High Courts10 Oct 2002Allowed
J.C. Sehgal Vs D.D. Abrol and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 85
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15, 15(5)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 464 of 610
High Courts10 Oct 2002Allowed
State of Jammu & Kashmir Vs Rajani Sehgal and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 21
Criminal Procedure Code, 1973 (CrPC) — Section 435, 561A
High Courts09 Oct 2002Dismissed
Krishan Kumar Vs Vikas Gandotra
Jammu And Kashmir High Court · (2003) 1 JKJ 6
Civil Procedure Code, 1908 (CPC) — Section 100Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)
High Courts09 Oct 2002
Ghulam Nabi Bhat Vs State and Others
Jammu And Kashmir High Court · (2003) JKJ 507 : (2003) 1 SriLJ 112 : (2003) SriLJ 112
Constitution of India, 1950 — Article 226Jammu and Kashmir Limitation Act, 1995 — Article 14, 115
High Courts09 Oct 2002
Kaisar Ahmad Dr. Vs State of J&K and Others
Jammu And Kashmir High Court · (2003) JKJ 758 Supp : (2002) KashLJ 174 : (2003) SriLJ 90 : (2003) 1 SriLJ 89
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25
High Courts09 Oct 2002Allowed
Chaman Lal Jalla Vs State
Jammu And Kashmir High Court · (2003) 1 JKJ 24
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts08 Oct 2002Dismissed
Federation Chamber of Industries and Another Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 2004 J&K 74 : (2003) 1 JKJ 114
Jammu and Kashmir (Duty) Act, 1963 — Section 3Jammu and Kashmir Electricity Act, 1997 — Section 23, 53
High Courts07 Oct 2002Dismissed
Smt. Poonam Parihar Vs Sher-e-Kashmir University of Technology and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 552
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33
High Courts07 Oct 2002Allowed
State of Jammu and Kashmir, Dr. Ravinder Maadan and Anjali Khosla Vs Dr. Susheela Sawhney and State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 2003 J&K 83 : (2003) 1 JKJ 35
Constitution of India, 1950 — Article 1, 10, 11, 35A, 370Constitution of Jammu and Kashmir, 1956 — Section 6, 6(1), 6(2), 6(3)General Clauses Act, 1897 — Section 6
High Courts30 Sept 2002Dismissed
New India Assurance Co. Ltd. Vs Smt. Neelam Kumari
Jammu And Kashmir High Court · AIR 2003 J&K 60
Jammu and Kashmir Consumer Protection Act, 1987 — Section 2(1)
High Courts27 Sept 2002Dismissed
Iftikhar Hussain and Another Vs Muneera and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 134
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts27 Sept 2002Dismissed
Tariq Hameed and Others Vs Custodian Evacuee Property and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 159
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 14, 14(1)
High Courts27 Sept 2002
Mohd.Yasin Mir and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2003) JKJ 373 Supp : (2003) KashLJ 570 : (2003) 1 SriLJ 181 : (2003) SriLJ 181
Constitution of India, 1950 — Article 14, 19, 21, 226, 31Land Acquisition Act, 1990 — Section 4
High Courts23 Sept 2002
Collector Land Acquisition and Another Vs Dhani Ram and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 562
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4Jammu and Kashmir Limitation Act, 1995 — Section 22Land Acquisition Act, 1894 — Section 18
High Courts16 Sept 2002Dismissed
Abdul Rehman Najar Vs Financial Commissioner and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 66
High Courts16 Sept 2002
Mohd.Ashraf Mufti Vs State of J&K and Another
Jammu And Kashmir High Court · (2003) JKJ 727 Supp : (2003) KashLJ 382 : (2003) SriLJ 76
Civil Services Regulations, 1956 — Article 128Jammu and Kashmir Civil Services (Leave) Rules, 1979 — Rule 15, 17, 27
High Courts16 Sept 2002Allowed
State of Jammu & Kashmir and Others Vs Sheep Workers Association
Jammu And Kashmir High Court · (2010) 4 JKJ 145
Constitution of India, 1950 — Article 14, 16
High Courts16 Sept 2002
Mohd.Ashraf Mufti Dr.; Director and Ex-officio Secretary to Govt.SKIMS Vs State of J&K and another; Mohd.Ashraf Mufti Dr.
Jammu And Kashmir High Court · (2003) 1 SriLJ 76
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts13 Sept 2002
State of J & K Vs Budhi Singh and Ors.
Jammu And Kashmir High Court · (2003) JKJ 670 Supp : (2004) KashLJ 405 : (2004) 1 SriLJ 72 : (2004) SriLJ 405
Constitution of India, 1950 — Article 226