High Courts12 Nov 2002Allowed
Zameer Ahmad Sheikh Vs State and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 559
Constitution of India, 1950 — Article 226Prevention of Terrorism Act, 2002 — Section 3, 4
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2002
210 judgments · page 3 of 11
High Courts12 Nov 2002Dismissed
Shiv Nath Gupta and Others Vs Asstt. Settlement Officer and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 430
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31, 35
High Courts10 Nov 2002
Abdullah Butt Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2003) KashLJ 337
Constitution of India, 1950 — Article 311Police Rules, 1960 — Rule 359
High Courts10 Nov 2002
Mst. Sakina Begum Vs Akbar Shah and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 522
High Courts10 Nov 2002
State & Ors. Vs Maharaj Krishan Bhat & Ors.
Jammu And Kashmir High Court · (2003) KashLJ 19
Constitution of India, 1950 — Article 14, 16
High Courts06 Nov 2002
Manzoor Ahmad Bhat and Another Vs State and Others
Jammu And Kashmir High Court · (2003) JKJ 790 Supp : (2003) KashLJ 279 : (2003) KashLJ 107 : (2003) 1 SriLJ 107
High Courts05 Nov 2002
Mohd. Ashraf Khan Vs State and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 581
Arms Act, 1959 — Section 25, 7Constitution of India, 1950 — Article 226
High Courts05 Nov 2002
Gh. Hassan Parray Vs State and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 587
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Ranbir Penal Code, 1989 — Section 307
High Courts31 Oct 2002Dismissed
Mohd. Iqbal and Others Vs State and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 101
High Courts31 Oct 2002Allowed
Malkiat Singh Toora Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 130
Border Security Force Rules, 1969 — Rule 101, 102
High Courts30 Oct 2002
Iftikhar Hussain Vs Muneera
Jammu And Kashmir High Court · (2003) KashLJ 422
Constitution of India, 1950 — Article 226
High Courts30 Oct 2002
Union of India (UOI), Bomrah Gun Works and Standard Gun Works Vs Khurmi Gun Works, Amar Workshop, Bomrah Gun Works, Union of India (UOI) and Mehar Singh and Sons
Jammu And Kashmir High Court · (2003) 2 JKJ 101
Constitution of India, 1950 — Article 19(1), 32
High Courts30 Oct 2002Allowed
Susheela Aziz Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 140
High Courts30 Oct 2002
Divisional Forest Officer Vs Mohammad Maqbool Rather
Jammu And Kashmir High Court · (2003) JKJ 447 Supp : (2003) KashLJ 391 : (2003) SriLJ 101 : (2003) 1 SriLJ 101
Jammu and Kashmir Civil Procedure Code, 1977 — Section 11Workmens Compensation Act, 1923 — Section 4A(3)
High Courts30 Oct 2002
State of J&K and Others Vs Mohammad Khalil Hajam
Jammu And Kashmir High Court · (2003) JKJ 12 Supp : (2003) 1 SriLJ 95
Civil Services Regulations, 1956 — Regulation 128Constitution of India, 1950 — Article 311
High Courts29 Oct 2002Allowed
Smt. Sham Rani and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 92
High Courts29 Oct 2002Allowed
Ab. Rehman Reshi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2010) 4 JKJ 142
High Courts29 Oct 2002
Nabi Lone Vs State and Others
Jammu And Kashmir High Court · (2003) KashLJ 273
Constitution of India, 1950 — Article 226
High Courts16 Oct 2002
Tara Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2002) 4 SCT 45
Jammu and Kashmir Army Rules — Rule 13(III)(i)Jammu and Kashmir Pension Regulations — Regulation 123, 124, 125, 132, 155
High Courts11 Oct 2002Allowed
State and Others Vs Maharaja Krishan Bhat and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 94
Constitution of India, 1950 — Article 14