188 judgments · page 5 of 10

High Courts29 Aug 2000Allowed

J. and K. Bank Ltd. Vs Abdul Samad Chiloo

Jammu And Kashmir High Court · AIR 2001 J&K 4

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19Jammu and Kashmir Civil Procedure Code, 1977 — Section 107, 108

High Courts28 Aug 2000

Krishan Lal Vs Union of India

Jammu And Kashmir High Court · (2001) 4 SCT 839

Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 7

High Courts25 Aug 2000

Yoginder Singh Jamwal Vs State of J & K

Jammu And Kashmir High Court · (2001) 3 SCT 947

Jammu and Kashmir Municipal Corporation Act, 2000 — Section 252(A)Jammu and Kashmir Municipality Subordinate Services Rules, 1970 — Rule 6

High Courts24 Aug 2000Dismissed

Jagdish Raj and Others Vs State and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 176

Constitution of India, 1950 — Article 15, 16Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Reservation Rules, 1994 — Rule 38

High Courts22 Aug 2000Dismissed

Life Insurance Corporation of India Vs Tanvir Ahmad Bhat and Another

Jammu And Kashmir High Court · AIR 2001 J&K 6

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts22 Aug 2000Dismissed

Mohammad Shafi Sofi and Another Vs National Insurance Co. Ltd. and Others

Jammu And Kashmir High Court · AIR 2001 J&K 35

Jammu and Kashmir Consumer Protection Act, 1987 — Section 15

High Courts22 Aug 2000

State of J&K through Chief Secretary, J&K Govt.at Srinagar and Others Vs Nazir Ahmed Dar and Another

Jammu And Kashmir High Court · (2001) KashLJ 16 : (2001) 1 SCT 483

Constitution of India, 1950 — Article 226

High Courts16 Aug 2000

Shamsher Singh Vs Union of India

Jammu And Kashmir High Court · (2001) 3 SCT 842

Pension Regulations for Army, 1961 — Regulation 173

High Courts14 Aug 2000

Naresh Kumar Gupta Vs Union of India

Jammu And Kashmir High Court · (2001) JKLR 464 : (2000) 2 SriLJ 505 : (2000) SriLJ 612 : (2000) 2 SriLJ 612

Constitution of India, 1950 — Article 226

High Courts11 Aug 2000

Harbans Lal and Others Vs Charanjit Singh

Jammu And Kashmir High Court · (2001) KashLJ 152

Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32(5)

High Courts11 Aug 2000

Indroo and Others Vs Special Tribunal and Others

Jammu And Kashmir High Court · (2001) KashLJ 70

Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30, 8, 8(2)

High Courts08 Aug 2000Allowed

Rajinder Singh Vs National Insurance Co. Ltd. and Others

Jammu And Kashmir High Court · (2001) 2 ACC 229 : (2001) ACJ 677

Motor Vehicles Act, 1988 — Section 163A, 173

High Courts28 Jul 2000

Majeed Sheikh Vs State and Others

Jammu And Kashmir High Court · (2001) KashLJ 18 : (2001) 1 SCT 1016 : (2000) 2 SriLJ 589

Constitution of India, 1950 — Article 14, 16

High Courts28 Jul 2000

Abdul Gani War Vs State and others

Jammu And Kashmir High Court · (2001) 1 SCT 1006

Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 31, 33(1), 33(4)

High Courts28 Jul 2000

Abdul Salam Bhat Vs State of J & K

Jammu And Kashmir High Court · (2000) KashLJ 688 : (2001) 2 SCT 517

Jammu and Kashmir Leave Rules, 1979 — Rule 61(4)

High Courts26 Jul 2000

Commissioner of Income-tax, Amritsar Vs NITCO Roadways Ltd., Jammu

Jammu And Kashmir High Court · (2001) JKLR 320 : (2000) KashLJ 678 : (2000) SriLJ 412

Income Tax Act, 1961 — Section 2A

High Courts24 Jul 2000

Lal Chand Vs Union of India

Jammu And Kashmir High Court · (2002) 1 SCT 17

Border Security Force Act, 1968 — Section 141Border Security Force Rules, 1969 — Rule 19Central Civil Servies (Pension) Rules, 1972 — Rule 49(2)(b)

High Courts19 Jul 2000

ASHOK KUMAR Vs COMMISSIONER OF INCOME TAX

Jammu And Kashmir High Court · (2001) 246 ITR 261

Income Tax Act, 1961 — Section 10, 256, 37

High Courts19 Jul 2000

Ashok Kumar Vs The Commissioner of Income Tax

Jammu And Kashmir High Court · (2000) 246 ITR 261

Income Tax Act, 1961 — Section 37

High Courts15 Jul 2000Dismissed

Mohammad Shafi Shah and Others Vs State of J. and K. and Others

Jammu And Kashmir High Court · (2001) CriLJ 580

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 157(1), 162Evidence Act, 1872 — Section 114