High Courts07 Aug 2001
Abdul Rashid No.366/CID & Others Vs State of J & K
Jammu And Kashmir High Court · (2002) KashLJ 498
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9, 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 6 of 15
High Courts03 Aug 2001
Khushbash Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 904
High Courts03 Aug 2001
Manoj Singh Vs Union of India
Jammu And Kashmir High Court · (2003) 2 SCT 782
Central Reserve Police Force Act, 1949 — Section 11(1), 12(1)
High Courts02 Aug 2001
Oriental Goods Transport Company Vs State of J&K and others
Jammu And Kashmir High Court · (2001) KashLJ 639
General Sales Tax Act, 1962 — Section 15A(8)(b)
High Courts02 Aug 2001
Vikrant Parihar and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2002) KashLJ 535 : (2001) SriLJ 456
Constitution of India, 1950 — Article 14, 226
High Courts31 Jul 2001
Neeraj Kumar Vs Union of India and another
Jammu And Kashmir High Court · (2003) 2 SCT 836
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 14, 16
High Courts31 Jul 2001
Vijay Kumar Vs State and others
Jammu And Kashmir High Court · (2003) 2 SCT 775
Constitution of India, 1950 — Article 14, 16
High Courts30 Jul 2001
Avtar Krishan Pandita Vs State of J&K and ors.
Jammu And Kashmir High Court · (2003) 2 SCT 741
Constitution of India, 1950 — Article 226
High Courts30 Jul 2001
State of J&K and others Vs Ghulam Mohammad Khuru
Jammu And Kashmir High Court · (2001) KashLJ 531
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts30 Jul 2001
Fayaz Ahmad Mir Vs State of J & K
Jammu And Kashmir High Court · (2001) KashLJ 599 : (2001) SriLJ 499
Constitution of India, 1950 — Article 226, 311
High Courts25 Jul 2001
Tej Krishan Koul Vs State and ors.
Jammu And Kashmir High Court · (2003) 2 SCT 743
Civil Services Regulations, 1956 — Regulation 52
High Courts24 Jul 2001Dismissed
Gurcharan Singh Vs J. and K. Special Tribunal and Others
Jammu And Kashmir High Court · AIR 2001 J&K 74
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts20 Jul 2001
Anita Kaul, at present Assistant Director Litigation, Directorate of Litigation, Law Department, Jammu Vs State of Jammu and Kashmir and another
Jammu And Kashmir High Court · (2003) 2 SCT 818
Constitution of Jammu and Kashmir, 1956 — Section 123Jammu and Kashmir Legal (Gazetted) Service Recruitment Rules, 1980 — Rule 5(2)(a), 5(2)(b), 5(2)(c)
High Courts20 Jul 2001
Jeet Raj Ram Vs Union of India and others
Jammu And Kashmir High Court · (2003) 2 SCT 744
Constitution of India, 1950 — Article 14, 16
High Courts20 Jul 2001
B.S.Pandey Vs Union of India and others
Jammu And Kashmir High Court · (2002) 4 SCT 43
Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 14, 16
High Courts19 Jul 2001
National Insurance Company Ltd.Calcutta.; Development officer.National Insurance Co.Ltd.MAM Road Sgr Vs Rightway Shoes, Lal Chowk, Srinagar through its proprietor Showkat Hussain
Jammu And Kashmir High Court · (2001) KashLJ 526
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts19 Jul 2001
State of J.and K Vs Gh.Mohi-ud-din Mir
Jammu And Kashmir High Court · AIR 2002 J&K 112 : (2002) KashLJ 471 : (2001) SriLJ 509
Jammu and Kashmir Civil Procedure Code, 1977 — Section 6
High Courts19 Jul 2001
State through Sub-Judge (C.J.M) Budgam. Vs Syed Nissar Gilani, Tehsildar (Territorial ) Budgam
Jammu And Kashmir High Court · (2002) KashLJ 479
Jammu and Kashmir Contempt of Courts Act, 1997 — Section 20
High Courts19 Jul 2001
Abdul Hamid Shah Vs Chief Secretary J&K Govt., Director Rural Dev.Deptt.Sgr & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 493 : (2001) SriLJ 507
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Jul 2001
Mohd.Yousuf Wani Vs Suresh Sethi and another
Jammu And Kashmir High Court · (2001) KashLJ 527
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4)