High Courts01 Jan 2002
Mushtaq Ahmad Ganai Vs State of J&K and another
Jammu And Kashmir High Court · (2002) KashLJ 635
Pubilc Safety Act, 1978 — Section 11
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2002
210 judgments · page 11 of 11
High Courts01 Jan 2002
Atiqa Bano & Ors. Vs Collector
Jammu And Kashmir High Court · (2002) KashLJ 649
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 1
High Courts01 Jan 2002
Meenakshi Bandral and Anr. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 654
Constitution of India, 1950 — Article 14, 16
High Courts01 Jan 2002
Hakim Nusrat Jabeen Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 661
Jammu and Kashmir Limitation Act, 1995 — Section 14, 5
High Courts01 Jan 2002
Babu Ram Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 666
Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Rohit Khanna Vs Punjab National Bank
Jammu And Kashmir High Court · (2002) KashLJ 700
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jan 2002
Hari Dev Nargotra Vs Sandoz India Limited
Jammu And Kashmir High Court · (2002) KashLJ 706
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 15
High Courts01 Jan 2002
Kashmir Spices Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 712
Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Rahmatullah Wani Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 731
Constitution of India, 1950 — Article 266
High Courts01 Jan 2002
Mohd.Akbar Sheikh Vs State
Jammu And Kashmir High Court · (2002) KashLJ 734
Pubilc Safety Act, 1978 — Article 22(5), 8