High Courts30 Apr 2001
Tilak Raj Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 603
Industrial Disputes Act, 1947 — Section 2(j)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 10 of 15
High Courts30 Apr 2001
Satpal Sharma Vs State
Jammu And Kashmir High Court · (2002) 4 SCT 169
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Road Transport Corporation Act, 1950 — Section 34, 35
High Courts30 Apr 2001
Sat Pal Vs State of J&K through Commr./Secy., Edu.Deptt., Civil Sectt., Srinagar
Jammu And Kashmir High Court · (2002) 3 SCT 852
Constitution of India, 1950 — Article 14, 16, 21Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Apr 2001
Girdnari Lal Vs Central Council for Research
Jammu And Kashmir High Court · (2002) 4 SCT 564
Constitution of India, 1950 — Article 12, 226
High Courts30 Apr 2001
Des Raj Gupta Vs State & Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 752
Constitution of India, 1950 — Article 14, 311(1)Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Article 53Public Servants (Inquiries) Act, 1850 — Section 2
High Courts30 Apr 2001
Miss Kamlesh Kumari Vs J & K Social Welfare Advisory Board through its Secretary, Old Secretariat, Jammu and Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 860
Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts30 Apr 2001
Jaddev Raj and ors. Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (2003) 2 SCT 891
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2001
Makhan Singh Vs Union of India and ors.
Jammu And Kashmir High Court · (2003) 2 SCT 941
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Army Rules — Rule 23(3)
High Courts30 Apr 2001
Ved Singh Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 384 : (2003) 3 SCT 322
Constitution of India, 1950 — Article 226
High Courts30 Apr 2001
Abhinav Sharma and others Vs State and others
Jammu And Kashmir High Court · (2001) KashLJ 525
Constitution of India, 1950 — Article 226
High Courts30 Apr 2001
Jia Lal Vs Union of India and others
Jammu And Kashmir High Court · (2001) KashLJ 623
Constitution of India, 1950 — Article 226
High Courts23 Apr 2001
Lt.Col.B.C.Choudhary Vs Union of India and others
Jammu And Kashmir High Court · (2003) 2 SCT 877
Constitution of India, 1950 — Article 14, 16
High Courts23 Apr 2001
Bhola Nath Sharma, Saroj Suri Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 460
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Accounts Services (Gazetted) Rules, 1956 — Rule 23Jammu and Kashmir Accounts Services (Gazetted) Rules, 1972 — Rule 22, 23
High Courts19 Apr 2001
R.D.Gupta Vs Sher-e-Kashmir University of Agr.Sc.and Tech
Jammu And Kashmir High Court · (2001) KashLJ 512
Jammu and Kashmir Civil Service Regulations, 1956 — Article 77B
High Courts18 Apr 2001
Surinder Singh Jamwal Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 507
Constitution of India, 1950 — Article 226
High Courts18 Apr 2001
Lal Chand and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 506
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 30
High Courts16 Apr 2001Allowed
State Vs Abdul Rashid and Others
Jammu And Kashmir High Court · (2002) CriLJ 3118
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 417Evidence Act, 1872 — Section 27
High Courts16 Apr 2001Allowed
State of Jammu and Kashmir Vs Safdar Ali and Others
Jammu And Kashmir High Court · (2002) CriLJ 2836
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 164, 197, 417Penal Code, 1860 (IPC) — Section 330, 342, 343, 348
High Courts04 Apr 2001
Vinod Kumar Raina Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 350 : (2003) 2 SCT 698
Constitution of India, 1950 — Article 226
High Courts04 Apr 2001
Susheel Verma Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 730