High Courts04 Apr 2001
Tulsi Ram Vs Union of India
Jammu And Kashmir High Court · (2003) 2 SCT 694
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 11 of 15
High Courts04 Apr 2001
Madan Lal Vs Director, School Education, Jammu
Jammu And Kashmir High Court · (2001) KashLJ 348 : (2002) 1 SCT 30
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25Constitution of India, 1950 — Article 311
High Courts03 Apr 2001
Kuldeep Singh Vs Union of India
Jammu And Kashmir High Court · (2002) 4 SCT 525
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 20
High Courts30 Mar 2001Dismissed
Yog Raj Vs Kuldeep Raj Gupta and Another
Jammu And Kashmir High Court · AIR 2002 J&K 12
Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 3, Order 34, 47, 96Jammu and Kashmir Limitation Act, 1995 — Article 66Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 — Section 16
High Courts30 Mar 2001
Kuldeep Singh Vs Regional Transport Authority and Others
Jammu And Kashmir High Court · AIR 2002 J&K 31
Motor Vehicles Act, 1988 — Section 80
High Courts30 Mar 2001
Robkar Adalat Vs Aseem Kumar Sawhney and Another
Jammu And Kashmir High Court · (2002) CriLJ 2382
Criminal Procedure Code, 1973 (CrPC) — Section 344, 556Jammu and Kashmir Contempt of Courts Act, 1997 — Section 15, 17, 18, 185Penal Code, 1860 (IPC) — Section 499
High Courts30 Mar 2001
Ghulam Ali Dar Vs State of J&K and anr.
Jammu And Kashmir High Court · (2003) 2 SCT 260
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Regulation 110A
High Courts30 Mar 2001
Vinod Koul Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 162
Constitution of India, 1950 — Article 226
High Courts30 Mar 2001
Muzaffar Ahmad Khan Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 254 : (2002) 3 SCT 1075 : (2002) SriLJ 101
Constitution of India, 1950 — Article 226
High Courts28 Mar 2001
Inder Bahadur Singh Vs Union of India and Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 261
Constitution of India, 1950 — Article 14, 226
High Courts16 Mar 2001
Rattan Lal Vs Sainik School Society and others
Jammu And Kashmir High Court · (2002) 4 SCT 714
Constitution of India, 1950 — Article 14, 311
High Courts16 Mar 2001
Karpal Singh Vs Vice-Chancellor, Jammu University
Jammu And Kashmir High Court · (2002) 3 SCT 1080
Constitution of India, 1950 — Article 14, 311Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Article 128
High Courts16 Mar 2001
Romesh Chander Vs Union of India
Jammu And Kashmir High Court · (2002) 4 SCT 527
Constitution of India, 1950 — Article 21, 226
High Courts16 Mar 2001
Ashok Kumar Vs National Hydro Electric Project Corpn.Ltd.and others
Jammu And Kashmir High Court · (2003) 2 SCT 829
Constitution of India, 1950 — Article 14, 16
High Courts15 Mar 2001
Mumtaz Khan Vs J & K Small Scale Industries & Others
Jammu And Kashmir High Court · (2002) 4 SCT 50
Jammu and Kashmir Small Scale Industries Development Corporation Ltd. (SICO) Staff Service Rules 1977 — Rule 11
High Courts15 Mar 2001
Anil Kumar Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 165
Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24Jammu and Kashmir Subordinate Accounts (Unfunded Debt) Service Recruitment Rules, 1980 — Rule 5, Schedule 2
High Courts14 Mar 2001
Shakti Traders Vs State of Jammu and Kashmir and Others R.P. Traders Vs State of Jammu and Kashmir and Others Shree Mahavir Oil Mills Vs State of Jammu and Kashmir and Others Daya Chand Jain Vs State of Jammu and Kashmir and Others Devi Dass Gopal Krishan Ltd. Vs State of Jammu and Kashmir and Others S.K. Enterprises Vs State of Jammu and Kashmir and Others Amrit Banaspati Company Ltd. Vs State of Jammu and Kashmir and Others National Dairy Development Board Vs State of Jammu and Kashmir and Others Pawan Traders Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) 03 J&K CK 0020
High Courts14 Mar 2001
Niyaz Ahmed Vs State and others
Jammu And Kashmir High Court · (2002) 3 SCT 923
Constitution of India, 1950 — Article 14, 226
High Courts13 Mar 2001
Nisar Ahmad Najar Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 300
Pubilc Safety Act, 1978 — Section 11
High Courts13 Mar 2001
Gh.Ahmed Sofi and Others Vs Mohd.Ayub Khan and Another
Jammu And Kashmir High Court · (2001) KashLJ 304 : (2001) SriLJ 84
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10