High Courts29 May 2002
State of Jammu & Kashmir Vs Mohd.Bashir Mughal
Jammu And Kashmir High Court · (2003) 4 SCT 30
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 467 of 610
High Courts28 May 2002Dismissed
Alson Automobiles Private Limited Vs J. and K. Project Construction Corporation and Others
Jammu And Kashmir High Court · AIR 2003 J&K 15 : (2003) 2 JKJ 740
Jammu and Kashmir Consumer Protection Act, 1987 — Section 2
High Courts27 May 2002
S.K.Gupta, Ex.Sr.Depot Manager, Aged 58 years Ors. Vs State
Jammu And Kashmir High Court · (2002) KashLJ 695
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)(c)
High Courts25 May 2002
Rajesh Suri and Others Vs Tara Chand and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 205
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(17), 28, 28A, 4
High Courts23 May 2002
Hem Raj Sharma Vs State of Jammu and Kashmir and anr.
Jammu And Kashmir High Court · (2003) 3 SCT 12
High Courts23 May 2002
Zarin Akhtar Vs State and others
Jammu And Kashmir High Court · (2003) 1 SCT 858
Constitution of India, 1950 — Article 15(4), 16(4)Jammu and Kashmir Reservation Rules, 1994 — Rule 1
High Courts21 May 2002
Parkash Chand Vs State of J.& K.
Jammu And Kashmir High Court · (2003) LIC 2101 : (2003) 4 SCT 452
Jammu and Kashmir Police Act, 1983 — Section 18
High Courts21 May 2002Dismissed
Abdul Khaliq Ganai and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 585
Constitution of India, 1950 — Article 14, 226
High Courts21 May 2002
Arvind Kumar Kotwal Vs State of J&K and another
Jammu And Kashmir High Court · (2003) 3 SCT 318
Constitution of India, 1950 — Article 226
High Courts18 May 2002Allowed
Collector Land Acquisition Vs 3rd Additional District Judge and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 556
Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 18, 30, 31, 32Negotiable Instruments Act, 1881 (NI) — Section 5, 6
High Courts17 May 2002
ASI Abdul Rashid Vs State & Ors.
Jammu And Kashmir High Court · (2002) 3 SCT 936
Constitution of India, 1950 — Article 14
High Courts16 May 2002Dismissed
United India Insurance Co. Ltd. Vs Madan Lal Mantoo
Jammu And Kashmir High Court · AIR 2003 J&K 36 : (2010) 4 JKJ 816
Jammu and Kashmir Consumer Protection Act, 1987 — Section 9
High Courts16 May 2002Dismissed
S. Narinder Singh Vs Dr. R.D. Sood
Jammu And Kashmir High Court · AIR 2003 J&K 20 : (2010) 4 JKJ 459
Jammu and Kashmir Consumer Protection Act, 1987 — Section 12
High Courts16 May 2002
Deeba Farhat, Juzia Ali, Basharat Manoor, Farya Khalid, Birjis Ayub Khan and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 509
High Courts14 May 2002
Mushtaq Ahmed Chacha Vs The State and Others
Jammu And Kashmir High Court · (2002) CriLJ 3904
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21, 22, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts14 May 2002
Suresh Kumari Vs State and Others
Jammu And Kashmir High Court · (2004) ACJ 1204 : (2010) 4 JKJ 848
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts06 May 2002
Dwarka Nath Vs Additional District Magistrate, Kathua
Jammu And Kashmir High Court · (2002) KashLJ 690
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 144
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
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)