High Courts31 Mar 2003
Abdul Majid Mir and Others Vs Mohd. Ashraf Mir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 151
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2003
216 judgments · page 10 of 11
High Courts31 Mar 2003Allowed
Mohammad Shafi Bhat Vs Mohd. Iqbal Mir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 328
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 3A(2), 96
High Courts31 Mar 2003Dismissed
Mohd. Asraf Beigh Vs Ab. Rashid Mir
Jammu And Kashmir High Court · (2010) 3 JKJ 872
Payment of Wages Act, 1936 — Section 15[5)[6)
High Courts29 Mar 2003
Punjab National Bank Vs Seema Gupta Seema Gupta and Another Vs Hindustan Commercial Bank Ltd. and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 707
Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 12, 34
High Courts25 Mar 2003Dismissed
Jehlum Exporters Pvt. Ltd. Vs Div. Manager Oriental Ins. Co.
Jammu And Kashmir High Court · (2003) 2 JKJ 50
Jammu and Kashmir Civil Procedure Code, 1977 — Order 17 Rule 3, Order 9 Rule 13
High Courts20 Mar 2003
Gulzar Ahmad Mir Vs State and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 283
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 164, 173, 173(2), 173(5)
High Courts20 Mar 2003Dismissed
Abdul Rashid Dar Vs State and Another
Jammu And Kashmir High Court · (2003) 3 JKJ 298
Jammu and Kashmir Safety Act, 1978 — Section 8
High Courts20 Mar 2003Dismissed
Abdul Gani Rather Vs Fayaz Ahmad Khan and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 300
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10
High Courts20 Mar 2003Dismissed
Inder Mohan Dhar Vs State Bank of India
Jammu And Kashmir High Court · (2003) 2 JKJ 785
High Courts19 Mar 2003Allowed
Mohd Maqbool Raina Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 134
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 21(2)
High Courts19 Mar 2003
Mohammad Yousuf Sofi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) CriLJ 4141 : (2003) 2 JKJ 123
Jammu and Kashmir Public Safety Act, 1978 — Section 13
High Courts19 Mar 2003
Chanchla Devi Vs Faqir Singh
Jammu And Kashmir High Court · (2003) 2 JKJ 373
Hindu Marriage Act, 1955 — Section 13(1), 2, 23Jammu and Kashmir Civil Procedure Code, 1977 — Section 24
High Courts17 Mar 2003
United India Insurance Co. Ltd. Vs Narayan Dutt Sharma and Others
Jammu And Kashmir High Court · (2005) 1 ACC 575
High Courts13 Mar 2003Dismissed
R.K. Goel and Associates Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 19
Constitution of India, 1950 — Article 226Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961 — Section 8A, 8A(3), 9
High Courts13 Mar 2003
Sandeep Raina and Another Vs State
Jammu And Kashmir High Court · (2003) 2 JKJ 371
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 561A
High Courts13 Mar 2003Dismissed
State of Jammu & Kashmir Vs Prem Parkash and Another
Jammu And Kashmir High Court · (2003) 2 ALT(Cri) 11 : (2003) CriLJ 2932 : (2003) 2 JKJ 334 : (2003) 4 RCR(Criminal) 279
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 161, 5(2)
High Courts13 Mar 2003Dismissed
Sandeep Singh Jamwal Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · AIR 2004 J&K 28 : (2003) 2 JKJ 787
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts10 Mar 2003
Sandeep Singh Jamwal Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2004) KashLJ 37
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts07 Mar 2003Dismissed
Kamal Husasain Vs Chairman PSC and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 427
Constitution of India, 1950 — Article 226
High Courts07 Mar 2003Dismissed
Bhushan Lal Bhat Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 29
Constitution of Jammu and Kashmir, 1956 — Section 50(6)Jammu and Kashmir Representation of the People Act, 1957 — Section 156(2)