High Courts26 Aug 2003
Umesh Sharma and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 511
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2003
216 judgments · page 5 of 11
High Courts25 Aug 2003
Fayaz Ahmad Bhat Vs Srinagar Municipality & Ors.
Jammu And Kashmir High Court · (2004) 1 JKJ 116 : (2004) KashLJ 306
Town Planning Act, 1963 — Section 12, 13
High Courts25 Aug 2003
Fayaz Ahmad Bhat Vs Srinagar Municipality and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 116
Town Planning Act, 1963 — Section 12, 13, 13(4)
High Courts25 Aug 2003Allowed
Sanjeev Kumar (Dr.) Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 225
Constitution of India, 1950 — Article 126, 14, 16, 226
High Courts25 Aug 2003Dismissed
State of Jammu & Kashmir and Others Vs Ved Singh
Jammu And Kashmir High Court · (2004) 1 JKJ 356
Constitution of India, 1950 — Article 16, 226
High Courts22 Aug 2003Dismissed
Ghulam Rasool Bhat Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 416
Constitution of India, 1950 — Article 226Jammu and Kashmir Land Acquisition Act, 1990 — Section 4
High Courts19 Aug 2003Dismissed
Shanti Parkash Vs Union of India (UOI)
Jammu And Kashmir High Court · (2004) 1 JKJ 457
Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Rule 266
High Courts18 Aug 2003Dismissed
Satvir Gupta Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 597
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts18 Aug 2003Dismissed
Ramwi Tissues and Another Vs R.J. Kaol
Jammu And Kashmir High Court · (2004) 1 JKJ 290
Criminal Procedure Code, 1973 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 420
High Courts13 Aug 2003
Chamber of Commerce and Others Vs Ashok Kumar Gupta and Others
Jammu And Kashmir High Court · AIR 2004 J&K 30 : (2004) 1 JKJ 81
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 9, Order 43 Rule 1, Order 43 Rule 2, Order 47 Rule 1, 106High Court Rules, 1999 — Rule 39, 40, 41, 42, 66(1)
High Courts08 Aug 2003Allowed
R.N. Sharma (Dr.) Vs Neelam Charak and Another
Jammu And Kashmir High Court · AIR 2004 J&K 41 : (2003) 3 JKJ 567
Jammu and Kashmir Consumer Protection Act, 1987 — Section 10, 10(2), 11, 11(4), 11(5)
High Courts05 Aug 2003Allowed
Charan Dass Vs State and Others
Jammu And Kashmir High Court · (2003) CriLJ 4701 : (2004) 1 JKJ 218 : (2004) 1 RCR(Criminal) 686
Prevention of Corruption Act, 1988 — Section 4(1), 5(1)Ranbir Penal Code, 1989 — Section 161
High Courts31 Jul 2003Dismissed
Syed Mohammad Yousuf Vs State and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 537
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 439, 497AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 120B, 420, 471
High Courts31 Jul 2003Dismissed
Executive Engineer and Another Vs Naik Alam Paswal and Another
Jammu And Kashmir High Court · (2004) 1 JKJ 145
Limitation Act, 1963 — Section 5
High Courts25 Jul 2003
Muhammad Ismail Mir Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 1 JKJ 135 : (2004) 2 LLJ 702
Civil Service Regulations, 1956 — Regulation 226
High Courts22 Jul 2003Dismissed
Leh Enterprises Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 891
Constitution of India, 1950 — Article 226
High Courts22 Jul 2003
Zahoor Ahmad Pampori Vs Nadia (Minor)
Jammu And Kashmir High Court · (2010) 4 JKJ 443 : (2003) 3 RCR(Criminal) 35
Jammu and Kashmir Evidence Act, 1977 — Section 112
High Courts17 Jul 2003
Fayaz Ahmad Bhat Vs State and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 374
Jammu and Kashmir State Town Planning Act, 1963 — Section 10
High Courts16 Jul 2003
Dr. Des Raj Bhagat Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 344
Constitution of India, 1950 — Article 16, 226
High Courts15 Jul 2003Dismissed
Dharamvir Singh Vs State and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 565
Constitution of India, 1950 — Article 266