High Courts31 May 2001
Kamal Kishore Sharma Vs National Bank of Agriculture and Rural Development and others
Jammu And Kashmir High Court · (2001) KashLJ 550 : (2002) 3 SCT 1082
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2001
284 judgments · page 8 of 15
High Courts31 May 2001
Nyamat Ullah Vs Union of India
Jammu And Kashmir High Court · (2001) KashLJ 493 : (2002) 3 SCT 1073
Central Reserve Police Force Rules, 1955 — Rule 29(d)
High Courts31 May 2001
Range Officer, Kalakot Range, District Rajouri and Others Vs Bal Krishan and Others
Jammu And Kashmir High Court · AIR 2002 J&K 42
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 2, 39
High Courts31 May 2001
Ashok Kumar and others Vs State and ors.
Jammu And Kashmir High Court · (2002) 3 SCT 1063
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25FJammu and Kashmir Cooperative Societies Act, 1960 — Section 104(2), 65, 66
High Courts31 May 2001
Mohd.Shafi and anr. Vs State of J&K and ors.
Jammu And Kashmir High Court · (2002) 3 SCT 934
High Courts31 May 2001
Satish Kumar Vs Reserve Bank of India and Ors.
Jammu And Kashmir High Court · (2002) 3 SCT 1071
Constitution of India, 1950 — Article 14Reserve Bank of India (Staff) Regulations, 1948 — Regulation 47
High Courts31 May 2001
Maj.U.K.Sharma & anr Vs State & anr.
Jammu And Kashmir High Court · (2002) 3 SCT 1077
Constitution of India, 1950 — Article 14, 226
High Courts31 May 2001
Mohd.Ibrahim Wani Vs State & Ors.
Jammu And Kashmir High Court · (2002) 4 SCT 111
Jammu and Kashmir Police Rules, 1960 — Regulation 176, 182
High Courts31 May 2001
Bashir Ahmed Hakak Vs Union of India
Jammu And Kashmir High Court · (2002) 4 SCT 600
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(2)
High Courts31 May 2001
Subash Chander Gupta & Ors. Vs State Bank of Patiala & Ors.
Jammu And Kashmir High Court · (2002) 4 SCT 735
Constitution of India, 1950 — Article 14, 16, 226
High Courts31 May 2001
Nazir Ahmad Hamdani Vs State of Jammu & Kashmir & two Others
Jammu And Kashmir High Court · (2002) KashLJ 486
Constitution of India, 1950 — Article 226
High Courts31 May 2001Dismissed
Saif-Ud-Din Barbhuiya Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2002) CriLJ 3159
Army Act, 1950 — Section 69Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts31 May 2001
M.G.Abrol Vs State Bank of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 543 : (2002) 3 SCT 930
Constitution of India, 1950 — Article 311
High Courts31 May 2001
Divisional Manager J&K SFC, Division Udhampur and another Vs Nazir Ahmed
Jammu And Kashmir High Court · (2001) KashLJ 552 : (2002) 3 RCR(Civil) 714
Jammu and Kashmir Civil Procedure Code, 1977 — Order 29 Rule 1, Order 29 Rule 3
High Courts29 May 2001
Gh. Mohammad Lone Vs Abdul Rashid Dar
Jammu And Kashmir High Court · (2001) CriLJ 4561
High Courts29 May 2001
Radhe Sham Sharma Vs State and others
Jammu And Kashmir High Court · (2001) KashLJ 616 : (2002) 3 SCT 845
Constitution of India, 1950 — Article 14, 16
High Courts24 May 2001
Ghulam Rasool Malik Vs State of J & K
Jammu And Kashmir High Court · (2001) JKLR 574 : (2001) KashLJ 595 : (2001) SriLJ 232
Constitution of India, 1950 — Article 226
High Courts22 May 2001
Feroz Ahmed Mehand Vs State
Jammu And Kashmir High Court · (2001) KashLJ 657
Pubilc Safety Act, 1978 — Section 11
High Courts21 May 2001
Sanjay Kumar Koul Vs Union of India and others
Jammu And Kashmir High Court · (2002) 3 SCT 855
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 May 2001
Puran Chand Vs State and others
Jammu And Kashmir High Court · (2002) 3 SCT 926
Constitution of India, 1950 — Article 14, 16