High Courts29 Feb 2000Dismissed
Union of India and others Vs M/s. D. Khosla and Co.
Jammu And Kashmir High Court · AIR 2001 J&K 48
Arbitration Act, 1940 — Section 8, 8(2)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2000
188 judgments · page 9 of 10
High Courts29 Feb 2000
Union of India and others Vs D.Khosla and Co
Jammu And Kashmir High Court · AIR 2001 J&K 48
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 8
High Courts28 Feb 2000Allowed
Regional Manager Vs Mustaq Hussain Mir
Jammu And Kashmir High Court · AIR 2001 J&K 66
Jammu and Kashmir Consumer Protection Act, 1987 — Section 9Jammu and Kashmir Insurance Act, 1987 — Section 64VB
High Courts28 Feb 2000
Mohan Lal Vs State of J and K
Jammu And Kashmir High Court · (2002) 1 SCT 10
Constitution of India, 1950 — Article 226
High Courts22 Feb 2000
Mohd.Khan Vs State of J & K
Jammu And Kashmir High Court · (2000) CrLJ 4111 : (2000) 2 SriLJ 516
Constitution of India, 1950 — Article 21, 226Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154
High Courts22 Feb 2000Dismissed
Farid Khan Vs State of J. and K.
Jammu And Kashmir High Court · (2000) CriLJ 2680
Criminal Procedure Code, 1973 (CrPC) — Section 242Ranbir Penal Code, 1989 — Section 380, 457
High Courts18 Feb 2000
General Manager Kamraz Rural Bank Vs Gh.Hassan Tantray
Jammu And Kashmir High Court · (2009) 3 JKJ 448 : (2009) 2 KashLJ 50 : (2009) 2 SriLJ 782
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 3(c), Order 14 Rule 4
High Courts18 Feb 2000
Jain Karyana Store Vs Veetrag Finance Corporation, Jain Bazar, Jammu
Jammu And Kashmir High Court · (2001) KashLJ 136
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 17, Order 9 Rule 13
High Courts15 Feb 2000Dismissed
Prabh Dayal and Others Vs R.S. Sachdeva and Others
Jammu And Kashmir High Court · (2001) CriLJ 2738
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19, 19(1)Jammu and Kashmir Contempt of Courts Act, 1997 — Section 19, 19(1)
High Courts15 Feb 2000
Manager, Electric (DHP), Kishtwar and another Vs Om Raj Manhas
Jammu And Kashmir High Court · AIR 2001 J&K 59
Arbitration and Conciliation Act, 1996 — Section 17, 31(7)(a), 37, 8
High Courts11 Feb 2000
Virender Kumar Koul Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 34
Constitution of India, 1950 — Article 14, 16, 309Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 57
High Courts11 Feb 2000
Metal Field Industry Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) SriLJ 240 : (2000) 1 SriLJ 240
Constitution of India, 1950 — Article 14General Sales Tax Act, 1962 — Section 5
High Courts11 Feb 2000
Ravi Kumar Vs Union of India
Jammu And Kashmir High Court · (2002) 2 SCT 827
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts10 Feb 2000
Kewal Krishan Vs Mast Ram Barolo
Jammu And Kashmir High Court · (2000) 2 SriLJ 458 : (2000) SriLJ 458
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(h)
High Courts10 Feb 2000
Mani Ram; Ram Saran Vs Ram Kaur; Behari Lal
Jammu And Kashmir High Court · (2000) SriLJ 228 : (2000) 1 SriLJ 228
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Procedure Code, 1977 — Section 11
High Courts03 Feb 2000
Mohammad Yousuf Dar Vs Oriental Insurance Co. Ltd.
Jammu And Kashmir High Court · AIR 2000 J&K 77
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15
High Courts02 Feb 2000Allowed
Mohd. Nasir and Another Vs District Judge and Another
Jammu And Kashmir High Court · (2002) 1 LLJ 266
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 17(1A)
High Courts31 Jan 2000
Mohd.Iqbal Sherkhan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 280
Constitution of Jammu and Kashmir, 1956 — Section 109Jammu and Kashmir Higher Judicial Service Rules, 1983 — Rule 11, 4, 5(a)
High Courts31 Jan 2000
Naresh Kumar Verma Vs Shiv Ram
Jammu And Kashmir High Court · (2001) KashLJ 86
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 561A
High Courts29 Jan 2000Dismissed
Harsh Dev Singh, MLA Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 2 JKJ 767
Essential Services Maintenance Ordinance, 2001 — Section 3Jammu and Kashmir Constitution Act, 1996 — Section 5