High Courts27 Sept 2001Dismissed
United India Insurance Co. Ltd. Vs Deputy Labour Commissioner and Others
Jammu And Kashmir High Court · (2002) 1 ACC 282 : (2002) ACJ 282
Employees Compensation Act, 1923 — Section 20, 30
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 5 of 15
High Courts24 Sept 2001Allowed
Ms. Rafia Durani Vs University of Kashmir
Jammu And Kashmir High Court · AIR 2002 J&K 126
Constitution of Jammu and Kashmir, 1956 — Article 103Jammu and Kashmir Evidence Act, 1977 — Section 115
High Courts21 Sept 2001
Ajit Singh etc Vs Shri Mata Vaishno Devi Shrine Board, Katra
Jammu And Kashmir High Court · AIR 2002 J&K 108
Arbitration and Conciliation Act, 1996 — Section 8
High Courts21 Sept 2001
Suraj Parkash Vs Returning Officer and others
Jammu And Kashmir High Court · AIR 2002 J&K 93
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9Jammu and Kashmir Panchayati Raj Act, 1989 — Section 43, 44
High Courts21 Sept 2001
Khurshid Ahmad Mir Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) KashLJ 660
Constitution of India, 1950 — Article 226
High Courts18 Sept 2001
Tariq Ahmad Ganai Vs State of J&K & others
Jammu And Kashmir High Court · (2002) KashLJ 88 : (2001) SriLJ 385
Constitution of India, 1950 — Article 226
High Courts17 Sept 2001
Fayaz Ahmad Sultanpuri Vs J & K Bank Ltd
Jammu And Kashmir High Court · (2002) KashLJ 338
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 14
High Courts15 Sept 2001Allowed
Safiya Farhat Vs Board of School Education
Jammu And Kashmir High Court · AIR 2002 J&K 39
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evidence Act, 1977 — Section 115Jammu and Kashmir State Board of School Education Act, 1975 — Section 33
High Courts15 Sept 2001Dismissed
Dr. Kaisar Ahmad Vs State and Others
Jammu And Kashmir High Court · (2002) CriLJ 907
Constitution of India, 1950 — Article 226, 227Constitution of Jammu and Kashmir, 1956 — Section 103, 104Criminal Procedure Code, 1973 (CrPC) — Section 173, 482, 561A
High Courts14 Sept 2001
Muhammad Muzaffer Jan Vs State of J&K & others
Jammu And Kashmir High Court · (2002) KashLJ 442
Constitution of India, 1950 — Article 226
High Courts13 Sept 2001
Jehlum Exporters Pvt.Ltd. Vs D.M.Oriental Insurance Company
Jammu And Kashmir High Court · (2002) KashLJ 435
Jammu and Kashmir Civil Procedure Code, 1977 — Section 114
High Courts12 Sept 2001
Executive Engineer Vs Khatija Begum and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 20 : (2002) KashLJ 19 : (2001) SriLJ 383
Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Fatima Vs Ali Mohd.Bhat, Sarah Begum, Javid Ahmed Bhat, Mohd.Latif Bhat and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 453
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts11 Sept 2001
Syed Hafizullah Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 75
Constitution of India, 1950 — Article 226
High Courts06 Sept 2001
Swadesh Mitter Bakshi Vs State and others
Jammu And Kashmir High Court · (2002) 4 SCT 335
Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Government Employees (Conduct) Rules, 1971 — Rule 14(1)(2)
High Courts03 Sept 2001
State of J & K Vs Farooq Ahmad and Others
Jammu And Kashmir High Court · (2001) KashLJ 662
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227
High Courts02 Sept 2001
Vinay Kumar Mahajan Vs State of J&K and Another
Jammu And Kashmir High Court · (2001) KashLJ 247
Constitution of India, 1950 — Article 226
High Courts27 Aug 2001Dismissed
Dr. Mohammad Afzal Khan Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2002 J&K 36
Jammu and Kashmir Control of Building Operations Act, 1988 — Section 20Jammu and Kashmir Control of Building Operations Regulations, 1998 — Regulation 1Jammu and Kashmir General Clauses Act, 1977 — Section 21
High Courts14 Aug 2001
Zaina Bano Vs State of J & K
Jammu And Kashmir High Court · (2002) KashLJ 346
Pubilc Safety Act, 1978 — Section 11
High Courts08 Aug 2001
Indian Oil Corporation Vs Mohd.Asraf Wani
Jammu And Kashmir High Court · (2001) KashLJ 609
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2