High Courts15 Jul 2000
Gh.Mohammad Lone Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 2 SCT 1
Constitution of India, 1950 — Article 126Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2000
188 judgments · page 6 of 10
High Courts11 Jul 2000
Jammu Rural Bank Employees Association Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 83
Constitution of India, 1950 — Article 226
High Courts11 Jul 2000
Roop Krishan Dhar Vs State and Others
Jammu And Kashmir High Court · (2001) JKLR 500 : (2001) KashLJ 81
Constitution of India, 1950 — Article 14, 226
High Courts10 Jul 2000
Arvind Kumar Vs Union of India
Jammu And Kashmir High Court · (2001) 4 SCT 804
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(i)(ii)
High Courts03 Jul 2000
COMMISSIONER OF INCOME TAX Vs ABDUL GANI BHAT
Jammu And Kashmir High Court · (2001) 246 ITR 607
High Courts03 Jul 2000
Commissioner of Income Tax Vs Broadways Enterprises P. Ltd.
Jammu And Kashmir High Court · (2002) 254 ITR 183
Income Tax Act, 1961 — Section 32, 43(3)
High Courts27 Jun 2000
Mohammad Sultan Mir Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) CriLJ 301
Constitution of India, 1950 — Article 21, 22, 226, 32Penal Code, 1860 (IPC) — Section 330Ranbir Penal Code, 1989 — Section 149, 302
High Courts02 Jun 2000
Mehraj-ud-din Vs State of J & K
Jammu And Kashmir High Court · (2003) 3 SCT 966 : (2000) 2 SriLJ 431
High Courts02 Jun 2000
Ravinder Kaur Vs State
Jammu And Kashmir High Court · (2001) 4 SCT 60 : (2001) 3 SCT 798
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Jun 2000
Mushtaq Ahmad Ganai Vs State
Jammu And Kashmir High Court · (2000) 1 SriLJ 273
Constitution of India, 1950 — Article 22(5)
High Courts02 Jun 2000Allowed
Abdul Aziz Lone Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2000) CriLJ 3742
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts02 Jun 2000Allowed
Shakeel Ahmad Mir Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2000) CriLJ 4108 : (2001) 1 RCR(Criminal) 199
Jammu and Kashmir Public Safety Act, 1978 — Section 3
High Courts02 Jun 2000
Ravinder Kour Vs State
Jammu And Kashmir High Court · (2001) 3 SCT 798 : (2001) 4 SCT 60
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 May 2000
State of J & K Vs Ghulam Hassan Dar
Jammu And Kashmir High Court · (2000) SriLJ 682 : (2000) 2 SriLJ 682
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32, 60
High Courts29 May 2000
Narinder Verma Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 4 SCT 41
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir (Persons with Disabilities Equal opportunities, Protection of Rights and Full Participation) Act, 1998 — Section 21, 22
High Courts26 May 2000
Tripat Singh, Brig. Vs Manzoor Brick Killin
Jammu And Kashmir High Court · (2000) 1 SriLJ 207 : (2000) SriLJ 207
Jammu and Kashmir Contempt of Courts Act, 1997 — Section 19
High Courts25 May 2000
Capt.Rajindra Kumar Singh Vs Union of India
Jammu And Kashmir High Court · (2002) 1 SCT 11
Army Rules, 1954 — Rule 13A
High Courts25 May 2000
Security Staff (Ex-servicemen) Association Vs State of J & K
Jammu And Kashmir High Court · (2002) 1 SCT 14
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts24 May 2000
Mohammed Maqbool Bhat Vs State and Others
Jammu And Kashmir High Court · (2000) 2 SriLJ 579
Constitution of India, 1950 — Article 14, 226