High Courts04 May 2002
Mehraj-Ud-Din Wani and others Vs State of J.and K
Jammu And Kashmir High Court · AIR 2003 J&K 12 : (2002) SriLJ 308
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2002
210 judgments · page 8 of 11
High Courts02 May 2002
Oriental Insurance Company Ltd. Vs Vikas Drug Pharma
Jammu And Kashmir High Court · (2002) KashLJ 614
Jammu and Kashmir Consumer Protection Act, 1987 — Section 19
High Courts02 May 2002
State Vs Prithvi Raj, Maj.and Eleven Others
Jammu And Kashmir High Court · (2002) KashLJ 685
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 173(8)
High Courts30 Apr 2002
Director General of Police J&K PHQ, Srinagar and others Vs Sajid Mir and others
Jammu And Kashmir High Court · (2003) 3 SCT 15
High Courts29 Apr 2002Dismissed
Subli Hajam Vs State
Jammu And Kashmir High Court · (2003) CriLJ 281 : (2003) 1 JKJ 136 : (2003) 1 RCR(Criminal) 526
Ranbir Penal Code, 1989 — Section 376 , 511
High Courts29 Apr 2002Allowed
Nissar Ahmed Dar Vs State
Jammu And Kashmir High Court · (2002) CriLJ 4135
Jammu and Kashmir Public Safety Act, 1978 — Section 25, 7, 8
High Courts29 Apr 2002
Gh. Mohi-ud-Din Bhat Vs Financial Commissioner, State and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 182
Land Revenue Act — Section 133A, 133C
High Courts26 Apr 2002
Jeet Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2004) 3 SCT 101
Border Security Force Act, 1968 — Section 11(2)Border Security Force Rules, 1969 — Rule 177, 20, 21Constitution of India, 1950 — Article 14, 16
High Courts12 Apr 2002
State of J & K Vs Siraj-ud-din
Jammu And Kashmir High Court · (2003) KashLJ 67
Jammu and Kashmir Juvenile Justice Act, 1997 — Section 2(h)
High Courts08 Apr 2002
Kartaro Devi Vs Union of India
Jammu And Kashmir High Court · (2003) 1 SCT 64
Army Act, 1950 — Section 192
High Courts08 Apr 2002Dismissed
Dr. Zeenat Farooq Khan Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 161
High Courts07 Apr 2002Allowed
Raman Kumar and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 234
High Courts27 Mar 2002Dismissed
Chhetu Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 2 JKJ 530
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 439, 512Jammu and Kashmir Evidence Act, 1977 — Section 33Ranbir Penal Code, 1989 — Section 302, 34
High Courts22 Mar 2002
Gurdev Singh Vs Daljit Kour
Jammu And Kashmir High Court · (2003) 2 JKJ 518
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts22 Mar 2002
Assadullah Ahanger Vs Abdul Ahad Ahanger
Jammu And Kashmir High Court · (2003) JKJ 548 Supp : (2002) KashLJ 268 : (2002) SriLJ 285 : (2002) 1 SriLJ 285
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Mar 2002Dismissed
Gulam Rasool Digoo Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 780
High Courts20 Mar 2002Dismissed
Durga Nath Kotha Vs Director Accounts Officers
Jammu And Kashmir High Court · (2003) 2 JKJ 515
High Courts19 Mar 2002Dismissed
Ravinder Kumar Vs Election Commissioner of India and Others
Jammu And Kashmir High Court · AIR 2003 J&K 39
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 2Representation of the People Act, 1951 — Section 90
High Courts14 Mar 2002
A.M.Shah Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2003) JKJ 692 Supp : (2002) KashLJ 246 : (2002) KashLJ 245 : (2002) SriLJ 258
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 2002
State of J&K and Others Vs Abdul Rehman Wani
Jammu And Kashmir High Court · (2003) JKJ 567 Supp : (2002) KashLJ 263 : (2002) SriLJ 260 : (2002) 1 SriLJ 260
Jammu and Kashmir Limitation Act, 1995 — Section 5