High Courts31 Dec 2001
Angrez Singh & Ors. Vs Union of India & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 96 : (2002) 3 SCT 843
Central Reserve Police Force Act, 1949 — Section 11(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 1 of 15
High Courts31 Dec 2001
Romesh Lal Mottan and Others Vs State and Others
Jammu And Kashmir High Court · (2002) CriLJ 3386
Constitution of India, 1950 — Article 21, 22, 226, 5, 51AJammu and Kashmir Public Property Prevention of Damage Act, 1995 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 335, 336, 353
High Courts31 Dec 2001Allowed
Baldev Sharma Vs Registrar, Co-operative Societies and others
Jammu And Kashmir High Court · AIR 2002 J&K 69
Civil Procedure Code, 1908 (CPC) — Section 151Jammu and Kashmir Co-operative Societies Act, 1989 — Section 174, 175, 29, 29(4), 69
High Courts31 Dec 2001
Sat Pal Parihar Vs National Hydro Electric Power Corporation Complex, Sec.33 Faridabad and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 504 : (2002) 3 SCT 827
Industrial Disputes Act, 1947 — Section 18(1)
High Courts31 Dec 2001
Ram Singh & Ors. Vs Amar Singh & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 590
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 3
High Courts28 Dec 2001
Prem Wati and Anr. Vs Assessing Authority and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 111
General Sales Tax Act, 1962 — Section 7(1)
High Courts27 Dec 2001
Ghulam Ahmad Dar Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 61 : (2002) 1 SriLJ 50 : (2002) SriLJ 50
Constitution of India, 1950 — Article 226
High Courts27 Dec 2001
Hassan Zaz Vs Union of India and Others
Jammu And Kashmir High Court · (2002) KashLJ 606 : (2002) SriLJ 45
Constitution of India, 1950 — Article 226
High Courts26 Dec 2001
Gian Singh and Others Vs Ram Krishan Kohli and Others
Jammu And Kashmir High Court · (2003) ACJ 1914 : AIR 2002 J&K 82 : (2010) 4 JKJ 454
Motor Vehicles Act, 1988 — Section 166, 166(1)
High Courts24 Dec 2001
Jammu Development Authority through its Vice Chairman Rail Head Complex, Vikas Bhawan, Jammu Vs Beli Ram
Jammu And Kashmir High Court · (2002) KashLJ 223 : (2002) SriLJ 31 : (2002) 1 SriLJ 31
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts24 Dec 2001
State of J & K Vs Mir
Jammu And Kashmir High Court · (2002) KashLJ 162
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227
High Courts24 Dec 2001Dismissed
Mandeep Sharma Vs Kiran Sharma
Jammu And Kashmir High Court · AIR 2002 J&K 90
High Courts24 Dec 2001
J & K State Forest Corp.through Its Regional Manager (West), Divisional Manager J&K State Forest Corp.Ramban Division, Ramban Vs Mohd.Akhtar Nizami, Attorney Mohd.Akhtar Nizami, Attorney
Jammu And Kashmir High Court · (2002) KashLJ 437
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20
High Courts24 Dec 2001
State of J & K Vs Joginder Lal
Jammu And Kashmir High Court · (2002) KashLJ 225 : (2002) 1 SriLJ 32 : (2002) SriLJ 32
Jammu and Kashmir Evidence Act, 1977 — Section 32
High Courts21 Dec 2001
Jatinder Pal Singh Constable No.7/723,7th Bn PAP. Vs Satwant Kour
Jammu And Kashmir High Court · (2002) KashLJ 586
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts19 Dec 2001
Shahnaz Mughal Vs State
Jammu And Kashmir High Court · (2002) 2 SCT 914
Constitution of India, 1950 — Article 16
High Courts19 Dec 2001
Gh.Mohammad Parray Vs State
Jammu And Kashmir High Court · (2002) 2 SCT 293
Constitution of India, 1950 — Article 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 2(h), 25
High Courts18 Dec 2001
Parkash Singh Vs Naseeb Singh
Jammu And Kashmir High Court · (2002) KashLJ 217 : (2002) KashLJ 216 : (2002) SriLJ 232 : (2002) 1 SriLJ 232
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(17)
High Courts18 Dec 2001
J & K Public Service Commission Vs Rimpi Ohri
Jammu And Kashmir High Court · (2002) 4 SCT 675
Constitution of India, 1950 — Article 15(4), 16(4)Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Reservation Rules, 1994 — Rule 7
High Courts07 Dec 2001
Sohan Singh Vs Union of India and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 129 : (2002) SriLJ 217